Kerala High Court
The Thiruvalla East Co-Operative Bank ... vs The Kerala State Co-Operative ... on 21 May, 2019
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 35752 of 2017
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD, NO.3260
ERAVIPEROOR-689542, THIRUVALLA,
PATHANAMTHITTA DISTRICT,PIN CODE:-689 542
REPRESENTED BY ITS GENERAL MANAGER SMT.GEETHA T.S.
BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD,
T.C.NO.27/156, 157, KALA NIVAS, CHINMAYA LANE,
NEAR AYURVEDA COLLEGE, THIRUVANANTHAPURAM-695001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM DISTRICT-695004,
REPRESENTED BY REGIONAL PROVIDENT FUND COMMISSIONER.
BY ADVS.
SRI.N.N.SUGUNAPALAN (SR.)
S.C-R1 M.SASINDRAN,
S.C-R2 S.SUJIN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).36349/2017 & CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 36349 of 2017
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD,
NO.3260,
ERAVIPEROOR, THIRUVALLA,PATHANAMTHITTA DISTRICT,
PIN- 689 542,
REPRESENTED BY ITS GENERAL MANAGER SMT.GEETHA.T.S
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES PENSION
BOARD,
T.C. NO.27/156,157, KALA NIVAS,
CHINMAYA LANE, NEAR AYURVEDA COLLEGE,
THIRUVANANTHAPURAM- 695 001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM DISTRICT- 695 004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADVS.
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SRI.N.N.SUGUNAPALAN (SR.)
SRI.S.SUJIN, SC, EPFO
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 35753 of 2017
PETITIONERS:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD,
NO.3260
ERAVIPEROOR 689542, THIRUVALLA,
PATHANAMTHITTA DISTRICT,
REPRESENTED BY ITS GENERAL MANAGER SMT. GEETHA
T.S.
BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES PENSION
BOARD
T.C.NO.27/156, 157, KALA NIVAS,CHINMAYA LANE,
NEAR AYURVEDA COLLEGE,
THIRUVANANTHAPURAM-695001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM DISTRICT-695004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADVS.
SRI.N.N.SUGUNAPALAN (SR.)
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SRI.S.SUJIN, SC, EPFO
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 35756 of 2017
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD,NO.3260
ERAVIPEROOR-689542, THIRUVALLA,
PATHANAMTHITTA DISTRICT,
REPRESENTED BY ITS GENERAL MANAGER SMT.GEETHA
T.S.
BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD
T.C.NO.27/156, 157, KALA NIVAS, CHINMAYA LANE,
NEAR AYURVEDA COLLEGE, THIRUVANANTHAPURAM-695001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM DISTRICT-695004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADVS.
SRI.N.N.SUGUNAPALAN (SR.)
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SRI.S.SUJIN, SC, EPFO
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 36384 of 2017
PETITIONERS:
THE THIRUVALLA EAST CO-OPERATIVE BANK LT NO. 3260
ERAVIPEROOR, THIRUVALLA,PATHANAMTHITTA DISTRICT,
PIN: 689 542
REPRESENTED BY ITS GENERAL MANAGER SMT.GEETHA T.S
BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES PENSION
BOARD
TC NO.27/156, 157, KALA NIVAS,CHINMAYA LANE,
NEAR AYUTVEDA COLLEGE,THIRUVANANTHAPURAM 695 001
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN,PATTOM,
THIRUVANANTHAPURAM DISTRICT 695 004
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER
BY ADVS.
SRI.N.N.SUGUNAPALAN (SR.)
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SRI.S.SUJIN, SC, EPFO
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 36385 of 2017
PETITIONERS:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD, NO.3260
ERAVIPEROOR, THIRUVALLA,PATHANAMTHITTA DISTRICT,
PIN CODE: 689 542
REPRESENTED BY ITS GENERAL MANAGER, SMT.GEETHA T.S
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD
TC NO.27/156, 157, KALA NIVAS,CHINMAYA LANE,
NEAR AYURVEDA COLLEGE,THIRUVANANTHAPURAM 695 001
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN,PATTOM,
THIRUVANANTHAPURAM DISTRICT 695 004
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER
BY ADVS.
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SRI.N.N.SUGUNAPALAN (SR.)
SRI.S.SUJIN, SC, EPFO
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 36383 of 2017
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD,
NO.3260
ERAVIPEROOR,THIRUVALLA,PATHANAMTHITTA DISTRICT,
PIN CODE-689542.
REPRESENTED BY ITS GENERAL MANAGER
SMT.GEETHA.T.S.
BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD,
T.C.NO.27/156,157,KALA NIVAS,CHINMAYA LANE,NEAR
AYURVEDA COLLEGE,THIRUVANANTHAPURAM-695001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE,BAHVISHYA NIDHI BHAVAN,
PATTOM,THIRUVANANTHAPURAM DISTRICT-695004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADVS.
SRI.N.N.SUGUNAPALAN (SR.)
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SRI.S.SUJIN, SC, EPFO
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 36386 of 2017
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD,
NO.3260
ERAVIPEROOR, THIRUVALLA, PATHANAMTHITTA DISTRICT,
PINCODE : 689 542.
REPRESENTED BY ITS GENERAL MANAGER SMT. GEETHA
T.S.
BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD
T.C.NO. 27/156, 157, KALA NIVAS, CHINMAYA LANE,
NEAR AYURVEDA COLLEGE,
THIRUVANANTHAPURAM - 695 001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM DISTRICT - 695 004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADVS.
SRI.N.N.SUGUNAPALAN (SR.)
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SRI.S.SUJIN, SC, EPFO
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 35755 of 2017
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD NO.3260
ERAVIPEROOR-689542,THIRUVALLA,
PATHANAMTHITTA DISTRICT,
REPRESENTED BY ITS GENERAL
MANAGER.SMT.GEETHA.T.S.
BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
RESPONDENTS:
1 KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD
T.C.NO.27/156,157,KALA NIVAS,CHINMAYA LANE,
NEAR AYURVEDA COLLEGE,THIRUVANANTHAPURAM-695001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE,BHAVISHYA NIDHI BHAVAN,
PATTOM,THIRUVANANTHAPURAM DISTRICT-695004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADVS.
SRI.N.N.SUGUNAPALAN (SR.)
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SRI.S.SUJIN, SC, EPFO
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 36430 of 2017
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD.NO.3260
ERAVIPEROOR, THIRUVALLA,
PATHANAMTHITTA DISTRICT,PIN CODE.689542,
REPRESENTED BY ITS GENERAL MANGER,SMT. GEETHA T.S
BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD
T.C NO.27/156, 157, KALA NIVAS,CHINMAYA LANE,
NEAR AYURVEDA COLLEGE, THIRUVANANTHAPURAM.695001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN,PATTOM,
THIRUVANANTHAPURAM DISTRICT-695004
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADVS.
SRI.N.N.SUGUNAPALAN (SR.)
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SRI.S.SUJIN, SC, EPFO
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 35754 of 2017
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD,
NO.3260,
ERAVIPEROOR- 689 542, THIRUVALLA,
PATHANAMTHITTA DISTRICT,
REPRESENTED BY ITS GENERAL MANAGER SMT.GEETHA
T.S.
BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD,
T.C NO.27/156, 157 KALA NIVAS, CHINMAYA LANE,
NEAR AYURVEDA COLLEGE, THIRUVANANTHAPURAM- 695
001 REPRESENTED BY ITS SECRETARY
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN,
PATTOM,THIRUVANANTHAPURAM DISTRICT - 695 004
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER
BY ADVS.
SRI.N.N.SUGUNAPALAN (SR.)
SRI.M.SASINDRAN, SC, KERALA STATE CO-OPERATIVE
EMPLOYEES PENSION BOARD
SRI.S.SUJIN, SC, EPFO
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 11392 of 2018
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD
NO.3260, ERAVIPEROOR, THIRUVALLA,PATHANAMTHITTA
DISTRICT,PIN - 689 542,
REPRESENTED BY ITS GENERAL MANAGAR GEETHA T.S
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD
T.C NO.27/156, 257, KALA NIVAS, CHINMAYA LANE,
NEAR AYURVEDA COLLEGE,
THIRUVANANTHAPURAM - 695 001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM DISTRICT - 695 004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADVS.
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SRI.V.PHILIP MATHEW
SRI.S.SUJIN - SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 36240 of 2017
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD.NO.3260
ERAVIPEROOR, THIRUVALLA,PATHANAMTHITTA DISTRICT,
PIN CODE: 689 542
REPRESENTED BY ITS GENERAL MANAGER SMT.GEETHA T.S
BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD
T.C NO.27/156, 157, KALA NIVAS,CHINMAYA LANE,
NEAR AYURVEDA COLLEGE,THIRUVANANTHAPURAM 695 001
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN,PATTOM,
THIRUVANANTHAPURAM DISTRICT-695 004
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER
BY ADVS.
SRI.N.N.SUGUNAPALAN (SR.)
SRI.S.SUJIN, SC, EPFO
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
14
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 11372 of 2018
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD, NO.
3260,
ERAVIPEROOR, THIRUVALLA, PATHANAMTHITTA DISTRICT,
PIN-689 542.
RERESENTED BY ITS GENERAL MANAGER SMT.GEETHA.T.S
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA STATE C0-OPERATIVE EMPLOYEES' PENSION
BOARD
T.C.NO.27/156, 157, KALA NIVAS, CHINMAYA LANE,
NEAR AYURVEDA COLLEGE, THIRUVANANTHAPURAM- 695
001. REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM DISTRICT-695 004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADV.
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SRI.S.SUJIN-SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 11542 of 2018
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD,
NO.3260,
ERAVIPEROOR, THIRUVALLA, PATHANAMTHITTA DISTRICT,
PIN-689 542,
REPRESENTED BY ITS GENERAL MANAGER SMT.GEETHA
T.S.
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD
T.C. NO.27/156, 157, KALA NIVAS, CHINMAYA LANE,
NEAR AYURVEDA COLLEGE, THIRUVANANTHAPURAM-695
001, REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE,BHAVISHYA NIDHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM DISTRICT-695 004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADV. SRI.M.SASINDRAN, SC, KERALA STATE
COOPERATIVE EMPLOYEES PENSION BOARD
SRI.S.SUJIN, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
16
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 11355 of 2018
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD,
NO.3260
ERAVIPEROOR,THIRUVALLA,PATHANAMTHITTA DISTRICT,
PIN CODE:-689542.
REPRESENTED BY ITS GENERAL MANAGER
SMT.GEETHA.T.S.
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA CO-OPERATIVE EMPLOYEES' PENSION BOARD
T.C.NO.27/156,157,KALA NIVAS,CHINMAYA LANE,
NEAR AYURVEDA COLLEGE,THIRUVANANTHAPURAM-695001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE,BHAVISHYA NIDHI BHAVAN,
PATTOM,THIRUVANANTHAPURAM DISTRICT-695004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADV. SRI.M.SASINDRAN, SC, KERALA STATE
COOPERATIVE EMPLOYEES PENSION BOARD
SRI.S.SUJIN, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 36241 of 2017
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD,NO.
3260, ERAVIPEROOR, THIRUVALLA, PATHANAMTHITTA
DISTRICT, PINCODE : 689 542,
REPRESENTED BY ITS GENERAL MANAGER SMT. GEETHA
T.S.
BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEE'S PENSION
BOARD
T.C.NO. 27/156, 157, KALA NIVAS, CHINMAYA LANE,
NEAR AYURVEDA COLLEGE,
THIRUVANANTHAPURAM - 695 001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM DISTRICT - 695 004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADVS.
SRI.N.N.SUGUNAPALAN (SR.)
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SRI.S.SUJIN, SC
SMT.T.N.GIRIJA, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
18
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 11373 of 2018
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD, NO.
3260
ERAVIPEROOR,THIRUVALLA,PATHANAMTHITTA DISTRICT,
PIN CODE:-689542.
REPRESENTED BY ITS GENERAL MANAGER
SMT.GEETHA.T.S.
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
KERALA STATE COOPERATIVE EMPLOYEES PENSION BOARD
SMT.NISHA GEORGE
RESPONDENTS:
1 KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD
T.C.NO.27/156,157,KALA NIVAS,CHINMAYA LANE,NEAR
AYURVEDA COLLEGE,THIRUVANANTHAPURAM-695001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES PROVIDENT FUND ORGANISATION
REGIONAL OFFICE,BHAVISHYA NIDHI BHAVAN,
PATTOM,THIRUVANANTHAPURAM DISTRICT-695004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADV.
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SRI.S.SUJIN, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
19
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 36571 of 2017
PETITIONERS:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD,
NO.3260,
ERAVIPEROOR, THIRUVALLA,
PATHANAMTHITTA DISTRICT,PIN:689542,
REPRESENTED BY ITS GENERAL MANAGER,SMT. GEETHA
T.S.
BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD
T.C.NO.27/156, 157, KALA NIVAS, CHINMAYALANE,
NEAR AYURVEDA COLLEGE, THIRUVANANTHAPURAM-695001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN,
PATTOM,THIRUVANANTHAPURAM DISTRICT-695004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADVS.
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SRI.N.N.SUGUNAPALAN (SR.)
SRI.S.SUJIN, SC, EPFO
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 11395 of 2018
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD,
NO.3260,
ERAVIPEROOR, THIRUVALLA,PATHANAMTHITTA DISTRICT,
PIN CODE:- 689 542
REPRESENTED BY ITS GENERAL MANAGER SMT. GEETHA
T.S
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD
T.C NO. 27/156,157,KALA NIVAS, CHINMAYA LANE,
NEAR AYURVEDA COLLEGE,THIRUVANANTHAPURAM 695 001
RERPESENTED BY ITS SECRETARY
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION,
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN,PATTOM,
THIRUVANANTHAPURAM DISTRICT-695 004
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADV.
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SRI.S.SUJIN, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
21
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 36239 of 2017
PETITIONER:
THE THIRUAVALLA EAST CO-OPERATIVE BANK LTD
NO.3260
ERAVIPEROOR, THIRUVALLA,PATHANAMTHITTA DISTRICT,
PIN CODE: 689 542
REPRESENTED BY ITS GENERAL MANAGER SMT.GEETHA T.S
BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
RESPONDENTS:
1 THE KERLA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD
T.C NO.27/156, 157, KALA NIVAS,CHINMAYA LANE,
NEAR AYURVEDA COLLEGE,THIRUVANANTHAPURAM 695 001
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN,PATTOM,
THIRUVANANTHAPURAM DISTRICT695 004
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER
BY ADVS.
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SRI.S.SUJIN, SC, EPFO
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
22
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 11362 of 2018
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD, NO.
3260,
ERAVIPEROOR, THIRUVALLA, PATHANAMTHITTA DISTRICT,
PINCODE - 689 542,
REPRESENTED BY ITS GENERAL MANAGER SMT. GEETHA
T.S.
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD
T.C.NO. 27/156, 157, KALA NIVAS, CHINMAYA LANE,
NEAR AYURVEDA COLLEGE,
THIRUVANANTHAPURAM - 695 001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM DISTRICT - 695 004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADV.
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SRI.S.SUJIN, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
23
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 36238 of 2017
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD,
NO.3260,
ERAVIPEROOR, THIRUVALLA,PATHANAMTHITTA DISTRICT,
PIN CODE: 689 542
REPRESENTED BY ITS GENERAL MANAGER SMT.GEETHA T.S
BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD,
T.C NO.27/156, 157, KALA NIVAS,CHINMAYA LANE,
NEAR AYURVEDA COLLEGE,THIRUVANANTHAPURAM 695 001
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN,PATTOM,
THIRUVANANTHAPURAM DISTRICT-695 004
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER
BY ADVS.
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SRI.S.SUJIN, SC, EPFO
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
24
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 11364 of 2018
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD, NO.
3260,
ERAVIPEROOR, THIRUVALLA, PATHANAMTHITTA DISTRICT,
PIN CODE-689542,
REPRESENTED BY ITS GENERAL MANAGER SMT.GEETHA T.S.
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD,
T.C.NO.27/156, 157, KALA NIVAS, CHINMAYA LANE,
NEAR AYURVEDA COLLEGE, THIRUVANANTHAPURAM-695001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM DISTRICT-695004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADV.
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SRI.S.SUJIN, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
25
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 11366 of 2018
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD, NO.
3260, ERAVIPEROOR, THIRUVALLA, PATHANAMTHITTA
DISTRICT,
PIN - 689 542.
REPRESENTED BY ITS GENERAL MANAGER GEETHA T.S
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD
T.C NO. 27/156, 157, KALA NIVAS, CHINMAYA LANE,
NEAR AYURVEDA COLLEGE, THIRUVANANTHAPURAM - 695
001, REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES PROVIDENT FUND ORGANISATION
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN,
PATTOM,THIRUVANANTHAPURAM DISTRICT - 695 004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADV.
SRI.M.SASINDRAN, SC, KERALA STATE CO-OPERATIVE
EMPLOYEES PENSION BOARD
SRI.S.SUJIN, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
26
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 11376 of 2018
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD,NO.
3260, ERAVIPEROOR, THIRUVALLA, PATHANAMTHITTA
DISTRICT,PIN - 689 542.
REPRESENTED BY ITS GENERAL MANAGER GEETHA T.S.
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEE'S PENSION
BOARD
T.C NO.27/156, 157, KALA NIVAS, CHINMAYA LANE,
NEAR AYRUVEDA COLLEGE, THIRUVANANTHAPURAM - 695
001, REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN,
PATTOM,THIRUVANANTHAPURAM DISTRICT - 695 004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADV.
SRI.M.SASINDRAN, SC, KERALA STATE CO-OPERATIVE
EMPLOYEES PENSION BOARD
SRI.S.SUJIN, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
27
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 36569 of 2017
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD,
NO.3260,
ERAVIPEROOR, THIRUVALLA,
PATHANAMTHITTA DISTRICT,PIN CODE-689 542.
REPRESENTED BY ITS GENERAL MANAGER SMT. GEETHA
T.S.
BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD
T.C.NO.27/156, 157, KALA NIVAS,CHINMAYA LANE,
NEAR AYURVEDA COLLEGE, THIRUVANANTHAPURAM-695
001, REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN,PATTOM,
THIRUVANANTHAPURAM DISTRICT-695 004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADVS.
SRI.S.SUJIN, SC, EPFO
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SRI.N.N.SUGUNAPALAN(SR)
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
28
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 36570 of 2017
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD,
NO.3260,
ERAVIPEROOR, THIRUVALLA,
PATHANAMTHITTA DISTRICT- 689 542,
REPRESENTED BY ITS GENERAL MANAGER SMT.GEETHA
.T.S
BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES'PENSION
BOARD
T.C NO.27/156, 157, KALA NIVAS,CHINMAYA LANE,
NEAR AYURVEDA COLLEGE,THIRUVANANTHAPURAM-695 001
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES PROVIDENT FUND ORGANISATION
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN,
PATTOM, THIRUVANANTHAPURAM DISTRICT- 695 004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADVS.
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SRI.N.N.SUGUNAPALAN (SR.)
SRI.S.SUJIN, SC, EPFO
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
29
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 11385 of 2018
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD, NO.
3260,
ERAVIPEROOR, THIRUVALLA, PATHANAMTHITTA DISTRICT,
PIN CODE-689542,
REPRESENTED BY ITS GENERAL MANAGER SMT.GEETHA T.S.
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD
T.C.NO.27/156, 157, KALA NIVAS, CHINMAYA LANE,
NEAR AYURVEDA COLLEGE,
THIRUVANANTHAPURAM-695001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION,
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM DISTRICT-695004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADV.
SRI.M.SASINDRAN, SC, KERALA STATE CO-OPERATIVE
EMPLOYEES PENSION BOARD
SRI.S.SUJIN, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
30
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 36237 of 2017
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD,
NO.3260,
ERAVIPEROOR, THIRUVALLA,
PATHANAMTHITTA DISTRICT,PIN CODE-689542,
REPRESENTED BY ITS GENERAL MANAGER SMT.GEETHA T.
S.
BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD
T. C. NO. 27/156, 157, KALA NIVAS, CHINMAYA LANE,
NEAR AYURVEDA COLLEGE, THIRUVANANTHAPURAM-695001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION,
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM DISTRICT-695004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADVS.
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SRI.N.N.SUGUNAPALAN (SR.)
SRI.S.SUJIN, SC, EPFO
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
31
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 11390 of 2018
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD,
NO.3260,
ERAVIPEROOR, THIRUVALLA,
PATHANAMTHITTA DISTRICT,PIN - 689 542.
REPRESENTED BY ITS GENERAL MANAGER SMT.GEETHA
T.S.
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES PENSION
BOARD
T.C NO. 27/156, 157, KALA NIVAS, CHINMAYA LANE,
NEAR AYURVEDA COLLEGE,
THIRUVANANTHAPURAM - 695 001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES PROVIDENT FUND ORGANISATION
REGIONAL OFFICE,BHAVISHYA NIDHI BHAVAN,
PATTOM,THIRUVANANTHAPURAM DISTRICT - 695 004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADV.
