RAM HOSPITAL Vs. EMPLOYEES PROVIDENT FUND ORGANIZATION

JUDGEMENT

(1.) The challenge in this petition is to order dated 26.12.2019, (Annexure P-8), passed by the Regional Provident Fund Commissioner-II, under Section 7A of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952, whereunder the inquiry was concluded and the petitioner-establishment was directed to deposit outstanding dues of Rs.8,33,301/- (Eight Lakh Thirty Three Thousand Three Hundred and one).

(2.) This order has been challenged by the petitioner- establishment primarily on the grounds that:- the case has been decided against the petitioner vide impugned order, on the basis of one sided version, without giving adequate opportunity to it to represent its case; during hearing on 12.12.2019, petitioner had been condemned unheard, on the basis of this hearing, the impugned order was passed on 26.12.2019.

(3.) I have heard learned counsel for the petitioner and gone through the appended record.