Satheesan M.P vs Anil Kumar A
2021 Latest Caselaw 18318 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR. JUSTICE SATHISH NINAN
    TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
                   CON.CASE(C) NO. 2136 OF 2020
 AGAINST THE JUDGMENT IN WP(C) 29957/2019 OF HIGH COURT OF KERALA
PETITIONER/ PETITIONER:
           SATHEESAN M.P
           AGED 60 YEARS
           S/O. P.V. GOVINDAN NAIR, SENIOR MANAGER (RETIRED),
           KANNUR DISTRICT CO-OPERATIVE BANK, RESIDING AT
           MANIKKARA PUTHIYA VEEDU, MADAYI P.O, KANNUR-670 304

          BY ADV P.N.MOHANAN



RESPONDENTS/ FIRST, SECOND & FIFTH RESPONDENTS:
     1     ANIL KUMAR A
           AGED 50 YEARS
           S/O. AYYAPPAN PILLAI, GENERAL MANAGER, KERALA STATE CO-
           OPERATIVE BANK, KANNUR REGION, (FORMER KANNUR DISTRICT
           CO-OPERATIVE BANK), KANNUR-670 001, RESIDING AT
           KASARAGOD.

    2     GOPI KOTTAMURIKKAL,
          S/O. NEELAKANTAN, AGED 62 YEARS, PRESIDENT, KERALA
          STATE CO-OPERATIVE BANK LTD., BY AMALGAMATION OF THE
          KANNUR DISTRICT CO-OPERATIVE BANK, CO-BANK TOWERS,
          THIRUVANANTHAPURAM-695 001, RESIDING AT S.N. ROAD,
          MUVATTUPUZHA, ERNAKULAM DISTRIT, (FORMERLY
          ADMINISTRATOR), KANNUR DISTRICT CO-OPERATIVE BANK,
          KANNUR-670 001

    3     T. RAHIM,
          AGED 55 YEARS
          S/O. ALI, THE SECRETARY, KERALA STATE CO-OPERATIVE
          EMPLOYEES' PENSION BOARD, P.B. NO. 85, KALA NIVAS, T.C.
          NO. 27/156, 157, CHINMAYA LANE, KUNNUMPARAM, NEAR
          AYURVEDA COLLEGE, THIRUVANANTHAPURAM-1, RESIDING AT
          THIRUVANANTHAPURAM.

          BY ADV SRI.M.SASINDRAN


THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 07.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                   2
CON.CASE(C) NO. 2136 OF 2020




                           JUDGMENT

The grievance of the petitioner, as it remains, is

regarding the quantum of gratuity payable to the

petitioner. The right of the petitioner to agitate the same in

separate proceedings is left open. The contempt case is

accordingly closed.

Sd/-

SATHISH NINAN

JUDGE

rsr

CON.CASE(C) NO. 2136 OF 2020

APPENDIX OF CON.CASE(C) 2136/2020

PETITIONER ANNEXURE

ANNEXURE A1 A TRUE COPY OF THE COUNTER AFFIDAVIT DATED 06.12.2019 FILED BY THE LIC.

ANNEXURE A2 CERTIFIED COPY OF THE JUDGMENT DATED 24.06.2020 IN W.P.C NO. 29957/2019.

ANNEXURE A3 A TRUE COPY OF THE REQUEST DATED 22.10.2020 TO THE FIRST RESPONDENT.

ANNEXURE A4 A TRUE COPY OF THE LETTER DATED 04.11.2020 ADDRESSED TO THE FIRST RESPONDENT.

ANNEXURE A5 A TRUE COPY OF THE DETAILS OF THE AMOUNT PAID BY THE LIC IN RESPECT OF VARIOUS EMPLOYEES

ANNEXURE A6 A TRUE COPY OF THE DETAILS OBTAINED UNDER THE RIGHT TO INFORMATION ACT, BY A LETTER DATED 05.05.2018