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SHRI.S.SUJIN, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
32
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 11394 of 2018
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD,
NO.3260, ERAVIPEROOR, THIRUVALLA,PATHANAMTHITTA
DISTRICT, PINCODE 689 542
RERPESENTED BY ITS GENERAL MANAGEER SMT. GEETHA
T.S
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD
T.C NO. 27/156,157,KALA NIVAS,CHINMAYA LANE,
NEAR AYURVEDA COLLEGE,THIRUVANANTHAPURAM-695 001
REPRESENTED BY ITS SECRETARY
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE,BHAVISHYA NIDHI BHAVAN,PATTOM,
THIRUVANANTHAPURAM DISTRICT-695 004
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADV.
SRI.M.SASINDRAN, SC, KERALA STATE CO-OPERATIVE
EMPLOYEES PENSION BOARD
SRI.S.SUJIN, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
33
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 11391 of 2018
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD,NO.
3260,
ERAVIPEROOR, THIRUVALLA, PATHANAMTHITTA DISTRICT,
PINCODE - 689 542,
REPRESENTED BY ITS GENERAL MANAGER SMT. GEETHA
T.S.
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES PENSION
BOARD
T.C NO. 27/156, 157, KALA NIVAS, CHINMAYA LANE,
NEAR AYURVEDA COLLEGE,
THIRUVANANTHAPURAM - 695 001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM DISTRICT - 695 004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADV.
SRI.M.SASINDRAN, SC, KERALA STATE CO-OPERATIVE
EMPLOYEES PENSION BOARD
SRI.S.SUJIN, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
34
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 13879 of 2019
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD.
NO.3260,
ERAVIPEROOR, THIRUVALLA, PATHANAMTHITTA DISTRICT,
PIN CODE-689542, REPRESENTED BY ITS GENERAL
MANAGER SMT. GEETHA T.S.
BY ADV. SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD,
T.C.NO.27/156, 157, KALA NIVAS, CHINMAYA LANE,
NEAR AYURVEDA COLLEGE, THIRUVANANTHAPURAM-695001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION,
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM DISTRICT-695004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADV.
SRI. M.SASINDRAN-SC,
SRI.S.SUJIN-SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
35
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 13881 of 2019
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK
LTD,NO.3260,
ERAVIPEROOR, THIRUVALLA, PATHANAMTHITTA DISTRICT,
PIN CODE-689 542,
REPRESENTED BY ITS GENERAL MANAGER, SMT.GEETHA
T.S.
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD
T.C. NO. 27/156, 157, KALA NIVAS, CHINMAYA LANE,
NEAR AYURVEDA COLLEGE, THIRUVANANTHAPURAM-695
001, REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION,
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM DISTRICT-695 004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADV.
SRI. M.SASINDRAN-SC,
SRI.S.SUJIN-SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
36
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 13911 of 2019
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK
LTD,NO.3260,
ERAVIPEROOR, THIRUVALLA, PATHANAMTHITTA DISTRICT,
PIN CODE-689542,
REPRESENTED BY ITS GENERAL MANAGER SMT.GEETHA
T.S.
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD,
T.C.NO.27/156, 157, KALA NIVAS, CHINMAYA LANE,
NEAR AYURVEDA COLLEGE, THIRUVANANTHAPURAM-695001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION,
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM DISTRICT-695004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADV.
SRI. M.SASINDRAN-SC,
SRI.S.SUJIN-SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
37
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 13915 of 2019
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD,
NO.3260, ERAVIPEROOR, THIRUVALLA, PATHANAMTHITTA
DISTRICT, PIN CODE-689 542
REPRESENTED BY ITS GENERAL MANAGER SMT. GEETHA
T.S.
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
RESPONDENTS
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD
T.C.NO.27/156, 157, KALA NIVAS, CHINMAYA LANE,
NEAR AYURVEDA COLLEGE, THIRUVANANTHAPURAM-695001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION,
REGIONAL OFFICE, BHAVISHYA NIDHI BHAVAN, PATTOM,
THIRUVANANTHAPURAM DISTRICT-695 004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADV.
SRI.M.SASINDRAN-SC,
SRI.S.SUJIN-SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
38
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 13922 of 2019
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD,
NO.3260,
ERAVIPEROOR,THIRUVALLA,PATHANAMTHITTA DISTRICT,
PIN CODE-689542.
REPRESENTED BY ITS GENERAL MANAGER SMT.GEETH.T.S.
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD
T.C.NO.27/156,157,KALA NIVAS,CHINMAYA LANE,
NEAR AYURVEDA COLLEGE,THIRUVANANTHAPURAM-695001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION,
REGIONAL OFFICE,BHAVISHYA NIDHI BHAVAN,
PATTOM,THIRUVANANTHAPURAM DISTRICT-695004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADV.
SRI. M.SASINDRAN-SC,
SRI.S.SUJIN-SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
39
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941
WP(C).No. 13932 of 2019
PETITIONER:
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD.NO.3260
ERAVIPEROOR,THIRUVALLA,PATHANAMTHITTA DISTRICT,
PIN CODE-689542,
REPRESENTED BY ITS GENERAL
MANAGER,SMT.GEETHA.T.S,
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES' PENSION
BOARD
T.C.NO.27/156,157,KALA NIVAS,CHINMAYA LANE,
NEAR AYURVEDA COLLEGE,
THIRUVANANTHAPURAM-695001,
REPRESENTED BY ITS SECRETARY.
2 THE EMPLOYEES' PROVIDENT FUND ORGANISATION,
REGIONAL OFFICE,BHAVISHYA NIDHI BHAVAN,
PATTOM,THIRUVANANTHAPURAM DISTRICT-695004,
REPRESENTED BY REGIONAL PROVIDENT FUND
COMMISSIONER.
BY ADV.
SRI. M.SASINDRAN-SC,
SRI.S.SUJIN-SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21.05.2019, ALONG WITH WP(C).35752/2017&CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.35752/2017&conn.cases
40
JUDGMENT
[WP(C)Nos.35752,35753,35754,35755,35756,36237, 36238, 36239, 36240, 36241, 36349, 36383,36384,36385, 36386, 36430, 36569, 36570 & 36571 of 2017 and WP(C) Nos.11355,11362,11364,11366,11372,11373,11376, 11385, 11390,11391,11392, 11394, 11395 & 11542 of 2018 and WP(C)Nos.13879,13881,13911,13915,13922&13932 of 2019] These matters, though large in number, constitutively involve only one controversy: as to the amounts due to be paid by the petitioner - The Thiruvalla East Co-operative Bank Ltd, to the Pension Board towards contribution payable by them for entitlement of pension to their retired employees.
2. These cases have a small history behind them. In the year 1994, when the Kerala Co-operative Societies Employees Self Financing Pension Scheme (hereinafter referred to as "Scheme" for short) was introduced and a Pension Fund established, to be managed by the Kerala State Co-operative Societies Employees Pension Board(hereinafter "Pension Board" for brevity), questions arose as to how the payments already made by the Bank to the Employees Provident Fund Organisation (EPFO for convenience) towards WP(C).No.35752/2017&conn.cases 41 the Pension component of the employees will have to be reckoned. A series of litigations ensued and as matters finally stand today, the EPFO is enjoined to transfer that component of the contribution of the petitioner-Bank which represents the benefits of pension payable to the employees, which is approximately 8.33%, to the Pension Board as regards to the periods prior to the establishment of the Fund and the Bank is then obligated in law to remit the future amounts to the Board, so that the pension corpus can be empowered enough to meet the demands of the employees of the various Co-operative societies.
