Kerala High Court
Kerala Books & Publication ... vs C.P. Rajan on 7 August, 2023
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. 1544 OF 2022
AGAINST THE JUDGMENT DATED 5.8.2022 IN WP(C) 19570/2016 OF THIS COURT.
APPELLANTS/RESPONDENTS 2 & 3:
1. KERALA BOOKS & PUBLICATION SOCIETY ,(AN UNDERTAKING OF THE
GOVERNMENT OF KERALA), KAKKANAD P.O, COCHIN, REPRESENTED BY ITS
MANAGING DIRECTOR, KAKKANAD, KOCHI , PIN - 682030
2. THE CHAIRMAN AND MANAGING DIRECTOR, KERALA BOOKS & PUBLICATION
SOCIETY, KAKKANAD P.O, COCHIN, PIN - 682030, ERNAKULAM.
BY ADVOCATE SMT. LATHA ANAND
RESPONDENTS/PETITIONER & RESPONDENTS 1, 4 & 5:
1. C.P. RAJAN, AGED 60 YEARS, S/O. PADMANABHAN, CHAMAKALAYIL HOUSE,
MULAKULAM NORTH P.O, PIRAVOM- PIN - 686660, (SENIOR ASSISTANT)
(RETIRED), KERALA BOOKS & PUBLICATION SOCIETY.
2. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT
OF HIGHER EDUCATION, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
3. KERALA BOOKS & PUBLICATION SOCIETY PENSION, PROVIDENT FUND BOARD,
REPRESENTED BY ITS THE CHAIRMAN, (PRINCIPAL SECRETARY TO GOVERNMENT,
HIGHER EDUCATION DEPARTMENT, GOVERNMENT OF KERALA,
THIRUVANANTHAPURAM, PIN - 595001
4. K. ARAVINDAN, DEPUTY MANAGER-PRINTING (RETD), KERALA BOOKS &
PUBLICATION SOCIETY, KAKKANAD, KOCHI-682 030, RESIDING AT HARISREE,
KALAPPURACKAL, 37/2833, AZAD ROAD,KALOOR, KOCHI-17. *ADDL.R5
IMPLEADED, PIN - 682017
5. ADDL.R5:EMPLOYEES PROVIDENT FUND ORGANIZATION, REPRESENTED BY
REGIONAL PROVIDENT FUND COMMISSIONER, BHAVISHANIDHI BHAVAN,NO.36/655
A,KALOOR,KOCHI-682 017. *IS SUO MOTU IMPLEADED AS ADDL.R5 AS PER
ORDER DATED 17/11/22 IN WA 1544/2022.
BY ADVOCATES M/S. KALEESWARAM RAJ & THULASI K. RAJ FOR R1 & R4
BY GOVERNMENT PLEADER, FOR R2 & R3
BY ADVOCATE SRI. SAJEEV KUMAR K.GOPAL, FOR ADDL. R5
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.19570/2016, 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.
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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
