C.S.Vijayakumaran Nair vs Kerala Co-Operative Employees ...
2021 Latest Caselaw 18719 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
    THURSDAY, THE 9TH DAY OF SEPTEMBER 2021 / 18TH BHADRA, 1943
                       WP(C) NO. 18508 OF 2021
PETITIONER:

          C.S.VIJAYAKUMARAN NAIR,
          AGED 67 YEARS,
          S/O. P. CHELLAPPAN NAIR, POORNASREE, MADAPPALLY P.O,
          CHANGANASSERY, KOTTAYAM, PIN-686 546

          BY ADV D.ANIL KUMAR



RESPONDENTS:

    1     KERALA CO-OPERATIVE EMPLOYEES PENSION BOARD,
          (CONSTITUTED UNDER CO-OPERATIVE SOCIETIES EMPLOYEES
          PENSION SCHEME, 1994), REPREESENTED BY ITS CHAIRMAN,
          JAWAHAR SAHAKARANA BHAVAN, 7TH FLOOR, DPI JUNCTION,
          THYCADU P.O, THIRUVANANTHAPURAM, PIN-695 014.

    2     KOTTAYAM DISTRICT F.C.I EMPLOYEES CO-OPERATIVE SOCIETY
          LTD. NO. K654,
          REPRESENTED BY ITS SECRETARY, CHANNANIKADU P.O,
          KOTTAYAM, PIN-686 533

    3     INSPECTOR OF CO-OPERATIVE SOCIETIES,
          PAMPADY UNIT, OFFICE OF ASSISTANT REGISTRAR (GENERAL),
          PAMPADY P.O, KOTTAYAM, PIN-686 502


BY ADV.

          SRI JIMMY GEORGE, GOVERNMENT PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18508 OF 2021          -2-



                             JUDGMENT

Petitioner sought the following relief in the instant writ

petition:

"i. Issue a writ in the nature of Mandamus directing the respondents 1 and 2 to pay all the retirement benefits due to Nirmala Kumari V.B to the petitioner immediately with interest at the rate of 12% per annum from the date of due till payment."

The relief as sought for can be claimed by availing the

efficacious remedy under Section 69 of the Kerala Co-operative

Societies Act. Relegating the petitioner to avail such remedy in

accordance with law, this writ petition is disposed of. In case

the petitioner approaches the authority within a period of one

month from the date of receipt of a certified copy of the

judgment, effort would be made by the Arbitration Court or the

competent authority to expedite the hearing of the matter as

early as possible, within a period of six months.

Sd/-

AMIT RAWAL JUDGE vv

APPENDIX OF WP(C) 18508/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LETTER RECEIVED FROM THE 3RD RESPONDENT BY PETITIONER DATED 26.07.2021.