3. This, however, gave birth to a new controversy, as to the amounts to be paid by the Bank to the Pension Corpus after adjustment of the amounts already paid by it to the EPFO, which amount normally should have been returned by the said organization to the Pension Board, consequent to the establishment of the Pension Fund. Doubts arose as to the quantum of the amounts paid by the Bank to the EPFO, the amounts transferred by the EPFO to the Pension Board and the WP(C).No.35752/2017&conn.cases 42 obligation of the Bank to pay further including interest. However, without offering the Bank an opportunity of being heard, quantification of the amounts due from them were made by the Pension Board, which quantifications have been impugned in this writ petition.
4. While the Pension Board asserts that their quantification has been done without error and after properly reckoning the contributions liable to be made by the Bank as per the Scheme and after adjusting the amounts already received by them from the EPFO; the Petitioner-Bank contends, with equal vehemence, that the demands made on them against the account of their former employees, which are impugned in these writ petitions, are completely untenable and without basis, since the Pension Board has not taken into account the actual remittances made by them to the EPFO and that the EPFO has not transferred the full amounts made by them, under the account of pension payable to the employees, to the Pension Board.
5. Most of the other contentions impelled in these cases WP(C).No.35752/2017&conn.cases 43 are corollary to the afore recorded primary issue, as to the manner of quantification of the amounts now made by the Pension Board against the petitioner-Bank.
6. While on one side, the petitioner-Bank contends, through their learned Senior Counsel Sri.George Poonthottam, assisted by Shri.Arun Chandran, that the demands now made upon them through the impugned orders are wholly untenable, both on facts and on law, because the contributions made by the Bank earlier to the EPFO has not been properly ascertained nor have they been given details of the amounts remitted by the EPFO to the Pension Board subsequent to the constitution of the Pension Fund. Shri.George Poonthottam, the learned Senior Counsel also has a case that the charge of interest on the alleged balance of contribution to be paid by his client is improper and impermissible since this amounts to an ex post facto obligation being cast upon them because they had paid the eligible contribution to the EPFO in the past as per law and to its full measure. He consequently asserts that both the quantification made by the Board of the amounts allegedly due WP(C).No.35752/2017&conn.cases 44 from the Bank as well as the charge of interest are without forensic support and resultantly that this Court may set aside the same as being vitiated in law.
7. In answer to the submissions of the learned Senior Counsel Shri.George Poonthottam as afore, Shri.M.Sasindran, learned Standing Counsel appearing for the Pension Board submits that they have prepared the demand against the Bank with respect to each individual employee based on all the germane inputs and the materials provided to them by the EPFO, indicating the amounts paid by the Bank to them earlier and the proportion of such amounts transferred to the Board. He says that the Board has made this assessment based on a verification of the service records of each individual employee, taking note of their length of service, their basic pay and such other necessary factors and he therefore, says that the calculations are completely irreproachable and without fault. As an alternative argument, Shri.M.Sasindran says that, even assuming that there is any cause for concern for the petitioners, their proper remedy was not to have approached WP(C).No.35752/2017&conn.cases 45 this Court by filing writ petitions since the determination of the dues from the Bank by the Pension Board is a matter that can be appealed against by them under Clause 28A of the Pension Scheme before the Competent Authority of the Government of Kerala. He, therefore, prays that these writ petitions be dismissed as being not maintainable.
8. Shri.S.Sujin, the learned Standing Counsel for the EPFO, submits that the contentions of the Bank that his client has not transferred the necessary proportion of the contribution, made by the Bank to them earlier, to the Pension Board is without any truth. He says that 8.33% of the contribution earlier made by the Bank has been transferred without fail to the Pension Board and therefore, that there cannot be any further cause for them against his client. He, therefore, asserts that the allegations against his clients in these writ petitions are without basis and he prays that they be dismissed on this short ground.
9. I have considered the submissions of the learned Senior Counsel and the learned counsel for the parties with WP(C).No.35752/2017&conn.cases 46 great amount of care and I have also examined the materials available on record.
10. As I have already indicated above, the constitutive issue in these cases is as to the manner in which the assessment of dues has been made by the Pension Board against the petitioner-Bank. While on one hand, the Pension Board asserts that they have adjusted the amounts paid to them by the EPFO and have only then raised the impugned demands, based on the length of service, scale of pay etc. of employees and that they have charged interest implicitly as per the provisions of the Scheme; the Bank insists that these calculations have been made without proper care and in a mechanical fashion, without ascertaining the amounts that have been paid by them to the EPFO and without verifying whether these amounts have been remitted by the EPFO to the Pension Board, as is required by them.
11. Obviously, therefore, it becomes indubitable that the controversy is more in the realm of facts than in law and resultantly, the competence of this Court to consider these WP(C).No.35752/2017&conn.cases 47 issues on its merits becomes impeded, particularly because, while acting under Article 226 of the Constitution of India, this Court is generally proscribed from entering into considerations solely of facts, since this will require in-depth analysis of large amount of documents, materials and accounts. I am, consequently, of the view that it will be justified for this Court, without entering into the merits of the rival contentions of the parties, to allow a Competent Authority to consider all these issues, with specific reference to the voluminous documents and materials that will have to be considered and I cannot find from a survey of the law involved, a better Authority than the statutory Appellate Authority, which is legally enjoined to consider these aspects under Clause 28A of the Pension Scheme. I am certain that it is also imperative for the exercise under this Clause to be taken forward because it is only after such fact adjudication process is exhausted, can this Court enter into a judicial review of the consequent decision, because any factual errors in the original demands can certainly be set right by the Appellate Authority while it WP(C).No.35752/2017&conn.cases 48 exercises its jurisdiction under the provisions of the Scheme.
12. With the afore perspective in mind, I asked the learned Senior Counsel, Shri.George Poonthottam, as well as the learned counsel appearing for the Pension Board and the EPFO, Shri.M.Sasindran and Shri.S.Sujin respectively, as to whether their clients would stand in the way of an Appellate adjudication of the demands now made against the Bank, particularly because this appears to be the only available course to the parties as far as the Scheme is concerned. Even though both Shri.M.Sasindran and Shri.S.Sujin agreed that this Court may order so, Shri.George Poonthottam made his reservations open about this course by stating that his clients apprehend that such an appellate remedy would betray itself into a mere formality since he says that unless a proper accounting exercise is conducted, to find out the actual figures involved and the actual amounts that are still due from his clients, no purpose would come out of invoking the statutory remedy. He asserts that since his clients are now certain that no amounts are due from them, this Court must consider the WP(C).No.35752/2017&conn.cases 49 controversies in this case without relegating it to the Appellate Authority.
13. Though I hear Shri.George Poonthottam, the learned Senior Counsel for the petitioner as afore, the fact remains, as I have already indicated above, that any adjudication of the demands now made by the Pension Board and impugned in these writ petitions by the Bank, would inexorably require this Court to consider large number of documents, accounts and materials and would also require detailed considerations in the factual arena, which I am certain would be impossible while this Court acts in this jurisdiction. I am, therefore, of the view that notwithstanding the objections of Shri.George Poonthottam, the learned Senior Counsel, the best course of action available to the parties at this stage is to enable them to present all their claims and factual version before the Competent Appellate Authority, who I am certain, will rise to the occasion and consider the issues in its proper perspective.
