Kerala High Court
Pailo P.C vs The State Of Kerala on 17 February, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 17TH DAY OF FEBRUARY 2023 / 28TH MAGHA, 1944
WP(C) NO. 5184 OF 2020
PETITIONER/S:
1 JESSY GEORGE, AGED 52 YEARS
WIFE OF JOSE THOMAS, HIGHER SECONDARY SCHOOL
TEACHER(HINDI) ST.ALOYSIUS HIGHER SECONDARY
SCHOOL, .P.O, ATHIRAMPUZHA KOTTAYAM DISTRICT-
686562(RESIDING AT MALIYEKKAL HOUSE,
CHERUVANDOOR.P.O, ETTUMANOOR, KOTTAYAM DISTRICT-
686631)
2 SUSAMMA PAUL, AGED 59 YEARS
WIFE OF JOSEPH MATHEW HIGHER SECONDARY SCHOOL
TEACHER(ENGLISH) (RETIRED) ST.ALOYSIUS HIGHER
SECONDARY SCHOOL, P.O.ATHIRAMPUZHA KOTTAYAM
DISTRICT-686562(RESIDING AT OTTATHENGIL HOUSE,
CHIRAYIL PADAM ROAD, KOTTAYAM-686001
3 CHINNAMMA MATHEW, AGED 64 YEARS
WIFE OF THOMAS K.K. RETIRED PRINCIPAL,
ST.ALOYSIUS HIGHER SECONDARY SCHOOL, .P.O,
ATHIRAMPUZHA, KOTTAYAM DISTRICT-
686562(KOTTEYARIKU HOUSE, P.O.ATHIRAMPUZHA,
KOTTAYAM DISTRICT)
4 MARIAMMA.A.C., AGED 65 YEARS
WIFE OF C.D. ZACHARIACH, RETIRED PRINCIPAL,
ST.JOHN BAPTIST HIGHER SECONDARY SCHOOL,
NEDUMKUNNAM, KOTTAYAM DISTRICT(RESIDING AT
PULINTHARA HOUSE, KOTTAYAM DISTRICT
BY ADVS.
V.A.MUHAMMED
SRI.V.RAJASEKHARAN NAIR
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHPAURAM-695001
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& 24290 of 2020
2 THE DIRECTOR OF GENERALA EDUCATION
(HIGHER SECONDARY WING) JAGATHY,
THIRUVANANTHAPURAM-695014
3 THE ACCOUNTS OFFICER(PROVIDENT FUND)
KERALA AIDED HIGHER SECONDARY SCHOOL EMPLOYEES
PROVIDENT FOUND, HOUSING BOARD BUILDING, SANTHI
NAGAR, THIRUVANANTHAPURAM-695001
4 ASSISTANT PROVIDEND FUND OFFICER
OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
KOTTAYAM-686001
5 THE ACCOUNTNAT GENERAL (A AND E)
KERALA, THIRUVANANTHAPURAM-695039
6 THE CORPORATE MANAGER
CORPORATE MANAGEMENT OF SCHOOLS, ARCDIOCESE OF
CHANGANNACHERRY.P.O, CHANGANACHERRY, KOTTAYAM
DISTRICT-686562
7 THE CORPORATION MANAGER
CORPORATE MANAGEMENT OF SCHOOLS, ARCHDIOCESE OF
CHANGANACHERRY.P.O, CHANGANACHERRY, KOTTAYAM
DISTRICT-686562
OTHER PRESENT:
SMT.NISHA BOSE, SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 17.02.2023, ALONG WITH WP(C).4101/2020,
21160/2020 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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W.P.(C) No. 5184, 4101, 21160
& 24290 of 2020
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 17TH DAY OF FEBRUARY 2023 / 28TH MAGHA, 1944
WP(C) NO. 4101 OF 2020
PETITIONER/S:
PAILO P.C, AGED 58 YEARS
SON OF CHACKO THOMAS, RETIRED PRINCIPAL,
LOURDE MATHA HIGHER SECONDARY SCHOOL,
PACHA, P.O.EDATHUVA, ALAPPUZHA DISTRICT
(RESIDING AT PALLIKUNNEL, P.O. ATHIRAMPUZHA,
KOTTAYAM DISTRICT).
