P.P.Narayana Namboothiri vs Commissioner
2021 Latest Caselaw 7234 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    TUESDAY, THE 02ND DAY OF MARCH 2021 / 11TH PHALGUNA, 1942

                      WP(C).No.23232 OF 2012(D)


PETITIONER:

               P.P.NARAYANA NAMBOOTHIRI, AGED 47 YEARS
               S/O.LATE SHRI KESAVA VADHYAR NAMBOOTHIRI,
               PADINJAREKUTTIYIL ILLAM, MUNDOOR P.O.,
               CHERUTHARAM VILLAGE, KANNUR TALUK (NOW
               WORKING AS SANTHI, MAJOR NARANAM DEVASWOM,
               UDYOGAMANDAL-PO, ELOOR, ERNAKULAM
               DISTRICT-683501).

               BY ADV. SRI.N.ANILKUMAR

RESPONDENTS:

      1        COMMISSIONER, TRAVANCORE DEVASWOM BOARD,
               DEVASWOM BUILDINGS, NANTHANCODE,
               THIRUVANANTHAPURAM-695001.

      2        THE ACCOUNTS OFFICER, TRAVANCORE DEVASWOM
               BOARD, DEVASWOM BUILDINGS, NANTHANCODE,
               THIRUVANANTHAPURAM-695001.

      3        THE SUB GROUP OFFICE, TRAVANCORE DEVASWOM
               BOARD, PARAVOOR SUB GROUP, PARAVOOR,
               ERNAKULAM DISTRICT-683573.

      ADDL.4 ASSISTANT COMMISSIONER, TRAVANCORE DEVASWOM
             BOARD, ULLOOR GROUP, THIRUVANANTHAPURAM-695011.

      ADDL.5 ASSTNAT COMMISSIONER, TRAVANCORE DEVASWOM
             BOARD, KOTTAYAM GROUP, KOTTAYAM-686001.

      ADDL.6 ASSISTANT COMMISSIONER, TRAVANCORE DEVASWOM
             BOARD, THRIKKARIYOOR GROUP, THRIKKARIYOOR-686692.

               Impleaded as per order dated 14.2.12 in IA 2230/13

               R1 BY SRI.D.SREEKUMAR, SC, TDB

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
02.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 23232/12                        2




                              JUDGMENT

Dated this the 2nd day of March 2021

The petitioner says that he entered the services of the

Travancore Devaswom Board in the year 1989 and that necessary

amounts were being deducted from his salary towards the Provident

Fund. He has approached this Court as early as in the year 2012

complaining that the Board has neither remitted the said amounts

into his PF Account bearing No.2616, nor have they remitted the

statutory interest accrued thereon. The petitioner, therefore, prays

that respondents be directed to remit the amounts into his PF

account, as also the eligible statutory interest.

2. When this matter was called today, the learned Standing

Counsel for the TDB submitted that computation of the amounts

eligible to the petitioner is available in Exhibit P4 and that except the

last seven payments of Rs.200/- each, thus totaling Rs.1,400/- , the

balance has already been paid. He submitted that this amount, along

with statutory interest, will be remitted into the petitioner's account

not later than two weeks from today.

In the afore circumstances, I order this writ petition and

direct the Travancore Devaswom Board to remit the entire balance PF

contribution, as also the eligible statutory interest into the

petitioner's account not later than two weeks from the date of receipt

of a copy of this judgment. I also record the submission of the learned

Standing Counsel for the Devaswom Board that all other eligible

amounts have already been remitted into his account.

Sd/-

Devan Ramachandran, Judge tkv

APPENDIX PETITIONER'S EXHIBITS:

EXT. P1 TRUE COPY OF THE OFFICE MEMORANDUM NO.238 DATED 18.05.2011 ISSUED BY THE ASSISTANT DEVASWOM COMMISSIONER

EXT. P2 TRUE COPY OF THE REPLY LETTER D.A. NO.404/2011/T.E.P.F. DATED 25.07.2011 ISSUED BY SECOND RESPONDENT

EXT. P3 TRUE COPY OF THE LETTER D.A. NO.404/2011/T.E.P.F. DATED 04.09.2011 ISSUED BY THE SECOND RESPONDENT

EXT. P4 TRUE COPY OF THE STATEMENT/ORDER NO.404/2012/T.E.P.F. DATED 04.09.2012 ISSUED BY THE SECOND RESPONDENT

EXT. P5 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WPC 1287/2012

/TRUE COPY/

P.S. TO JUDGE