P.V.Bhaskaran vs The Kerala State Co-Operative ...
2021 Latest Caselaw 20531 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                     THE HONOURABLE MR. JUSTICE AMIT RAWAL
              Friday, the 1st day of October 2021 / 9th Aswina, 1943
                            WP(C) NO. 15801 OF 2021(A)
PETITIONER:

     P.V.BHASKARAN AGED 59 YEARS S/O.KELU NAMBIYAR E.V., "PULLAIKKODI",
     E.K.NAYANAR NAGAR, KANUL P.O., KANNUR DISTRICT, PIN-670562.

RESPONDENTS:

  1. THE KERALA STATE CO-OPERATIVE BANK (KERALA BANK) P.B.NO.6515, COBANK
     TOWERS, VIKAS BHAVAN P.O., PALAYAM, THIRUVANANTHAPURAM-695033,
     REPRESENTED BY ITS MANAGING DIRECTOR.
  2. CHIEF GENERAL MANAGER, KERALA STATE CO-OPERATIVE BANK (KERALA BANK),
     P.B.NO.6515, COBANK TOWERS, VIKAS BHAVAN P.O., PALAYAM,
     THIRUVANANTHAPURAM-695033,
  3. KERALA STATE CO-OPERATIVE BANK LTD (KERALA BANK), REGIONAL OFFICE,
     KANNUR-670001, REPRESENTED BY ITS GENERAL MANAGER.

     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 the respondents to pay the balance gratuity amount of
Rs.3,79,012/- with 12% interest to the petitioner within a specific
period, during the pendency of the Writ Petition.
     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. P.U.SHAILAJAN & V.SREEJITH Advocates for the petitioners and of SRI
GILBERT GEORGE CORREYA, SRI.M.SASINDRAN, Advocates for the respondents,
the court passed the following:
                                  AMIT RAWAL, J.
                  -------------------------------------------
                           W.P.(C) No.15801 of 2021
                    ---------------------------------------
                            Dated: 1st October, 2021

                                               ORDER

The counsel for the petitioner inter alia

contends that the bank has paid an amount of

Rs.20,00,000/- to the petitioner towards

gratuity and the balance amount is outstanding.

This court confronted the counsel for the

petitioner the remedy lies elsewhere i.e.,

before the Competent Authority under Section 69

of the Co-operative Societies Act.

Sri.Gilbert George Correya submits that the

judgment relied upon by the petitioner in

W.A.No.290 of 2020 has already been stayed and

in support of the contentions, he relies upon

(2020 (2) ILR 345) and seeks time to file

counter and place on record all the material.

Post this matter on 15.11.2021.

Sd/-

AMIT RAWAL, JUDGE ss 01-10-2021 /True Copy/ Assistant Registrar