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2021 Latest Caselaw 7699 Ker

WP(C) 21046/2020                          1/2



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       Present:
                   THE HONOURABLE MR. JUSTICE SUNIL THOMAS

               Thursday,the 4th day of March 2021/13th Phalguna, 1942
                              WP(C) No.21046/2020(E)

    For
PETITIONER
           information purpose only
     G.SUKUMARIAMMA,AGED 67 YEARS
      W/O. L. SANKARAN KUTTY, SANKARALAYAM, MUZHANGODI, THODIYUR
      P.O, KARUNAGAPPALLY, KOLLAM DISTRICT.
RESPONDENTS
1. THE DEPUTY DIRECTOR
    DAIRY DEVELOPMENT DEPARTMENT,
    KOLLAM, KOLLAM DISTRICT 691 001
2. THE BOARD OF DIRECTORS OF THE PULIYOORVANCHI VADAKKU
KSHEEROLPADAKA SAHAKARANA SANGHAM Q128(D) APCOS,
    REPRESENTED BY ITS PRESIDENT,
    THAZAVA P.O, KARUNAGAPPALLY, KOLLAM 690 523
3. THE PULIYOORVANCHI VADAKKU KSHEEROLPADAKA SAHAKARANA
SANGHAM Q 128 (D) APCOS, REPRESENTED BY ITS SECRETARY,
THAZAVA P.O, KARUNAGAPPALLY, KOLLAM 690 523
4. THE KERALA STATE CO-OPERATIVE EMPLOYEES PENSION BOARD,
    REPRESENTED BY ITS SECRETARY, P.B NO. 85, KALA NIVAS, CHINMAYA
    LANE, KUNNUMPURAM, THIRUVANANTHAPURAM 695 001

  Writ Petition (civil) praying inter alia that in the circumstances stated in the
affidavit filed along with the WP(C) the High Court be pleased to direct
respondents 2 and 3 to forward the pension papers along with pension
contribution, pending disposal of the writ petition (civil).


  This petition coming on for admission upon perusing the petition and the
affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.T.R.HARIKUMAR, ARJUN RAGHAVAN, Advocates for the petitioner,
GOVERNMENT PLEADER for the respondent 1, SRI.V.PHILIP MATHEW,
Advocates for the respondents 2 & 3 and of SRI. M.SASINDRAN, STANDING
COUNSEL for the respondent 4, the court passed the following:
 WP(C) 21046/2020                         2/2




                                     ORDER

Respondents 2 and 3 shall explain the action taken pursuant to the specific direction given by the Division Bench of this court by Ext.P7 regarding pension. If satisfactory explanation is not forth coming, the secretary of the society will be

For information purpose only directed to appear in person before this court, to explain. Post on 12.03.2021.

04-03-2021 Sd/-

SUNIL THOMAS,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR EXHIBIT P7: A TRUE COPY OF THE JUDGMENT DATED 17.03.2016 IN WA NO. 468 OF 2016.