Kerala Books & Publication ... vs K.S. Lasith Kumar
2023 Latest Caselaw 8557 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
           Monday, the 7th day of August 2023 / 16th Sravana, 1945
                             WA NO. 2023 OF 2022
   AGAINST THE JUDGMENT DATED 5.8.2022 IN WP(C) 20801/2021 OF THIS COURT.
APPELLANTS/RESPONDENTS 2 & 3:

  1. KERALA BOOKS & PUBLICATION SOCIETY, REPRESENTED BY ITS MANAGING
     DIRECTOR, KAKKANAD P.O, COCHIN , PIN - 682030
  2. THE CHAIRMAN KERALA BOOKS & PUBLICATION SOCIETY, KAKKANAD, KOCHI ,
     PIN - 682030.

  BY ADVOCATE SMT. LATHA ANAND

RESPONDENTS/PETITIONERS 1 TO 4 & 1ST RESPONDENT:

  1. K.S. LASITH KUMAR, AGED 58 YEARS, S/O. K.R. SUKUMARAN, JUNIOR
     SUPERINTENDENT (RETIRED), KERALA BOOKS & PUBLICATION SOCIETY,
     KAKKANAD, KOCHI - 682 030, RESIDING AT KOTHAPARAMBIL HOUSE,
     THATHAPALLY P.O, MANNAM, ERNAKULAM- , PIN - 683520.
  2. UNNIKRISHNAN P.P, AGED 59 YEARS, S/O. P.V. PADMANABHAN, SUPERVISOR
     (BINDING) (RETIRED), KERALA BOOKS & PUBLICATION SOCIETY, KAKKANAD,
     KOCHI-682 030, RESIDING AT USHUS, INFO PARK ROAD, KUSUMAGIRI P.O,
     KAKKANAD, KOCHI-30
  3. N.K. VELAYUDHAN, AGED 59 YEARS, S/O. KANNAN N.V., BINDING MACHINE
     OPERATOR (RETIRED), KERALA BOOKS & PUBLICATION SOCIETY, KAKKANAD,
     KOCHI- 682030, RESIDING AT NJATTUMMALAYIL HOUSE, THENGODE P.O,
     KAKKANAD , PIN - 682030
  4. O. BHASKARAN, AGED 59 YEARS, S/O. MUKUNDAN, SUPERVISOR (BINDING),
     KERALA BOOKS & PUBLICATION SOCIETY, KAKKANAD, KOCHI - 682 030,
     RESIDING AT SREE VIBHANJIKA, VALAMKOTTIL ROAD, ERIYAKATTU MOOLA,
     KOLLAMKUDI MUGAL, KAKKANAD, THRIKKAKARA P.O, ERNAKULAM , PIN -
     682021
  5. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT
     OF HIGHER EDUCATION, SECRETARIAT, THIRUVANANTHAPURAM , PIN - 695001

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay all further proceedings pursuant to impugned judgment of the
learned Judge dated 05.08.2022 in W.P.(C) No. 20801 of 2021, till the
disposal of the Writ Appeal.
     This Writ Appeal again coming on for orders on 07/08/2023, upon
perusing the appeal memorandum and this Court's order dated 04/07/2023,
the court on the same day passed the following:
   ALEXANDER THOMAS & C. JAYACHANDRAN, JJ.
  -------------------------------------------------------------------------
                         W.A.No. 1539 of 2022
     [arising out of the judgment dated 05.08.2022 in W.P.(C).No.10438/2020]
                         W.A.No. 1544 of 2022
     [arising out of the judgment dated 05.08.2022 in W.P.(C).No.19570/2016]
                         W.A.No. 1563 of 2022
     [arising out of the judgment dated 05.08.2022 in W.P.(C).No.29160/2020]
                         W.A.No. 2023 of 2022
     [arising out of the judgment dated 05.08.2022 in W.P.(C).No.20801/2021]
                           W.A.No. 12 of 2023
     [arising out of the judgment dated 05.08.2022 in W.P.(C).No.22445/2017]
                           W.A.No. 24 of 2023
     [arising out of the judgment dated 05.08.2022 in W.P.(C).No.11306/2015]
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                  Dated this the 7th day of August, 2023

                                  ORDER

Smt.Latha Anand, learned Standing Counsel for the

appellant seeks two more weeks to file the affidavit. Sri.Sajeev

Kumar K Gopal, learned Standing Counsel for the respondent

EPFO also seeks file to file affidavit/statement. Two weeks time is

granted. The petitioner file reply thereto within one week

thereafter.

List the case on 07.09.2023.

Hand over a copy of this order to both sides

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

C. JAYACHANDRAN, JUDGE TR2023