Kerala High Court
Chacko T.O vs The Kerala State Co-Operative ... on 1 August, 2022
WP(C) No.569/2020 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Monday, the 1st day of August 2022 / 10th Sravana, 1944
WP(C) NO. 569 OF 2020 (U)
PETITIONER:
CHACKO T.O., AGED 79 YEARS, S/O. LATE JOSEPH, THUNDIYIL HOUSE,
ERAVIPEROOR, THIRUVALLA, PATHANAMTHITTA
RESPONDENTS:
1. THE KERALA STATE CO-OPERATIVE SOCIETIES EMPLOYEES PENSION BOARD,
P.B.NO.85,KALA NIVAS, KUNNUPURAM, NEAR AYURVEDA COLLEGE,
THIRUVANANTHPAURAM-695 001 ,REPRESENTED BY ITS ADDITIONAL
REGISTRAR/SECRETARY.
2. THE SECRETARY, KERALA STATE EMPLOYEES PENSION BOARD,P.B.NO.85,KALA
NIVAS, KUNNUPURAM, NEAR AYURVEDA COLLEGE, THIRUVANANTHPAURAM-695 001
,
3. THE VERIFICATION OFFICER (ALAPPUZHA-PATHANAMTHITA DISTRICTS), KERALA
STATE CO-OPERATIVE EMPLOYEES PENSION BOARD, OFFICE OF THE
VERIFICATION OFFICER, ALAPPUZHA-688 001.
4. THE STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF CO-OPERATION, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001
5. THIRUVALLA EAST CO-OPERATIVE BANK LTD., NO.3260, HEAD OFFICE OF
THIRUVALLA EAST CO-OPERATIVE BANK LTD., ERAVIPEROOR, REPRESENTED BY
ITS GENERAL MANAGER, PIN-689 542
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 issue an interim order directing respondent Nos. 1 and 2 to
disburse arrears of revised monthly pension to the petitioner from
1/9/1998 to 31/8/2012 as covered by Exts. P3 and P4 judgments forthwith
dehors Exhibit-P10 order, pending final disposal of this writ petition.
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
SRI.S.SUBHASH CHAND, Advocates for the petitioner, SRI.M.SASINDRAN,
STANDING COUNSEL for R1 to R3, GOVERNMENT PLEADER for R4 and of SRI.SURIN
GEORGE IPE, Advocate for R5, the court passed the following:
WP(C) No.569/2020 2/4
DEVAN RAMACHANDRAN, J.
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W.P.(C)Nos.15624/2020, 19012/2019, 569/2020,
11967/2020, 17562/2020, 17582/2020, 17598/2020,
17615/2020 & 12837/2021
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Dated this the 1st day of August, 2022
O R D E R
The competent Authority of the Employees' Provident
Fund Organization (EPFO) and the Kerala State Employees
Pension Board will file their views on the report of the
Controller & Accountant General (C&AG), placed before this
Court along with the Memo of the learned Government Pleader
dated 22.06.2022 in WP(C)No.15624/2020 by the next posting
date.
As far as the Thiruvalla East Co-operative Bank Ltd is
concerned, they will file a detailed plan before this Court as to
how they will honour the amounts that have been found
against them by the C&AG also by the next posting date.
WP(C) No.569/2020 3/4
WPC 15624/20 & connected cases
Post on 19.08.2022.
Sd/-
DEVAN RAMACHANDRAN,
RR/01.08.2022
JUDGE
01-08-2022 /True Copy/ Assistant Registrar
WP(C) No.569/2020 4/4
APPENDIX OF WP(C) 569/2020
EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 22/08/2012 PASSED BY
THIS HON'BLE COURT IN W.A.NO.1047/12
EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 07.01.2016 PASSED BY
THIS HON'BLE COURT IN W.P.(C) 953/13
EXHIBIT P10 TRUE COPY OF THE ORDER NO.PB/LO/240/PTA/2019 DATED
12.11.2019 ISSUED BY RESPONDENT NO.1
