C.T. Sahadevan vs State Of Kerala
2022 Latest Caselaw 9560 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
     THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                        WP(C) NO.25305 OF 2022
PETITIONER:

          C.T. SAHADEVAN
          AGED 63 YEARS
          S/O. KRISHNAN, CHEEKKOTH VEEDU,
          THIRUTHIYAD P.O., PUTHIYARA,
          KOZHIKODE, PIN - 673004

          BY ADV R.LAKSHMI NARAYAN



RESPONDENTS:

    1     STATE OF KERALA
          REP. BY ITS SECRETARY, GOVERNMENT SECRETARIAT,
          LABOUR DEPARTMENT, THIRUVANANTHAPURAM
          PIN - 695001

    2     THE DEPUTY LABOUR COMMISSIONER
          KOZHIKODE DISTRICT LABOUR OFFICE,
          ERANHIPALAM, CIVIL STATION, KOZHIKODE , PIN - 673020

    3     THE ASSISTANT PROVIDENT COMMISSIONER (PENSION)
          EMPLOYEES PROVIDENT FUND ORGANISATION,
          REGIONAL OFFICE, KOZHIKODE (CALICUT)
          BHAVISHYA NIDHI BHAVAN, P.B. NO. 1806,
          ERANHIPALAM, KOZHIKODE, PIN - 673006

    4     THE COMMON WEALTH TILE FACTORY
          PUTHIYARA ROAD, PUTHIYARA P.O,
          KOZHIKODE -673004, REPRESENTED BY THE GENERAL MANAGER,

          BY ADV ABRAHAM P.MEACHINKARA




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.25305/2022
                                     2




                               JUDGMENT

Learned counsel for the petitioner alleges that the petitioner

had to undergo the rigmarole of litigation for claiming pension as

well as the gratuity despite the fact that he is retired and now is

running from pillar to post for claiming the provident fund and in

this regard, had submitted Ext.P6 request dated 13.6.2022.

2. Learned counsel for the respondents submits that on

receipt of Ext.P6, certain clarification has been sought from the

petitioner.

3. In this view of the matter, I am of the view that the

matter is under consideration. The respondents shall take a call

after receiving the information from the petitioner and expedite the

disbursement of the provident fund amount after receiving all the

documents not later than three months.

The Writ Petition stands disposed of.

Sd/-

AMIT RAWAL JUDGE csl WP(C) No.25305/2022

APPENDIX OF WP(C) 25305/2022

PETITIONER'S EXHIBITS :

Exhibit P-1 THE TRUE COPY OF THE AWARD DATED 18.6.2012 PASSED IN ID NO. 7/10 BY THE LABOUR COURT, KOZHIKODE

Exhibit P 2 THE TRUE COPY OF THE JUDGMENT DATED 11.2.2015 IN O.P.(LC) NO. 3213/2012

Exhibit P-3 THE TRUECOPY OF JUDGMENT DATED 17.1.2019 IN W.A.NO. 1813/2018

Exhibit P-4 THE TRUE COPY OF THE ORDER DATED 3.11.2020 PASSED IN GC NO 57/19, BY THE 2ND RESPONDENT, ALONG WITH THE ENGLISH TRANSLATION

Exhibit P-5 THE TRUE COPY OF THE JUDGMENT DATED 1.2.2022 IN W.P.(C) NO. 3184 OF 2022

Exhibit P-6 THE TRUE COPY OF THE REPRESENTATION DATED 13.6.2022 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT, ALONG WITH THE ENGLISH TRANSLATION

RESPONDENTS' EXHIBITS:

NIL