Raji P.B vs The Kerala State Co-Operative ...
2023 Latest Caselaw 8097 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
        MONDAY, THE 31ST DAY OF JULY 2023 / 9TH SRAVANA, 1945
                       WP(C) NO. 24238 OF 2023
PETITIONER:

           RAJI P.B.
           W/O JAYALAL, (RETIRED SENIOR MANAGER, KERALA STATE CO-
           OPERATIVE BANK LTD: ERNAKULAM) RESIDING AT
           OLIPILAKKATTU HOUSE, ANICADU, AVOLY P.O.,
           ERNAKULAM DISTRICT, PIN - 686 670.

           BY ADVS.
                    M.M.MONAYE
                    M.PAUL VARGHESE
                    K.V.SANOSH
                    ANJANA SUGUNAN



RESPONDENTS:

    1      THE KERALA STATE CO-OPERATIVE BANK LTD.
           CO-BANK TOWERS, PALAYAM,
           THIRUVANANTHAPURAM, PIN - 695 033.
           REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.

    2      REGIONAL GENERAL MANAGER
           REGIONAL OFFICE, KERALA STATE CO-OPERATIVE BANK LTD,
           SAHAKARANA SATHABDHI MANDIRAM, KOVILAKATHUMPADAM,
           THIRUVAMBADY P.O., THRISSUR, PIN - 680 022.

    3      THE DEPUTY GENERAL MANAGER
           CREDIT PROCESSING CENTER, ERNAKULAM.
           KERALA STATE CO-OPERATIVE BANK LTD, KAKKANAD P.O,
           ERNAKULAM, PIN - 682 030.

           BY ADV.SRI. GILBERT GEORGE CORREYA (FOR RESP)



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION       ON
31.07.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.24238/2023                        2


                                 JUDGMENT

Petitioner is a retired employee of the Kerala State Co-

operative Bank. The petitioner has preferred Ext.P1 representation

seeking a disbursal of gratuity (DCRG), leave encashment, welfare

fund, Balance PF etc. without any further delay.

2. The learned counsel for the petitioner would submit that

for the present the petitioner will be satisfied if a direction is

issued to the first respondent to consider and pass orders on

Ext.P1 within a time frame to be fixed by this Court.

3. The learned Standing Counsel appearing for the

respondent Bank seeks time to get instructions. However,

considering the limited nature of relief that I propose to grant, I am

of the opinion that this writ petition need not be adjourned to

enable the Standing Counsel to obtain instructions.

4. Accordingly, this writ petition will stand disposed of

directing the first respondent to consider and pass orders on

Ext.P1, after affording an opportunity of hearing to the petitioner,

within a period of two months from the date of receipt of a certified

copy of this judgment.

Writ petition is disposed of as above.

Sd/-

GOPINATH P.

JUDGE ats

APPENDIX OF WP(C) 24238/2023

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE REPRESENTATION DATED 23.06.2023 SENT BY THE PETITIONER

Exhibit P2 TRUE COPY OF THE ACKNOWLEDGEMENT DATED 30.06.2023

Exhibit P3 TRUE COPY OF CIRCULAR NO.4/99 DATED 16.02.1999

Exhibit P4 TRUE COPY OF THE JUDGMENT IN WP(C) NO.

1653 OF 2023 DATED 18.01.2023