GEE PEE FURNITURE Vs. CENTRAL BOARD OF TRUSTEES

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondents- EPFO.

(2.) The present case is one of gross arbitrariness where the authorities have illegally withdrawn the FDRs and retained the money of the establishment which did not fall within the ambit of the Employees' Provident Funds.

(3.) The matter is being contested since the year 2006 and the petitioners succeeded before the Tribunal vide order dated 26.04.2011. The respondents, however, chose to file CWJC No. 15963 of 2011 which too was dismissed vide order dated 06.08.2018 by this Court. The writ-petitioners again approached the authorities for release of the amounts which had been illegally withheld by them and having failed to succeed in their demands, the writ-petitioners were constrained to move this Court for refund of the amounts withheld by the respondents along with the interest as the same was not entitled to have been either deducted by them and, therefore, the refund thereof was subject to payment of interest which had accrued on the amounts which have been so withheld illegally.