Kerala High Court
Omana V. A vs Union Of India on 15 February, 2024
Author: P Gopinath
Bench: P Gopinath
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 15TH DAY OF FEBRUARY 2024 / 26TH MAGHA, 1945
WP(C) NO. 15931 OF 2020
PETITIONER/S:
1 OMANA V. A.
AGED 58 YEARS
W/O. C. D. JOHNSON, CHITTILAPPILLY HOUSE, UMA NAGAR
NO.11, PULIPARAMBU, OLLUKARA P. O., THRISSUR - 680 655.
EPF A/C NO. KR/KCH/0013320/000/0000033 P. P.O.
NO.KR/KCH/00105447
2 LEELA M. K.
W/O. C. K. ARMUGHAN, CHERATTAKKUNNATH HOUSE,
KUTTIPPURAM P. O., MALAPPURAM - 679 571. EPF A/C NO.
KR/KCH/00133200000000089 P. P.O. NO.KR/KKD00066785 UAN
NO.100205563095.
3 VALSALA C. N.
D/O. C. G. NARAYANAN EZHUTHASSAN, CHIRAKKAL HOUSE,
CHERPPU P. O., THRISSUR - 680 561. EPF A/C NO.
KR/KCH/00133200000000063 P. P.O. NO.KR/KCH/00105448
4 RAJAM E. B.
W/O. M. N. VASUDEVAN, MOOTHEDATH PARAMBIL HOUSE,
PLAVINKOOTTAM ROAD, 2ND STREET, VIYYOOR P. O., THRISSUR
- 680 010. EPF A/C NO. KR/KCH/0013320/000/0000057 P.
P.O. NO.KR/KCH/00105449 UAN NO.100293008630.
5 PREMALATHA T. C.
W/O. P. V. MOHANAN, PATHIYADAN HOUSE, ELAMTHURUTHY, P.
O. KUTTANELLUR, THRISSUR - 680 014. EPF A/C NO.
KR/KCH/0013320/000/0000031 P. P.O. NO.KR/KCH/00106399.
6 JOHNY C. L .
CHERUVATHUR HOUSE, SANTHI NAGARM, NELLIKUNNU, THRISSUR
- 680 005. EPF A/C NO. KR/KCH/0013320/000/000000025 P.
P.O. NO.KR/KCH/00108030. UAN NO.100177974136.
7 GEORGE JOSEPH
S/O. C. T. GEORGE, CHIRAYIL HOUSE, POOCHATTY,
ERAVIMANGALAM P. O., THRISSUR - 680 751 EPF A/C NO.
KR/KCH/0013320/000/000000041 P. P.O. NO.KR/KCH/00113329
UAN NO.100152844000
W.P.(C)No.15931/2020 2
8 ROSILY M. V.
W/O. JOSE PALOCAREN, PALOCAREN HOUSE, ELANJIKULAM,
P. O. MANNITHY, THRISSUR - 680 651 EPF A/C NO.
KR/KCH/0013320/75 UAN NO.100315874655
9 GIMMY K. J.
S/O. JOSE K. K., KANJIRATHINGAL HOUSE, T. MENON
ROAD, P. O. PUDUKKAD, THRISSUR - 680 301. EPF A/C
NO. KR/KCH/001332000/96 UAN NO.100153287440
10 DAISY M. V.
W/O. V. J. JOY, VAZHAPILLY HOUSE, ST. PAULS STREET,
H.NO.44, KURIACHIRA, THRISSUR - 680 006. EPF A/C
NO. KR/13320/35 UAN NO.100129266222.
11 RAJU E. C.
S/O. CHAKKAPPAN, ELUVATHINGAL HOUSE, VYLOPILLY
NAGAR, II STREET, EAST FORT P. O., THRISSUR - 680
005. EPF A/C NO. KR/KCH/13320000/27. UAN
NO.100298700759.
12 P. B. ANITHA
W/O. K. K. RAJAN, 'KARTHIKA', PEARL PARK,
AYYANTHOLE P. O., THRISSUR - 680 003. EPF A/C NO.
KR/KCH/0013320/000/000000073 UAN NO.100085688479.
