Remadevi O.R vs Karthedom Service Co Operative ...
2021 Latest Caselaw 11068 Ker

W.P(C).5729/2021
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              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

   WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                       WP(C).No.5729 OF 2021(M)


PETITIONER/S:

                REMADEVI O.R
                AGED 61 YEARS
                W/O. SRI . REGHUNATH, PRANAMAM, ST. JOHNS LANE,
                AYYAMPILLY, AYYAMPILLY P.O . ERNAKULAM, KOCHI 682
                501.

                BY ADVS.
                SRI.C.U.SANGEETH
                SHRI.ALEX ANTONY SEBASTIAN P.A.
                SMT.AMRITA JAYARAM
                SHRI.M.B.VINOD

RESPONDENT/S:

       1        KARTHEDOM SERVICE CO OPERATIVE BANK LTD NO. 123
                HEAD OFFICE MALIPURAM, MALIPURAM P.O. ERNAKULAM
                KOCHI 682 511, REPRESENTED BY IT SECRETARY.

       2        THE PRESIDENT,
                KARTHEDOM SERVICE CO OPERATIVE BANK LIMITED NO.
                123,
                HEAD OFFICE MALIPURAM, MALIPURAM P.O. ERNAKULAM
                KOCHI 682 511,.

       3        THE SECRETARY,
                KARTHEDOM SERVICE CO OPERATIVE BANK LIMITED NO.
                123,
                HEAD OFFICE MALIPURAM, MALIPURAM P.O. ERNAKULAM
                KOCHI 682 511,.

       4        THE REGISTER OF CO-OPERATIVE SOCIETIES,
                DEPARTMENT OF CO-OPERATIVE SOCIETIES,
                DEPARTMENT OF COOPERATION, GOVERNMENT OF KERALA,
                JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION, THYCAUD
                P.O. THIRUVANANTHAPURAM 695 014.

       5        JOINT REGISTER OF CO OPERATIVE SOCIETIES (GENERAL),
 W.P(C).5729/2021
                                  2

               5TH FLOOR, NEW BLOCK, CIVIL STATION, KAKKANADU,
               ERNAKULAM 682 030.

       6       ASSISTANT REGISTER OF CO OPERATIVE SOCIETIES
               (GENERAL),
               KOCHI TALUK, FORT KOCHI, KOCHI 682 001.


OTHER PRESENT:

               SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).5729/2021
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                               JUDGMENT

The grievance of the petitioner is that, petitioner who is a retired

employee of the first respondent/bank was not given entire retirement

benefits except gratuity amount as per law. She claims that, she is

entitled for a sum of Rs.19,92,413/- as gratuity but, respondent/bank

disbursed only Rs.10 lakhs. The balance amount is yet to be released.

Ext.P4 representation is pending before the authority.

2. Having considered the limited prayer sought by the

petitioner, after hearing the learned counsel for the petitioner and the

learned Senior Government Pleader, I am inclined to dispose of the Writ

Petition itself directing the third respondent to consider Ext.P4

application in the light of Ext.P2 office memorandum as expeditiously as

possible, at any rate, within a period of one month from the date of

receipt of a copy of this judgment.

Writ Petition is disposed of as above.

                                                    SUNIL THOMAS

Sbna                                                   JUDGE
 W.P(C).5729/2021




                           APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1           GRATUITY COMPUTATION/ CALCULATION STATEMENT

DATED 04.01.201 ISSUED BY 1ST RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE OFFICE MEMORANDUM DATED 04/08/2016 ISSUED BY DEPT. OF PENSIONERS WELFARE.

EXHIBIT P3 TRUE COPY OF THE DIRECTION/ORDER NO. C.R.P.

(1) 2643/18/L. DIS ISSUED BY THE 5TH RESPONDENT DATED 06/07/2020.

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 02/01/2021 BEFORE THE 1ST RESPONDENT BANK BY THE PETITIONER.

EXHIBIT P5 TRUE COPY OF THE JUDGMENT IN WPC 28445/2020 DATED 18/12/2021.