Kerala High Court
Gokul Das.K vs Controller on 7 March, 2012
Author: P.N.Ravindran
Bench: P.N.Ravindran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.N.RAVINDRAN
WEDNESDAY, THE 7TH DAY OF MARCH 2012/17TH PHALGUNA 1933M B
WP(C).No. 28180 of 2009 (N)
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PETITIONER:
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GOKUL DAS.K, AGED 52,
TECHNICIAN I, CMD ELECTRICAL, LPSC,
ISRO, VALIYAMALA, RESIDING AT QUARTERS NO.VII 18
VSSC COLONY, THUMBA.
BY ADVS.SRI.R.T.PRADEEP
SRI.V.VIJULAL
RESPONDENTS:
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1. CONTROLLER,
HEAD AND PERSONAL SECTION, L.P.S.C., I.S.R.O,
VALIYAMALA, THIRUVANANTHAPURAM.
2. THE SENIOR HEAD P.G.A./PENSION
SACTIONING AUTHORITY, LPSC, ISRO,
VALIYAMALA.
3. ACCOUNTS OFFICER, ACCOUNT SECTION,
LPSC, ISRO, VALIYAMALA,
THIRUVANANTHAPURAM.
4. SECRETARY, SPACE CENTRE EMPLOYEES
CO-OPERATIVE SOCIETY LTD.NO.T.1388, I.S.R.O.(PO)
THIRUVANANTHAPURAM-22.
5. NARAYANAN, ASSISTANT STAFF,
CODE NO.24107, ACCOUNTS, LPSE
ISRO, VALIYAMALA, THIRUVANANTHAPURAM.
R1-R3 BY SRI.T.P.M.IBRAHIM KHAN, ASG OF INDIA
R2 BY SRI.P.PARAMESWARAN NAIR,ASG
R4 BY SRI.S.JAMES VINCENT
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
07-03-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
MJL
P.N.RAVINDRAN, J.
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W.P.(C) No. 28180 OF 2009
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Dated this the 7th day of March, 2012
J U D G M E N T
The petitioner, who is an employee of the Liquid Propulsion Systems Centre, Thiruvananthapuram, has filed this writ petition for an order directing respondents 1 to 3 to recover the amount outstanding in the name of the fifth respondent from his retirement benefits and to pay it over to the fourth respondent society.
2. When this writ petition came up for hearing today, Sri.P.Parameswaran Nair, learned Assistant Solicitor General of India appearing for respondents 1 to 3 submitted on instructions that the fifth respondent repaid the sum of Rs.97,373/- to the Space Centre Employees Co-operative Society, that he has also repaid the sum of Rs.16,500/- recovered from the petitioner and that the fifth respondent has in letter No. SECS/EST/12/11 dated 7.1.2011 confirmed that the fifth respondent has refunded the outstanding loan amount. In such circumstances, as the fifth respondent has repaid the loan availed by him from the Space Centre Employees Co-operative Society and has repaid to the petitioner the amount recovered from him, I am of the opinion that the writ petition has become infructuous.
The writ petition is accordingly closed as infructuous with the observation that if the petitioner has any subsisting grievance, he may seek redressal of the same by instituting other appropriate proceedings.
P.N.RAVINDRAN, (JUDGE) vps WPC No./2011 2 WPC No./2011 3