IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
RP NO. 879 OF 2016
JUDGMENT DATED 25.11.2015 IN WA 2515/2015 OF HIGH COURT OF KERALA
REVIEW PETITIONERS/APPELLANTS:
1 UNION OF INDIA (UOI),
REPRESENTED BY THE SECRETARY TO GOVERNMENT OF INDIA,
MINISTRY OF LABOUR & DEPARTMENT OF EMPLOYMENT, NEW DELHI-
110 001.
2 REGIONAL PROVIDENT FUND COMMISSIONER
EMPLOYEES PROVIDENT FUND ORGANIZATION
(EPFO),BHAVISHYANIDHI BHAVAN, PATTOM PALACE,
THIRUVANANTHAPURAM-695 004.
3 ASSISTANT PROVIDENT FUND COMMISSIONER
SUB REGIONAL OFFICE, EMPLOYEES PROVIDENT FUND
ORGANISATION (EPFO), BHAVISHYANIDHI BHAVAN, KALOOR,
ERNAKULAM.
BY ADV SRI.N.N.SUGUNAPALAN (SR.)
RESPONDENTS/RESPONDENTS:
1 V.V.THANKAPPAN
VELAMPARAMBU HOUSE, ELOOR NORTH, UDYOGAMANDAL P.O.,
ERNAKULAM-683 501.
2 C.R.SURESH CHANDRAN
NARAYANEEYAM, EROOR, TRIPUNITHURA, ERNAKULAM-682 306.
3 K.M.GEORGE
KUDAKKATTU HOUSE, EAST VAZHAPPALLY, MUVATTUPUZHA,
ERNAKULAM.
4 SASEENDRAN N.S.
NEERIUMPARAMBATH HOUSE, PUNNOORKODE, PAZHAMTHOTTAM P.O.,
ERNAKULAM-683 565.
5 MOHANAN NAIR O.N.
ORAPPAKKATTU HOUSE, PUNNOORKODE, PAZHAMTHOTTAM P.O.,
ERNAKULAM-683 565.
6 GEORGE K.O.
KOTTALIL HOUSE, KOTTAPPADY P.O., KOTHAMANGALAM, ERNAKULAM.
7 ERNAKULAM REGIONAL CO-OPERATIVE MILK PRODUCERS UNION
LIMITED., REPRESENTED BY ITS MANAGING DIRECTOR, EDAPPALLY
P.O., ERNAKULAM-682 024.
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 29.06.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
R.P. No. 879/2016 :2:
S. MANIKUMAR, CJ & SHAJI P. CHALY, J.
---------------------------------------------------------
R.P. No. 879 of 2016
in
W.A. No. 2515 of 2015
---------------------------------------------------------
Dated this the 29th day of June, 2022.
ORDER
S. MANIKUMAR,CJ.
This Review Petition is filed seeking to review the judgment dated 25.11.2015 in W.A. No. 2515 of 2015.
2. Earlier, on 21.06.2022, this Court disposed of a review petition i.e., R.P. No. 785 of 2018, arising out of the very same subject matter as in the instant case, by stating that the review petitioners have already filed SLPs before the Hon'ble Supreme Court, which are pending consideration.
3. Operative portion of the said judgment reads thus:
"2. On this day, when the matter came up for consideration, Smt.T.N.Girija, learned counsel for the review petitioner submitted that a batch of writ petitions challenging the amendment to the Employees Pension Scheme, 1995 had already been disposed of by a Division Bench of this court vide judgment dated 12.10.2018 in W.P.(C)No.13120/2015 and R.P. No. 879/2016 :3: connected cases. It is also submitted that the review petitioners have already filed SLPs before the Hon'ble Supreme Court, which are pending consideration. 3. In view of the above, she submitted that the review petition can be disposed of.
Accordingly, review petition is disposed of."
As the facts and circumstances and the pleadings are one and the same, following the judgment dated 21.06.2022 in R.P. No. 785 of 2018, instant Review Petition is also disposed of.
sd/-
S. MANIKUMAR, CHIEF JUSTICE.
sd/-
SHAJI P. CHALY, JUDGE.
Rv