M.B.Raveendranathan @ ... vs The Keecheri Service ...
2021 Latest Caselaw 8382 Ker

WA 1208/2020                             1/2



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      Present:

               THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS

                                         &

                     THE HONOURABLE MR.JUSTICE K. BABU


    For information     purpose only
                Friday,the 12th day of March 2021/21st Phalguna, 1942

               WA No.1208/2020

     Against Judgment dated 30-06-2020 in WP(C) No.12983/2020 of this Court.
                                         ---
APPELLANT/PETITIONER IN W.P.(C)12983/2020:
      M.B.RAVEENDRANATHAN @ RAVEENDRANATH,
      MANNETH HOUSE, PUTHUVASSERY, KANJIRAMATTOM P.O.,
      KANJIRAMATTAM, ERNAKULAM - 682 315.

      BY ADV SRI.P.P.JACOB
RESPONDENTS/RESPONDENTS IN W.P.(C)12983/2020:
1. THE KEECHERI SERVICE CO-OPERATIVE BANK LTD NO.668,
     KEECHERI, MAMPUZHA, KULAYETTIKKARA P.O., PIN - 682 317,
     REPRESENTED BY ITS SECRETARY.
2. THE MANAGING COMMITTEE OF THE KEECHERI SERVICE
   CO-OPERATIVE BANK LTD.NO.668, KEECHERI, MAMPUZHA,
     KULAYETTIKKARA P.O., PIN - 682 317,
     REPRESENTED BY ITS PRESIDENT.
3. THE DISCIPLINARY SUB COMMITTEE,
     KEECHERI SERVICE CO-OPERATIVE BANK LTD.NO.668, KEECHERI,
     MAMPUZHA, KULAYETTIKKARA P.O., PIN - 682 317,
     REPRESENTED BY ITS CHAIRMAN.
4. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (G),ERNAKULAM,
     OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (G),
     COLLECTORATE, KAKKANADU, ERNAKULAM - 682 030.

      BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
      ALONG WITH ADV.SMT.NISHA GEORGE FOR R1,2 & 3.

  Prayer for interim relief in the Writ Appeal stating that in the circumstances
stated in the appeal memorandum the High Court be pleased to stay the operation of
the impugned Judgment pending disposal of the above writ appeal.

 This Writ Appeal coming on for admission on 12.03.2021 upon perusing the appeal
memorandum, the court on the same day passed the following:-
 WA 1208/2020                                          2/2




                              ALEXANDER THOMAS & K.BABU, JJ.
                  --------------------------------------------------------------------------------
                                         W.A. No. 1208 of 2020
               (arising out of the impugned judgment dated 30.6.2020 in
                                     W.P.(C) No. 12983 of 2020)
                    ----------------------------------------------------------------------------
                             Dated this the 12th day of March, 2021
    For information purpose only
ORDER

Sri.P.P.Jacob, learned counsel appearing for the appellant submits on the

basis of instructions that though his party was granted subsistence allowances for

the period from 16.5.2012 (date of initial suspension from service) upto

15.11.2015 (date of first order of termination from service), he has not been

granted subsistence allowances for that period which may be directed to be paid

by the respondent employer Co-operative Bank without any further delay.

Sri.George Poonthottam, learned senior counsel instructed by Smt.Nisha George,

learned counsel appearing for the respondent Co-operative Bank seeks short time

to get instructions in the matter.

List this case on 22.3.2021 in the Admission List.

Hand over to both sides.

Sd/-

ALEXANDER THOMAS, JUDGE Sd/-

K.BABU, JUDGE

MMG

/true copy/ Sd/-

ASSISTANT REGISTRAR