M.A.Dinesh vs The Joint Registrar (General)
2021 Latest Caselaw 2004 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE AMIT RAWAL

    TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

                      WP(C).No.28324 OF 2020(M)


PETITIONERS:

      1        M.A.DINESH
               AGED 59 YEARS
               S/O. M. A. KRISHNAN THAMPAN (LATE), MANAGER (RETD.),
               VALANCHERY SERVICE CO-OPERATIVE BANK LTD. NO.M 728,
               POST VALANCHERY, MALAPPURAM,
               RESIDING AT MONDAMBALATH ILLOM, SREEVALSAM, P. O.
               VLANCHERY, PIN - 676 552.

      2        I. P. SIVASANKARAN
               AGED 61 YEARS
               S/O. KOLAVAN (LATE), MANAGER (RETD.),
               VALANCHERY SERVICE CO-OPERATIVE BANK LTD. NO.M 728,
               POST VALANCHERY, MALAPPURAM,
               RESIDING AT VAISHNAVAM, VENDALLUR,
               P. O., IRIMBILIYAM, PIN - 679 572.

      3        GEETHA V.
               AGED 62 YEARS
               W/O. VENUGOPALAN (LATE), MANAGER (RETD.),
               VALANCHERY SERVICE CO-OPERATIVE BANK LTD. NO.M 728,
               POST VALANCHERY, MALAPPURAM,
               RESIDING AT POKKANDATHIL, THOYYAM,
               PONNANI ROAD, EDAPPAL, PIN - 679 576.

      4        UMA K. E.
               AGED 60 YEARS
               W/O. VENUGOPAL (LATE), MANAGER (RETD.),
               VALANCHERY SERVICE CO-OPERATIVE BANK LTD. NO.M 728,
               POST VALANCHERY, MALAPPURAM,
               RESIDING AT VANDANAM, SHIVAJI NAGAR,
               ANAKKALLU, P. O. AVINISSERY, THRISSUR - 680 306.

      5        ABDUL GAFOOR T. P.
               AGED 61 YEARS
               S/O. HYDERU T. P. (LATE), JUNIOR CASHIER,
               VALANCHERY SERVICE CO-OPERATIVE BANK LTD. NO.M 728,
               POST VALANCHERY, MALAPPURAM,
               RESIDING AT THEKKEPAINAKAL HOUSE,
               P. O. PAINKANOOR, PIN - 679 571.
 WP(C).No.28324 OF 2020(M)

                                2

               BY ADVS.
               SRI.D.KISHORE
               SMT.MEERA GOPINATH
               SRI.R.MURALEEKRISHNAN (MALAKKARA)

RESPONDENTS:

      1        THE JOINT REGISTRAR (GENERAL)
               CO-OPERATIVE SOCIETIES, CIVIL STATION ROAD,
               UP HILL, MALAPPURAM DISTRICT, PIN - 676 505.

      2        THE VALANCHERY SERVICE CO-OPERATIVE BANK LTD.
               NO.M 728
               REPRESENTED BY ITS SECRETARY, P. B. NO.3,
               VALANCHERY, MALAPPURAM DISTRICT, PIN - 676 552.

      3        THE BORAD OF DIRECTORS OF VALANCHERY SERVICE CO-
               OPERATIVE BANK LTD. NO.M 728
               REPRESENTED BY ITS SECRETARY, P. B. NO.3,
               VALANCHERY, MALAPPURAM DISTRICT, PIN - 676 552.

      4        THE LIFE INSURANCE CORPORATION OF INDIA (LIC)
               REPRESENTED BY ITS MANAGER,
               (P AND GS) DEPARTMENT, DIVISIONAL OFFICE,
               KOZHIKODE DIVISION, JEEVAN PRAKASH,
               7TH FLOOR, KOZHIKODE - 673 001.

               R4 BY ADV. SRI.K.MOHANAKANNAN

               GP SRI B HARISH KUMAR

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
19.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.28324 OF 2020(M)

                                     3




                              JUDGMENT

Dated this the 19th day of January 2021

Learned counsel for the petitioners submits that the writ

petition is filed on behalf of five petitioners but may be permitted

to be withdrawn on behalf of petitioners 2 to 4 as they have filed

another writ petition for the same relief, which is pending and it is

without knowing the filing of that petition, they joined the 1 st

petitioner and filed the present writ petition. This writ petition is

therefore permitted to be withdrawn with liberty to the 1 st

petitioner to file fresh petition.

Sd/-

AMIT RAWAL

JUDGE nak WP(C).No.28324 OF 2020(M)

APPENDIX PETITIONERS' EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE COMMUNICATION DATED 29.04.2020 ISSUED BY THE 4TH RESPONDENT TO THE 2ND RESPONDENT WITH RESPECT TO THE GRATUITY AMOUNT OF THE 1ST PETITIONER.

EXHIBIT P1 (a) TRUE COPY OF THE COMMUNICATION DATED 09.01.2018 ISSUED BY THE 4TH RESPONDENT TO THE 2ND RESPONDENT WITH RESPECT TO THE GRATUITY AMOUNT OF THE 2ND PETITIONER.

EXHIBIT P1 (b) TRUE COPY OF THE COMMUNICATION DATED 05.12.2016 ISSUED BY THE 4TH RESPONDENT TO THE 2ND RESPONDENT WITH RESPECT TO THE GRATUITY AMOUNT OF THE 3RD PETITIONER.

EXHIBIT P1 (c) TRUE COPY OF THE COMMUNICATION DATED 10.03.2018 ISSUED BY THE 4TH RESPONDENT TO THE 2ND RESPONDENT WITH RESPECT TO THE GRATUITY AMOUNT OF THE 4TH PETITIONER.

EXHIBIT P1 (d) TRUE COPY OF THE COMMUNICATION DATED 20.06.2017 ISSUED BY THE 4TH RESPONDENT TO THE 2ND RESPONDENT WITH RESPECT TO THE GRATUITY AMOUNT OF THE 5TH PETITIONER.

EXHIBIT P2 TRUE COPY OF THE DECISION NO.6(7) DATED 19.09.2020 OF THE 3RD RESPONDENT WITH RESPECT TO THE APPLICATION OF THE 1ST PETITIONER.

EXHIBIT P3 TRUE COPY OF THE DECISION NO.4(10) DATED 30.11.2020 OF THE 3RD RESPONDENT WITH RESPECT TO THE APPLICATION OF THE 2ND PETITIONER.

EXHIBIT P4 TRUE COPY OF THE DECISION NO.4(17) DATED 30.11.2020 OF THE 3RD RESPONDENT WITH RESPECT TO THE APPLICATION OF THE 3RD WP(C).No.28324 OF 2020(M)

PETITIONER.

EXHIBIT P5 TRUE COPY OF THE DECISION NO.4(18) DATED 30.11.2020 OF THE 3RD RESPONDENT WITH RESPECT TO THE APPLICATION OF THE 4TH PETITIONER.

EXHIBIT P6 TRUE COPY OF THE DECISION NO.6(9) DATED 07.09.2018 OF THE 3RD RESPONDENT WITH RESPECT TO THE APPLICATION OF THE 5TH PETITIONER.

EXHIBIT P7 TRUE COPY OF THE JUDGMENT DATED 19.08.2019 IN W.P.(C) 17998/2019 OF THIS HONOURABLE COURT.