Thomson Joseph vs Ashish Kumar
2021 Latest Caselaw 23997 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
  MONDAY, THE 13TH DAY OF DECEMBER 2021 / 22ND AGRAHAYANA, 1943
                        CON.CASE(C) NO. 1802 OF 2021
  AGAINST THE ORDER/JUDGMENT IN WP(C) 6590/2015 OF HIGH COURT OF
                                      KERALA
PETITIONER:

             THOMSON JOSEPH
             AGED 59 YEARS
             (PREVIOUSLY ASSISTANT MANAGER AND LATER RETIRED AS
             DEPUTY MANAGER, KERALA STATE CO-OPERATIVE AGRICULTURAL
             AND RURAL DEVELOPMENT BANK (KSCARD BANK), REGIONAL
             OFFICE, ERNAKULAM), RESIDING AT KARUKAPPALLY HOUSE,
             UDAYAMPEROOR, NADAKKAV P.O., ERNAKULAM DISTRICT, PIN
             682 307.

             BY ADVS.
             SRI P.A.NOOR MUHAMED
             S.GIFFARA
             SRI.BILAL NIAMATHULLA



RESPONDENTS:

             ASHISH KUMAR
             REGIONAL PROVIDENT FUND COMMISSIONER EMPLOYEES
             PROVIDENT FUND ORGANISATION (EPFO),BHAVISHYANIDHI
             BHAVAN, PATTOM PALACE,THIRUVANANTHAPURAM, PIN - 695
             004.


OTHER PRESENT:

             SMT. NITA.N.S




     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 13.12.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                         K. VINOD CHANDRAN, J
                     - - - - - - - - - - - - -
                   Cont. Case (C) No.1802 of 2021
                      in WP(C) No.6590 of 2019
                    - - - - - - -- - - - - - -
                 Dated this the 13th December, 2021

                               JUDGMENT

No deliberate contempt arises from the judgmnet as

of now. Since the matter is pending before the Hon'ble

Supreme Court, the contempt case is closed with liberty to

move the contempt as and when the Hon'ble Supreme Court rules

on the matter.

Sd/-

K. Vinod Chandran, Judge APPENDIX OF CON.CASE(C) 1802/2021

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 3.3.2015 IN W.P.(C) NO.6590/2015 PASSED BY THIS HON'BLE COURT

Annexure A2 CERTIFIED COPY OF THE JUDGMENT DATED 16.11.2015 IN WA NO.2332/2015 PASSED BY THIS HON'BLE COURT

Annexure A3 TRUE COPY OF THE LETTER DATED 8.8.2016 OF THE EMPLOYEES PROVIDENT FUND ORGANIZATION, REGIONAL OFFICE AT THIRUVANANTHAPURAM