BY ADVS.
V.A.MUHAMMED
SRI.V.RAJASEKHARAN NAIR
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 THE DIRECTOR OF GENERAL EDUCATION
(HIGHER SECONDARY WING) JAGATHY,
THIRUVANANTHAPURAM-695014.
3 THE ASSISTANT PROVIDENT FUND OFFICER,
OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
KOTTAYAM-686001.
4 THE ACCOUNTANT GENERAL (A AND E)
KERALA, THIRUVANANTHAPURAM-695039.
5 THE CORPORATE MANAGER,
CORPORATE MANAGEMENT OF SCHOOLS,
ARCHDIOCESE OF CHANGANACHERRY,
P.O.CHANGANACHERRY,
KOTTAYAM DISTRICT.
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W.P.(C) No. 5184, 4101, 21160
& 24290 of 2020
OTHER PRESENT:
SMT.NISHA BOSE, SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 17.02.2023, ALONG WITH WP(C).5184/2020 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
5-
W.P.(C) No. 5184, 4101, 21160
& 24290 of 2020
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 17TH DAY OF FEBRUARY 2023 / 28TH MAGHA, 1944
WP(C) NO. 21160 OF 2020
PETITIONER/S:
1 ASWATHY V, AGED 49 YEARS
WIFE OF ANILKUMAR P R PRINCIPAL, MAHATMA HIGHER
SECONDARY SCHOOL FOR BOYS CHENNITHALA, ALAPPUZHA
DISTRICT RESIDING A T ANJANA, CHENNITHALA,
MAVELIKARA, ALAPPUZHA DISTRICT 690 105. (M.
9447678812).
2 SREEJA S NAIR, AGED 53 YEARS
WIFE OF PRADEEPKUMAR C. V., HIGHER SECONDARY
SCHOOL TEACHER (MATHEMATICS), MAHATMA HIGHER
SECONDARY SCHOOL FOR BOYS CHENNITHALA, ALAPPUZHA
DISTRICT RESIDING A T MADHAVAM, THURUTHIMEL,
NADUVARAMCODE P.O. CHERIYANAD, CHENGANNUR,
ALAPPUZHA DISTRICT 689 510 M 9447518373.
BY ADVS.
V.A.MUHAMMED
SRI.V.RAJASEKHARAN NAIR
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
HIGHER SECONDARY WING JAGATHY,
THIRUVANANTHAPURAM 695 014.
3 THE ACCOUNTS OFFICER, PROVIDENT FUND,
KERALA AIDED HIGHER SECONDARY SCHOOL EMPLOYEES
PROVIDENT FUND HOUSING BOARD BUILDING,
SANTHI NAGAR, THIRUVANANTHAPURAM 695 001.
4 THE ASSISTANT PROVIDENT FUND OFFICER,
OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
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& 24290 of 2020
ALAPPUZHA 688 001.
5 THE ACCOUNTANT GENERAL (A AND E)
KERALA, THIRUVANANTHAPURAM 695 039.
6 THE MANAGER,
MAHATMA HIGHER SECONDARY SCHOOL FOR BOYS
CHENNITHALA, ALAPPUZHA DISTRICT 690 105.
BY ADV ADVOCATE GENERAL OFFICE KERALA
OTHER PRESENT:
SMT.NISHA BOSE, SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 17.02.2023, ALONG WITH WP(C).5184/2020 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
7-
W.P.(C) No. 5184, 4101, 21160
& 24290 of 2020
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 17TH DAY OF FEBRUARY 2023 / 28TH MAGHA, 1944
WP(C) NO. 24290 OF 2020
PETITIONER/S:
THRESIAMMA C.THOMAS
AGED 56 YEARS
WIFE OF V.E.JOSE, HIGHER SECONDARY SCHOOL TEACHER
(MATHEMATICS), ST.JOHNS BAPTISTS HIGHER SECONDARY
SCHOOL, NEDUMKUNNAM, KOTTAYAM DISTRICT (RESIDING
AT CHETHIPUZHA HOUSE, P.O.MAMMOODU,
CHANGANACHERRY, KOTTAYAM DISTRICT - 686 536) (M-
9446997373).
