Kerala High Court
K.J.Joy vs The Nedumudy Village Service ... on 24 June, 2022
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
WP(C) NO. 12540 OF 2020
PETITIONER:
K.J.JOY
KARIKKADU HOUSE, NADUBHAGAM, CHAMPAKULAM.P.O, ALAPPUZHA
DISTRICT 688505.
BY ADVS.
T.R.HARIKUMAR
SRI.ARJUN RAGHAVAN
RESPONDENTS:
1 THE NEDUMUDY VILLAGE SERVICE CO-OPERATIVE SOCIETY LTD.
NO.2331 REPRESENTED BY ITS SECRETARY, NEDUMUDY.P.O,
ALAPPUZHA DISTRICT-688508
2 THE BOARD OF DIRECTORS OF THE NEDUMUDY VILLAGE SERVICE
CO-OPERATIVE SOCIETY LTD NO.2331, REPRESENTED BY ITS
PRESIDENT, NEDUMUDY.P.O, ALAPPUZHA DISTRICT-688508
3 THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCEITIES
(GENERAL), KUTTANADU, ALAPPUZHA DISTRICT-688508
4 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES(GENERAL),
ALAPPUZHA, ALAPPUZHA DISTRICT-688101
5 THE KERALA STATE CO-OPERATIVE EMPLOYEES PENSION BOARD,
REPRESENTED BY ITS SECRETARY, P.B. NO.85, CHINMAYA
LANE, KUNNUMPURAM, THIRUVANANTHAPURAM-695001
6 Addl.R6. DISTRICT COLLECTOR, 1ST FLOOR, COLLECTORATE,
ALAPPUZHA, KERALA - 688 001.
(IS SUO MOTU IMPLEADED AS ADDITIONAL RESPONDENT NO.6 AS
PER ORDER DATED 24.06.2022 IN WP(C) NO.12540/2020)
BY ADV SRI.M.SASINDRAN
SRI.JOSHY THANNICKKAMATTAM-GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 12540 OF 2020
2
JUDGMENT
The petitioner retired, on attaining the age of superannuation,from the services of the 1st respondent - Society in the year 2006. His allegation is that he has not been paid his eligible pension until today and seeks that it be directed to be done without any further delay.
2. Sri.T.R.Harikumar - learned counsel for the petitioner, explained that, though his client is eligible to be paid his pension, the 5th respondent - Pension Board has been incapacitated because the Society has not yet remitted their contribution, along with arrears and interest, though it has been quantified by them and a demand issued, as is evident from Exts.P5 and P7. WP(C) NO. 12540 OF 2020 3 He contented that, therefore, since the Society is refusing to remit their dues, it is obligated upon the 5th respondent - Pension Board, under the provisions of Clause 38 of the Kerala State Co-operative Employees Pension Fund Scheme, 1994 (hereinafter referred to as "Pension Scheme"
for short), to recover it invoking the Revenue Recovery Act, so that his client can begin obtaining the pension, particularly because, under Clause 38A of the 'Pension Scheme', such payment can start only from the date on which the contribution is paid/recovered, as the case may be.
3. Sri.M.Sasindran - learned Standing Counsel for the 5th respondent - Board, submitted that though Clause 38 of the 'Pension Scheme' authorises his client to recover the amounts from the Society, there WP(C) NO. 12540 OF 2020 4 is a judgment of this Court, namely Sambasivan Nair.T.R v. Kerala State Co- operative Employees Pension Board and another [2012(3) KHC 518], which permits such recovery from the President and Secretary of the Society. He added that, however, if this Court is inclined to direct his client to recover the amounts as per Clause 38 of the 'Pension Scheme', he will not stand in the way of appropriate orders being issued, provided the competent Recovery Authority also co-operates.
4. Sri.Joshy Thanikkamattom - the learned Government Pleader, submitted that, if and when any requisition is made by the 5th respondent - Board for recovery against the 1st respondent, necessary steps can be taken; but that, to the available information with the 6th respondent - WP(C) NO. 12540 OF 2020 5 District Collector, the Society does not have any assets or resources to honour the demand made on them through Exts.P5 and P7.
5. When I consider the afore submissions, it is evident that, statutorily, the Board is obliged to make their requisition for revenue recovery if the Society fails to accede to their, demand or does not successfully challenge it appropriately.
6 .In the case at hand, the Society has not challenged the demands reflected in Exts.P5 and P7; and in fact, they have not even thought it necessary to appear before this Court when this matter has been heard today, thus making it inferentially clear that they have no objection to the quantification, but is still refusing to make payment.
WP(C) NO. 12540 OF 2020 6 In the afore circumstances, I order this writ petition and direct the competent Authority of the 5th respondent to initiate revenue recovery action for recovering the amounts reflected in Exts.P5 and P7, along with applicable interest - by making appropriate requisition to the 6th respondent
- District Collector or such other competent Authority under him which shall be done within a period of one month from the date of receipt of a copy of this judgment.
On such requisition being received by the 6th respondent or by any other competent Authority under him, all action for recovery, as per the Revenue Recovery Act, shall be initiated and completed against the 1st respondent at the earliest, but not later than six months thereafter.
Needless to say, on the amounts being WP(C) NO. 12540 OF 2020 7 recovered and remitted to the account of the 5th respondent, they will forthwith pay the eligible pension and its arrears to the petitioner thereafter.
Sd/-
DEVAN RAMACHANDRAN JUDGE SAS WP(C) NO. 12540 OF 2020 8 APPENDIX OF WP(C) 12540/2020 PETITIONER'S EXHIBITS EXHIBIT P1 A TRUE COPY OF THE JUDGMENT DATED 17.03.2014 IN WP(C) NO.982/2008 EXHIBIT P2 A TRUE COPY OF THE JUDGMENT DATED 19.05.2016 IN WP(C) NO.26322/2015 EXHIBIT P3 A TRUE COPY OF THE AFFIDAVIT FILED BY THE SECRETARY OF THE SOCIETY DATED 23.09.2019 IN CON.CASE (CIVIL) NO.1280/2017 EXHIBIT P4 A TRUE COPY OF THE COMMON JUDGMENT IN WA NO.272 AND 273 OF 2017 DATED 04.06.2019 EXHIBIT P5 A TRUE COPY OF THE DEMAND NOTICE DATED 31.12.2019 ALONG WITH A STATEMENT SHOWING THE CALCULATION OF CONTRIBUTION ISSUED B T HE 5TH RESPONDENT EXHIBIT P6 A TRUE COPY OF THE POSTAL ENVELOPE WITH ENDORSEMENT, CONTAINING EXT.P5 NOTICE SENT BY THE 5TH RESPONDENT TO THE SOCIETY EXHIBIT P7 A TRUE COPY OF THE COMMUNICATION NO.PB/P1/237/ALP DATED 14.05.2020 ISSUED BY THE 5TH RESPONDENT