A.M.Gopalan vs Employees Provident Fund ...
2022 Latest Caselaw 11033 Ker

WP(C) NO. 27773 OF 2011            1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944
                          WP(C) NO. 27773 OF 2011
PETITIONER/S:

               A.M.GOPALAN
               SREE GOKULAM PUBLIC SCHOOL,, PARAYATTUKONAM P.O.,
               MAMOM, ATTINGAL,, THIRUVANANTHAPURAM

               BY ADV SRI.M.SREEKUMAR



RESPONDENT/S:

      1        EMPLOYEES PROVIDENT FUND APPELLATE
               TRIBUNAL, REPRESENTED BY ITS REGISTRAR,, SCOPE MINAR,
               4TH FLOOR, CORE - 2, LEKSHMI NAGAR,, NEW DELHI. PIN -
               110001.

      2        THE ASSISTANT PROVIDENT FUND
               COMMISSIONER, BHAVISHYA NIDHI BHAVAN,, PATTOM PALACE
               P.O., THIRUVANANTHAPURAM, PIN - 695004.

               BY ADVS.
               NITA.N.S.
               SRI.N.N. SUGUNAPALAN, SC, P.F.


OTHER PRESENT:

               SMT.NITA.N.S, SC


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.11.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 27773 OF 2011          2




                       P.V.KUNHIKRISHNAN, J
                   ---------------------------------------
                      W.P.(C) No.27773 of 2011
                    --------------------------------------
              Dated this the 3rd day of November, 2022


                             JUDGMENT

The counsel for the petitioner submitted that the prayers

in the writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS