Sulu Thomas vs Jerin David M
2021 Latest Caselaw 18960 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
          THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
  FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
                 CON.CASE(C) NO. 1649 OF 2020
AGAINST THE ORDER/JUDGMENT IN WP(C) 11790/2015 OF HIGH COURT OF
                               KERALA
PETITIONERS/PETITIONERS NO.26,59,80 & 108:

    1     SULU THOMAS, AGED 59 YEARS, (STAFF NO.551)
          S/O.ABRAHAM THOMAS, ITI LIMITED, KANJIKODE WEST,
          PALAKKAD, UAN NO.100368221617,
          PENSION A/C NO.KRKKD00040390000000341, RESIDING AT
          MADATHIKUNNEL, PANAYUR P.O., PALAKKAD.
    2     T.J.ASSISSI, AGED 59 YEARS, (STAFF NO.874),
          S/O.JOSEPH C. THAYIL,ITI LIMITED, KANJIKODE WEST,
          PALAKKAD, UAN NO.100387062244,
          PENSION A/C NO.KRKKD00040390000000668, RESIDING AT
          THAYIL HOUSE, ANJALI GARDENS, PALLIPURAM P.O.,
          PALAKKAD.
    3     V.UDAYA KUMAR, AGED 59 YEARS, (STAFF NO.384)
          S/O.C.G.PURUSHOTHAMAN, ITI LIMITED, KANJIKODE WEST,
          PALAKKAD, UAN NO.100397935345,
          PENSION A/C NO.KRKKD00040390000000261, SREEVALSAM,
          NAGARIPURAM P.O., PALAKKAD.
    4     LEELAMMA SEBASTIAN, AGED 59 YEARS, (STAFF 1113),
          W/O.RAJENDRAN. R., ITI LIMITED, KANJIKODE WEST,
          PALAKKAD, UAN NO.100205613203,
          PENSION A/C NO.KRKKD00040390000001023, RESIDING AT
          5/624, RAJ NIVAS, SKS NAGAR, MARUTHAROAD, PALAKKAD.
          BY ADV P.N.MOHANAN

RESPONDENT/3RD RESPONDENT:

          JERIN DAVID M., S/O.MARIYA DAVIS V., AGED 29 YEARS,
          SUB REGIONAL PROVIDENT FUND COMMISSIONER,
          BHAVISHYANIDHI BHAVAN, P.B.NO.1806, ERANJIPALAM,
          KOZHIKODE-673 006.
          BY ADVS.
          SRI.THOMAS MATHEW NELLIMOOTTIL
          SHRI.S.PRASANTH
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.09.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 C.O.C.No.1649 of 2020 [S]




                K.VINOD CHANDRAN, JUDGE
  ---------------------------------------------------
         Cont.Case (Civil) No.1649 of 2020 [S]
                           In
                 WP(C) No.11790 of 2015
  ---------------------------------------------------
       Dated this the 10th day of September, 2021

                                   JUDGMENT

Since the judgment, which was relied on to

pass the impugned judgment, has been referred to the

Larger Bench by the Hon'ble Supreme Court, the

contempt case is closed leaving liberty to the

petitioners to revive the same if the Hon'ble Supreme

Court eventually declares his right.

Sd/-

K.VINOD CHANDRAN JUDGE

sp/10/09/2021 //True Copy//

P.A. To Judge C.O.C.No.1649 of 2020 [S]

APPENDIX

PETITIONERS' ANNEXURES:- ANNEXURE A1 A TRUE COPY OF THE JUDGMENT DATED 10.4.2015 IN W.P.(C).11790/2015 ANNEXURE A2 A TRUE COPY OF THE ORDER DATED 31.3.2016 IN SLP NO.7074/2016 ANNEXURE A3 A TRUE COPY OF THE REQUEST DATED 11.6.2019 OF THE EMPLOYER ANNEXURE A4 A TRUE COPY OF THE REQUEST DATED 02.8.2019 OF THE EMPLOYER ANNEXURE A5 A TRUE COPY OF THE REQUEST DATED 1.11.2019 OF THE SECOND PETITIONER ANNEXURE A6 A TRUE COPY OF THE LETTER DATED 29.6.2016 OF THE RESPONDENT ANNEXURE A7 A TRUE COPY OF THE LETTER DATED 8/6/2015 OF THE EMPLOYER ANNEXURE A8 A TRUE COPY OF THE LETTER DATED 1/7/2016 OF THE RESPONDENT ANNEXURE A9 A TRUE COPY OF THE LETTER DATED 29.1.2018 OF THE EMPLOYER