Kerala High Court
Dr.Somervell Memorial Csi Medical ... vs The Regional Provident Fund ... on 19 March, 2020
Author: K.Vinod Chandran
Bench: K.Vinod Chandran, P.V.Kunhikrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
&
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 19TH DAY OF MARCH 2020 / 29TH PHALGUNA, 1941
WA.No.470 OF 2020
AGAINST THE JUDGMENT IN WP(C) 1888/2020(I) OF HIGH COURT OF
KERALA
APPELLANT/PETITIONER:
DR.SOMERVELL MEMORIAL CSI MEDICAL COLLEGE AND
HOSPITAL
REPRESENTED BY ITS ADMINISTRATIVE OFFICER,
KARAKONAM,
THIRUVANANTHAPURAM 695 504.
BY ADV. SRI.M.R.SARIN
RESPONDENT/RESPONDENT:
THE REGIONAL PROVIDENT FUND COMMISSIONER,
EMPLOYEES' PROVIDENT FUND ORGANISATION,
THIRUVANANTHAPURAM 695 004.
R1 BY ADV. SMT. N.S.NITA (BY ORDER)
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 19.03.2020,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WA.No.470 OF 2020 2
JUDGMENT
Dated this the 19th day of March 2020 K.Vinod Chandran, J Having gone through the judgment, we find there is absolutely nothing to interfere with. The dues are admitted and the learned Single Judge has given some time to settle the dues. However, the learned counsel for the petitioner points out that there is a general crisis due to the spread of the pandemic and hence prays for a breathing time to settle the dues. In such circumstances, we direct the respondent organisation not to proceed with the coercive steps as of now. The petitioner shall settle the entire dues on or before 30.6.2020, failing which the respondent will be entitled to proceed with the coercive steps.
The Writ Appeal is disposed of.
Sd/-
K.VINOD CHANDRAN JUDGE Sd/-
P.V.KUNHIKRISHNAN JUDGE ab