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The District Co-Operative Bank ... vs State Of Kerala
2021 Latest Caselaw 13557 Ker

Citation : 2021 Latest Caselaw 13557 Ker
Judgement Date : 1 July, 2021

Kerala High Court
The District Co-Operative Bank ... vs State Of Kerala on 1 July, 2021
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
         THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
                         WP(C) NO. 31907 OF 2014
PETITIONER/S:

     1       THE DISTRICT CO-OPERATIVE BANK EMPLOYEES FEDERATION
             AGED 54 YEARS
             REPRESENTED BY ITS GENERAL SECRETARY, THIRUVANANTHAPURAM.

     2       SANTHOSH N.K.
             ACCOUNTANT, ERNAKULAM DISTRICT CO-OPERATIVE BANK HEAD
             OFFICE, KAKKANAD, ERNAKULAM DISTRICT.

             BY ADVS.
             SRI.M.SASINDRAN
             SRI.V.VENUGOPAL



RESPONDENT/S:

     1       STATE OF KERALA
             REPRESENTED BY SECRETARY TO GOVERNMENT,
             DEPARTMENT OF CO-OPERATION, SECRETARIAT,
             THIRUVANANTHAPURAM-695001.

     2       THE REGISTRAR OF CO-OPERATIVE SOCIETIES
             THIRUVANANTHAPURAM-695001.


OTHER PRESENT:

             GP SRI B HARISH KUMAR



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 31907 OF 2014
                                    2



                           JUDGMENT

Counsel for the petitioner submits that the issue with

regard to disbursement of arrears pursuant to the revision with

effect from 1.7.2002 to all the employees of the Society

irrespective of the date of the retirement is no longer res

integra in view of the decision of the Division Bench of this

Court in W.A No.1222/2017 decided on 25.5.2018 in

W.P.(C) No.7146 of 2017. This fact has not been disputed by

other side.

The writ petition is allowed in terms of the judgment in

W.A No.1222/2017. Respondents are directed to comply with

the directions within a period of two months from the date of

receipt of a certified copy of this judgment.

Sd/-

sab                                      AMIT RAWAL

                                                JUDGE
 WP(C) NO. 31907 OF 2014


APPENDIX OF WP(C) 31907/2014

PETITIONER ANNEXURE

EXHIBIT P1 :TRUE COPY OF THE GO DT.21-6- 2005.

EXHIBIT P2 :TRUE COPY OF THE GO DT.15-10- 2005.

EXHIBIT P3 :TRUE COPY OF THE GO(MS)NO.21/2007/CO-OP.DT.6-1-2007.

EXHIBIT P4 :TRUE COPY OF THE JUDGMENT IN WPC 15485/2007.

EXHIBIT P5 :TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE 1ST PETITIONER.

EXHIBIT P6 :TRUE COPY OF THE ORDER DT.7-5- 2014 AS GO(RT) NO.308/2014/CO-OP.

 
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