N.P.Radhamani vs The Registrar Of Co-Operative ...
2021 Latest Caselaw 13913 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                     THE HONOURABLE MR. JUSTICE AMIT RAWAL
            TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943
                            WP(C) NO. 26400 OF 2020
PETITIONER/S:

     1       N.P.RADHAMANI
             AGED 60 YEARS
             VALIPLACKAL HOUSE, ADIMALI POST, MANNAMKANDOM VILLAGE, IDUKKI
             DIST-685 561

     2       P.K.MANI
             AGED 63 YEARS
             S/O.KUTTAPPAN, PADIPPURACKALL HOUSE, IRUNNOOREKKAR,
             MANNAMKANDON POST AND VILLAGE, IDUKKI DISTRICT-685 561

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



RESPONDENT/S:

     1       THE REGISTRAR OF CO-OPERATIVE SOCIETIES
             OFFICE OF THE REGISTRAR OF CO-OPERATIVE SOCIETIES, SAHAKARANA
             BHAVAN, THYCAUD POST, THIRUVANANTHAPURAM-695 014

     2       THE DEVIKULAM TALUK CO-OPERATIVE AGRICULTURAL AND RURAL
             DEVELOPMENT BANK LTD.
             NO.I-136, P.B.NO.4, ADIMALI P.O., IDUKKI DISTRICT-685 561.
             REP. BY ITS SECRETARY

             BY ADVS.
             GOVERNMENT PLEADER
             SHRI.P.CHANDY JOSEPH



OTHER PRESENT:

             GP SRI B HARISH KUMAR


     THIS    WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
06.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26400 OF 2020
                                          2




                              JUDGMENT

This writ petition is pertaining 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. 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/-

sab AMIT RAWAL

JUDGE WP(C) NO. 26400 OF 2020

APPENDIX OF WP(C) 26400/2020

PETITIONER EXHIBITS

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

EXHIBIT P2 , EXHIBIT TRUE COPIES OF THE MATURITY CLAIM UNDER P2(A) AND EXHIBIT P2 MASTER POLICIES OF THE PETITIONERS (B)

EXHIBIT P3(A) TRUE COPY OF THE LETTER 15.11.2017 ISSUED TO THE 1ST PETITIONER BY THE 2ND RESPONDENT

EXHIBIT P3 (B) TRUE COPY OF THE LETTER 3.1.2018 ISSUED TO THE 2ND PETITIONER BY THE 2ND RESPONDENT

EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 3.10.2017 IN WPC NO.6907/2016 OF THIS HON'BLE COURT