Kerala High Court
Joseph C.O vs Sri.Jerin David M on 23 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
TUESDAY, THE 23RD DAY OF FEBRUARY 2021 / 4TH PHALGUNA, 1942
Con.Case(C).No.1776 OF 2020 IN WP(C). 155/2020
JUDGMENT IN WP(C) 155/2020(T) DATED 25.02.2020 OF HIGH COURT OF
KERALA
PETITIONERS/PETITIONERS:
1 JOSEPH C.O.
AGED 60 YEARS,
S/O. MATHAI UMMEN, CHARUVIL HOUSE, CHINMAYA NAGAR,
PALLIPPURAM P.O, PALAKKAD 678 006
P.F.A/C NO. KR/KKD/0004039/000/0000780, P.P.O NO.
KR/KKD/00065338.
2 SALAVUDEEN M,
AGED 60 YEARS,
S/O. N MYTHEEN PITCHA ROWTHER, GEHAM,
POOKKARATHOTTAM, OLAVAKKODE P.O, PALAKKAD 678 002,
P.F.A/C NO. KR/KKD/0004039/000/0000665, P.P.O NO.
KR/KKD/00065336.
3 NARAYANAN N,
AGED 60 YEARS,
S/O. KESAVAN NAIR K, SREEBHAVAN, ITI HOUSING COLONY,
MARUTHARODE P.O, PALAKKAD 678 007,
P.F.A/C NO. KR/KKD/0004039/000/0000491, P.P.O NO.
KR/KKD/00065515.
4 HEMALATHA C,
AGED 60 YEARS,
D/O. T.N NARAYANAN NAIR, N/14, DARSHAN, GANDHI NAGAR,
PUDUPARIYARAM, PALAKKAD 678 731.
P.F.A/C NO. KR/KKD/0004039/000/0000260, P.P.O NO.
KR/KKD/00065520.
5 SANTHAKUMARI V,
AGED 60 YEARS,
D/O. VELAYUDHAN, KANIYANKATTU HOUSE, P 31, ITI
COLONY, KUPPIYODE, MARUTHARODE P.O, PALAKKAD 678 623,
P.F.A/C NO. KR/KKD/0004039/000/0000321, P.P.O NO.
KR/KKD/00065521.
6 ASHALATHA N,
AGED 60 YEARS,
D/O. NARAYANAN NAIR, KRISHNA, STREET NO. 3,
Con.Case(C).No.1776 OF 2020
IN WP(C).No.155/2020 2
VENNKKARA, NURANI P.O, PALAKKAD 678 004,
P.F.A/C NO. KR/KKD/0004039/000/0000151, P.P.O NO.
KR/KKD/00068091.
7 RAVIKUMAR M,
AGED 60 YEARS,
S/O. M. SUNDERESAN, ROHINI , NEAR N.H JUNCTION,
KANNADI P.O, PALAKKAD 678 701.
P.F.A/C NO. KR/KKD/0004039/000/0000259, P.P.O NO.
KR/KKD/00066822.
8 JOSEKUTTY MATHEW,
AGED 60 YEARS,
S/O K.J MATHEW, KUZHITHOTTU HOUSE, CHANDRANAGAR
P.O, PALAKKAD, P.F.A/C NO.
KR/KKD/0004039/000/0000692, P.P.O NO.
KR/KKD/00066902.
9 BALAKRISHNAN NAIR K.K,
AGED 61 YEARS,
S/O. K. KRISHNAN NAIR, THODUKUZHI HOUSE,
CHENGAMANADU P.O, ALUVA, ERNAKULAM, P.F.A/C NO.
KR/KKD/0004039/000/0000708, P.P.O NO.
KR/KCH/00107228.
10 SHEELAKUMARI P.K,
AGED 60 YEARS,
D/O. R KUNJUKRISHNAN, 17/19, THE NEST, CHITTOOR
ROAD JUNCTION, KUNNATHURMEDU P.O, PALAKKAD 678 623,
P.F.A/C NO. KR/KKD/0004039/000/0000473, P.P.O NO.
KR/KKD/00066792.
11 SUDHIR C,
AGED 61 YEARS,
S/O. C. VELUKUTTY, SUPREETH, MEADOWS COLONY,
CHANDRA NAGAR P.O, PALAKKAD 678 007, P.F.A/C NO.
KR/KKD/0004039/000/0000640, P.P.O NO.
KR/KKD/00064042.
12 SUBRAMANIAN P,
AGED 63 YEARS,
S/O. PAZHANIYAPPAN, NADUVIL HOUSE, ANAPPARA,
KOTTEKKAD P.O, PALAKKAD 678 732, P.F.A/C NO.
KR/KKD/0004039/000/0000859, P.P.O NO.
KR/KKD/00062672.
BY ADV. SRI.P.N.MOHANAN
Con.Case(C).No.1776 OF 2020
IN WP(C).No.155/2020 3
RESPONDENT/3RD RESPONDENT:
SRI.JERIN DAVID M.,
AGED 29 YEARS,
S/O. MARIYA DAVIS V, ASSISTANT PROVIDENT FUND
COMMISSIONER, REGIONAL OFFICE, EMPLOYEES PROVIDENT
FUND ORGANIZATION, KOZHIKODE, RESIDING AT EPF GUEST
HOUSE, EMPLOYEES PROVIDENT FUND ORGANISATION (EPFO)
BHAVISHANIDHI ENCLAVE, ERANJIPALAM, KOZHIKODE 673
006.
R1 BY ADV. SMT.NITA.N.S.
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 23.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Con.Case(C).No.1776 OF 2020
IN WP(C).No.155/2020 4
JUDGMENT
When this matter was taken up, Sri.Abraham P. Meachinkara, the
learned counsel appearing for the party respondent, submits that
Annexure-A1 judgment was taken up in appeal and the Division Bench
of this Court by judgment in Regional Provident Fund
Commissioner v. Thomas1 has taken a view that the decision in
Sasikumar P and Ors. v. Union of India 2 [2019 (1) KLT Online
3014] requires reconsideration to the extent that it strikes down the
provisions of the Employees' Pension (Amendment) Scheme, 2014 and
permits persons who have not made periodic contributions on actual
salary at least to the provident fund account to now make the
remittance and claim pension with reference to such actual salary. It is
further submitted that a Review Petition filed by the Provident Fund
Organisation seeking review of the order dismissing the SLP and
another SLP filed by the Union of India against the judgment in
Sasikumar(supra) are pending consideration of the Supreme Court and
the Apex Court has ordered to keep in abeyance the various contempt
1 [2021 (1) KLT 184]
2 [2019 (1) KLT Online 3014]
Con.Case(C).No.1776 OF 2020
cases initiated on the basis of the judgment. In view of the pendency of
the above proceedings, the Organisation would be subjected to grave
hardship if the instant contempt case is proceeded with is the
submission.
Prima facie, I find some merit in the submission.
Reserving the right of the petitioners to approach this Court at a
later stage, this Contempt case is closed.
SD/-
RAJA VIJAYARAGHAVAN V
JUDGE
DSV
Con.Case(C).No.1776 OF 2020
APPENDIX
PETITIONER'S/S EXHIBITS:
ANNEXURE A1 A TRUE COPY OF THE JUDGMENT DATED 25-02-
2020 IN W.P(C) 155/2020
RESPONDENT'S/S EXHIBITS:
NIL
//TRUE COPY// P.A.TO JUDGE
