S. M Mohandas vs P Subair
2023 Latest Caselaw 8908 Ker

Con.Case(C) No.1075/2023                         1/2

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                 Monday, the 14th day of August 2023 / 23rd Sravana, 1945
                 CONTEMPT CASE(C) NO. 1075 OF 2023(S) IN WP(C) 23968/2020

      PETITIONER/PETITIONER:


                S. M MOHANDAS, AGED 64 YEARS,      S/O BHASKARA KURUP,

                RESIDING AT PUTHIYAMKOLIL HOUSE, KARRADPARAMBU P.O,

                VIA FAROOK COLLEGE, KOZHIKODE - 673 632.

            BY ADVOCATES M/S. MILLU DANDAPANI & S. VISHNU.

      CONTEMNOR-RESPONDENT/1ST RESPONDENT:


       1.     P SUBAIR, AGED 58 YEARS, S/O MAMMED HAJI,

              PALASSERY HOUSE, KUNOOLMADU, P.O PUTHOOR,

              PALLIKAL VIA THENHIPALAM, MALAPPURAM DIST - 673 636,

              THE PRESIDENT OF PALLIKAL SERVICE CO-OPERATIVE BANK,

              P.O PALLIKAL, VIA CHELEMBRA, MALAPPURAM DISTRICT - 673 634.

              ADDITIONAL R2 IMPLEADED

       2.     P C VAHID SAMAN,       AGED 40 YEARS, S/O ASSAIN HAJI,

              PALAYIL CHELAKOTE HOUSE, P.O PUTHUR PALLIKKAL,

              VIA THENHIPALAM, MALAPPURAM - 673 636,

              THE PRESIDENT OF PALLIKAL SERVICE CO-OPERATIVE BANK,

              P.O PALLIKAL, VIA CHELEMBRA, MALAPPURAM - 673 634

              ADDL.R2 IS IMPLEADED AS PER ORDER DATED 24.07.2023

              IN IA 1/2023 IN COC.

                                                                    P.T.O.
 Con.Case(C) No.1075/2023                         2/2




              ADDITIONAL R3 IMPLEADED

       3.     KERALA STATE CO-OPERATIVE EMPLOYEES PENSION BOARD,

              KALA NIVAS, T.C.NO. 27/156, 157, NEAR AYURVEDA COLLEGE,

              KUNNUMPURAM, THIRUVANANTHAPURAM - 695 001,

              REP. BY ITS SECRETARY.

              ADDL.R3 IS SUO MOTU IMPLEADED AS PER ORDER DATED

              03/08/2023 IN COC.

             SRI. M. SASINDRAN, STANDING COUNSEL FOR ADDL.R3
        This Contempt of court case (civil) having come up for orders on
   14.08.2023, the court on the same day passed the following:

                                            ORDER

Read order dated 08.08.23.

Sri. M. Sasindran, learned counsel appearing for the pension board says that the society must now file revised papers consequent to the directions in the judgment, which alone will enable his client to quantify the contribution under section 38 of the pension scheme.

I, therefore, direct the 2nd respondent to file the revised pension papers before the 3rd respondent or to explain before this Court why it cannot be done, if that is their stand, within a period of two weeks from today.

List on 23/08/2023.

Sd/- DEVAN RAMACHANDRAN JUDGE

14-08-2023 /True Copy/ Assistant Registrar