CHERUKURI GROUP Vs. EMPLOYEES PROVIDENT FUND APPELLANT TRIBUNAL

JUDGEMENT

(1.) Mr. Pillada Satyanarayana, learned counsel appears for the appellant. Mr. Vijhay K Punna, learned Standing Counsel for Employees' Provident Fund Organization appears for respondent No.2.

(2.) In this intra court appeal, the appellant has assailed the validity of the order dtd. 5/6/2023 passed by the learned Single Judge, in Writ Petition No.23523 of 2011 by which the orders of the Assistant Provident Fund Commissioner as well as the Employees' Provident Fund Appellate Tribunal had been upheld.

(3.) Facts giving rise to filing of this Writ Appeal briefly stated are that the appellant runs a group of organizations including Cherukuri Mutually Aided Cooperative Credit Society Limited. The aforesaid establishment is admittedly covered under the provisions of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter referred to as 'the 1952 Act'). The said establishment made payment of provident fund contribution of its employees up to 31/5/2005. Subsequently, no remittances were made.