Sathyanathan Pillai vs Kerala State Beverages (M And ...
2021 Latest Caselaw 12562 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     WEDNESDAY, THE 26TH DAY OF MAY 2021 / 5TH JYAISHTA, 1943
                        WP(C) NO. 11417 OF 2021


PETITIONER:

               SATHYANATHAN PILLAI
               AGED 63 YEARS
               S/O ACHUTHAN PILLAI, PLACKATTA VEEDU, RAMAPURAM,
               KEERIKKAD P.O., ALLAPUZHA -690508

               BY ADVS.
               DEEPU THANKAN (K/829/1993)-13137
               UMMUL FIDA
               LAKSHMI SREEDHAR

RESPONDENTS:

      1        KERALA STATE BEVERAGES (M AND M)CORPORATION LTD.,
               BEVCO TOWER, VIKASBHAVAN, PALAYAM,
               THIRUVANANTHAPURAM - 695033
               REP. BY ITS MANAGING DIRECTOR

      2        REGIONAL PROVIDENT FUND COMMISSIONER,
               BHAVISHYA NIDHI BHAWAN, PATTOM,
               THIRUVANANTHAPURAM -695004

      3        KERALA ABKARI WORKERS WELFARE FUND BOARD,
               THIRUVANANTHAPURAM -695001
               REP. BY ITS CHIEF WELFARE FUND INSPECTOR

               BY SMT.NITA N.S.

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.11417 OF 2021

                                        2


                                 JUDGMENT

Dated this the 26th day of May, 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 petitioner 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 petitioner 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 petitioner in his 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 petitioner for the delay in disbursement of the EPF amount to the petitioner."

2. Heard the learned counsel for the petitioner and the learned

Standing Counsel appearing for the respondents.

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

4. In the above view of the matter, this writ petition is disposed

of directing the 1st respondent to forward Form-19 along with all relevant

documents to the 2nd respondent for disbursal of benefits due to the WP(C).No.11417 OF 2021

petitioner, 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

petitioner in the account furnished by him. Necessary action shall be

taken by the 2nd 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 NP WP(C).No.11417 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE JUDGMENT DATED 23/02/2021 IN WPC NO.4644/2021

RESPONDENT'S/S EXHIBITS: NIL