Kerala High Court
T.Sathyaraj vs The Assistant Provident Fund ... on 13 February, 2012
Author: P.N.Ravindran
Bench: P.N.Ravindran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.N.RAVINDRAN
MONDAY, THE 2ND DAY OF APRIL 2012/13TH CHAITHRA 1934
WP(C).No. 7639 of 2012 (D)
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PETITIONER(S):
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T.SATHYARAJ, THUMBAKAL HOUSE,
KULATHOOR, UCHAKKADA,
THIRUVANANTHAPURAM.
BY ADVS. SRI.GOPAKUMAR R.THALIYAL,
SRI.M.S.VIJAYACHANDRAN BABU.
RESPONDENT(S):
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THE ASSISTANT PROVIDENT FUND COMMISSIONER,
EMPLOYEES PROVIDENT FUND ORGANISATION,
PATTOM, THIRUVANANTHAPURAM, PIN- 695 004.
BY SRI.N.N.SUGUNAPALAN, SENIOR ADVOCATE.
BY ADV. SMT.T.N.GIRIJA, SC, EPF ORGANISATION.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 02-04-2012, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
rs.
WP(C).No. 7639 of 2012 (D)
APPENDIX
PETITIONER'S EXHIBITS:-
EXT.P1 COPY OF THE COVERING LETTER ALONG WITH THE APPLICATION
SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT
DATED 13/02/2012.
RESPONDENT'S EXHIBITS:- NIL.
//TRUE COPY//
P.S. TO JUDGE
rs.
P.N.RAVINDRAN, J.
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W.P(C).No.7639 of 2012
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Dated this the 2nd day of April, 2012
JUDGMENT
The prayer in this writ petition filed by the contractor, to whom the Bharat Sanchar Nigam Limited has awarded the work of laying PCB/HDPL/OFC cables and associated works including trenching and laying of pipes, is for an order directing the Assistant Provident Fund Commissioner, Employees Provident Fund Organization, Trivandrum, to consider Ext.P1 application filed by him and to allot a code number to his establishment within a time limit to be fixed by this Court.
2. When the writ petition came up for hearing today, Smt.T.N.Girija, learned standing counsel appearing for the respondent, submitted on instructions that the respondent will consider the request made by the petitioner in Ext.P1 and pass appropriate orders thereon within one month.
In such circumstances I dispose of the writ petition with a direction to the respondent to examine the request made by the petitioner in Ext.P1 application and pass appropriate orders W.P(C).No.7639 of 2012 -:2:- thereon expeditiously and in any event, within one month from the date on which the petitioner produces a certified copy of this judgment before him.
P.N.RAVINDRAN, Judge.
ahg.
P.N.RAVINDRAN, J.
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W.P(C).No.7639 of 2012
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JUDGMENT 2nd April, 2012