MIRZA MAHMOOD BAIG Vs. ASSISTANT DIVISIONAL ENGINEER

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for EPFO.

(2.) The grievance of the petitioner is that two separate orders dated 05.08.2021 were passed against the petitioner by the respondent No.1 under Section 7A of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (for short 'the Act'), followed by two prohibitory orders dated 13.09.2021 directing petitioner's bank (Axis Bank, Tarnaka) for attaching the bank account of the petitioner. On account of the same, the petitioner is not able to make payments towards salaries of his employees.

(3.) Learned standing counsel submitted that petitioner has a remedy of appeal under Section 7(I) of the Act before the Central Government Industrial Tribunal (CGIT).