Kerala High Court
K.S.Subramanian Namboodiri vs Kerala State Co-Operative Employees ... on 1 December, 2008
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
TUESDAY, THE 4TH DAY OF FEBRUARY 2014/15TH MAGHA, 1935
WP(C).No. 19225 of 2013 (C)
----------------------------
PETITIONER :
----------
K.S.SUBRAMANIAN NAMBOODIRI
KOLIMUTTATH MANA, ANGADIPPURAM P.O., MALAPPURAM
BY ADVS.SRI.P.N.MOHANAN
SRI.K.N.AJAYAN
SMT.I.VINAYAKUMARI
SRI.K.S.ARUNDAS
SRI.C.P.SABARI
RESPONDENT :
----------
1. KERALA STATE CO-OPERATIVE EMPLOYEES PENSION BOARD,
REPRESENTED BY SECRETARY, KALA NIVAS, T.C.27/156,
157, NEAR AYURVEDA COLLEGE, KUNNUMPURAM,
PB NO.85, THIRUVANANTHAPURAM 695 001, PH 0471-2475681.
2. ANGADIPPURAM SERVICE CO-OPERATIVE BANK LTD.NO.P.581,
REPRESENTED BY SECRETARY, ANGADIPPURAM P.O., 679 321
MALAPPURAM DISTRICT.
*ADDL.R3 IMPLEADED:
3. THE JOINT REGISTRAR OF CO-OPOERATIVE SOCITIES
(GENERAL), MALAPPURAM 676505
ADDL.R3 IS IMPLEADED AS PER ORDER DT 5/9/13
IN IA 11906/13
R1 BY ADV. SRI.K.R.SUNIL,SC,CO-OP.EMP.PENSION BOAR
R3 BY GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 04-02-2014, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
BP
WP(C).No. 19225 of 2013 (C)
----------------------------
APPENDIX
PETITIONER(S)' EXHIBITS :
-----------------------
EXHIBIT P1: A TRUE COPY OF THE SRO NO.486/06 ISSUED BY THE
GOVERNMENT.
EXHIBIT P2: A TRUE COPY OF THE JUDGMENT IN WPC NO.28689/2008
DATED 1/12/2008.
EXHIBIT P3: A TRUE COPY POF THE COMMUNICATION DATED 25/8/2009.
EXHIBIT P4: A TRUE COPY OF THE CONTRIBUTIOIN CALCULATION SHEET
OF TGHE FIRST PETITIONER.
EXHIBIT P5: A TRUE COPY OF THE CHALAN PENSION BOARD.
EXHIBIT P6: A TRUE COPY OF THE DEMAND NOTICE DATED 15/9/2011
OF THE IST RESPONDENT.
EXHIBIT P7: A TRUE COPY OF THE PENSION SANCTIONING ORDER
EXHIBIT P8: A TRUE COPY OF THE INTERIM ORDER DATED 1/9/2011
EXHIBIT P9: A TRUE COPY OF THE JUDGMENT REPORTED IN 2008(4)
KLT 647.
RESPONDENT(S)' EXHIBITS : NIL.
-----------------------
//TRUE COPY//
P.A. TO JUDGE
BP
K. VINOD CHANDRAN, J
- - - - - - - - - - - - -- - - - - - - - - - - - - - - -
W.P(C) No. 19225 of 2013
- - - - - - - - - - - - - - - - - - - - - - - - - - - -
Dated this the 4th day of February, 2014
J U D G M E N T
The petitioner was aggrieved by the non- remittance of the entire contribution for sanctioning full pension due to the petitioner by the first respondent Board. The 2nd respondent was the Bank from which the petitioner retired. The Joint Registrar was directed to file a statement as to what steps were taken in pursuance of the directions issued by this Court by interim order dated 5.9.2013. It is now submitted by the learned counsel appearing for the Board that the entire short fall has been paid and that the computation would be done within a period of one month from today and the full pension along with arrears paid.
WPC.19225/2013 : 2 :
The writ petition is, hence, closed recording the undertaking of the Board.
Sd/-
(K. VINOD CHANDRAN, JUDGE)
jma //true copy//
P.A to Judge