BIJU GOPALAN S/O GOPALAN Vs. WELFARE FUND INSPECTOR THODUPUZHA KERALA TODDY WORKERS WELFARE FUND BOARD THODUPUZHA

JUDGEMENT

(1.) THE petitioner was a licencee of toddy shops in Muvattupuzha and Kothamangalam Excise Range. Contributions to the Toddy Workers Welfare Fund are due from the petitioner. According to the petitioner, he had deposited guarantee amount under Section 5(iv) of the Kerala Abkari Shops Disposal Rules, 2002, in the treasury account. THE said amount is available with the 2nd respondent. THErefore, the petitioner has requested that the dues payable by him as contribution to the Toddy Workers Welfare Fund may be adjusted from the guarantee amount that is remaining to his credit in the treasury account.

(2.) A counter affidavit has been filed by the 2nd respondent. In paragraph 3 thereof, the 2nd respondent has stated as follows:

(3.) THIS Writ Petition is accordingly disposed of directing the respondents to adjust the contribution payable by the petitioner towards Toddy Workers Welfare Fund from the guarantee amount remaining in deposit in the treasury account to the credit of the petitioner, provided the petitioner has complied with all the necessary formalities referred to in the counter affidavit of the 2nd respondent extracted herein above.