M.B. Vasanthakumari vs Fact Employees Co-Operative ...
2021 Latest Caselaw 17857 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR. JUSTICE AMIT RAWAL
WEDNESDAY, THE 1ST DAY OF SEPTEMBER 2021 / 10TH BHADRA, 1943
                     WP(C) NO. 18312 OF 2011
PETITIONER/S:

    1       M.B. VASANTHAKUMARI
            (RETIRED),FACT EMPLOYEES CO-OPERATIVE CREDIT,
            SOCIETY LTD.NO.E 663, UDYOGAMANDAL
            P.O.,ERNAKULAM,, RESIDING AT "NAVARENG",
            EDAKUNNI, OLLUR P.O.,, THRISSUR-680306.

    2       ANNIE.C.ANTONY ASSISTANT SECRETARY
            (RETIRED),FACT EMPLOYEES CO-OPERATIVE CREDIT,
            SOCIETY LTD.NO.E 663, UDYOGAMANDAL
            P.O.,ERNAKULAM,, RESIDING AT "KOLLANNUR" HOUSE,
            KOONAMMAVU P.O.,, KOCHAL, ERNAKULAM-683518.

            BY ADV SRI.P.P.JACOB



RESPONDENT/S:

    1       FACT EMPLOYEES CO-OPERATIVE CREDIT
            SOCIETY LTD.NO.E 663, UDYOGAMANDAL P.O.,,
            ERNAKULAM, PIN 683501, REPRESENTED BY THE,
            SECRETARY.

    2       THE KERALA STATE CO-OPERATIVE EMPLOYEES
            PENSION BOARD, KUNNUMPURAM, THIRUVANANTHAPURAM-,
            695 001, REPRESENTED BY ITS SECRETARY.

            BY ADVS.
            SRI.V.G.ARUN
            SRI.T.R.HARIKUMAR




     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   01.09.2021,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                           JUDGMENT

Petitioner has approached this Court seeking

directions to the respondent to disburse pension.

Learned counsel appearing on behalf of the Pension

Board submits that the order Ext.P4 has been challenged

in this Court; after having disbursed the pension amount

of the petitionerscertain amount has been issued and

notice of demand was issued to the Society, as it had not

submitted their contribution and against the claim of

petitioner No.2, recovery proceedings were initiated.

Now the action culminated into receipt of the pension,

which is being paid to the petitioner.

The non representation of the petitioners is the

testimony that they have no grievance as of now. By

accepting the statement of the counsel for the pension

Board, the writ petition is ordered to be closed with a

liberty to revive the matter, in case something survives.

Sd/-

sab                                         AMIT RAWAL

                                               JUDGE
                APPENDIX OF WP(C) 18312/2011

PETITIONER EXHIBITS

Exhibit P1            TRUE PHOTO COPY OF THE JUDGMENT IN A.P.
                      18/2009 DATED 29.6.2010.

Exhibit P2            TRUE PHOTO COPY OF THE REPRESENTATION

FILED BY THE PETITIONERS BEFORE THE SECOND RESPONDENT DATED 21.10.2010.

Exhibit P3 TRUE PHOTO COPY OF THE LETTER ISSUED BY SECOND RESPONDENT TO THE FIRST PETITIONER DATED 26.,11.2010.

Exhibit P4 TRUE PHOTO COPY OF THE LETTER ISSUED BY THE SECOND RESPONDENT TO THE PETITIONER DATED 1.11.10.