Kerala High Court
Sreethu Pillai vs The Secretary on 15 June, 2021
IN YHE HIGH COURT OF KERALA AT ERNARULAM
PRESENT
SHE HONOURABLE MR. JUSTICE YT. 8. RAVI
TUESDAY, THE 15°" pay oF GUNE 2021 / ZSTH TYAISETA, 1948
WEIC) NO. STIST OF 2oe0
PETITIONER:
SREBTHU PILLAT
AGED 24 YEARS
W/O DATE NEERAT. S NATB, RESIDING AT
SRESNTLAYAN , RALAYAPURAM BG,
RODTARARRARA. , KOLLAM SSLSE6 .
BY AUYS .
§. SRESROMAR (ROLDAN)
SNT V¥. BRENA
RESPONDENTS :
i TRE SECRETARY
ARAMMULA SERVICE CO-OPRRATIVE BANK LYD-AYTO3,
MALRALIREAL, ERUMARRADY ROAD,
RIDANGANNOOR, BATHANAMTHIPYA-G89 514.
2 THE MANAGER ,
SRARMUGLA SERVICE CO-OPERATIVE RANK LTR<-ATOS,
SRANNULA BRANCH, PATSANANTHITTA-G89 514.
3 SHEE ASSISTANT REGISTRAR (GENERAL)
CO-OPERATIVE SOCTEDSIRS ,
REVENUE TOWER, KOSRANCHERRY .
PATHANANMTRITTA~ 689 524.
& "RMR . SQMASEREBARAN HATE,
AGED 86 YEARS
RESIDING AT TYOURTS, RIDANGANOOR .
PATHANAMTEITTA ~889 Si4.
RY ADYS.
SRI. RR. RARTROUMAR
SRI. RRISENA. ROMBSR
SRI. CRARDRA BARU
SRI. ARGON RAGHAVAN
SRI. DINRSE TRANKAPPAN
PRIS WRIT PETITION (CSVIR) BRAVING COME UP FOR ADNISSTON ON
L&.08.2021, TRE COURT ON THE SAME DAY DELIVERED THE POLIASTING:
WRC} NO. S27 7S) OF 2020
Dated this the 15" day of Jume 2021
Neard Shris.Sreekumar (Kollam), learned counsel for
the petitioner.
2. The writ petition relates to appointment under the
dying-in-harness scheme in the Aranmula Service Co-
operative Bank Ltd. The petitioner is the wife of deceased
Neeraj &, Nair who was working as a sales man in Aranmula
service Co-operative Bank Lid. Qwing to certain disputes
bebween the petitioner and other legal heirs of the deceased
Neeraj S Nair, the petitioner's application for employment
under the dying-In-harness scheme was kept pending by the
i* respondent Bank awaiting a settlement of the disputes
bebween the parties. During the pendency of this writ petition,
the parties were referred for mediation and the mediatar has
submitted a report to this Court on 12.04.2021 stating that
the disputes between the petitioner, the 4° respondent and
the 4" respondent's wife have been settled amicably through
the miediation. The terms af the settlement has also been
placed before this Court. The report of the mediator be made
part of this judgment.
WiC} NO. 27S? OF 2080
BR
3
The writ petition is disposed of in the light of the above
settiement of disputes directing the petitioner te produce a
copy of this judgment along with the report of the mediation
which has been annexed herewith before the IY respondent
Bank to faciitate the Bank to take a decision regarding the
compassionate enrployment.
Sd}
T.R.RAVI
JUDGE
WRC} NO. SUSY OF BO20
APPENDIN OF WE{C) 27787 (2020
ARABIAN
BETITIONER'S BXNISTTS
EARTEIY Bi TSE TRU COPY OF THE DEATH CRATIFICATS
DATED 19.98.2019 ISSUED PROM THE REGISTRAR
PROM BIRPTRS AND DEATHS ARANMROLA GRAMA
PANCRAYATR
ESEIBIT Be TREE TRUE COPY OF THE LEGAL REXRS SIE
CERTIFICATE DATED 12.08.2020 ISSUER BY TERE
TARBASIEDAR BROSRENCERERY
EXEIBIT BS TRUE QOPY OF TRE CERPIFICATE DATEO
AY .20 2018 ISSVED BY TRE VILLAGE OFFICER,
RADASASUSAN
BSEIBIT Be TRUE COPY OF TRE BPELICATRION DATED
OF. 03.2620
ESRIBIT FS TRE TRUE COPY OF THE LETTER DATED
L8.G3.20280 ISSUED BY THE Ls? RESPONDENT
BRRISITT FS TRE TRUE COPY OF THE CIRCULAR NO. 8/2018
DATED OS .O7.S018 OF TRE GOVERNMENT OF
RERALA
BEARIBIY BP? SRE TRUS COPY OF THEE CONSENT LETTER OF THE
PETITIONER.
