Biju vs The Secretary
2021 Latest Caselaw 3920 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

               THE HONOURABLE MR. JUSTICE AMIT RAWAL

    WEDNESDAY, THE 03RD DAY OF FEBRUARY 2021 / 14TH MAGHA,1942

                     WP(C).No.20851 OF 2015(F)


PETITIONER:

              BIJU,
              AGED 39 YEARS, S/O PAVITHRAN,
              RESIDING AT KOLLAPURACKAL HOUSE,
              CMC-05, CHERTHALA P.O., ALAPPUZHA DISTRICT.

              BY ADVS.
              SRI.M.M.NIAS
              SRI.AJOY VENU

RESPONDENTS/STATE:

      1       THE SECRETARY,
              THE CHERTHALA SERVICE CO-OPERATIVE BANK LTD.,
              CHERTHALA P.O., ALAPPUZHA DISTRICT, PIN - 688 524.

      2       ASSISTANT REGISTRAR (GENERAL),
              ASSISTANT REGISTRAR OFFICE (CO OPERATIVE DEPARTMENT),
              CHERTHALA P.O., ALAPPUZHA DISTRICT, PIN - 688 524.

      3       THE PRESIDENT,
              THE CHERTHALA SERVICE CO-OPERATIVE BANK LTD.,
              CHERTHALA P.O., ALAPPUZHA DISTRICT, PIN - 688 524.

      4       STATE OF KERALA,
              REPRESENTED BY THE SECRETARY CO-OPERATIVE
              DEPARTMENT, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM - 695 001.

              R1 BY ADV. SRI.M.SASINDRAN
              GP SRI B HARISH KUMAR

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
03.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.20851 OF 2015         -2-




                              JUDGMENT

Dated this the 3rd day of February 2021

Grievance of the petitioner in the writ petition is

regarding non payment of the subsistence allowance owing

to the suspension from Co-operative Bank from

31.03.2015.

Sri.B.Harish Kumar, learned Government Pleader

submits that he obtained instructions from the Registrar

that subsistence allowance had been paid in the year 2015.

It is in that background, probably, the petitioner is not

represented by the counsel.

Writ petition is rendered infructuous with liberty to

revive in case something survives.

Sd/-

AMIT RAWAL

JUDGE vv

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 EXT.P1: TRUE COPY OF THE APPLICATION TO THE 1ST RESPONDENT DATED 15/05/2015.

EXHIBIT P2 EXT.P2: TRUE COPY OF THE APPLICATION TO THE 2ND RESPONDENT DATED 16/06/2015.

EXHIBIT P3 EXT.P3: TRUE COPY OF THE ORDER SIGNED BY THE 3RD RESPONDENT DATED 31/03/2015.