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V.Mukundan Nair vs The Divisional Manager
2021 Latest Caselaw 5587 Ker

Citation : 2021 Latest Caselaw 5587 Ker
Judgement Date : 16 February, 2021

Kerala High Court
V.Mukundan Nair vs The Divisional Manager on 16 February, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     TUESDAY, THE 16TH DAY OF FEBRUARY 2021 / 27TH MAGHA,1942

                       WP(C).No.7721 OF 2020(M)


PETITIONERS:

      1        V.MUKUNDAN NAIR,AGED 54 YEARS
               HIGHER GRADE ASSISTANT,
               LIFE INSURANCE CORPORATION OF INDIA,
               BRANCH-IV, OVER BRIDGE,
               THIRUVANANTHAPRUAM 695 001.

      2        SUDHEESAN.N.,
               ASSISTANT,
               LIFE INSURANCE CORPORATION OF INDIA, BRANCH-V,
               KARAMANA,THIRUVANANTHAPURAM 695 001.

      3        SYAMALA.R.,
               RECORD CLERK,
               LIFE INSURANCE CORPORATION OF INDIA, BRANCH-IV, OVER
               BRIDGE, THIRUVANANTHAPRUAM 695 001.

               BY ADVS.
               SRI.T.R.HARIKUMAR
               SRI.ADITHYA RAJEEV

RESPONDENTS:

      1        THE DIVISIONAL MANAGER,
               LIFE INSURANCE CORPORATION OF INDIA,
               DIVISIONAL OFFICE, PATTOM,
               THIRUVANANTHAPRUAM 695 004.

      2        THE LIFE INSURACNE CORPORATION OF INDIA
               STAFF CO-OPERATIVE BANK LTD, NO. 3314, JEEVAN
               PRAKASH, PATTOM, THIRUVANANTHAPURAM 695 004.

      3        SASI. K.,
               RETROD CLERK,
               LIFE INSURANCE CORPORATION OF INDIA, BRANCH OFFICE,
               CHATHANNUR, KOLLAM DISTRICT 691 579.

               R1 BY ADV. SRI.S.EASWARAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).7721/2020
                                       2




                                JUDGMENT

When the matter was taken up, learned counsel for the petitioners

submitted that the matter has become infructuous.

2. This is recorded.

Accordingly, Writ Petition is closed.

Sd/-

                                               SUNIL THOMAS

Sbna                                                JUDGE
 W.P(C).7721/2020





                         APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1           A TRUE COPY OF THE APPLICATION FOR LOAN ON

PERSONAL SURETY OF THE 2ND RESPONDENT SOCIETY.

EXHIBIT P2 A TRUE COPY OF THE NOTICE DATED 16.09.2019 ISSUED BY THE 2ND RESPONDENT TO THE EMPLOYER TO RECOVER RS. 5000/- PER MONTH FROM THE 1ST PETITIONER.

EXHIBIT P3 A TRUE COPY OF THE NOTICE DATED 16.09.2019 ISSUED BY THE 2ND RESPONDENT TO THE EMPLOYER TO RECOVER RS. 5000/- PER MONTH FROM THE 2ND PETITIONER.

EXHIBIT P4 A TRUE COPY OF THE NOTICE DATED 16.09.2019 ISSUED BY THE 2ND RESPONDENT TO THE EMPLOYER TO RECOVER RS. 5000/- PER MONTH FROM THE 3RD PETITIONER.

 
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