ASPINWALL & CO. (TRAVANCORE) LTD. Vs. THE CHIEF EXECUTIVE, KERALA COIR WORKERS WELFARE FUND BOARD AND ORS.

JUDGEMENT

(1.) THESE writ petitions are filed by the members of Coir Workers Welfare Board seeking relief under clause 18 of the Kerala Coir Workers Welfare Fund Scheme, 1989 (hereinafter referred to as 'Scheme').

(2.) THE common issue in all these writ petitions is in relation to the contribution effected by them in terms of the amended provisions of Section 4(2) of the Welfare Fund Act. Section 4(2) of the Kerala Coir Workers' Welfare Fund Act, 1987 (for short, the "Act") was amended as follows: -

(3.) THE petitioners have subsequent liability for contribution in terms of the other provisions of the Act. The petitioners submit that this Court held in Charangat's case (supra) that the amount need not be refunded, but that does not mean that the amount shall not be adjusted against the future liability of the petitioners.