BY ADVS.
V.A.MUHAMMED
SRI.V.RAJASEKHARAN NAIR
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION
(HIGHER SECONDARY WING), JAGATHY,
THIRUVANANTHAPURAM - 695 014.
3 THE ACCOUNTS OFFICER (PROVIDENT FUND)
KERALA AIDED HIGHER SECONDARY SCHOOL EMPLOYEES
PROVIDENT FUND HOUSING BOARD BUILDINGS, SANTHI
NAGAR, THIRUVANANTHAPURAM - 695 001.
4 ASSISTANT PROVIDENT FUND OFFICER
OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
KOTTAYAM - 686 001.
5 THE ACCOUNTANT GENERAL (A AND E) KERALA
THIRUVANANTHAPURAM - 695 039.
6 THE CORPORATE MANAGER
CORPORATE MANAGEMENT OF SCHOOLS ARCH DIOCESE OF
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& 24290 of 2020
CHANGANACHERRY, CHANGANACHERRY P.O., KOTTAYAM
DISTRICT - 686 101.
BY ADV GOVERNMENT PLEADER
OTHER PRESENT:
SMT.NISHA BOSE, SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 17.02.2023, ALONG WITH WP(C).5184/2020 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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W.P.(C) No. 5184, 4101, 21160
& 24290 of 2020
P.V.KUNHIKRISHNAN, J.
======================================================
W.P.(C) No. 5184, 4101, 21160
& 24290 of 2020
=============================================================
Dated this the 17th day of February, 2023
JUDGMENT
These writ petitions are connected and therefore, I am
disposing of these writ petitions by a common judgment. Since
the prayers in these writ petitions are almost similar, the
extraction of the prayer in WP(C) No.5184 of 2020 will be
enough to know the facts of these cases. Hence, the prayer in
WP(C) No.5184 of 2020 is extracted hereunder:
"(i) call for the records relating to Exhibits P-5, P-6, P-7
and P-8 and set aside the originals of the same by the
issue of a writ of certiorari or other appropriate writ or
order.
(ii) issue a writ of mandamus or other appropriate writ
order or direction commanding the 2nd and 3rd
Respondents to allow the interest to the Petitioners till
2/2008 in respect of the 1st Petitioner, till 6/2008 in
respect of 2nd Petitioner, till 6/2008 in respect of the 3rd
Petitioner and till 6/2009 in respect of the 4th Petitioner
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& 24290 of 2020
for their accumulations in KASEPF till it is transferred to
KAHSSEPF.
(iii) pass such other order or direction which this Hon'ble
Court may deem fit and proper to grant in the
circumstances of the case." (sic)
2. The 1st petitioner is HSST (Hindi), the 2nd petitioner is
HSST (English) (Rtd.) and 3rd and 4th petitioners were retired
Principals in various higher secondary schools in Kottayam
district. The accumulation in the Kerala Aided School Employees
Provident Fund (KASEPF) account of the petitioners is with the
Government till it is transferred to Kerala Aided Higher
Secondary School Employees Provident Fund (KAHSSEPF)
account during 03/2006, 06/2005, 05/2005 and 07/2005
respectively. According to the petitioners, they are entitled the
interest for accumulation. But the same is denied. Hence, these
writ petitions are filed.
3. Today when the matter came up for consideration, the
counsel for the petitioners submitted that the point raised in these
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W.P.(C) No. 5184, 4101, 21160
& 24290 of 2020
writ petitions are covered in favour of the petitioners in Exts.P13,
P14 and P15 judgments. The Government Pleader submitted that
there is no appeal filed against those judgments. In the light of
the above fact, I think these writ petitions are to be allowed.
