Kailasanadha Vidyanikethan vs Employees Provident Fund Organisation
2024 Latest Caselaw 14091 Ker

Kerala High Court

Kailasanadha Vidyanikethan vs Employees Provident Fund Organisation on 28 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                     WP(C) NO. 18891 OF 2024
PETITIONER:

            KAILASANADHA VIDYANIKETHAN
            MOUNT KAILAS, MULLAKKARA, P.O.
            MANNUTHY, THRISSUR, PIN - 680651
            REPRESENTED BY ITS MANAGER
            BY ADVS.
            M.R.VENUGOPAL
            DHANYA P.ASHOKAN (SR.)
            S. MUHAMMAD ALIKHAN

RESPONDENTS:

    1       EMPLOYEES PROVIDENT FUND ORGANISATION
            MINISTRY OF LABOUR & EMPLOYMENT,
            REGIONAL OFFICE, BHAVISHYANIDHI BHAWAN,
            KALOOR, KOCHI, REPRESENTED BY ITS REGIONAL
            PROVIDENT FUND COMMISSIONER-II, PIN - 682017
    2       REGIONAL PROVIDENT FUND COMMISSIONER-II &
            RECOVERY OFFICER, EMPLOYEES PROVIDENT FUND
            ORGANISATION, REGIONAL OFFICE, BHAVISHYANIDHI
            BHAWAN, KALOOR, KOCHI, PIN - 682017
            BY ADV.
            SRI.JOHN MANI V.-SC



     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   28.05.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.18891 of 2024
                                 :2:




                              JUDGMENT

When this matter was called today, Sri.John Mani V. -

learned Standing Counsel for the respondent, submitted that,

the demand made by his client against the petitioner, as covered

by Ext.P3, which is to a sum of Rs.14,36,113/- as on 01.05.2024;

and that if they are willing to pay the same in not more than 12

equal monthly instalments, his client will not stand in the way of

this Court disposing of this writ petition on such terms.

2. Sri.Venugopal M.R. - learned counsel for the petitioner,

fully agreed to the afore and prayed that this Writ Petition be

thus ordered.

In the afore circumstances, I allow this Writ Petition,

granting liberty to the petitioner to pay the total dues as covered

by Ext.P3, namely, Rs.14,36,113/- as on 01.05.2024, with all

applicable charges and interest, in 12 equal monthly instalments

commencing from 30.06.2024. If this is done, the respondent

shall close the loan account and remove lien marked on the bank

accounts of the petitioner.

Needless to say, as long as the petitioner pays as per the

above directions, all further action pursuant to Exts.P1 and P3

will stand deferred; but if they default payment of any two

instalments as ordered above, the respondent will be at full

liberty to invoke appropriate remedies for recovery of the total

balance amount as per law, without having to obtain any further

orders from this Court.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm

APPENDIX OF WP(C) 18891/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE ORDER DATED 01/11/2023 ISSUED BY THE 2ND RESPONDENT TO THE MANAGER, CANARA BANK, THRISSUR WEST PALACE BRANCH, THRISSUR Exhibit P2 TRUE COPY OF THE REQUEST DATED 10/11/2023 SUBMITTED TO THE 2ND RESPONDENT BY THE PETITIONER Exhibit P3 TRUE COPY OF THE DEMAND NOTICE DATED 01/05/2024 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER