V.Geetha vs The Registrar Of Co-Operative ...
2021 Latest Caselaw 13589 Ker

               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. 26296 OF 2020
PETITIONERS:

    1       V.GEETHA
            AGED 60 YEARS
            W/O.VENUGOPALAN, POKKANDATH HOUSE, EDAPPAL POST AND
            VILLAGE, MALAPPURAM DIST. 679 576

    2       ABDUL GAOOR T.P.
            AGED 59 YEARS
            S/O.HYDRU, THEKKEPAINKAL HOUSE, PAINKANNOOR POST,
            KATTIPPARUTHI VILLAGE, MALAPPURAM DISTRICT-679 571

    3       T.P.MOIDEENKUTTY,
            AGED 58 YEARS
            S/O.ENTHEENKUTTY, THOROPARAMBIL HOUSE, MEEMPARA,
            THOZHUVANUR P.O., VALANCHERY,
            MALAPPURAM DISTRICT-679 552

    4       SIVASANKARAN I.P.
            AGED 58 YEARS
            S/.KOLAVAN, ILLATHUPARAMBIL HOUSE, VENDALLUR,
            IRUMBILIYAM VILLAGE AND POST,
            MALAPPURAM DISTRICT-679 572

    5       UMA K.E.
            AGED 59 YEARS
            W/O.VENUGOPALAN, VANDANAM HOUSE, VAIKKATHUR,
            VALANCHERY P.O., KATTIPPARUTHY VILLAGE,
            MALAPPURAM DISTRICT-676 552

            BY ADVS.
            S.JIJI
            SRI.BENNY MATHEW (ADIMALY)



RESPONDENTS:

    1       THE REGISTRAR OF CO-OPERATIVE SOCIETIES
            OFFICE OF THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
            SAHAKARANA BHAVAN, THYCAUD POST,
            THIRUVANANTHAPURAM-695 014
 WP(C) NO. 26296 OF 2020
                             2

    2    THE VALANCHERY SERVICE CO-OPERATIVE BANK LTD.
         NO.M.728
         P.B.NO.3, VALANCHERY POST, MALAPPURAM DISTRIC,
         PIN-679 552, REP.BY ITS SECRETARY

         BY ADV SRI.C.M.MOHAMMED IQUABAL



         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. 26296 OF 2020
                                 3


                            JUDGMENT

This petition pertains to payment of gratuity. Learned

counsel for the parties are ad-idem that the Full Bench judgment

of this Court followed by learned Single Bench of this Court is

applicable to the controversy in issue. This writ petition is allowed

in terms of the directions contained in the Full Bench judgment of

this Court in Chandrasekharan Nair G. & Others v. Kerala

State Co-operative Agricultural and Rural Development

Bank Ltd. & Others (2017 (4) KLT 276).

sd/-

AMIT RAWAL JUDGE nak WP(C) NO. 26296 OF 2020

APPENDIX OF WP(C) 26296/2020

PETITIONER ANNEXURE

EXHIBIT P1 TRUE COPY OF THE CIRCULAR 25/99 DATED 22.6.1999 ISSUED BY THE 1ST RESPONDENT

EXHIBIT P2 TRUE COPIES OF THE MATURITY CLAIM UNDER MASTER POLICIES OF THE PETITIONERS ISSUED BY THE LIC OF INDIA TO THE 2ND RESPONDENT BANK IN RESPECT OF EACH PETITIONER

EXHIBIT P3 TRUE COPY OF THE LETTER ISSUED TO THE 1ST PETITIONER BY THE 2ND RESPONDENT DATED 57.10.2018

EXHIBIT P3 (B) TRUE COPY OF THE LETTER ISSUED TO THE 2ND PETITIONER BY THE 2ND RESPONDENT DATED 17.9.2018

EXHIBIT P3 (C) TRUE COPY OF THE LETTER ISSUED TO THE 3RD PETITIONER BY THE 2ND RESPONDENT DATED 8.10.2018

EXHIBIT P3 (D) TRUE COPY OF THE LETTER ISSUED TO THE 4TH PETITIONER BY THE 2ND RESPONDENT DATED 15.10.2018

EXHIBIT P3 (E) TRUE COPY OF THE LETTER ISSUED TO THE 5TH PETITIONER BY THE 2ND RESPONDENT DATED 15.10.2018

EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 3-10-

2020 IN WPC NO.6907/2016 OF THIS HON'BLE COURT