Mohanan K. vs. Union Of INDIA
Held
The High Court held that the subject matter of the writ petition was squarely covered by the Supreme Court's judgment in *The Employees Provident Fund Organization & Anr. v. Sunil Kumar B & Others*.
Facts
The petitioners filed a writ petition, and the Standing Counsel for the Employees Provident Fund Organization (EPFO) submitted that the matter was covered by a Supreme Court judgment. The petitioners' exhibits included an amendment related to 'GST No. 609(E)' and a previous High Court judgment.
Key Issues
The key legal issue was whether the petitioners' claims, related to the Employees Provident Fund Organization, were already settled by a binding Supreme Court precedent.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE GOPINATH P. WEDNESDAY, THE 17TH DAY OF JANUARY 2024 / 27TH POUSHA, 1945 WP(C) NO. 14664 OF 2020 PETITIONERS: 1 MOHANAN K. S/O.CHANDUKUTTY K., PRASANTHI NILAYAM, KAKKODI P.O., KOZHIKODE-673611, EPF A/C.NO.KR/TVM/0000138/000/0000590, P.P.O.NO.KR/KKD/00052967. 2 KUMARAN U.K., S/O.RAMOOTTY U.K., GEETHAM, CHAKKORATHKULAM, NADAKKAVU P.O., KOZHIKODE-673 011, EPF A/C.NO.KR/138/0293, P.P.O.NO.KR/KKD/3000354563. 3 SURESHKUMAR T., S/O.MADHAVAN T., THARAMAL KUTTOTH THAZHAM, KARUVASSERI, KOZHIKODE-673 010, EPF A/C.NO.KR/TVM/0000138/000/0000371, P.P.O.NO.KR/KKD/00043703. 4 C.RAVEENDRAN, S/O.C.NARAYANAN, KARTHIKA, CHELAPRAM, MAKKADA, KOZHIKODE-673617, EPF A/C NO.KR/TVM/0000138/000/0000357, P.P.O.NO.KR/KKD/00044651. 5 C.HARIDAS, S/O.APPU, SREEHARI, VADAKKILLAM-THAZHE PARAMBU, KOMMERI, KOZHIKODE-673 007, EPF A/C NO.KR/TVM/138/335, P.P.O.NO.KR/KKD/39240. 6 MOHAN WARIER, S/O.T.K.WARIER, FLAT NO.101, STERLING APARTMENTS (NEAR INDIAN EXPRESS), EASTHILL ROAD, WESTHILL P.O., KOZHIKODE-673 005, EPF A/C NO.KR/KKD/00014142/000/0000141, P.P.O.NO.KR/KKD/00048450. 7 VELAYUDHAN T.V., S/O.K.RAMAN NAIR, SARANG, B.G.ROAD, N
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