Therefore, these writ petitions are allowed in the following
manner:
1. WP(C) No.5184 of 2020 is allowed setting aside
Exts.P5, P6, P7 and P8. The 2nd and 3rd respondents are
directed to allow the interest to the petitioners for their
accumulations in KASEPF till it is transferred to
KAHSSEPF.
2. WP(C) No.4101 of 2020 is allowed setting aside
Exts.P2 and P4. The 2nd and 3rd respondents are directed
to allow the interest to the petitioner for his
accumulation in KASEPF till it is transferred to
KAHSSEPF.
3. WP(C) No.21160 of 2020 is allowed setting aside
Exts.P4 and P5. The 2nd and 3rd respondents are directed
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W.P.(C) No. 5184, 4101, 21160
& 24290 of 2020
to allow the interest to the petitioners for their
accumulations in KASEPF till it is transferred to
KAHSSEPF.
4. WP(C) No.24290 of 2020 is allowed setting aside
Ext.P5. The 2nd and 3rd respondents are directed to allow
the interest to the petitioners for their accumulations in
KASEPF till it is transferred to KAHSSEPF.
5. All the petitioners in these writ petitions are entitled
consequential benefits also and the same should be
disbursed, as expeditiously as possible, at any rate,
within four months from the date of receipt of a copy of
this judgment.
sd/-
P.V.KUNHIKRISHNAN
JUDGE
das
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& 24290 of 2020
APPENDIX OF WP(C) 4101/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE STATEMENT OF
PARTICULAR FOR ALLOTMENT OF PROVIDENT
FUND ACCOUNT NUMBERS TO COMPULSORY
SUBSCRIBERS.
EXHIBIT P2 TRUE COPY OF THE LETTER ISSUED BY THE
SENIOR ACCOUNTS OFFICER ATTACHED TO THE
4TH RESPONDENT ALONG WITH LIST OF
TRANSFER OF BALANCE AMOUNT FROM KASEPF
ACCOUNT TO KHSS(+2)EPF.
EXHIBIT P3 TRUE COPY OF THE
G.O.(MS.)NO.248/2010/G.EDN. OF THE
GOVERNMENT DATED 30.11.2010.
EXHIBIT P4 TRUE COPY OF THE LETTER DATED
16.08.2011 OF THE GOVERNMENT.
EXHIBIT P5 TRUE COPY OF THE RELEVANT EXTRACT OF
THE GPF RULES 15.
EXHIBIT P6 TRUE COPY OF THE LETTER OF THE DEPUTY
DIRECTOR OF EDUCATION DATED 27.04.2017.
EXHIBIT P7 TRUE COPY OF THE DECISION REPORTED IN
1999(2) KLT 362 DECIDED ON 12.02.1999.
EXHIBIT P8 TRUE COPY OF THE JUDGMENT IN W.P.
(C)NO.12372/2012-V DATED 04.11.2015.
EXHIBIT P9 TRUE COPY OF THE JUDGMENT IN W.P.
(C)NO.23009//2014-A DATED 11.04.2017.
EXHIBIT P10 TRUE COPY OF THE JUDGMENT IN W.P.
(C)NO.20333/2017 DATED 12.11.2018.
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APPENDIX OF WP(C) 21160/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE STATEMENT OF
PARTICULARS OF PROVIDENT FUND ACCOUNT
NUMBERS TO COMPULSORY SUBSCRIBERS OF
THE 1ST PETITIONER DATED 29.07.2015.
EXHIBIT P2 TRUE COPY OF THE STATEMENT OF
PARTICULARS OF PROVIDENT FUND ACCOUNT
NUMBERS TO COMPULSORY SUBSCRIBERS OF
THE 2ND PETITIONER DATED 29.07.2015.
EXHIBIT P3 TRUE COPY OF THE LETTER ADDRESSED TO
THE ASSISTANT PROVIDENT FUND OFFICER
ALONG WITH ENDORSEMENT DATED 18.09.2015
(IST PETITIONER).
EXHIBIT P3 (A) TRUE COPY OF THE LETTER ADDRESSED TO
THE ASSISTANT PROVIDENT FUND OFFICER
ALONG WITH ENDORSEMENT DATED 18.09.2015
(2ND PETITIONER).
