Kerala High Court
E.M.Ganapathy vs Joint Registrar Of Co-Operative ... on 4 December, 2009
Author: Thottathil B.Radhakrishnan
Bench: Thottathil B.Radhakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOTTATHIL B.RADHAKRISHNAN
THURSDAY, THE 10TH DAY OF MARCH 2016/20TH PHALGUNA, 1937
WP(C).No. 17421 of 2009 (W)
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PETITIONER(S):
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E.M.GANAPATHY, S/O. LATE SANKARAN NAMBOOTHIRI,
AGED 57 YEARS, MANAGER (RTD.),
PATTAMBI GOVT.SANSKRIT COLLEGE CO-OP. SOCIETY,
RESIDING AT ERANDAPURATHUKADU MANA,
KALLADIPATTA P.O., PATTAMBI,
PALAKKAD DISTRICT.
BY ADVS.SRI.BINOY VASUDEVAN
SMT.P.G.BABITHA
RESPONDENT(S):
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1. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,
OFFICE OF THE JOINT REGISTRAR, PALAKKAD.
2. THE PRESIDENT,
GOVERNMENT SANSKRIT COLLEGE CO-OPERATIVE
SOCIETY NO.P.641,
PATTAMBI, PALAKKAD DISTRICT.
3. THE SECRETARY,
GOVERNMENT SANSKRIT COLLEGE CO-OPERATIVE
SOCIETY NO.P.641,
PATTAMBI, PALAKKAD DISTRICT.
*ADDL.R4 KERALA STATE CO-OPERATIVE EMPLOYEES PENSION BOARD,
REPRESENTED BY ITS SECRETARY,
P.B.NO.85, KALA NIVAS, T.C.NO.27/156, 157,
CHINMAYA LANE, KUNNUMPURAM,
NEAR AYURVEDA COLLEGE,
THIRUVANANTHAPURAM - 1.
*(ADDITIONAL R4 IS IMPLEADED VIDE ORDER DATED 04.12.2009 IN
I.A.NO.14803/09.)
R2 & 3 BY ADV. SRI.G.SREEKUMAR (CHELUR)
R2 & 3 BY ADV. SRI.K.RAVI (PARIYARATH)
R2 & 3 BY ADV. SMT.PREETHY KARUNAKARAN
ADDL.R4 BY ADV.SRI.P.V.MOHANAN,SC,
K.ST.CO.OP.EMP.PENSIION BOARD
ADDL.R4 BY ADV. SRI.K.R.SUNIL,SC,
CO-OP.EMP.PENSION BOARD
R1 BY ADV.D.SOMASUNDARAM, SPL.GOVERNMENT PLEADER
FOR CO-OPERATION DEPT.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 10-03-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WPC17421/09
APPENDIX
PETITIONER'S EXHIBITS
P1 : COPY OF REQUEST SUBMITTED BY THE PETITIONER BEFORE R2 ON
16.08.2007.
P2 : COPY OF REPRESENTATION MADE BY THE PETITIONER TO R2 ON
08.10.2007.
P3 : COPY OF COMMUNICATION ISSUED BY R2 & R3 TO THE PREVIOUS
SECRETARY OF THE SOCIETY SEEKING CERTAIN CLARIFICATION WITH
RESPECT TO THE SERVICE OF THE PETITIONER DATED 08.08.2008.
P4 : COPY OF COMMUNICATION DATED 14.08.2008 ISSUED BY THE
PREVIOUS SECRETARY.
P5 : COPY OF JUDGMENT DATED 18.03.2009 IN WP(C) NO.8218/2009.
P6 : COPY OF ORDER VIDE NO.1945/2009/CS/K.DIS. DATED
12.05.2009 ISSUED BY R1.
P7 : COPY OF COMMUNICATION NO.PB/P2/3695/PKD DATED 18.09.2009
ISSUED BY THE KERALA STATE CO-OPERATIVE EMPLOYEES PENSION
BOARD TO R2 & R3.
P8 : COPY OF REPRESENTATION SUBMITTED BEFORE R3 DATED
04.02.2010.
P9 : COPY OF POSTAL ACKNOWLEDGMENT CARD EVIDENCING RECEIPT OF
ADDITIONAL EXT.P8.
RESPONDENT'S EXHIBITS
R3(a) : COPY OF LETTER SENT BY R3 TO THE PETITIONER.
R3(b) : COPY OF CHEQUE DATED 23.10.2009.
R3(c) : COPY OF LETTER SENT BY R3 TO THE PETITIONER DATED
27.10.2009.
R3(d) : COPY OF COMMUNICATION BY THE ASST.REGISTRAR OF CO-
OPERATIVE SOCIETY DATED 17.09.2008.
R3(e) : COPY OF BRIEF ACCOUNT OF R3 DATED NIL.
R3(f) : COPY OF ACCOUNT FOR THE YEAR 2006-07 OF R3 DATED
NIL.
//TRUE COPY//
PA TO JUDGE.
jg-27/4
THOTTATHIL B.RADHAKRISHNAN, J.
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WP(C) No.17421 of 2009
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Dated this the 10th day of March, 2016
J U D G M E N T
Petitioner retired from the services of the Government Sanskrit College Co-operative Society No.P641, Pattambi. He filed this writ petition seeking a direction to release his leave surrender, gratuity amounts and arrears due on retirement. The learned counsel for the society submits that the amounts due to the petitioner by quantifying it in accordance with Ext.P6 will be released within a period of two months from today. This submission is recorded and this writ petition is ordered directing that the amounts due to the petitioner as per Ext.P6, in accordance with law, shall be released to him without fail within a period of two months from today. This writ petition is ordered accordingly.
(THOTTATHIL B. RADHAKRISHNAN, JUDGE) jg-10/3