The Secretary, State ... vs Geetha R.B
2023 Latest Caselaw 6013 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
           Monday, the 5th day of June 2023 / 15th Jyaishta, 1945
                             WA NO. 1660 OF 2018
           AGAINST THE JUDGEMENT IN WPC 26570/2012 OF THIS COURT
APPELLANT/3RD RESPONDENT:

     THE SECRETARY, STATE CO-OPERATIVE EMPLOYEES PENSION BOARD,
     THIRUVANANTHAPURAM.
     BY ADVS. M/S.SRI.M.SASINDRAN & SRI.S.SHYAM KUMAR

RESPONDENTS/PETITIONERS & RESPONDENTS 1 & 2:

  1. GEETHA R.B.,W/O.LATE. G.SUDHAKARAN, RODUVILA PUTHEN VEEDU,
     CHOWALLOOR, EDAKKADOM P.O., KOLLAM DISTRICT, PIN-691505.
  2. ANURAJ G.S., AGED 33 YEARS, S/O.LATE G.SUDHAKARAN,RODUVILA PUTHEN
     VEEDU, CHOWALLOOR,EDAKKADOM P.O., KOLLAM DISTRICT,PIN-691505.
  3. ARUNRAJ G.S. AGED 29 YEARS AGED 29 YEARS S/O.LATE
     G.SUDHAKARAN,RODUVILA PUTHEN VEEDU, CHOWALLOOR,EDAKKADOM P.O.,
     KOLLAM DISTRICT,PIN-691505.
  4. THE STATE OF KERALA - REPRESENTED BY THE SECRETARY, DEPARTMENT OF
     CO-OPERATION SECRETARIAT, THIRUVANANTHAPURAM-695001.
  5. THE REGISTRAR OF CO-OPERATION SECRETARIAT,
     THIRUVANANTHAPURAM-695001.

     BY ADVS. SRI. R.PUSHPANGATHAN PILLAI(B/O) FOR R1 TO R4,

               GOVERNMENT PLEADER(B/O) FOR R4

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to issue an interim stay of operation of the judgment in WP(C) No. 26570
of 2012 dated 11.04.2017, pending disposal of the Writ Appeal.
     This Writ Appeal again coming on for orders on 05.06.2023 upon
perusing the appeal memorandum, and this court's order dated 16.11.2022
the court on the same day passed the following:
        ALEXANDER THOMAS & C.JAYACHANDRAN, JJ.
         -------------------------------------------------------------------
                      W.A.Nos.1660 & 1663 of 2018
                                  &
                         W.A.No.1900 of 2019
                        -------------------------------------
                       Dated this the 5th day of June, 2023


                                    ORDER

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

State Co-operative Employees Pension Board seeks further time to get

instructions and file additional affidavit in these cases to show inter alia the

date of entry in the service of the employees concerned, the date of

retirement, the date on which the employees' contribution belatedly paid

and also whether interest was paid for the belated payment in terms of para

29 of the Scheme of the Employer-Bank etc., and such other relevant

details. Time granted by two weeks.

List the above cases on 20.06.2023.

Hand over.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

C.JAYACHANDRAN JUDGE Mrcs