Kerala High Court
Mohanan K S vs Regional Provident Fund Commissioner on 11 September, 2024
Author: N. Nagaresh
Bench: N.Nagaresh
WP(C) No.15353/2024 1/3 Order Date : 11-09-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
Wednesday, the 11th day of September 2024 / 20th Bhadra, 1946
WP(C) NO. 15353 OF 2024
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 orders 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. LATHA ANAND, Advocate
for R4, the court passed the following:
WP(C) No.15353/2024 2/3 Order Date : 11-09-2024
N. NAGARESH, J.
--------------------------------------------
W.P.(C) No.15353 of 2024
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Dated this the 11th day of September, 2024
ORDER
Standing Counsel submits that a counter affidavit has
been filed.
2. Registry to incorporate a copy of the counter
affidavit.
Post on 14.10.2024.
Sd/-
N. NAGARESH
JUDGE
ams
WP(C) No.15353/2024 3/3 Order Date : 11-09-2024
APPENDIX OF WP(C) 15353/2024
Exhibit P1 TRUE COPY OF THE LETTER DATED 07.10.2016
Exhibit P2 TRUE COPY OF THE PENSION PAYMENT ORDER DATED 01.09.2017
OF THE PETITIONER
Exhibit P3 TRUE COPY OF THE REPLY DATED 06.11.2017 OF THE 1ST
RESPONDENT TO THE APPLICATION UNDER RIGHT TO
INFORMATION
Exhibit P4 TRUE COPY OF THE REPLY DATED 10.10.2017 OF THE 2ND
RESPONDENT TO THE APPLICATION UNDER RTI ACT
Exhibit P5 TRUE COPY OF THE LETTER DATED 07.11.2016 OF THE 4TH
RESPONDENT TO THE 1ST RESPONDENT
Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 05.01.2021 IN W.P (C)
NO. 61/2021 OF THIS HO'BLE COURT
Exhibit P7 TRUE COPY OF THE LETTER DATED 12.03.2021 OF THE 1ST
RESPONDENT
Exhibit P8 TRUE COPY OF THE REPRESENTATION DATED 10.12.2022 OF THE
PETITIONER
Exhibit P9 TRUE COPY OF THE REPRESENTATION DATED 10.05.2023 OF THE
PETITIONER
Exhibit P10 TRUE COPY OF THE JUDGMENT DATED 25.08.2023 IN W.P (C)
NO. 22783/2023 OF THIS HON'BLE COURT
Exhibit P11 TRUE COPY OF THE LETTER DATED 25.01.2024 OF THE 4TH
RESPONDENT ADDRESSED TO THE 1ST RESPONDENT
Exhibit P12 TRUE COPY OF THE LETTER DATED 13.03.2024 OF THE 1ST
RESPONDENT
Exhibit P13 TRUE COPY OF THE LETTER DATED 15.03.2024 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
Exhibit P15 TRUE EXTRACT OF THE ARTICLE DATED 13.03.2024 PUBLISHED
IN THE KEN
Exhibit P16 TRUE COPY OF THE ARTICLE DATED08.03.2024 APPEARED IN
THE MONEY CONTROL
Exhibit P17 STATEMENT SHOWING THE REMITTANCE AS PER EXT. P3 AND THE
CALCULATION OF PENSIONABLE SALARY IN EXT. P4
