The Central Board Of Trustees, Epfo vs Calicut University Co-Op. Stores ...
2024 Latest Caselaw 4582 Ker

Kerala High Court

The Central Board Of Trustees, Epfo vs Calicut University Co-Op. Stores ... on 6 February, 2024

Author: Amit Rawal

Bench: Amit Rawal

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                    &
                  THE HONOURABLE MRS. JUSTICE C.S. SUDHA
          Tuesday, the 6th day of February 2024 / 17th Magha, 1945
                             WA NO. 2350 OF 2019

    AGAINST JUDGMENT DATED 02/02/2016 IN WP(C) 10520/2011 OF THIS COURT

APPELLANT/LEAVE PETITIONER:

     THE CENTRAL BOARD OF TRUSTEES, EPFO REPRESENTED BY ITS ASSISTANT
     PROVIDENT FUND COMMISSIONER (LEGAL), REGIONAL OFFICE, BHAVISHYA
     NIDHI BHAVAN, P.B.NO.1806, ERANHIPALAM, KOZHIKODE-673 006.

BY ADV.SRI. THOMAS MATHEW NELLIMOOTTIL

RESPONDENTS/PETITIONER & RESPONDENT NO.3 AND 4:

  1. CALICUT UNIVERSITY CO-OPERATIVE STORES LIMITED NO.M.24, UNIVERSITY
     CAMPUS, P.O.CALICUT UNIVERSITY, MALAPPURAM, REP. BY ITS SECRETARY
     673 635.
  2. STATE OF KERALA, REP. BY THE SECRETARY TO GOVERNMENT, CO-OPERATION
     DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695 001.
  3. THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION FUND BOARD, REP. BY
     ITS SECRETARY, OVER BRIDGE JN., THIRUVANANTHAPURAM-695 001.

BY STANDING COUNSEL SRI. P.C. SASIDHARAN FOR R1

GOVERNMENT PLEADER FOR R2

ADV. SRI. M. SASINDRAN FOR R3

     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 the operation of the Judgment dated 02.02.2016 of the learned
Single Judge in W.P.(C) No.10520 of 2011 till the disposal of the Writ
Appeal.
     This Writ Appeal coming on for orders on 06/02/2024 upon perusing
the appeal memorandum, the Court on the same day passed the following:
                       AMIT RAWAL & C.S. SUDHA, JJ.
                    ----------------------------------------------
                              W.A.No.2350 of 2019
                   -----------------------------------------------
                  Dated this the 06th day of February, 2024

                                      ORDER

Amit Rawal , J .

Mr.Thomas Mathew Nellimoottil, learned counsel for the

appellant in support of the contention relied upon the

judgment of a Single Bench (Hon'ble Mr.Justice N.Nagaresh)

in W.P.(C).No.7388 of 2015. The said judgment is under

challenge in writ appeal bearing No.1468 of 2019 which is

pending consideration.

Since the question of law involved is identical, we deem

it appropriate to direct the Registry to tag that appeal with

the present writ appeal in order to avoid any conflict of

opinion.

List both the appeals together on 19.3.2024.

Sd/-

AMIT RAWAL JUDGE

Sd/-

C.S. SUDHA JUDGE skj 06-02-2024 /True Copy/ Assistant Registrar