Jayson.E.A vs Sunil Barthwal
2023 Latest Caselaw 7082 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
        THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
        FRIDAY, THE 23RD DAY OF JUNE 2023 / 2ND ASHADHA, 1945
                        CON.CASE(C) NO. 1139 OF 2020
 AGAINST THE JUDGMENT IN WP(C) 30850/2016 OF HIGH COURT OF KERALA
PETITIONERS/PETITIONERS 1 AND 2:

    1        JAYSON.E.A, AGED 62 YEARS
             S/O E.C.ANTONY, SR. PRINCIPAL SCIENTIST AND RESEARCH
             COORDINATOR, UAN NO 100144510988, PF A/C NO.
             KR/KCH/15264/0000119 ELUVATHINGAL HOUSE, THIRUPADI LANE,
             MANNUTHY P.O.THRISSUR-680 651.
    2        MAMMEN CHUNDAMANNIL, AGED 63 YEARS, S/O.C.M.MAMMEN
             SR. PRINCIPAL SCIENTIST ,PF A/C NO.
             KR/KCH/15264/0000124, CHUNDAMANNIL HOUSE, GOLDEN VALLEY,
             PADINARETHALAANGADI, PARAVATTANI, THRISSUR EAST P.O.PIN-
             680 005.
             BY ADVS.
             R.SANJITH
             SMT.C.S.SINDHU KRISHNAH


RESPONDENTS/RESPONDENTS 2 & 3:

    1        SUNIL BARTHWAL, AGE AND FATHERS NAME NOT KNOWN TO THE
             PETITIONERS, THE CHIEF PROVIDENT COMMISSIONER, THE
             EMPLOYEES PROVIDENT FUND ORGANISATION, BHAVISHYA NIDHI
             BHAVAN, 14, BHIKAJI CAMA PALACE, NEW DELHI-110 066.
    2        ANDREW PRABHU, AGE AND FATHERS NAME NOT KNOWN TO THE
             PETITIONER, REGIONAL PROVIDENT FUND COMMISSIONER, THE
             EMPLOYEES PROVIDENT FUND ORGANIZATION, KALOOR,
             ERNAKULAM-682 017.
             BY ADV SRI.S.PRASANTH


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 23.06.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont. Case (C).No.1139 of 2020             2




                                   JUDGMENT

Taking note of the submission of the learned counsel for the

respondents that, pursuant to the judgment of the Supreme Court in this

matter, the petitioners would have to now exercise an option before the cut

off date stipulated by the Supreme Court as extended, and the respondents

will consider their option within the time stipulated by the Supreme Court,

this Contempt of Court Case is closed, without prejudice to the right of the

petitioners to file their option within the time granted by the Supreme

Court in like matters.

Sd/-

A. K. JAYASANKARAN NAMBIAR JUDGE

Sbna/

APPENDIX OF CON.CASE(C) 1139/2020

PETITIONER ANNEXURES ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 11.12.2018 IN WPC NO 30850/2016 OF THE HONOURABLE SINGLE BENCH OF THE HONOURABLE HIGH COURT OF KERALA ANNEXURE A2 TRUE COPY OF THE JUDGMENT DATED 12.10.2018 IN W.P.C NO 29517/2016 ANNEXURE A3 TRUE COPY OF THE COVERING LETTER ENCLOSING JOINT OPTION AND FORM 3A EXECUTED BETWEEN PETITIONERS AND EMPLOYER DATED 10.7.2019 ANNEXURE A4 TRUE COPY OF THE INTERIM ORDER IN C.C.C.369/2020 DATED 17.3.2020 ANNEXURE A5 TRUE COPY OF THE LETTER DATED 24.7.2019 ISSUED BY THE OFFICE OF THE 2ND RESPONDENT ANNEXURE A6 TRUE COPY OF THE COVERING LETTER DATED 27.8.2019 ISSUED BY EMPLOYER OF THE PETITIONERS