Kerala High Court
Viswanatha Mallan vs Registrar Of Co-Operative Societies on 17 June, 1985
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
MONDAY, THE 19TH DAY OF FEBRUARY 2018 / 30TH MAGHA, 1939
WP(C).No. 5478 of 2018
PETITIONER:
VISWANATHA MALLAN,
S/O. LATE SREEDHARAN MALLAN,57/B, KUNDELATTU HOUSE,
S.L.PURAM P.O., CHERATHALA, ALAPUZHA DISTRICT.
BY ADV.SRI.N.SASI
RESPONDENT:
1. REGISTRAR OF CO-OPERATIVE SOCIETIES,
OFFICE OF THE REGISTRAR OF CO-OPERATIVE SOCIEITES,
JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION, THYCAUD P.O.,
THIRUVANANTHAPURAM-PIN 695 014.
2. KERALA STATE CO-OPERATIVE BANK LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR, HEARD OFFICE,
CO BANK TOWER, P.B.NO.6515, VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM 695 001
R1 BY SENIOR GOVERNMENT PLEADER SMT. C.S.SHEEJA
R2 BY SRI.GILBERT GEORGE CORREYA, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 19-02-2018,THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
PBS
WP(C).No. 5478 of 2018 (H)
APPENDIX
PETITIONER(S)' EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE APPOINTMENT ORDER DATED
17/06/1985
EXHIBIT P-2 TRUE COPY OF THE REPRESENTATION DATED 21/10/2017
ISSUED BY THE PETITIONER TO THE RESPONDENTS
EXHIBIT P-3 TRUE COPY OF THE ACKNOWLEDGEMENT CARD DATED
23/10/2017
EXHIBIT P-4 TRUE COPY OF THE TREATMENT RECORDS OF
PETITIONER ISSUED BY AMRITHA HOSPITAL
RESPONDENT'S EXIBITS NIL
/TRUE COPY/
PA TO JUDGE
PBS
ANIL K.NARENDRAN, J.
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W.P.(C)No.5478 of 2018
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Dated this the 19th day of February, 2018
JUDGMENT
The petitioner, who retired from service on superannuation on 30.4.2017 while working as Senior Manager in the 2 nd respondent Bank, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondents to disburse his pensionary benefits, as expeditiously as possible, at any rate within a period of one month. The petitioner has also sought for a writ of mandamus commanding the 2nd respondent to consider and pass appropriate orders on Ext.P2 representation dated 21.10.2017 made by the petitioner within a specified time.
2. Heard the learned counsel for the petitioner, the learned Senior Government Pleader appearing for the 1 st respondent and also the learned Standing Counsel for Kerala State Co-operative Bank representing the 2nd respondent.
3. The learned counsel for the petitioner would submit that highlighting the grievance, the petitioner has already made W.P.(C)No.5478 of 2018 :-2-:
Ext.P2 representation before the 2nd respondent, which is pending consideration.
4. The learned Standing Counsel for the 2 nd respondent would submit that the 2nd respondent shall consider the said representation and pass appropriate orders thereon, within a time limit to be fixed by this Court.
In such circumstances, without expressing anything on the merits of the claim made by the petitioner in Ext.P2, this writ petition is disposed of by directing the 2 nd respondent to consider and pass appropriate orders on the said representation, strictly in accordance with law, as expeditiously as possible, at any rate within a period of one month from the date of production of a certified copy of this judgment, with notice to the petitioner and after affording him an opportunity of being heard.
Sd/-
ANIL K.NARENDRAN JUDGE ami/19.2.18 //True copy// P.A.to Judge