George James T vs The Accounts Officer (Pf)
2021 Latest Caselaw 3917 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE MR. JUSTICE AMIT RAWAL

    WEDNESDAY, THE 03RD DAY OF FEBRUARY 2021 / 14TH MAGHA,1942

                       WP(C).No.37069 OF 2015(G)


PETITIONER:

               GEORGE JAMES T.,
               AGED 39 YEARS,
               ASSOCIATE PROFESSOR, NEWMAN COLLEGE,
               THODUPUZHA 685 585

               BY ADV. SHRI.T.J.MICHAEL

RESPONDENTS:

      1        THE ACCOUNTS OFFICER (PF),
               DIRECTOREATE OF COLLEGIATE EDUCATION,
               VIKAS BHAVAN, THIRUVANANTHAPURAM 695 004.

      2        THE DIRECTOR OF COLLEGIATE EDUCATION,
               OFFICE OF THE DEPUTY DIRECTORATE OF COLLEGIATE
               EDUCATION, VIKAS BHAVAN, THIRUVANANTHAPURAM 695 004.

*ADDL. 3       NEWMAN COLLEGE THODUPUZHA,
               REPRESENTED BY ITS PRINCIPAL,
               THODUPUZHA EAST P.O. - 685 585.

*ADDL. 4       STATE OF KERALA,
               REPRESENTED BY THE SECRETARY TO GOVERNMENT,
               DEPARTMENT OF HIGHER EDUCATION, SECRETARIAT,
               TIRUVANANTHAPURAM - 695 001.
               (*ADDL.R3 AND R4 ARE IMPLEADED AS PER ORDER DATED
               11.01.2016 IN I.A.NO.143/2016)

               R1, R3 BY ADV. SRI.JOSEPH JOHN

OTHER PRESENT:

               GP SRI B HARISH KUMAR

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
03.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.37069 OF 2015          -2-




                              JUDGMENT

Dated this the 3rd day of February 2021

Sri.B.Harish Kumar, learned Government Pleader,

after having obtained instructions from the 2 nd respondent,

submits that the petitioner has been granted the benefits

of Provident Fund Scheme. Therefore, no cause of action

survives.

There is no representation on behalf of the petitioner.

Writ petition is rendered infructuous with a liberty to

revive in case something survives.

Sd/-

AMIT RAWAL

JUDGE vv

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPLICATION FOR SANCTION OF NON FERUNFABLE ADVANCE FROM PF ACCOUNT DATED 23.9.2015

EXHIBIT P2 TRUE COPY OF THE CERTIFICATE OF CORRECTNESS CERTIFIED BY PRINCIPAL DATED 23.9.2015

EXHIBIT P3 TRUE COPY OF THE COVERING LETTER SUBMITTED B THE PRINCIPAL TO THE 1ST RESPONDENT