KALLIANI Vs. DISTRICT EXECUTIVE OFFICER

JUDGEMENT

(1.) Call for the records connecting Exts.P - 1 to P - 4 and declare that the petitioner's establishment namely "New India Talkies, Iritty" and New India Paradise DTS cine House, Iritty" are not liable to pay contribution under the Kerala Shops and Commercial Establishment Workers Welfare Fund act, in view of the coverage under the Employees Provident Funds and Miscellaneous Provisions Act, 1952.

(2.) Issue a writ or Mandamus or any other appropriate Writ, Direction or Order, directing the 1st respondent not to insist the petitioner's establishments to remit contribution under the Kerala Shops and Commercial Establishment Workers Welfare Fund Act.

(3.) Grant such other reliefs as this Hon'ble Court may deem fit and proper in the circumstances of this case.