Madras High Court
Mohan Breweries And Distilleries Ltd vs The Regional Provident Fund ... on 22 March, 2021
Author: M. Govindaraj
Bench: M.Govindaraj
W.P.No.7270 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22.03.2021
CORAM:
THE HONOURABLE MR.JUSTICE M.GOVINDARAJ
W.P.No.7270 of 2021
Mohan Breweries and Distilleries Ltd.,
near PIPDIC Industrial Estte,
Mettupalayam, Pondicherry - 605 009.
Rep.by its Deputy General Manager (Personnel). ... Petitioner
Vs.
The Regional Provident Fund Commissioner II,
Employees Provident Fund Organisation,
Regional Office, 101, 100 Feet Road,
SreeVenni Commercial Complex, Chollan Nagar,
Olandaikeerapalayam, Puducherry - 605 004. ... Respondent
PRAYER: Writ Petition filed under Article 226 of Constitution of India
praying to issue a Writ of Mandamus, forbearing the respondent from initiating
any recovery or coercive action pursuant to its order dated 20.07.2019 passed
under Section 14 B of the Act in proceeding
No.TN/PDY/RO/PDC/PC/2203/Enf-2/PROC/2019 (Damages), till such time
the appeal filed by the petitioner before the Central Government Industrial
Tribunal cum Labour Court, Chennai in EPFA No.196 of 2019 is taken up for
admission.
For Petitioner : Mr.S.Haroon
for M/s.T.S.Gopalan and Co.
1
https://www.mhc.tn.gov.in/judis/
W.P.No.7270 of 2021
For Respondent : Ms.V.J.Latha
Standing Counsel
ORDER
The writ petitioner has come up with the grievance that during the pendency of his appeal against the order passed under Section 14 b of the Act in proceedings No.TN/PDY/RO/PDC/PC/2203/Enf-2/PROC/2019 (Damages) in EPFA No.196 of 2019 before the Industrial Tribunal cum Labour Court, Chennai, the respondents are contemplating recovery action.
2. On instructions, the learned counsel for the respondent would submit that the Department has already issued a circular dated 05.08.2020, wherein, instructions were given to the Enforcement Official not to take recovery action in view of pandemic situation, where the appeals are pending.
Therefore, no recovery action will be initiated in the above matter.
3. The submission made by the learned counsel for the respondent is recorded.
2https://www.mhc.tn.gov.in/judis/ W.P.No.7270 of 2021
4. Since no recovery action will be initiated against the writ petitioner in view of the circular issued by the respondents dated 05.08.2020 pending disposal of EPFA No.196 of 2019, no further orders are required in this Writ Petition. It is also submitted that the Appellate Tribunal has resumed its function recently and therefore, a direction is given to the Appellate Tribunal to dispose of the appeal, as expeditiously as possible.
5. The writ petition is ordered by the above terms. No costs.
22.03.2021 Pns Index:Yes/No Internet:Yes/No Speaking/Non-speaking order To The Regional Provident Fund Commissioner II, Employees Provident Fund Organisation, Regional Office, 101, 100 Feet Road, SreeVenni Commercial Complex, Chollan Nagar, Olandaikeerapalayam, Puducherry - 605 004.
3https://www.mhc.tn.gov.in/judis/ W.P.No.7270 of 2021 M. GOVINDARAJ, J Pns W.P.No.7270 of 2021 22.03.2021 4 https://www.mhc.tn.gov.in/judis/