Swapna Binu John vs The District Executive Officer
2021 Latest Caselaw 2692 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

      FRIDAY, THE 22ND DAY OF JANUARY 2021 / 2ND MAGHA, 1942

                       WP(C).No.1042 OF 2021(E)


PETITIONERS:

      1        SWAPNA BINU JOHN
               AGED 52 YEARS
               GANGA TRAVELS, SOUTH THRIPUNITHURA, VAIKOM ROAD,
               RESIDING AT ANJILIKKAL HOUSE, SOUTH THRIPUNITHURA,
               KOCHI - 682301.

      2        ABHILASH K. M.
               S/O. MOHANAN, KUTTIPARAMBAN HOUSE, NAYARANGADI,
               KODASSERI P. O., THRISSUR DISTRICT - 680 721.

               BY ADVS.
               SRI.G.HARIHARAN
               SRI.PRAVEEN.H.
               SMT.K.S.SMITHA
               SRI.V.R.SANJEEV KUMAR

RESPONDENTS:

      1        THE DISTRICT EXECUTIVE OFFICER
               KERALA MOTOR TRANSPORT WORKERS WELFARE FUND,
               THRISSUR.

      2        THE REGIONAL PROVIDENT FUND COMMISSIONER
               EMPLOYEES PROVIDENT FUND ORGANIZATION, SUB REGIONAL
               OFFICE, KALOOR, ERNAKULAM - 682 017.

      3        THE JOINT REGIONAL TRANSPORT OFFICER
               SUB REGIONAL TRANSPORT OFFICE, CHALAKKUDY, THRISSUR
               DISTRICT.




               GP- SMT. POOJA SURENDRAN,,SC,KMTWWFB- SRI.K.S.MANU,
               SC,EPF- SRI. SAJEEV KUMAR K.GOPAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1042 OF 2021(E)

                                    2

                              JUDGMENT

Dated this the 22nd day of January 2021

All parties are unanimous in stating that the petition can be

disposed of in terms of judgment rendered by this Court in

WP(C) No. 18854 of 2020 (Radhamani & Another vs. The District

Executive Officer, Kerala Motor Transport Workers Welfare Fund and

Others) dated 1st October, 2020 (Ext.P4).

In the light of joint statement made by all learned counsel

appearing for the parties, the instant writ petition is also disposed of in

terms of judgment of this Court in WP(C) No. 18854 of 2020. Parties

to act accordingly.

Sd/-

A.M.BADAR Nsd //true copy// JUDGE PA to Judge WP(C).No.1042 OF 2021(E)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REGISTRATION CERTIFICATE OF BUS NO.KL-39K-3390 AFTER EFFECTING TRANSFER OF OWNERSHIP IN THE NAME OF THE 2ND PETITIONER.

EXHIBIT P2 TRUE COPY OF THE PAYMENT CONFIRMATION RECEIPT ISSUED BY THE 2ND RESPONDENT ON 31.12.2020.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT MADE IN W.P.(C) NO.30291/2007 DATED 05.02.2008.

EXHIBIT P4 TRUE COPY OF THE JUDGMENT MADE IN W.P.(C) NO.18854/2020 DATED 01.10.2020.