Kerala High Court
P.T. Thomas vs The Thiruvananthapuram District on 30 May, 2007
Author: K.M.Joseph
Bench: K.M.Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 6140 of 2007(E)
1. P.T. THOMAS, RETIRED EXECUTIVE OFFICER
... Petitioner
Vs
1. THE THIRUVANANTHAPURAM DISTRICT
... Respondent
2. THE REGISTRAR OF CO-OPERATIVE
For Petitioner :SRI.V.RAJENDRAN
For Respondent : No Appearance
The Hon'ble MR. Justice K.M.JOSEPH
Dated :30/05/2007
O R D E R
K.M.JOSEPH, J.
------------------------------------------
W.P.(C).No.6140 OF 2007
--------------------------------------------
Dated this the 30th day of May, 2007
JUDGMENT
I heard learned counsel for the petitioner, the learned counsel for the first respondent and the learned Government Pleader also. Learned counsel for the first respondent agrees that the matter is covered by the judgment reported in Retnavalli v. Ambalapadu Service Co-operative Bank Ltd ( 2005(3)KLT 320). He further submits that the entire amount received from the L.I.C. of India on behalf of the petitioner towards gratuity will be released to the petitioner within a period of one month from today. This is recorded and the writ petition is closed.
K.M.JOSEPH JUDGE sv.