Kerala High Court
Iysha P.K vs Nayarambalam Service ... on 5 January, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942
WP(C).No.173 OF 2021(V)
PETITIONER:
IYSHA P.K
AGED 61 YEARS
W/O. M.A VENU, MANKUZHIYIL HOUSE,
H.NO.5/260,EDAVANAKKAD P.O., ERNAKULAM,KOCHI-682 502
BY ADVS.
SRI.C.U.SANGEETH
SHRI.M.B.VINOD
SRI.ALEX ANTONY SEBASTIAN P.A.
SMT.AMRITA JAYARAM
RESPONDENTS:
1 NAYARAMBALAM SERVICE CO-OPERATIVE BANK LTD. NO.E-92
HEAD OFFICE, NAYARAMBALAM, NAYARAMBALAM P.O.,
ERNAKULAM KOCHI,PIN-682 509
2 PRESIDENT ,
REP BY SRI.P.K.RAJEEV, NAYARAMBALAM SERVICE CO
OPERATIVE BANK LTD NO.E-92, HEAD OFFICE,
NAYARAMBALAM, NAYARAMBALAM P.O., ERNAKULAM KOCHI,PIN-
682 509
3 SECRETARY,
REP BY SMT.A.USHA DEVI,NAYARAMBALAM SERVICE CO
OPERATIVE BANK LTD NO.E-92, HEAD OFFICE,
NAYARAMBALAM, NAYARAMBALAM P.O., ERNAKULAM KOCHI,PIN-
682 509
4 REGISTRAR OF CO-OPERATIVE SOCIETIES,
DEPARTMENT OF CO OPERATION, GOVERNMENT OF KERALA,
JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION,
THYVCAUD.P.O., THIRUVANANTHAPURAM,PN-695 014
5 JOINT REGISTRAR OF CO -OPERATIVE SOCIETIES (GENERAL),
5TH FLOOR, NEW BLOCK, CIVIL STATION, KAKKANAD,
ERNAKULAM, PIN-682 030
6 ASSISTANT REGISTRAR OF CO -OPERATIVE SOCIETIES
(GENERAL)
KOCHI TALUK, FORT KOCHI, KOCHI-682 001
WP(C).No.173 OF 2021(V)
2
OTHER PRESENT:
SR.GP K.P HARISH
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.173 OF 2021(V)
3
JUDGMENT
Dated this the 5th day of January 2021
The grievance of the writ petitioner herein is that
though she had retired from the service, her terminal
benefits have not been completely paid. Ext.P5 and P6 are
the representations submitted by her before the Society.
Ext.P5 representation was followed by Ext.P6 reminder
seeking a release of eligible portion of the gratuity. Ext.P5
is dated 11.09.2020 and Ext. P6 is dated 28.12.2020. The
petitioner laments that no decision has been taken on it
even now. The limited prayer sought is for a direction to
the respondents 1 to 3 to pass an order in a time bound
manner.
2. Having considered the limited prayer sought by
the petitioner and the urgency expressed by the learned
Counsel for the petitioner, I am inclined to direct the
respondents 1 to 3 to pass appropriate orders, in
accordance with law, on Ext.P5 and Ext.P6 representations
as expeditiously as possible, at any rate, within a period of
WP(C).No.173 OF 2021(V)
one month from the date of production of a copy of this
judgment.
The writ petition is disposed of accordingly.
Sd/-
SUNIL THOMAS
JUDGE
SKP
WP(C).No.173 OF 2021(V)
APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE MEMORANDUM DATED
06.03.2018 SUBMITTED TO THE HON'BLE
MINISTER FOR CO-OPERATIVE SOCIETIES
EXHIBIT P2 TRUE COPY OF THE OFFICE MEMORANDUM DATED
04.08.2016
EXHIBIT P3 TRUE COPY OF THE DIRECTION/ORDER NO.C.R.P.
(1) 2643/18/L.DS OF 5TH RESPONDENT DATED
06.07.2020
EXHIBIT P4 GRATUITY COMPUTATION/CALCULATION STATEMENT
DATED 27.06.2019
EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED
11.09.2020 BEFORE THE 1ST RESPONDENT BANK
BY THE PETITIONER
EXHIBIT P6 TRUE COPY OF THE REPRESENTATION DATED
28.12.2020 TO THE 1ST RESPONDENTS BANK
EXHIBIT P7 TRUE COPY OF THE JUDGMENT IN WPC 28445/2020
DATED 18.12.2020
RESPONDENT'S EXHIBITS: NIL
TRUE COPY
P.A. TO JUDGE