EXHIBIT P3 (B) TRUE COPY OF THE APPLICATION OF THE 1ST
PETITIONER ALONG WITH FORM OF
DECLARATION AND FORM OF OPTION DATED
12.07.2017.
EXHIBIT P3 (C) TRUE COPY OF THE APPLICATION OF THE 2ND
PETITIONER ALONG WITH FORM OF
DECLARATION AND FORM OF OPTION DATED
10.07.2017.
EXHIBIT P4 TRUE COPY OF THE ORDER OF NO. PF IV
A6/3218/2017 DATED 03.10.2017 OF THE
ASSISTANT PROVIDENT FUND OFFICER ALONG
WITH TRANSFER OF BALANCE OF THE 1ST
PETITIONER.
EXHIBIT P5 TRUE COPY OF THE ORDER NO. PF IV
A6/3219/2017 DATED 03.10.2017 OF THE
ASSISTANT PROVIDENT FUND OFFICER ALONG
WITH TRANSFER OF BALANCE OF THE 2ND
PETITIONER.
EXHIBIT P6 TRUE COPY OF THE G.O. (MS) NO.
248/2010/G.EDN. DATED 30.11.2016 OF THE
GOVERNMENT.
EXHIBIT P7 TRUE COPY OF THE LETTER NO.
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W.P.(C) No. 5184, 4101, 21160
& 24290 of 2020
16721/T2/2011/G.EDN. DATED 16.08.2011
OF THE GOVERNMENT.
EXHIBIT P8 TRUE COPY OF THE RELEVANT PAGES OF THE
GPF RULES.
EXHIBIT P9 TRUE COPY OF THE LETTER OF THE 1ST
PETITIONER DATED 04.11.2017.
EXHIBIT P9 A TRUE COPY OF THE LETTER OF THE 2ND
PETITIONER DATED 04.11.2017.
EXHIBIT P9 B TRUE COPY OF THE COVERING LETTER OF THE
PRINCIPAL DATED 06.11.2017.
EXHIBIT P10 TRUE COPY OF THE LETTER NO. PF
IV/A6/4209/2017 DATED 13.11.2017 OF THE
ASST. PROVIDENT FUND OFFICER.
EXHIBIT P11 TRUE COPY OF THE LETTER NO. PF
IV/A6/4209/2017 DATED 13.11.2017 OF THE
ASST. PROVIDENT FUND OFFICER.
EXHIBIT P12 TRUE COPY OF THE ANNUAL P.F. ACCOUNT
STATEMENT OF THE 1ST PETITIONER.
EXHIBIT P13 TRUE COPY OF THE DECISION REPORTED IN
199 (2) KLT 362 DECIDED ON 12TH
FEBRUARY 1999.
EXHIBIT P14 TRUE COPY OF THE JUDGMENT IN WPC NO.
12372/2012-V DATED 04.11.2015.
EXHIBIT P15 TRUE COPY OF THE JUDGMENT IN WPC NO.
23009/2014-A DATED 11.04.2017.
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W.P.(C) No. 5184, 4101, 21160
& 24290 of 2020
APPENDIX OF WP(C) 24290/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE STATEMENT FOR
ADMISSION TO THE KERALA AIDED SCHOOL
EMPLOYEES PROVIDENT FUND DATED
05/06/1999.
EXHIBIT P2 TRUE COPY OF THE STATEMENT OF
PARTICULARS FOR ALLOTMENT OF PROVIDENT
FUND ACCOUNT NUMBERS OF THE
PETITIONERS.
EXHIBIT P3 TRUE COPY OF THE ACCQUITTANCE ROLL FOR
THE MONTH OF OCTOBER 2004.
EXHIBIT P4 TRUE COPY OF THE PETITION SUBMITTED
BEFORE THE ASSISTANT PROVIDENT FUND
OFFICER DATED 10/01/2015.
EXHIBIT P5 TRUE COPY OF THE ORDER
NO.PFS/K1/3222/05 DATED 12/11/2008 OF
THE ASSISTANT PROVIDENT FUND OFFICER.
