M/S.Christknowledge City vs Regional P F Commissioner
2024 Latest Caselaw 12197 Ker

Kerala High Court

M/S.Christknowledge City vs Regional P F Commissioner on 14 May, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
     TUESDAY, THE 14TH DAY OF MAY 2024 / 24TH VAISAKHA, 1946
                      WP(C) NO. 17210 OF 2024
PETITIONER:

             M/S.CHRISTKNOWLEDGE CITY
             KUZHOOR, AIRAPURAM.P.O,
             MUVATTUPUZHA, PIN - 683541
             REPRESENTED BY ITS CHAIRMAN P.J PAULOSE
             BY ADVS.
             P.N.DAMODARAN NAMBOODIRI
             HRITHWIK D. NAMBOOTHIRI


RESPONDENTS:

      1      REGIONAL P F COMMISSIONER
             EMPLOYEES PROVIDENT FUND ORGANISATION,
             REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN,
             KALOOR, KOCHI, PIN - 682017
      2      ASSISTANT P F COMMSSIONER (COMPLAINCE)
             EMPLOYEES PROVIDENT FUND ORGANISATION, SUB
             REGIONAL OFFICE, 36/685, BHAVISHYA NIDHI
             BHAVAN, KALOOR, KOCHI, PIN - 682017
             BY ADVS.
             SRI.JOHN MANI V. - SC
             SRI.SAJEEV KUMAR K.GOPAL
             SMT.PARVATHY K. - GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   14.05.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C). No.17210 of 2024       :2:



                             VIJU ABRAHAM, J.
            --    -- -- -- -- -- -- -- -- -- -- -- --
                         W.P.(C) No.17210 of 2024
            --    -- -- -- -- -- -- -- -- -- -- -- --
                     Dated this the 14th day of May, 2024

                               JUDGMENT

The petitioner has approached this Court aggrieved by Ext.P3

demand, wherein he was directed to remit an amount of Rs.7,31,415/-.

The petitioner submitted that his limited prayer is to permit him to pay

the amount in 20 equal monthly installments.

2. The learned Standing Counsel for the respondents opposed the

request for granting 20 installments.

After hearing both sides, I dispose of this writ petition with a

direction to the petitioner to remit the amount demanded as per Ext.P3

with interest due, in 15 equal monthly installments, starting from

01.06.2024.

All further proceedings pursuant to Exts.P3 and P4 shall be kept

in abeyance if the petitioner remits the amount as directed above. In

case of a single default, the respondents will be free to proceed further

with Exts.P3 and P4.

Sd/-

VIJU ABRAHAM JUDGE anm

APPENDIX OF WP(C) 17210/2024

PETITIONER EXHIBITS Exhibit - P1 TRUE COPY OF THE ORDER DATED 17.04.2017 FOR THE YEAR 2012-13 ISSUED BY THE 2ND RESPONDENT.

Exhibit - P2 TRUE COPY OF THE ORDER DATED 23.10.2017 FOR THE YEAR 2015-16 ISSUED BY THE 2ND RESPONDENT .

Exhibit - P3 TRUE COPY OF THE SHOW CAUSE NOTICE DATED 09.03.2023 ISSUED BY THE 1ST RESPONDENT . Exhibit - P4 TRUE COPY OF THE PROHIBITORY ORDER DATED 07.02.2024 ISSUED BY THE 1ST RESPONDENT. Exhibit - P5 TRUE COPY OF THE COMMUNICATIONS DATED 19.02.2024 ISSUED BY THE CSB BANK TO THE PETITIONER.

RESPONDENTS' EXHIBITS : NIL.