The Kerala State Co-Operative Bank ... vs Regional Provident Fund Commissioner
2024 Latest Caselaw 27772 Ker

Kerala High Court

The Kerala State Co-Operative Bank ... vs Regional Provident Fund Commissioner on 13 September, 2024

Author: Amit Rawal

Bench: Amit Rawal

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                    &
                  THE HONOURABLE MR. JUSTICE EASWARAN S.
         Friday, the 13th day of September 2024 / 22nd Bhadra, 1946
                             WA NO. 1449 OF 2024
    AGAINST JUDGMENT DATED 03.06.2024 IN WP(C) 24552/2015 OF THIS COURT
APPELLANT(S)/PETITIONER:

     THE KERALA STATE CO-OPERATIVE BANK (KERALA BANK), REGIONAL OFFICE,
     HPO ROAD, SULTHANPET, PALAKKAD REPRESENTED BY ITS GENERAL MANAGER IN
     CHARGE. (THE AMALGAMATED BANK OF MALAPPURAM DISTRICT CO-OPERATIVE
     BANK LTD. NO 4329, MALAPPURAM DISTRICT) , PIN - 676505

BY ADV.SRI.P.C.SASIDHARAN

RESPONDENT(S)/RESPONDENTS:

  1. REGIONAL PROVIDENT FUND COMMISSIONER, KOZHIKODE, SUB DIVISIONAL
     OFFICE, BHAVISHYANIDHIBHAVAN, ERANHIPALAM P.O, KOZHIKODE, PIN -
     673004
  2. THE KERALA STATE CO-OPERATIVE EMPLOYEES PENSION BOARD, REPRESENTED
     BY ITS SECRETARY, KERALA STATE EMPLOYEES PENSION BOARD, PB NO. 85,
     KALANIVAS, TC NO.27/156, 157 CHINMAYA LANE, KUNNUMPURAMAYURVEDHA
     COLLEGE, TRIVANDRUM, PIN - 695001

BY ADV ABRAHAM P.MEACHINKARA FOR R1

BY ADV.M.SASINDRAN FOR R2

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the impugned judgment dated 03.06.2024 in W.P.(C) No.24552 of
2015, pending disposal of the Writ Appeal.
     This Writ Appeal coming on for orders on 13/09/2024 upon perusing
the appeal memorandum, the court on the same day passed the following:
                      AMIT RAWAL & EASWARAN S., JJ.
                      ----------------------------------------
                      C.M.Application No.1 of 2024
                                             &
                         W.A. No.1449 of 2024
                    ----------------------------------------
              Dated this the 13th day of September, 2024


                                         ORDER

AMIT RAWAL, J.

We have been informed that the proceedings under

Section 7A of the Employees Provident Fund and

Miscellaneous Provisions Act, 1952 initiated by the Regional

Provident Fund Commissioner against the petitioner

establishment after the notification granting exemption has

been set aside and adjudication is under stay. Let the

aforementioned writ petition bearing No.12617 of 2014 be

ordered to be attached with the writ appeal. Post this matter

on 24.09.2024.

For the reasons stated in the affidavit accompanying the

application, filing delay of 65 days is condoned.

Sd/-

AMIT RAWAL JUDGE

Sd/-

EASWARAN S. JUDGE vv 13-09-2024 /True Copy/ Assistant Registrar