13 MARYKUNJU
W/O. LATE JOY K. R., KULANGARA HOUSE, PULINKARA,
KUTTICHIRA P. O., CHALAKKUDY (VIA), THRISSUR - 680
724. EPF A/C NO. KR/KCH/0013320/000/0000034 P. P.O.
NO.KR/KCH/00106931. UAN NO.100178444642.
BY ADVS.
V.V.NANDAGOPAL NAMBIAR
SMT.SMITHA (EZHUPUNNA)
SRI.DHEERAJ KRISHNAN PEROT
SMT.CHITRA JOHNSON
RESPONDENT/S:
1 UNION OF INDIA
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF
INDIA, MINISTRY OF LABOUR AND EMPLOYMENT, SHRAM
SAKTHI BHAVAN, RAFFI MARG, NEW DELHI - 110 001.
2 THE CENTRAL PROVIDENT FUND COMMISSIONER
W.P.(C)No.15931/2020 3
EMPLOYEES PROVIDENT FUND ORGANIZATION,
BHAVISHYANIDHI BHAVAN, NEW DELHI - 110 066.
3 THE REGIONAL PROVIDENT FUND COMMISSIONER
EMPLOYEES PROVIDENT FUND ORGANIZATION, SUB REGIONAL
OFFICE, KOCHI - 682 017.
4 THE TRICHUR URBAN CO-OPERATIVE BANK LTD. NO.87
HEAD OFFICE, MISSION QUARTERS, THRISSUR - 680 001.
BY ADVS.
SMT.C.G.PREETHA, CGC
SRI.THOMAS MATHEW NELLIMOOTTIL
SRI.C.D.DILEEP
RAHUL RAJ
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C)No.15931/2020 4
JUDGMENT
The question as to whether the petitioners are entitled to any
higher pension is covered by the judgment of the Supreme Court in
The Employees Provident Fund Organisation and another v.
Sunil Kumar. B and others; 2022 SCC Online SC 1521. It is stated
that the petitioners have submitted their options before the Provident
Fund authorities. The learned counsel appearing for the petitioners
would submit that the petitioners would be satisfied, at present, if a
direction is issued to the respondents to consider the options within a
time frame.
Having heard the learned counsel for the petitioners and the
learned standing counsel appearing for the respondent Department, I
am of the view that this writ petition can be disposed of directing the
competent among the respondents to take a decision on the options
submitted by the petitioners, without undue delay and at any rate,
within a period of six months from the date of receipt of a certified
copy of this judgment.
The writ petition is disposed of as above.
Sd/-
GOPINATH P.
JUDGE
acd
APPENDIX OF WP(C) 15931/2020
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE AMENDMENT AS PER GSR
NO.609(E) DATED 22.08.2014.
EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED
REPORTED IN ILR 2019 (1) KERALA 614.
RESPONDENT EXHIBITS
EXHIBIT R3(A) TRUE COPY OF THE ACTUARIAL REPORT DATED
27.12.2018
EXHIBIT R3(B) TRUE COPY OF THE EXPLANATORY STATEMENT
DATED 20.6.2019
EXHIBIT R3(C) TRUE COPY OF THE ORDER DATED 6.2.2020 OF
THE HON'BLE SUPREME COURT
EXHIBIT R3(D) TRUE COPY OF THE ORDER DATED 14.1.2020
EXHIBIT R3(E) TRUE COPY OF THE DAILY ORDER DATED
3.11.2020
EXHIBIT R3(F) TRUE COPY OF THE DAILY ORDER DATED
3.11.2020
EXHIBIT R3(G) TRUE COPY OF THE DAILY ORDER DATED
3.11.2020
EXHIBIT R3(H) TRUE COPY OF THE LETTER DATED 21.1.2019
EXHIBIT R3(I) TRUE COPY OF THE LETTER DATED 21.1.2019
EXHIBIT R3(J) TRUE COPY OF THE LETTER DATED 28.2.2019
EXHIBIT R3(K) TRUE COPY OF THE PROCEEDINGS
EXHIBIT R3(L) TRUE COPY OF THE CALCULATION SHOWING
DIFFERENCE OF PENSION ON ACTUAL WAGES AND
THAT ON STATUTORY WAGE LIMITS
