P.V.Kunhikannan vs The Secretary
2022 Latest Caselaw 3261 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     FRIDAY, THE 18TH DAY OF MARCH 2022 / 27TH PHALGUNA, 1943
                        WP(C) NO. 9147 OF 2022
PETITIONER:

          P.V KUNHIKANNAN,
          'USHASS', P. O. NEDUNGOM,
          SREEKANDAPURAM, KANNUR - 670 631.

          BY ADVS.
          SRI. P. U. SHAILAJAN
          NIDHEESH T. P


RESPONDENTS:

    1     THE SECRETARY,
          KERALA STATE CO-OPERATIVE EMPLOYEES PENSION BOARD,
          JAWAHAR SAHAKARANA BHAVAN,
          7TH FLOOR, D.P.I JUNCTION,
          THYCADU P. O, THIRUVANANTHAPURAM - 695 014.
    2     KERALA STATE CO-OPERATIVE EMPLOYEES PENSION BOARD,
          JAWAHAR SAHAKARANA BHAVAN,
          7TH FLOOR, D.P.I JUNCTION,
          THYCADU P. O, THIRUVANANTHAPURAM - 695 014.
          REPRESENTED BY ITS SECRETARY.

          SRI. M. SASINDRAN - SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C) NO.9147 of 2022

                                    2




                                 JUDGMENT

The petitioner retired from the Kannur District Co-

operative Bank as Manager on 31.08.2012, after

completing continuous service of 22 years.

2. The learned counsel for the petitioner contends

that, there are calculation mistakes in the proceedings

relating to the grant of pension to the petitioner and

accordingly he has submitted Ext.P1 representation

before the 1st respondent. On receipt of Ext.P1, the 1 st

respondent sought for certain clarification and by Ext.P4,

the petitioner had given those clarifications sought for.

The grievance of the petitioner is that, in spite of Ext.P4

reply to Ext.P3 representation of the petitioner, Ext.P1 is

not finally disposed of. The limited prayer of the

petitioner is for a direction to the 1 st respondent to pass

final orders on Exts.P1 and P4 submitted by the petitioner

within a time limit.

W.P(C) NO.9147 of 2022

3. Heard the learned counsel for the petitioner,

Sri.M.Sasindran, the learned Standing Counsel for the

respondents.

In the facts and circumstances of the case and in the

nature of the limited prayer made by the petitioner in the

writ petition, there will be a direction to the 1 st

respondent to consider Exts.P1 and P4 and pass

appropriate orders in accordance with law within a period

of two months from the date of receipt of a copy of this

judgment with notice to the petitioner. The petitioner

shall produce the copy of the writ petition along with

exhibits and certified copy of this judgment before the 1 st

respondent.

The writ petition is disposed of with the above

direction.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SPR W.P(C) NO.9147 of 2022

APPENDIX

PETITIONER EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE REPRESENTATION DATED 16.08.2021 ALONG WITH THE DOCUMENTS SUBMITTED BY THE PETITIONR BEFORE THE 1ST RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE POSTAL RECEIPT DATED 17.08.2021 WITH NO.RL 584444115IN ISSUED FROM THE ERNAKULAM HIGH COURT POST OFFICE.

EXHIBIT P3 TRUE COPY OF THE LETTER NO.PB/LO/5554/2021 DATED 24.09.2021 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER.

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 30.11.2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE POSTAL RECEIPT DATED 02.12.2021 WITH NO.478381002IN ISSUED FROM THE ERNAKULAM HIGH COURT POST OFFICE.

RESPONDENTS EXHIBITS: NIL.