Kerala High Court
M/S.Bhavans Vidya Mandir Senior ... vs Deputy Director on 2 May, 2023
Author: Murali Purushothaman
Bench: Murali Purushothaman
WP(C) No.15063/2023 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Tuesday, the 2nd day of May 2023 / 12th Vaisakha, 1945
WP(C) NO. 15063 OF 2023(G)
PETITIONERS:
1. M/S. BHAVANS VIDYA MANDIR SENIOR SECONDARY SCHOOL, BHARATIYA VIDYA
BHAVAN, WAYANAD KENDRA, VIDYA NAGAR, SULTHAN BATHERY, WAYANAD
DISTRICT, PIN-673 592, REPRESENTED BY ITS CHAIRMAN., PIN - 673 592.
2. K.G.GOPALA PILLAI, AGED 78 YEARS, M/S. BHAVANS VIDYA MANDIR SENIOR
SECONDARY SCHOOL, BHARATIYA VIDYA BHAVAN, WAYANAD KENDRA, VIDYA
NAGAR, SULTHAN BATHERY, WAYANAD DISTRICT, PIN - 673 592.
RESPONDENTS:
1. DEPUTY DIRECTOR, EMPLOYEES' STATE INSURANCE CORPORATION, SUB
REGIONAL OFFICE, ESIC, HOUSEFED COMPLEX (THIRD FLOOR), SASTHRI NAGAR
ROAD, ERANHIPALAM, KOZHIKODE, PIN - 673 006.
2. THE APPELLATE AUTHORITY EMPLOYEES' STATE INSURANCE CORPORATION
(REGIONAL DIRECTOR), REGIONAL OFFICE (KERALA), PANCHDEEP BHAVAN,
NORTH SWARAJ ROUND, THRISSUR-680 020.
3. SOCIAL SECURITY OFFICER, EMPLOYEES' STATE INSURANCE CORPORATION, SUB
REGIONAL OFFICE, ESIC, HOUSEFED COMPLEX (THIRD FLOOR), SASTHRI NAGAR
ROAD, ERANHIPALAM, KOZHIKODE, PIN - 6730 06.
4. EMPLOYEES' STATE INSURANCE CORPORATION HEAD QUARTERS, PANCHDEEP
BHAVAN, COMRADE INDERJEET GUPTA (CIG) MARG, NEW DELHI-110 002.
REPRESENTED BY ITS DIRECTOR GENERAL.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay all further proceedings on the basis of Ext.P2 and
Ext.P10, till the disposal of the Writ Petition(C).
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
SRI.P.U.SHAILAJAN, Advocate for the petitioners and of SRI.T.V.AJAYAKUMAR,
STANDING COUNSEL for the respondents, the court passed the following:
ORDER
Admit. The learned Standing Counsel takes notice for the respondents. Post on 23/05/2023. Till such time, recovery proceedings pursuant to Exts. P2 and P10 shall be deferred.
Sd/- MURALI PURUSHOTHAMAN JUDGE 02-05-2023 /True Copy/ Assistant Registrar WP(C) No.15063/2023 2/2 APPENDIX OF WP(C) 15063/2023 Exhibit P2 TRUE COPY OF THE ORDER NO.72000337590001302.REV.II(4) DATED 25.2.2022 OF THE RESPONDENT NO.1 Exhibit P10 TRUE COPY OF THE ORDER DATED 29.8.2022 OF THE RESPONDENT NO.2, NO.72000337590001302/45AA/CLT