GOVERDHAN LAL Vs. STATE OF J & K

JUDGEMENT

(1.) The afore-titled 17 Writ Petitions raise identical questions of law and facts, as such, the same are being taken up together for consideration. By virtue of instant Common Judgment, the afore-titled cases are proposed to be decided together.

(2.) Before coming to the common issues of law and facts that arise out of afore-titled Writ Petitions, it would be apt to give a brief description about the nature of relief sought by the Petitioners in the afore-titled Writ Petitions.

(3.) By virtue of this Writ Petition, the Petitioner has challenged recovery proceedings leading to issuance of impugned Recovery Notice bearing No. JK/J-151/393-95, dtd. 11/6/2015 issued by Respondent No.6, whereby the Petitioner has been asked to deposit a sum of Rs.6,28,934.00 on account of arrears of Provident Fund Contribution, administrative charges and damages on Provident Fund Contribution as also on administrative charges.