R.Vanajakumari vs Kerala State Beverages (M & M) ...
2021 Latest Caselaw 6466 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

 TUESDAY, THE 23RD DAY OF FEBRUARY 2021 / 4TH PHALGUNA, 1942

                   WP(C).No.4644 OF 2021(E)

PETITIONERS :-

      1     R.VANAJAKUMARI, W/O.S.VIJAYAN,
            KANJIRAMVILA VEEDU, TC 9/2710, VELLAYAMBALAM,
            SASTHAMANGALAM, THIRUVANANTHAPURAM - 695 010.

      2     KRISHNANKUTTI NAIR, S/O.VASUDEVA KURUP,
            MANU BHAVANAM, BHARANICKAVU SOUTH,
            ALAPPUZHA - 690 503.

            BY ADV. SRI.DEEPU THANKAN

RESPONDENTS :-

      1     KERALA STATE BEVERAGES (M & M) CORPORATION LTD.,
            BEVCO TOWER, VIKASBHAVAN, PALAYAM,
            THIRUVANANTHAPURAM - 695 033,
            REPRESENTED BY ITS MANAGING DIRECTOR.

      2     REGIONAL PROVIDENT FUND COMMISSIONER
            BHAVISHYA NIDHI BHAWAN, PATTOM,
            THIRUVANANTHAPURAM - 695 004.

      3     KERALA ABKARI WORKERS WELFARE FUND BOARD
            THIRUVANANTHAPURAM - 695 001,
            REP. BY ITS CHIEF WELFARE FUND INSPECTOR.

            BY SRI.T.NAVEEN, SC
            BY SMT.NITA N.S.
            BY SRI.S.KRISHNAMOORTHY, SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 23.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.4644 OF 2021(E)

                                          -: 2 :-


                                    JUDGMENT

Dated this the 23rd day of February, 2021

This writ petition is filed seeking the following reliefs :-

"i) issue a writ of mandamus or any other appropriate writ or direction directing the first respondent to forward the application submitted by the petitioners for provident fund amount to the second respondent and further direct the second respondent to disburse the provident fund amount stand in the account of the petitioners at the earliest.

ii) issue a writ of mandamus or any other writ, order or direction directing the second respondent to disburse the amount due to the petitioners in their account forthwith.

iii) issue a writ of mandamus or any other writ, order or direction directing the first respondent to pay an amount of Rs.25,000/- as cost to the petitioners for the delay in disbursement of the EPF amount to the petitioners."

2. Heard the learned counsel for the petitioners and the

learned Standing Counsel appearing for the respondents.

3. It is submitted by the learned counsel for the petitioners

that the issue raised in this writ petition is covered by Ext.P1

judgment and that similar directions may be issued in this writ

petition as well.

In the above view of the matter, this writ petition is

disposed of directing the 1 st respondent to forward Form-19 along

with all relevant documents to the 2nd respondent for disbursal of WP(C).No.4644 OF 2021(E)

benefits due to the petitioners, within 10 days from the date of receipt

of a copy of this judgment. On receipt of the records, the 2 nd

respondent shall consider the application for disbursal of benefits and

credit the amounts due to the petitioners in the accounts furnished by

them. Necessary action shall be taken by the 2 nd respondent within a

period of one month from the date of receipt of documents from the

1st respondent.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/27.2.2021 WP(C).No.4644 OF 2021(E)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 13.03.2020 IN WPC NO.4770/2020.

//TRUE COPY//

P.A. TO JUDGE