Calcutta High Court (Appellete Side)
M/S. Arambagh Hatcheries Ltd vs Regional Provident Fund ... on 23 August, 2016
Author: I. P. Mukerji
Bench: I. P. Mukerji
1 23.08.2016Sl.No. 08
Ct.No.18 aa W.P. No. 13875 (W) of 2016 M/s. Arambagh Hatcheries Ltd.
Vs. Regional Provident Fund Commissioner-II & Ors. Mr. Soumya Majumdar Ms. Saswati Chatterjee ... for the petitioner Mr. Jasobanta Rakshit ...for the P.F. Authority A supplementary affidavit filed on behalf of the petitioner is taken on record.
In my opinion, the writ petitioner made a very reasonable proposal to the Regional Provident Fund Commissioner by their letter dated 9th June, 2016 to consider payment of their outstandings under Sections 7A, 7Q and 14B of the Employees Provident Funds and Miscellaneous Provisions Act, 1952 in monthly instalments.
I may note that this court, in exercise of its writ jurisdiction and the Appellate Tribunal in New Delhi have granted instalments to organisations to pay off their Provident Fund liability.
Hence, the said proposal deserves reasonable consideration.
2In that view of the matter, I direct the Regional Provident Fund Commissioner, Durgapur to consider the said representation of the letter dated 9th June, 2016 (Annexure P- 13, at page 100 of the writ application) in accordance with the above observations within six weeks of communication of this order.
Till a decision is taken and for a further period of two weeks thereafter no attachment recovery or other coercive steps are to be taken against the petitioner. All the papers are before this court. Affidavits were not invited. The allegations contained in the petition are deemed not to have been admitted. This writ application is accordingly disposed of. Urgent certified photo copy of this order, if applied for, be given to learned advocates for the parties upon compliance of all requisite formalities.
( I. P. Mukerji,J. )