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Job G.Ommen vs Employees Provident Fund Organization ...
2024 Latest Caselaw 14215 Ker

Citation : 2024 Latest Caselaw 14215 Ker
Judgement Date : 29 May, 2024

Kerala High Court

Job G.Ommen vs Employees Provident Fund Organization ... on 29 May, 2024

Author: Amit Rawal

Bench: Amit Rawal

WA No.1908/2023                            1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                         &
                       THE HONOURABLE MR. JUSTICE EASWARAN S.
             Wednesday, the 29th day of May 2024 / 8th Jyaishta, 1946
                        IA.NO.1/2024 IN WA NO. 1908 OF 2023
        AGAINST JUDGMENT DATED 27.07.2023 IN WP(C) 9451/2015 OF THIS COURT
   APPLICANT/APPELLANT:

          JOB G.OMMEN, AGED 51 YEARS, S/O.OMMEN, MADATHILAZHIKATHU VEEDU,
          PUTHOOR PO, KOTTARAKKARA, KOLLAM DISTRICT, PIN - 691507(PROPRIETOR,
          PENIEL CASHEW FACTORY, PERUMANNOOR)

   RESPONDENTS/RESPONDENTS & ADDITIONAL RESPONDENTS 7 TO 9 SOUGHT TO BE
   IMPLEADED:

      1. EMPLOYEES PROVIDENT FUND ORGANIZATION, KOLLAM SUB REGION,
         REPRESENTED BY THE REGIONAL PROVIDENT FUND COMMISSIONER, SUB
         REGIONAL OFFICE, PONNAMMA CHAMBERS, KOLLAM, PIN - 691001
      2. THE RECOVERY OFFICER, EMPLOYEES PROVIDENT FUND ORGANIZATION, SUB
         REGIONAL OFFICE, PONNAMMA CHAMBERS, KOLLAM, PIN - 691001
      3. THE REVENUE DIVISIONAL OFFICER, KOLLAM, PIN - 691001
      4. M/S. MOHANDAS CASHEW FACTORY ARAKKAL, PERUMANNOOR P.O., VALAKOM,
         KOLLAM DISTRICT, REPRESENTED BY SRI. PRASAD, S/O. P.V. MADHAVAN
         PILLAI, PULIYAT VEEDU, AGASTIACODE, ANCHAL P.O. KOLLAM, PIN - 691306
      5. R. SUSHAMAKUMARY, KRISHNA VILASOM, VETTIPUZHA, PUNALUR P.O., KOLLAM
         DISTRICT, PIN - 691305
      6. SRI. KISHORE, S/O. ARJUNAN, ANJALI, KANNANKODU, VETTIKKAVALA P.O,
         KOTTARAKKARA, KOLLAM DISTRICT, PIN - 691538
      7. SOMARAJAN PILLAI, S/O NARAYANA PILLAI, KRISHNA VILASOM, VETTIPUZHA,
         PUNALUR P.O., KOLLAM DISTRICT, PIN-691308
      8. SINDHU, D/O SUSHAMAKUMARY, KRISHNA VILASOM, VETTIPUZHA, PUNALUR,
         P.O, KOLLAM DISTRICT, PIN -691305
      9. BINDHU, D/O SUSHAMAKUMARY, KRISHNA VILASOM, VETTIPUZHA, PUNALUR,
         P.O, KOLLAM DISTRICT, PIN -691305

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to implead the
   respondents No. 7 to 9 as Additional Respondents 7 to 9 in the above Writ
   Appeal for a just and complete adjudication of the matter and render
   justice.

        This Application coming on for orders on 29.05.2024, upon perusing
   the application and the affidavit filed in support thereof, and upon
   hearing the arguments of ADV.ANCHAL C.VIJAYAN, Advocate for the Applicant
   and of ADVS.M/S. PIRAPPANCODE V.S.SUDHEER, AKASH S., GIRISH KUMAR M S,
   V.S.VARALEKSHMI, RAJALAKSHMI.R., for Respondents 1 and 2, GOVERNMENT
   PLEADER, for the respondent 3, the court on the same day passed the
   following:
 WA No.1908/2023                               2/2

                                         ORDER

I.A has been filed to implead the legal heirs of the 5th respondent as respondent Nos. 7 to 9. For the reason stated, the application is allowed. Let notice be issued to the newly impleaded respondents through registered post. Service on other contesting respondents is already complete.

Post on 31.07.2024.

Sd/- AMIT RAWAL , JUDGE

Sd/- EASWARAN S, JUDGE

29-05-2024 /True Copy/ Assistant Registrar

 
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