Kerala High Court
Lord Krishna Bank Limited vs The Regional Provident Fund ... on 29 March, 1994
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE B.P.RAY
MONDAY, THE 19TH DAY OF DECEMBER 2011/28THAGRAHAYANA 1933
WPC.No. 838 of 2004 (Y)
PETITIONER:
1 LORD KRISHNA BANK LIMITED,
INDIAN EXPRESS BUILDING
KALOOR, KOCHI-682 017
REPRESENTED BY MR.P.R. PRADEEP
DEPUTY GENERAL MANAGER.
BY ADV.SRI.M.PATHROSE MATTHAI (SR.)
RESPONDENT:
1 THE REGIONAL PROVIDENT FUND COMMISSIONER
EMPLOYEES PROVIDENT FUND ORGANISATION
SUB REGIIONAL OFFICE
BHAVISHYANIDHI BHAVAN
KOCHI-682 017.
BY ADV. SMT. LISHA M.G., GOVERNMENT PLEADER
SRI.S.GOPAKUMARAN NAIR, SC, P.F.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19-12-2011 , THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) NO. 838/2004
: 2 :
APPENDIX
PETITIONER'S EXHIBITS:
EXT.P1 : TRUE COPY OF THE ORDER DATED 29.03.1994 ISSUED BY THE
PETITIONER TO THE RESPONDENT AND THE LEGAL ADVISOR
TO THE GOVERNMENT OF INDIA.
EXT.P2 : TRUE COPY OF THE LETTER DATED 22.07.1994 ISSUED BY THE
RESPONDENT TO THE PETITIONER.
EXT.P3 : TRUE COPY OF THE LETTER DATED 16.07.1997 AND THE LIST
SHOWING THE TOTAL PROVIDENT FUND AMOUNT IN
INDIVIDUAL ACCOUNT OF EMPLOYEES ISSUED BY THE
RESPONDENT TO THE PETITIONER.
EXT.P4 : TRUE COPY OF THE LETTER DATED 26.07.1997 ISSUED BY THE
PETITIONER TO THE RESPONDENT.
EXT.P5 : TRUE COPY OF THE LETTER DATED 29.12.1997 ISSUED BY THE
PETITIONER TO THE RESPONDENT.
EXT.P6 : TRUE COPY OF THE LETTER DATED 09.06.2000 ISSUED BY THE
PETITIONER TO THE RESPONDENT.
EXT.P7 : TRUE COPY OF THE STATEMENT SHOWING THE TOTAL AMOUNT
OF PROVIDENT FUND ACCOUNT DUE TO BE TRANSFERRED
AMOUNTS PAID, INTEREST ON DELAYED PAYMENT UPTO
31.12.2003.
EXT.P8 : TRUE COPY OF THE LETTER DATED 07.08.2003 ISSUED BY THE
PETITIONER THROUGH ITS LAWYERS.
EXT.P9 : TRUE COPY OF LETTER DATED 11.11.2003 ISSUED BY THE
RESPONDENT TO THE PETITIONERS' LAWYER.
RESPONDENT'S EXHIBITS: NIL
//TRUE COPY//
P.A. TO JUDGE.
B.P. RAY, J.
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W.P.(C) No. 838 of 2004
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Dated this the 19th day of December, 2011.
JUDGMENT
Heard both sides.
2. The petitioner seeks a direction to the respondent to transfer the amount of EPF lying with the respondent to Lord Krishna Employees' Provident Fund Trust. The learned counsel for the respondent submits that the matter is pending before the head office of EPFO. Let the authority take a decision and transfer the amount along with the accrued interest within three months from today.
This writ petition is disposed of as above.
sd/- B.P. RAY, JUDGE.
rv O.P. No. -:2:- B.P. RAY, J.
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O.P.No. 13887 of 2002-------------------------------------------------------------
Dated this the 16th day of November, 2011.
O.P. No. -:3:-JUDGMENT