Mohanan K S vs Regional Provident Fund Commissioner
2024 Latest Caselaw 15511 Ker

Kerala High Court

Mohanan K S vs Regional Provident Fund Commissioner on 5 June, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

WP(C) No.15353/2024                           1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Wednesday, the 5th day of June 2024 / 15th Jyaishta, 1946
                            WP(C) NO. 15353 OF 2024 (T)
   PETITIONER:

          MOHANAN K S, AGED 67 YEARS, S/O. SADASIVAN.P.N., ANASTHANATHU
          KOTTINATU, MEMANA, OCHIRA P.O., KARUNAGAPPALLY, KOLLAM (PF NO.
          KR/KCH/4544/00011) (PPO NO. KR/KLM/00102859), PIN - 690526

   RESPONDENTS:

      1. REGIONAL PROVIDENT FUND COMMISSIONER, EPF ORGANISATION, SUB REGIONAL
         OFFICE, BHAVISHYANIDHI BHAVAN, KALOOR, COCHIN, PIN - 682017
      2. REGIONAL PROVIDENT FUND COMMISSIONER EPF ORGANISATION, SUB REGIONAL
         OFFICE, PARAMESWAR NAGAR, KOLLAM , PIN - 691001
      3. BOARD OF TRUSTEES OF EMPLOYEES' PROVIDENT FUND ORGANISATION
         REPRESENTED BY THE CENTRAL PROVIDENT COMMISSIONER, BHAVISHYA NIDHI
         BHAVAN, 14, BHIKAJI CAMA PALACE, NEW DELHI, PIN - 110066
      4. MANAGER CENTRAL PRODUCTS DIARY, KERALA CO-OPERATIVE MILK MARKETING
         FEDERATION LTD., PUNNAPRA P.O., ALAPPUZHA, PIN - 688004


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to issue an interim order, directing the 3rd respondent to issue
   orders to the respondents 1 and 2, to compute the pension payable to the
   petitioner manually following the binding judgments in Ext. P14, during
   the pendency of the above writ petition.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI.PRAKASH M.P. Advocate for the petitioner, SRI.SAJEEV KUMAR GOPAL
   Advocate for R1 to R3 (By Order) and of SMT.LATHA ANAND Advocate for R4
   (By Order), the court passed the following:

                                          ORDER

Sri.Sajeev Kumar K. Gopal, learned Standing Counsel for EPFO, submitted that his clients had already addressed the 4th respondent through Ext.P12 but that they had not responded.

Smt.Latha Anand for R4 is, therefore, directed to obtain instruction as to why her client has not responded to Ext.P12, if they have not done so until now.

Post on 13.6.2024.

Sd/- DEVAN RAMACHANDRAN, JUDGE

05-06-2024 /True Copy/ Assistant Registrar

APPENDIX OF WP(C) 15353/2024 Exhibit P12 TRUE COPY OF THE LETTER DATED 13.03.2024 OF THE 1ST RESPONDENT Exhibit P14 TRUE COPY OF THE JUDGMENT DATED 29.08.2013 IN W.P(C) NO. 20261/2012 OF THIS HON'BLE COURT