K.A.VARGHESE Vs. THE DISTRICT EXECUTIVE OFFICER

JUDGEMENT

(1.) Petitioner-K.A Varghese, purchased a stage carriage vehicle from the 3rd respondent, had the ownership transferred, and later wanted to pay the Motor Vehicle Tax. At that time, the authorities objected that Varghese should obtain clearance certificate from the Kerala Motor Transport Workers Welfare Fund Board. Aggrieved, Varghese has come before this Court.

(2.) Sri I. Dinesh Menon, the learned Counsel for Varghese, submits that the 3rd respondent comes with the purview of the Employees Provident Fund Act (EPF Act ), and it had been contributing to the Fund. Therefore, the 3rd respondent has been exempted from contributing to Kerala Motor Transport Workers Welfare Fund. Whatever Varghese has to pay under the Statute, he is willing to pay.

(3.) On instructions, the learned Standing Counsel submits that the records reveal that towards the Welfare Fund the accumulated amount is Rs.44,100/-. It is always open for Varghese, according to him, to produce sufficient proof before the authorities that the 3rd respondent, the previous owner, falls within the scope of the EPF Act and that it was not required to contribute to the Welfare Fund.