BROADRIDGE FINANCIAL Vs. REG P.F.COMM

JUDGEMENT

(1.) The petitioner-M/s Broadridge Financial Solutions India Private Limited, is aggrieved by the action of the 1st respondent-Regional Provident Fund Commissioner in initiating recovery proceedings vide Prohibitory Order dated 29.04.2019 (served on the 3rd respondent-Bank on 02.05.2019). By the impugned order, the 1st respondent has initiated recovery proceedings by way of obtaining Pay Order No.699479 dated 02.05.2019 from the 3rd respondent for recovery of the amount as determined by him in his Order dated 26.03.2019, even before the expiry of the limitation period of 60 days for filing an appeal against the impugned order, as provided under the Employees Provident Fund and Miscellaneous Provisions Act, 1952 (for short, 'the EPF Act').

(2.) Heard Sri Vedula Srinivas, learned counsel for the petitioner- Company, and Sri Balaji, learned Standing Counsel for the respondents- Corporation.

(3.) In the light of the issue involved and the scope of consideration of the writ petition, both the learned counsel represented that the writ petition itself can be disposed of at the admission stage.