H.K.Ramabai vs State Of Kerala And Three Ors
2021 Latest Caselaw 18634 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
   WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021 / 17TH BHADRA, 1943
                       WP(C) NO. 33602 OF 2011
PETITIONER:

          H.K.RAMABAI
          W/O. LATE BABURAYA RAO.B. (AN EMPLYEE OF THE HOSDURG
          SERVICE CO-OPERATIVE BANK LTD) RESIDING BEHIND L.I.C.
          OF INDIA, P.O.KANHANGAD-671315.

          BY ADV SRI.V.N.RAMESAN NAMBISAN


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY, DEPARTMENT OF CO-
          OPERATION(A), GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695001.

    2     KERALA STATE CO-OPERATIVE EMPLYEES PENSION BOARD
          REPRESENTED BY ITS SECRETARY, P.B. NO. 85, KALANIVAS,
          CHINMAYA LANE, KUNNUMPURAM, NEAR AYURVEDA COLLEGE,
          THIRUVANANTHAPURAM-695001.

    3     THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL)
          KASARAGOD-671121.

    4     THE HOSDURG SERVICE CO-OPERATIVE BANK LTD.
          REPRESENTED BY ITS SECRETARY, P.O. KANHANGAD, KASARAGOD
          DISTRICT-671122.

          BY ADV SRI.A.DINESH RAO


          GP SRI JIMMY GEORGE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 33602 OF 2011
                                   2



                             JUDGMENT

After arguing for some time,realizing that the proviso of

Clause 1 of Rule 18 has not been complied with on behalf of the

deceased husband of the petitioner, an employee of respondent

No.4, which is a mandatory requirement for entitlement of the

pension, learned counsel for the petitioner submits that the

amount already received and kept in the FDR along with the

interest shall be remitted to the employer for onward

transmission to the Co-operative Pension Board for entitlement of

the pension along with the contribution of the bank and

therefore seeks liberty of this Court for withdrawal of this writ

petition. This writ petition is permitted to be withdrawn with

liberty aforementioned.

Sd/-

AMIT RAWAL JUDGE nak