Kerala High Court
Smt.Rani Joseph vs The Joint Registrar Of Co-Operative ... on 27 March, 2010
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
TUESDAY, THE 14TH DAY OF JULY 2015/23RD ASHADHA, 1937
WP(C).No. 8185 of 2015 (W)
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PETITIONER:
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SMT.RANI JOSEPH,
NEDUMAVIL HOUSE, CHENGALAM,
P.O.KOTTAYAM DISTRICT, PIN - 686 585.
BY ADVS.SMT.P.K.RADHIKA
SMT.ALISHA MATHEW
RESPONDENTS:
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1. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES(GENERAL)
KOTTAYAM - 686 001.
2. THE GENERAL MANAGER,
KOTTAYAM DISTRICT CO-OPERATIVE BANK LTD.
DISTRICTCO-OPERATIVE BANK BUILDING,
POST BOX NO.140, KOTTAYAM, KERALA - 686 001.
3. THE BOARD OF DIRECTORS,
REPRESENTED BY PRESIDENT,
KOTTAYAM DISTRICTCO-OPERATIVE BANK LTD.,
DISTRICT CO-OPERATIVEBANK BUILDING, POST BOX NO.140,
KOTTAYAM, KERALA- 686 001.
R2-R3 BY ADV. SRI.GEORGE POONTHOTTAM, SC
R BY SRI. G. GOPAKUMAR, GOVERNMENT PLEADER
R BY SRI.SUNIL CYRIAC, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14-07-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C).No. 8185 of 2015 (W)
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APPENDIX
PETITIONERS' EXHIBITS :
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EXT.P-1: A TRUE COPY OF THE REPLY GIVEN BY THE BANK DT. 2.3.2015.
EXT.P-2: A TRUE COPY OF THE CERTIFICATE BY WHICH (IN WHICH) THE
SIGNATURE OF THE OWNER OF THE PROPERTY IS ATTESTED BY THE
PETITIONER.
EXT.P-3: A TRUE COPY OF THE CONSENT LETTER GIVEN BY ONE MR.RAJAN IN
FAVOUR OF LOANCE.
EXT.P-4: A TRUE COPY OF THE LOAN APPLICATION.
EXT.P-5: A TRUE COPY OF THE SAID REQUEST DATED 27.3.2010.
EXT.P-6: A TRUE COPY OF THE SAID COMPLAINAT.
EXT.P-7: THE TRUE COPY OF THE FIR.
EXT.P-8: THE TRUE COPY OF THE REPLY DATED 5.3.2015
RESPONDENTS' EXHIBITS : NIL
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//TRUE COPY//
P.A. TO JUDGE
rv
DAMA SESHADRI NAIDU, J.
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W.P. (C) No. 8185 of 2015 (W)
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Dated this the 14th day of July, 2015.
JUDGMENT
Heard the learned counsel for the petitioner, the learned Government Pleader and the learned counsel for the respondent Bank, apart from perusing the record.
2. The petitioner, having retired from the service of the respondent Bank as Executive Officer on 30.11.2014 after 32 years of service, has a grievance that her terminal benefits have not so far been settled. Seeking a direction to the respondent Bank for expeditious payment of the retirement benefits, the petitioner has filed the present writ petition.
3. Sri. George Poonthottam, the learned counsel for the respondent Bank, to his credit, has submitted that the respondent Bank is willing to consider the petitioner's case with utmost urgency.
In the light of the submission made by the learned counsel for the respondent Bank, this Court disposes of the W.P.(C). No. 8185/2015 -2- writ petition with a direction to the respondent Bank to process the claim of the petitioner for retirement benefits and pay the same as expeditiously as possible, at any rate, within six weeks from the date of receipt of a copy of this judgment.
sd/- DAMA SESHADRI NAIDU, JUDGE.
rv W.P.(C). No. 8185/2015 -3-