PRABHAT UDYOG Vs. EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) The instant Writ Petition (Civil) has been filed under Article 226 of the Constitution of India for refund of the access amount of Rs.77441.00 realized in excess from the petitioner under Sec. 8A of the Employees Provident Fund and Miscellaneous Provisions Act, 1952 in February, 1994.

(2.) The amount was deducted from time to time against the contributions made by the petitioner's firm to the Employees Provident Fund Organization with regard to the employer's contribution.

(3.) After making the deductions vide Letter No.3588 dtd. 16/11/2011, the petitioner's firm was informed about the balance of Rs.17,249.00 which was to be refunded to the petitioner's firm.