14. In summation, I order these writ petitions and permit the petitioner - Bank to file their appeals against the WP(C).No.35752/2017&conn.cases 50 impugned demands made by the Pension Board before the Competent Appellate Authority, which is stated to be the Secretary to Government, Department of Co-operation, State of Kerala, within a period of three weeks from the date of receipt of copy of this judgment; in which event, the said appeals will be considered by the said authority without insisting on either pre-deposit or payment of any amounts, after affording reasonable opportunity to all parties, as expeditiously as is possible but not later than four months thereafter. Since Shri.M.Sasindran and Shri.S.Sujin, the learned counsel appearing for the Pension Board and the EPFO respectively, do not in any manner object to this course being adopted and on the contrary since Shri.M.Sasindran has suggested this course during his submissions, I direct the Competent Appellate Authority to consider the appeals without rejecting them for reason of limitation, provided these appeals are filed within the time granted herein.
15. Even though I do not intend in any manner to comment upon the manner in which the appeals are to be WP(C).No.35752/2017&conn.cases 51 decided, I am certain that all relevant and germane inputs will be sought for and considered by the Appellate Authority, including statements from the EPFO, as to the amounts actually paid by the Bank to them; the amounts remitted by them to the Pension Board; the manner in which such remittance have been made and its proportion with respect to each of the employee involved in these cases. Similarly, the Pension Board may also be requisitioned to provide details as to how they have accounted the payments made by the EPFO and the manner in which the determination of the dues have been completed, more so because the Bank asserts that the entire amounts paid by them to the EPFO or remitted back by the EPFO has not been properly accounted by the Pension Board.
16. That said, since the contributions now sought for from the petitioner-Bank by the Pension Board relate to periods before the constitution of the Pension Board, the question of charge of interest is also an aspect that will have to gain the attention of the Appellate Authority in terms law. I WP(C).No.35752/2017&conn.cases 52 say this because, if no culpability can be attributed to the Bank, then the question of charge of interest may also have to be regulated appropriately. I do not propose to conclusively speak on this at this stage and I leave it to the Appellate Authority to consider this aspect also, depending upon the submissions of the parties, in the order to be issued.
17. Needless to say, until such time as the afore exercise is completed and the resultant orders communicated to the petitioner-Bank, all further action pursuant to the impugned demands in these cases shall remain deferred.
18. It also goes without saying that if the petitioner - Bank do not file their appeals in terms of this judgment within the time granted herein, the benefit of this judgment shall vacated and the Pension Board will be at liberty to recover the entire amounts from them without any further orders.
These Writ Petitions are thus ordered.
Sd/-
DEVAN RAMACHANDRAN JUDGE PV WP(C).No.35752/2017&conn.cases 53 APPENDIX OF WP(C) 35752/2017 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07-10-2013 IN WP(C)NO.19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25-01-2014.
EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14-03-2014 IN WP(C)NO.6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BYTHE BANK IN THE ACCOUNT MR.JAYAPRAKASH K. EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 27-11-2016 (WITHOUT ENCLOSURES) ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
WP(C).No.35752/2017&conn.cases 54 APPENDIX OF WP(C) 36349/2017 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 7.10.2013 IN WPC NO.19711/2011 EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25.01.2014 EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.3.2014 IN WPC NO 6343/2014 EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MR. P.K. RAMACHANDRA PANICKER.
EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED
19.5.2017 (WITHOUT ENCLOSURES) ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER DATED 30.10.2017 IN WPC NO.6343/2014 AND CONNECTED CASES PASSED BY THIS HON'BLE COURT.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 55 APPENDIX OF WP(C) 35753/2017 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 IN W.P.(C) NO.19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25.01.2014.
EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.03.2014 IN W.P.(C) NO.6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MR. T. K. SASI.
EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 30.4.2017(WITHOUT ENCLOSURES) ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 56 APPENDIX OF WP(C) 35756/2017 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07-10-2013 IN WP(C)NO.19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25-01-2014.
EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14-03-2014 IN WP(C)NO.6343 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MR.A.P.JOY.
EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 23- 11-2016 (WITHOUT ENCLOSURES) ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 57 APPENDIX OF WP(C) 36384/2017 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 7/10/2013 IN WPC NO.19711/2011 EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25/1/2014 EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14/3/2014 IN WPC NO.6343/2014 EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MR.C.V.KURUVILA EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 10/7/2017 (WITHOUT ENCLOSURES) ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER DATED 30/10/2017 IN WPC NO.6343/2014 AND CONNECTED CASES PASSED BY THIS HON'BLE COURT RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 58 APPENDIX OF WP(C) 36385/2017 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 7/10/2013 IN WPC NO.19711/2011 EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25/1/2014 EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14/3/2014 IN WPC NO.6343/2014 EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MR.SREEKUMAR P.A EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 7/7/2017 (WITHOUT ENCLOSURES) ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER DATED 30/10/2017 IN WPC NO.6343/2014 AND CONNECTED CASES PASSED BY THIS HON'BLE COURT RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 59 APPENDIX OF WP(C) 36383/2017 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 IN W.P(C)NO.19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25.01.2014 EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.03.2014 IN W.P.(C) NO.6343 OF 2014 EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MR.JACOB AE.
EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 23.06.2017 (WITHOUT ENCLOSURES)ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER DATED 30.10.2017 IN W.P(C)NO.6343 OF 2014 AND CONNECTED CASES PASSED BY THIS HON'BLE COURT.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 60 APPENDIX OF WP(C) 36386/2017 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 IN W.P.(C) NO. 19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.
9339/PTA DATED 25.01.2014.
EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.03.2014 IN W.P. (C)NO. 6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OR MR.SOMAN BHASKARAN.
EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 12.07.2017 (WITHOUT ENCLOSURES) ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER DATED 30.10.2017 IN W.P.(C)NO.6343 OF 2014 AND CONNECTED CASES PASSED BY THIS HON'BLE COURT.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 61 APPENDIX OF WP(C) 35755/2017 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 IN W.P.(C)NO.19711 OF 2011 EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25.01.2014 EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.03.2014 IN W.P.(C) NO.6343 OF 2014 EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MR.P.G.MOHANAN.
EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 19.06.2016 (WITHOUT ENCLOSURES)ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 62 APPENDIX OF WP(C) 36430/2017 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 7.10.2013 IN WP(C) NO.19711 OF 2011 EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25.1.2014.
EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.3.2014 IN WP(C) NO.6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MS.K. VALSALAKUMARI.
EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 26.6.2017 (WITHOUT ENCLOSURES) ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER DATED 30.10.2017 IN WP(C) NO.6343 OF 2014 AND CONNECTED CASES PASSED BY THIS HON'BLE COURT.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 63 APPENDIX OF WP(C) 35754/2017 PETITIONER'S EXHIBITS:
EXHIBITP1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07-10-2013 IN WPC NO.19711 OF 2011 EXHIBITP2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25-01-2014 EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14-03-2014 IN WPC NO.6343 OF 2014 EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MR.K.P.SASIKUMAR EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 20- 06-2016 (WITHOUT ENCLOSURE) ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 64 APPENDIX OF WP(C) 11392/2018 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 IN W.P(C) NO.19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25.01.2014.
EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.03.2014 IN WP(C) NO. 6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF UNNIKRISHNAN NAIR NB.
EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 23.11.2016 ALONG WITH CALCULATION PROFORMA ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 30.10.2017 IN W.P(C) NO. 6343 OF 2014.
EXHIBIT P8 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 13.11.2017 IN WP(C) NO.36237 OF 2017.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 65 APPENDIX OF WP(C) 36240/2017 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 7/10/2013 IN WPC NO.19711/2011 EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25/1/2014 EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14/3/2014 IN WPC NO.6343/2014 EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MS.VALSA MATHEW EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 18/6/2016 (WITHOUT ENCLOSURES) ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 66 APPENDIX OF WP(C) 11372/2018 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 IN W.P(C)NO.19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25.01.2014 EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.03.2014 IN W.P(C)NO.6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF SMT.KUNJAMMA.VK.
EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 29.04.2017 ALONG WITH CALCULATION PROFORMA ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 30.10.2017 IN W.P(C)NO.6343 OF 2014.
EXHIBIT P8 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 13.11.2017 IN W.P(C)NO.36237 OF 2017.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 67 APPENDIX OF WP(C) 11542/2018 PETITIONER'S EXHIBITS:
EXT.P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07/10/2013 IN WP(C) NO.19711/2011.
EXT.P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25/01/2014.
EXT.P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXT.P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14/03/2014 IN WP(C) NO.6343 OF 2014.
EXT.P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF SMT.PREMA VASUDEV.
EXT.P6 TRUE COPY OF THE DEMAND NOTICE DATED 18/09/2017 ALONG WITH CALCULATION PROFORMA ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
EXT.P7 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 30/10/2017 IN WP(C) NO.6343/2014.
EXT.P8 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 13/11/2017 IN WP(C) NO.36237/2017.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 68 APPENDIX OF WP(C) 11355/2018 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 IN W.P(C)NO.19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25.01.2014 EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.03.2014 IN W.P.(C) NO.6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF SMT.BALAMMAL PS. EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 19.08.2017 ALONG WITH CALCULATION PROFORMA ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 30.10.2017 IN W.P(C)NO.6343 OF 2014.
EXHIBIT P8 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 13.11.017 IN W.P(C)NO.36237 OF 2017.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 69 APPENDIX OF WP(C) 36241/2017 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 IN W.P.(C)NO.19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.
9339/PTA DATED 25.01.2014.
EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.03.2014 IN W.P.(C) NO.6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MS RETHNAMMA KG.
EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 17.07.2017 (WITHOUT ENCLOSURES) ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 70 APPENDIX OF WP(C) 11373/2018 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 IN W.P(C)NO.19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25.01.2014 EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.03.2014 IN W.P(C)NO.6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF SMT.LATHIKA BAI.
EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 18.08.2017 ALONG WITH CALCULATION PROFORMA ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 30.10.2017 IN W.P(C) NO.6343 OF 2014.
EXHIBIT P8 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 13.11.2017 IN W.P(C)NO.36237 OF 2017.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 71 APPENDIX OF WP(C) 36571/2017 PETITIONER'S EXHIBITS:
EXHIBIT P1: TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 IN WP(C) NO.19711 OF 2011.
EXHIBIT P2: TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25.1.2014.
EXHIBIT P3: TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4: TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.3.2014 IN WPC NO.6343 OF 2014.
EXHIBIT P5: TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MR.K.V.JANARDANAN PILLAI.
EXHIBIT P6: TRUE COPY OF THE DEMAND NOTICE DATED 15.5.2017 (WITHOUT ENCLOSURES) ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
EXHIBIT P7: TRUE COPY OF THE INTERIM ORDER DATED 30.10.2017 IN WPC NO.6343 OF 2014 AND CONNECTED CASES PASSED BY THIS HON'BLE COURT.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 72 APPENDIX OF WP(C) 11395/2018 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07-10-2013 IN WP(C) NO. 19711 OF 2011 EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.
9339/PTA DATED 25-01-2014 EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14-03-2014 IN W.P(C) NO. 6343 OF 2014 EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF SRI.JOHN JOSEPH EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 20.09.2017 ALONG WITH CALCULATION PROFORMA ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 30-10-2017 IN W.P(C) NO. 6343 OF 2014 EXHIBIT P8 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 13-11-2017 IN W.P(C) NO. 36237 OF 2017.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 73 APPENDIX OF WP(C) 36239/2017 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 7/10/2013 IN WP(C) NO.19711/2011 EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25/1/2014 EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14/3/2014 IN WP(C) NO.6343/2014 EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MR.BALAN NAIR C.T EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 18/6/2016 (WITHOUT ENCLOSURES) ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 74 APPENDIX OF WP(C) 11362/2018 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 IN W.P.(C)NO. 19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.
9339/PTA DATED 25.01.2014.
EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.03.2014 IN W.P.(C) NO. 6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MR.RAVEENDARAN K.N. EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 02.07.2017 ALONG WITH CALCULATION PROFORMA ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 30.10.2017 IN W.P.(C) NO. 6343 OF 2014.
EXHIBIT P8 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 13.11.2017 IN W.P.(C) NO. 36237 OF 2017.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 75 APPENDIX OF WP(C) 36238/2017 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 7/10/2013 IN WPC NO.19711/2011 EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25/1/2014 EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14/3/2014 IN WPC NO.6343/2014 EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MS SREEKUMARI.K EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 1/11/2017 (WITHOUT ENCLOSURES) ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 76 APPENDIX OF WP(C) 11364/2018 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 IN WP(C) NO.19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25.01.2014.
EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.03.2014 IN W.P.(C) NO.6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MRS.SUSHAMA DEVI.
EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 28.11.2016 ALONG WITH CALCULATION PROFORMA ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 30.10.2017 IN W.P.(C) NO.6343 OF 2014.
EXHIBIT P8 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 13.11.2017 IN W.P.(C) NO.36237 OF 2017.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 77 APPENDIX OF WP(C) 11366/2018 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 IN WP(C) NO. 19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25.01.2014.
EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.03.2014 IN WP(C) NO. 6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF JAINAMMA SRAMPICAL.
EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 30.07.2017 ALONG WITH CALCULATION PROFORMA ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 30.10.2017 IN WP(C) NO. 6343 OF 2014.
EXHIBIT P8 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 13.11.2017 IN WP(C) NO 36237 OF 2017.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 78 APPENDIX OF WP(C) 11376/2018 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 IN WP(C) NO. 19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25.01.2014.
EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.03.2014 IN W.P(C) NO. 6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF SMT.ROSELY ABRAHAM.
EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 16.08.2017 ALONG WITH CALCULATION PROFORMA ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 30.10.2017 IN W.P(C)NO. 6343 OF 2014.
EXHIBIT P8 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 13.11.2017 IN WP(C) NO.36237 OF 2017.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 79 APPENDIX OF WP(C) 36569/2017 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 IN W.P[C]NO.19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25.01.2014.
EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.03.2014 IN W.P[C]NO.6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MR. VIJAYAN BHASKARAN.
EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 27.04.2017 (WITHOUT ENCLOSURES) ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER DATED 30.10.2017 IN W.P[C]NO.6343 OF 2014 AND CONNECTED CASES PASSED BY THIS HON'BLE COURT.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 80 APPENDIX OF WP(C) 36570/2017 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 IN WPC NO 19711/2011 EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25.1.2014 EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.3.2014 IN WPC NO 6343/2014 EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MR.A.C. SASIKUMAR EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 27.4.2017 (WITHOUT ENCLOSURES) ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER DATED 30.10.2017 IN WPC NO.6343/2014 AND CONNECTED CASES PASSED BY THIS HON'BLE COURT.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 81 APPENDIX OF WP(C) 11385/2018 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 IN W.P.(C) NO.19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25.01.2014.
EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.03.2014 IN W.P.(C) NO.6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF SRI.GOPALAKRISHNA PILLAI T.K. EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 18.09.2017 ALONG WITH CALCULATION PROFORMA ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 30.10.2017 IN W.P.(C) NO.6343 OF 2014.
EXHIBIT P8 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 13.11.2017 IN W.P.(C) NO.36237 OF 2017.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 82 APPENDIX OF WP(C) 36237/2017 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 IN W.P.(C) NO.19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25.01.2014.
EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.03.2014 IN W.P.(C) NO.6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MS VANAJAKUMARY C. K. EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 09.06.2016 (WITHOUT ENCLOSURES) ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 83 APPENDIX OF WP(C) 11390/2018 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 IN W.P(C) NO. 19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25.01.2014.
EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.03.2014 IN W.P(C) NO. 6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF SMT. UMADEVI NG.
EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 23.08.2017 ALONG WITH CALCULATION PROFORMA ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 30.10.2017 IN WP(C) NO. 6343 OF 2014.
EXHIBIT P8 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 13.11.2017 IN WP(C) NO.36237 OF 2017.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 84 APPENDIX OF WP(C) 11394/2018 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07-10-2013 IN W.P(C) NO. 19711 OF 2011 EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.
9339/PTA DATED 25-01-2014 EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14-03-2014 IN WP(C) NO. 6343 OF 2014 EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK OF THE ACCOUNT OF MR.JAMES VARGHESE EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 29- 07-2017 ALONG WITH CALCULATION PROFORMA ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 30-10-2017 IN WP(C) NO. 6343 OF 2014.
EXHIBIT P8 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 13-11-2017 IN W.P(C) NO. 36237 OF 2017.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 85 APPENDIX OF WP(C) 11391/2018 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 IN W.P.(C)NO. 19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.
9339/PTA DATED 25.01.2014.
EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.03.2014 IN W.P.(C) NO. 6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF SRI. V.P.RAJASEKHARAN.
EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 02.07.2017 ALONG WITH CALCULATION PROFORMA ISSUED BY THE RESPONDENT BOARD DIRECTING THE BANK TO REMIT THE ALLEGED DUES.
EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 30.10.2017 IN W.P. (C)NO. 6343 OF 2014.
EXHIBIT P8 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 13.11.2017 IN W.P.(C) NO. 36237 OF 2017.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 86 APPENDIX OF WP(C) 13879/2019 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 IN W.P.(C) NO.19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25.01.2014.
EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.03.2014 IN W.P.(C) NO.6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MR. EAPEN THOMAS.
EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 29.03.2019 ALONG WITH CALCULATION PROFORMA ISSUED BY THE RESPONDENT BOARD.
EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 30.10.2017 IN W.P.(C) NO.6343 OF 2014.
EXHIBIT P8 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 02.04.2019 IN W.P.(C) NO.10192 OF 2019.
WP(C).No.35752/2017&conn.cases 87 APPENDIX OF WP(C) 13881/2019 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 07.10.2013 IN W.P(C) NO. 19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.
9339/PTA DATED 25.01.2014.
EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.03.2014 IN W.P.(C) NO. 6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT MR.K.G. SUDARSANA KUMAR.
EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 29.03.2019 ALONG WITH CALCULATION PROFORMA ISSUED BY THE RESPONDENT BOARD.
EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 30.10.2017 IN W.P.(C) NO. 6343 OF 2014.
EXHIBIT P8 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 02.04.2019 IN W.P.(C) NO. 10192 OF 2019.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 88 APPENDIX OF WP(C) 13911/2019 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 IN WP(C) NO.19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25.01.2014.
EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.03.2014 IN W.P.(C) NO.6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MR.M.C.MATHEW.
EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 29.03.2019 ALONG WITH CALCULATION PROFORMA ISSUED BY THE RESPONDENT BOARD.
EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 30.10.2017 IN WP(C) NO.6343 OF 2014.
EXHIBIT P8 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 02.04.2019 IN W.P.(C) NO.10192 OF 2019.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 89 APPENDIX OF WP(C) 13915/2019 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THE HON'BLE COURT DATED 07.10.2013 IN WP(C) NO.19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25.1.2014.
EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.3.2014 IN WPC NO.6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MR.THOMAS MATHEW.
EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 29.3.2019 ALONG WITH CALCULATION PROFORMA ISSUED BY THE RESPONDENT BOARD.
EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 30.10.2017 IN WP(C)NO.6343 OF 2014.
EXHIBIT P8 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 2.4.2019 IN WP(C) NO.10192 OF 2019.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 90 APPENDIX OF WP(C) 13922/2019 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 07.10.2013 IN W.P.(C)NO.19711 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25.01.2014.
EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.03.2014 IN W.P(C)NO.6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MR.THANKAPPAN.K.K. EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 29.03.2019 ALONG WITH CALCULATION PROFORMA ISSUED BY THE RESPONDENT BOARD.
EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 30.10.2017 IN W.P(C)NO.6343 OF 2014.
EXHIBIT P8 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 02.04.2019 IN W.P(C)NO.10192 OF 2019.
RESPONDENTS' EXHIBITS: NIL WP(C).No.35752/2017&conn.cases 91 APPENDIX OF WP(C) 13932/2019 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED O7.10.2013 IN W.P(C)NO.19722 OF 2011.
EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE NO.9339/PTA DATED 25.01.2014.
EXHIBIT P3 TRUE COPY OF THE PROFORMA FOR CALCULATION OF PENSION FUND IN RESPECT OF ONE OF THE RETIRED EMPLOYEES OF THE BANK.
EXHIBIT P4 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 14.03.2014 IN W.P(C)NO.6343 OF 2014.
EXHIBIT P5 TRUE COPY OF THE STATEMENT OF MONTHLY REMITTANCE EFFECTED BY THE BANK IN THE ACCOUNT OF MR.JAYS KOSHY.
EXHIBIT P6 TRUE COPY OF THE DEMAND NOTICE DATED 29.3.2019 ALONG WITH CALCULATION PROFORMA ISSUED BY THE RESPONDENT BOARD.
EXHIBIT P7 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 30.10.2017 IN WP(C)NO.6343 OF 2014.
EXHIBIT P8 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT DATED 02.04.2019 IN W.P(C)NO.10192 OF 2019.
RESPONDENTS' EXHIBITS: NIL \\TRUE COPY// PA TO JUDGE PV