Kerala High Court
Regional Provident Fund ... vs Regional Provident Fund ... on 1 March, 2021
WA 1664/2020 1/5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR.JUSTICE K. BABU
Monday,the 1st day of March 2021/10th Phalguna, 1942
WA No.1664/2020
Against Judgment dated 25-02-2020 in WP(C) No.2141/2020 of this Court.
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For information purpose only
APPELLANTS/RESPONDENTS NOS.2 AND 3 IN WP(C):
1. REGIONAL PROVIDENT FUND COMMISSIONER,
EMLOYEES PROVIDENT FUND ORGANIZATION(EPFO),
BHAVISHYANIDHI BHAWAN,PATTOM PALACE P.O.,
THIRUVANANTHAPURAM, PIN-695004.
2. ASSISTANT PROVIDENT FUND COMMISSIONER,
SUB REGIONAL OFFICE,EMPLOYEES PROVIDENT FUND OGRANIZATION,
BHAVISHYANIDHI BHAWAN,KALOOR,
ERNAKULAM-682017.
BY SRI. S.PRASANTH, STANDING COUNSEL
RESPONDENTS/WRIT PETITIONERS & RESPONDENT 1 & 4 IN WP(C):
1.JOHN K.A.,KALLUVEETTIL HOUSE,NEAR MALAT BAKERY ROAD,
KUMBALANGI,ERNAKULAM DISTRICT,
PF A/C.N.KR/KCH/0000563/000/0000964, PPO NO.KRKCH/00096021.
2.MATHAI M.V,MEPPILLY HOUSE,KOODALAPPAD KARA,
KOOVAPPADY.P.O, ERNAKULAM DISTRICT,
PF A/C NO.KR/KCH/0000563/000/0001072, PPO NO.KRKCH00105718.
3.B.AMBILINATHAN PILLAI,MANIVILASOM,UDYOGAMANDAL,
ELOOR EAST,ERNAKULAM,PF A/C.NO.KR/KCH/0000563/000/0001106,PPO
NO.KRKCH00108404.
4.P.V.ABDUL SALAM,PADIKKAMUTTAM HOUSE,
PURAYAR DESOM P.O,ALUVA,ERNAKULAM-683503,
PF A/C .NO.KR/KCH/0000563/000/0000824,PPO NO.KRKCH0084445.
5.AMBUJAKSHI.K.T,MANADATH HOUSE,ELOOR SOUTH,
UDYOGAMANDAL.P.O,ERNAKULAM-683501, PF A/C
.NO.KR/KCH/0000563/000/0001461, PPO NO.KRKCH00089923.
6.THANKAM P.K,PALLIPARAMBIL,GLASS FACTORY COLONY,
KALAMASSERY,ERNAKULAM-683501, PF A/C.NO.KR/KCH/0000563/0001482,
PPO NO.KRKCH00099820.
7.SHAILAJA V.N,SREENIVAS,THOZHUTHINKAL LANE,
NEAR ANJUMANA TEMPLE,MAMANGALAM, EDAPPALLY,
ERNAKULAM-682024,PF A/C.NO.KR/KCH/000563/0001444,
PPO NO.KRKCH00092905.
8.BEATRICE P.R,,PUTHANANGADI HOUSE,(KALAPARAMBATH),
MANAKKAPADI,ASOKAPURAM.P.O, ALUVA,ERNAKULAM-683101,
PF.A/C NO.KR/KCH/0000563/0001235,PPO.NO.KRKCH00098253
9.LATHA.K.V,KOCHERIYIL HOUSE,VALAVANCHIRANGARA.P.O,
WA 1664/2020 2/5
VENGOLA,ERNAKULAM,PF.A/C.NO.KR/KCH/0000563/0001344,
PPO.NO.KRKCH00099983.
10.UNION OF INDIA (UOI),
REPRESENTED BY THE SECRETARY TO GOVT.OF INDIA,
MINISTRY OF LABOUR AND EMPLOYMENT,
DEPARTMENT OF EMPLOYMENT, GOVERNMENT OF INDIA,
SHRAM SHAKTI BHAVAN, NEW DELHI-110001.
11.HINDUSTAN INSECTICIDES LTD,
REPRESENTED BY UNIT HEAD,UDYOGAMANDAL, KOCHI-683501.
For information
BY ADV.SRI.P.N.MOHANAN FOR 1 TO purpose
R9. only
SRI.R.PREM SANKAR, CENTRAL GOVERNMENT COUNSEL FOR R10.
Prayer for interim relief in the Writ Appeal stating that in the circumstances
stated in the appeal memorandum the High Court be pleased to stay the judgment of
the Learned Single Judge in W.P.(C) No.2141 of 2020 dated 25.02.2020 of this
Hon'ble Court pending disposal of the above Writ Appeal.
This Writ Appeal coming on for orders on 01.03.2021 upon perusing the appeal
memorandum, the court on the same day passed the following:-
WA 1664/2020 3/5
ALEXANDER THOMAS & K.BABU, JJ.
===========================
W.A No.1664 of 2020
[arising out of the judgment dated 25.02.2020
in W.P(C) No.2141/2020],
===========================
For information purpose only
Dated this the 01st day of March, 2021
ORDER
Admit writ appeal.
2. Sri.P.N.Mohanan, learned Advocate takes notices for
contesting respondents 1 to 9 and Sri.R.Prem Sankar, learned Central
Government Counsel (CGC) takes notice for the 10 th respondent
(Union of India).
3. Issue notice to the 11th respondent (Hindustan Insecticides
Ltd./employer) by speed post, returnable within two weeks.
4. It is brought to our notice that earlier, a Division Bench of this
Court had granted interim stay dated 13.08.2020 in similar matters as
in W.A No.944/2020, etc. and later, an order dated 29.09.2020 was
rendered by the Division Bench in W.A No.811/2020 & connected
cases and still further, the Division Bench had rendered a common
reference order dated 21.12.2020 in W.A No.944/2020 & connected
appeals in similar cases, referring the matters for consideration of the
Full Bench. We are also told that the Apex Court has recently allowed
the review petition filed by the EPF authorities as against the earlier
order passed dismissing the SLP against the main decision rendered
WA 1664/2020 4/5
by the Division Bench of this Court in similar cases in Sasikumar.P &
Ors. v. Union of India & Ors {ILR 2019 (1) Ker. 614}, etc. and have
re-called the order and posted SLPs for re-hearing.
5. Following the abovesaid stay order granted by the Division
Bench of this Court in cases as in W.A No.944/2020, this Court has
For information purpose only
granted interim stay in various other similar matters as in W.A
No.1480/2020, W.A No.1511/2020, W.A No.1653/2020, W.A
No.1714/2020, W.A No.88/2021, etc., as per the order rendered on
those cases on 19.02.2021.
6. Hence, following the abovesaid stay orders passed by the
Division Bench of this Court in similar appeals, it is ordered that there
shall be stay of the operation and enforcement of the impugned
judgment dated 12.06.2020 in W.P(C)No.1986/2020 in this case.
List this case along with W.A No.1480/2020, W.A No.1511/2020,
W.A No.1653/2020, W.A No.1714/2020 & W.A No.88/2021 on
08/04/2021.
Hand Over to both sides
Sd/-
ALEXANDER THOMAS, JUDGE
Sd/-
K.BABU, JUDGE
vgd
/true copy/
WA 1664/2020 5/5
Sd/-
ASSISTANT REGISTRAR
For information purpose only
