Kerala High Court
The Thalapalam Service Co-Operative ... vs K.K. Santhosh Babu on 20 June, 2016
Author: Shaji P.Chaly
Bench: Shaji P.Chaly
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
MONDAY, THE 20TH DAYOF JUNE 2016/30TH JYAISHTA, 1938
WP(C).No. 23058 of 2010 (F)
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PETITIONER(S):
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THE THALAPALAM SERVICE CO-OPERATIVE BANK
LTD. NO.3937, PLASSANAL P.O., KOTTAYAM DISTRICT-686 579,
REPRESENTED BY ITS SECRETARY.
BY ADVS.SRI.P.V.BABY,
SRI.R.KIRAN.
RESPONDENT(S):
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1. K.K. SANTHOSH BABU, KONDATTU HOUSE,
PLASSANAL P.O., KOTTAYAM DISTRICT, PIN- 686 579.
2. KERALA STATE CO-OPERATIVE EMPLOYEES'
PENSION BOARD, KALA NIVAS, T.C.NO.27/156, 157,
CHINMAYA LANE, KUNNUMPURAM, NEAR AYURVEDA COLLEGE,
THIRUVANANTHAPURAM-1, REPRESENTED BY ITS SECRETARY.
R1 BY ADVS. SRI.SHAJI THOMAS PORKKATTIL,
SRI.T.V.VINU.
R2 BY ADV. SRI.K.R.SUNIL, SC.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 20-06-2016, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
rs.
Shaji P.Chaly, J.
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W.P.(C) No.23058 of 2010
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Dated this the 20th day of June, 2016
J U D G M E N T
This writ petition is filed by the petitioner, challenging certain actions of pension contribution, raised by the Pension Board.
Today, when the matter is taken up for hearing the learned counsel for the petitioner submits that the subject matter of the writ petition has become infructuous.
Therefore, the writ petition is dismissed as infructuous.
Sd/-
Shaji P.Chaly, JUDGE al/-
True copy P.S to Judge