Kerala High Court
John Thomas vs Union Of India on 13 August, 2009
Author: Kurian Joseph
Bench: Kurian Joseph, C.T.Ravikumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 28695 of 2006(S)
1. JOHN THOMAS, SOCIAL SECURITY ASSISTANT,
... Petitioner
2. OMANAKKUTTAN C, SOCIAL SECURITY
3. G. KALANATH, SOCIAL SECURITY ASSISTANT,
4. H. RADHIKA, SOCIAL SECURITY ASSISTANT,
5. T.R.INDIRA DEVI, SOCIAL SECURITY
Vs
1. UNION OF INDIA, REPRESENTED BY THE
... Respondent
2. THE CENTRAL PROVIDENT FUND
3. THE REGIONAL PROVIDENT FUND COMMISSIONER
4. THE ASSISTANT PROVIDENT FUND
5. THE REGIONAL PROVIDENT FUND
For Petitioner :SRI.P.RAMAKRISHNAN
For Respondent :SRI.N.N. SUGUNAPALAN, SC, P.F.
The Hon'ble MR. Justice KURIAN JOSEPH
The Hon'ble MR. Justice C.T.RAVIKUMAR
Dated :13/08/2009
O R D E R
KURIAN JOSEPH & C.T.RAVIKUMAR, JJ.
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W.P.(C) No.28695 of 2006
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Dated 13th August, 2009.
J U D G M E N T
Kurian Joseph, J.
Counsel for the writ petitioners submits that as per communication dated 10.7.2009 referred to in the memo dated 15.7.2009, the Provident Fund organization has agreed to implement the Government Orders referred to in the said letter. A copy of the letter dated 10.7.2009 will be marked as Annexure 'X'.
In view of the above, the petitioners seeks permission to withdraw the writ petition. The writ petition is accordingly dismissed as withdrawn.
KURIAN JOSEPH, JUDGE.
C.T.RAVIKUMAR, JUDGE.
tgs KURIAN JOSEPH & C.T.RAVIKUMAR, JJ.
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J U D G M E N T Dated 13th August, 2009.