RESPONDENT'S EXEIBITS > NER
ffPROE Copy ys BA TO JUDGE
tn,
; Zon Tarmoonady
0284385
3LE
Case No ' WP(C) 27757 £2020 (T}
MR No : ae /2021
Name of petitioner/plainth? Srm. Sreethu Pillai
Name of Defendant/ Respondent : (1) Secretary,
Aranmula Service Co-Operative Bank Ltd.
i2) The Manager,
Aranmula Service Co-Cperatve Bank Ltd.
(3) The Assistant Registrar (General).
Co-Operative Socities, Koghencherry
(4) Mr. Somasekharan Nair
Name of Mediator : Adv. Philip Thengumchernl Varghese
Repart filed by the Meitiator in the above numbered case
itis hereby reported that mediation was successful in the above numbered case as the
disputes between the parties successfully settled through the mediation conducted belore
the mexhation centre.
oe
" '
~ noes --
a ar
1
oe
Pathanamthitta "Mediator
Date: 12.04.2021
DISTRICT MEDIATION CENTRE , PATHANAMTHITTA
MEMORANDUM OF AGREEMENT UNDER SECTION 89 OF THE
CODE OF CIVIL PROCEDURE READ WITH RULE 24 OF THE CIVIL
PROCEDURE (ALTERNATIVE DISPUTE RESOLUTION )
RULES 2008,
Before the Hon'ble .. LE CIURI ¢ OF SELES 4) | exes
Pathanamthitta
. ff * : ene ~ a
Caeny. 2 WAI KK ) IFPSF/2007)
MRNo 9: 9/8? £74
*
Name of petitioner / plant? Appellant :Name of Respondent / Defendant Accesed
Street Fr dew Fhe Seewetary
Derren JK Sevvra Ce a7?
feemue Lob ed Bg Mrs,
The parties above named beg to submit as follows :
l. The aforesaid Suit / Petition / appeal /{s) complaint were referred to mediation
for resolving the dispute benween the parties . In the course of mediation, they
have resolved their dispute and have agreed to the following serms am conditians
TERMS AND CONDITIONS
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2. In view of the aforesaid agreement entered into between the parties. The parties
pray that the Suit(s}, Appeals(s) may be decreed/ Dismissed / Disposed of in
terms of the aforesaid agreement.
3. In view of the aforesaid agreement, the plainufits) / appellantis} / pray{s) for
refiad of the full institution fees,
4, Parties will appear On occ cca ekc ne era ea ceeewereensceenes before the
Hon'ble court for passing orders / decree in terms of the above said agreement.
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A, SALE th bs (pits ce ° vo
Plaintiffs)' Petitioners Defendant/Respondent/ Accused
Appellant(s), Applicants
Complainant.{ Name and signature }
Advocate for Advocate for
Plaintiif's}/ Petitioner Defendant/Respondent' Accused, 5
Appelant(s), Applicants
Complainant.
YERIFICATION
We the parties above named, do hereby solemnly state and declare that
what is contained in paragraphs 1 to ....%...... are true and correct to the
best of our knowledge, information and belief,
Cerca elle Suable:
P di odfs
Place: bie than Thor FOR Plamits)/ Petitoner/ Appellant(s) "Applicants
Date: f2 ory i 5e2 | Complainant (Name and Signature}
4, add * ce SOP LEAR RRA fo. oy .
me Of .
Cees Cae fe C mis
amt
Defendant' Respondent/ Accused (Name and signature)
