GVK EMRI Vs. EPFO

JUDGEMENT

(1.) Heard Sri G.Vidhya Sagar, learned Senior counsel, representing Sri Sai Prasen Gundavaram, learned counsel for the petitioner and Sri G.Venkateshwarlu, learned Standing Counsel appearing for respondents.

(2.) This Writ Petition is filed to quash the impugned proceedings dtd. 22/6/2022 issued by 1strespondent vide proceedings No.TS/RO/KKP/7B/Z-VI/51616/2022-23/1738, as illegal.

(3.) 1strespondent has initiated enquiry under Sec. 7(A) of the Employees Provident Funds and Miscellaneous Provisions Act, 1952 (for short, 'the Act') against the petitioner Institution. He has passed an order dtd. 20/4/2022 under Sec. 7(A) of the Act, holding that the petitioner herein is liable to pay dues to the tune of Rs.8,08,58,888.00 and the special allowance and Shift Spread Over Allowances as extended by the petitioner to its employees from April, 2014 to October, 2018 constitute basic wage and are subject to EPF contributions. The petitioner herein had filed review petition under Sec. 7(B) (1) of the Act seeking to review the aforesaid order dtd. 20/4/2022 passed under Sec. 7(A) of the Act. Vide order dtd. 22/6/2022, 1strespondent had rejected the aforesaid review application filed by the petitioner. Challenging the same, the present writ petition is filed by the petitioner.