EXHIBIT P6 TRUE COPY OF THE ANNUAL ACCOUNTS
STATEMENT OF THE PETITIONER.
EXHIBIT P7 TRUE COPY OF THE G.O.(MS)
NO.248/2010/G.EDN. DATED 30/11/2010 OF
THE GOVERNMENT.
EXHIBIT P8 TRUE COPY OF THE LETTER
NO.16721/T2/2011/G.EDN. DATED
16/08/2011 OF THE GOVERNMENT.
EXHIBIT P9 TRUE COPY OF THE RELEVANT PAGES OF THE
GENERAL PROVIDENT FUND RULES.
EXHIBIT P10 TRUE COPY OF THE JUDGMENT IN W.P.(C)
NO.12372/2012 DATED 04/11/2015.
EXHIBIT P11 TRUE COPY OF THE JUDGMENT IN W.P.(C)
NO.23009/2014 DATED 11/04/2017.
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& 24290 of 2020
APPENDIX OF WP(C) 5184/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF STATEMENT OF PARTICULARS
FOR ALLOTMENT OF PROVIDENT FUND ACCOUNT
OF THE 1ST PETITIONER
EXHIBIT P2 TRUE COPY OF STATEMENT OF PARTICULARS
FOR ALLOTMENT OF PROVIDENT FUND ACCOUNT
OF THE 2ND PETITIONER
EXHIBIT P3 TRUE COPY OF STATEMENT OF PARTICULARS
FOR ALLOTMENT OF PROVIDENT FUND ACCOUNT
OF THE 3RD PETITIONER
EXHIBIT P4 TRUE COPY OF STATEMENT OF PARTICULARS
FOR ALLOTMENT OF PROVIDENT FUND ACCOUNT
OF THE 4TH PETITIONER
EXHIBIT P5 TRUE COPY OF THE LETTER NO.PF/K9/392/06
DATED 06.02.2008 OF THE ASST.PROVIDENT
FUND OFFICER ALONG WITH LIST OF
TRANSFER OF BALANCE AMOUNT(1ST.PET)
EXHIBIT P6 TRUE COPY OF THE LIST OF TRANSFER OF
BALANCE AMOUNT OF THE 2ND PETITIONER
EXHIBIT P7 TRUE COPY OF THE LETTER
NO.PF-5/K9/129/07 DATED 29.05.2008 OF
THE ASST.PROVIDENT FUND OFFICER ALONG
WITH LIST OF TRANSFER OF BALANCE AMOUNT
(3RD PET.)
EXHIBIT P8 TRUE COPY OF THE LETTER OF THE
ACCOUNTANT GENERAL WITH LIST OF
TRANSFER OF BALANCE AMOUNT OF THE 4TH
PETITIONER, DATED 13.7.09
EXHIBIT P9 TRUE COPY OF THE GO(MS.)
NO.248/2010/G.EDN. OF THE GOVERNMENT
DATED 30.11.2010
EXHIBIT P10 TRUE COPY OF THE LETTER DATED
16.08.2011 OF THE GOVERNMENT
EXHIBIT P11 TRUE COPY OF THE RELEVANT EXTRACT OF
THE GPF RULES 15
EXHIBIT P12 TRUE COPY OF THE LETTER
NO.PF5/K9/2384/19 DATED 26.10.2019 OF
THE ASSISTANT PROVIDENT OFFICER,
KOTTAYAM ADDRESSED TO THE PRINCIPAL OF
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ST.ALOYSIUS HS, ATHIRAMPUZHA
EXHIBIT P13 TRUE COPY OF THE DECISION REPORTED IN
1999(2) KLT 362 DECIDED ON 12.02.1999
EXHIBIT P14 TRUE COPY OF THE JUDGMENT IN
WP(C)NO.12372/2012-V DATED 04.11.2015
EXHIBIT P15 TRUE COPY OF THE JUDGMENT IN
WP(C)NO.23009/2014- A DATED 11.04.2017
