P.S.Somarajan vs State Of Kerala
2023 Latest Caselaw 6124 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 9TH DAY OF JUNE 2023 / 19TH JYAISHTA, 1945
                        WP(C) NO. 8170 OF 2016


PETITIONER:

            P.S.SOMARAJAN, SREEPRIYA,
            KUTTAPPUZHA P.O., THIRUVALLA.

            BY ADV UNNI. K.K. (EZHUMATTOOR)


RESPONDENTS:

    1       STATE OF KERALA, REPRESENTED BY THE SECRETARY TO
            GOVERNMENT, CO-OPERATION DEPARTMENT, SECRETARIAT,
            THIRUVANANTHAPURAM-695 001.

    2       THE REGISTRAR OF CO OPERATIVE SOCIETIES,
            THIRUVANANTHAPURAM-695 001.

    3       COOPERATVE AUDIT ASSISTANT DIRECTOR,
            OFFICE OF THE COOPERATIVE AUDIT ASSISTANT
            DIRECTOR, REVENUE TOWER, THIRUVALLA 689 101

    4       THE THIRUVALLA COOPERATIVE HOUSE CONSTRUCTION
            SOCIETY LTD.NO.A-302, REPRESENTED BY ITS PRESIDENT,
            T.K. ROAD, THIRUVALLA 689 101

            BY ADVS.
            T.P.PRADEEP
            SRI V VENUGOPAL-GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 8170/16
                                            2




                             JUDGMENT

The learned counsel for the parties are ad idem that the

issues in this case have already been answered against the

petitioner.

This Writ Petition is, therefore, closed without any further

orders, particularly taking note of the submissions of

Sri.T.P.Pradeep - learned counsel appearing for the 4th

respondent, that the Payment of Gratuity Act is not applicable

to his client, but which issue is left open to be decided in

future, if it becomes so necessary.

Sd/-

RR                                              DEVAN RAMACHANDRAN
                                                       JUDGE
 WPC 8170/16


               APPENDIX OF WP(C) 8170/2016

PETITIONER EXHIBITS
Exhibit P1         TRUE COPY OF THE DECISION OF THE

DIRECTOR BOARD OF THE 4TH RESPONDENT WITH TRUE ENGLISH TRANSLATION.

Exhibit P2 TRUE COPY OF THE REPRESENTATION DATED 02.04.2014 WITH TRUE ENGLISH TRANSLATION.