Kerala High Court
Thursday vs For Information Purpose Only on 8 April, 2021
WP(C) 21046/2020 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
Thursday,the 8th day of April 2021/18th Chaithra, 1943
WP(C) No.21046/2020(E)
PETITIONER
For information purpose only
G.SUKUMARIAMMA,AGED 67 YEARS
W/O. L. SANKARAN KUTTY, SANKARALAYAM, MUZHANGOODI,
THODIYUR P.O, KARUNAGAPPALLY, KOLLAM DISTRICT.
RESPONDENTS
1. THE DEPUTY DIRECTOR
DAIRY DEVELOPMENT DEPARTMENT, KOLLAM, KOLLAM DISTRICT 691
001
2. THE BOARD OF DIRECTORS OF THE PULIYOORVANCHI VADAKKU
KSHEEROLPADAKA SAHAKARANA SANGHAM Q128(D)
APCOs
REPRESENTED BY ITS PRESIDENT, THAZAVA P.O, KARUNAGAPPALLY,
KOLLAM 690 523
3. THE PULIYOORVANCHI VADAKKU KSHEEROLPADAKA
SAHAKARANA SANGHAM Q 128 (D) APCOS,
REPRESENTED BY ITS SECRETARY, THAZAVA P.O, KARUNAGAPPALLY,
KOLLAM 690 523
4. THE KERALA STATE CO-OPERATIVE EMPLOYEES PENSION BOARD,
REPRESENTED BY ITS SECRETARY, P.B NO. 85, KALA NIVAS, CHINMAYA
LANE, KUNNUMPURAM, THIRUVANANTHAPURAM 695 001
Writ Petition (civil) praying inter alia that in the circumstances stated in the affidavit
filed along with the WP(C) the High Court be pleased to direct respondents 2 and 3 to forward
the pension papers along with pension contribution, pending disposal of the writ petition(civil).
This petition coming on for admission upon perusing the petition and the affidavit
filed in support of WP(C) and this court's order dated 04/03/2021 and upon hearing the
arguments of M/S. T.R.HARIKUMAR & ARJUN RAGHAVAN, Advocates for the
petitioner,GOVERNMENT PLEADER for respondent 1, SRI.V.PHILIP MATHEW,Advocate
for respondents 2 & 3 and of SRI.M.SASINDRAN, STANDING COUNSEL for
respondent 4, the court passed the following:-
SUNIL THOMAS, J.
-----------------------------------
W.P.(C) No.21046 of 2020
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Dated this the 08th day of April, 2021
For information purpose only
ORDER
Spoke. It seems that the petitioner herein has been
fighting before this Court since long. Earlier, judgment was
passed by this Court in her favour which was challenged by
the Management. The challenge was rejected by this Court.
Ultimately for non-compliance with the judgment of this
Court, contempt of court proceedings were initiated. The
learned Judge before whom the matter came up has
expressed the displeasure regarding the manner in which the
order of this Court was not implemented and prima facie
found contempt.
2. The petitioner has again come up lamenting that
even now the petitioner has not been given the benefits. It
was found by this Court that the petitioner has retired. Even
in the service book, it was recorded that the employee has
been dismissed from service. This seems to have not been
corrected even now. Virtually, the relief sought by the
petitioner is to give effect to the judgment of this Court as
confirmed in W.A. No.468/2016.
For information purpose only
3. Having considered this, I am inclined to direct the
Society which is the 2nd and 3rd respondent to implement its
part of the duties pursuant to judgment in letter and spirit
and report compliance on 18.05.2021. If compliance is not
reported, the President and Secretary of the Society shall
appear before this Court in person on 19.05.2021 at 2.00 pm
in the Physical Court.
Post on 18.05.2021.
Sd/-
SUNIL THOMAS,
JUDGE
SKP/8-4
/true copy/ Sd/- ASSISTANT REGISTRAR
