Thiruvananthapuram Service ... vs The Principal
2024 Latest Caselaw 4594 Ker

Kerala High Court

Thiruvananthapuram Service ... vs The Principal on 6 February, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
        TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                         WP(C) NO. 26954 OF 2023
PETITIONER:

           THIRUVANANTHAPURAM SERVICE CO-OPERATIVE BANK LTD. NO.T-131
           PRESS ROAD, THIRUVANANTHAPURAM - 695001,
           REPRESENTED BY ITS SECRETARY.B.G.GEETHA, AGED 53 YEARS,
           D/O, GOVINDHA PILLAL, RESIDING AT AMBADI, MGRA-101, PATTOM
           P.O, THIRUVANANTHAPURAM.
           BY ADVS.
           D.SAJEEV
           LIGEY ANTONY

RESPONDENTS:

     1     THE PRINCIPAL
           GOVERNMENT ENGINEERING COLLEGE, BARTEN HILL,
           KUNNUKUZHY P.O, THIRUVANANTHAPURAM., PIN - 695035.

     2     THE PRINCIPAL
           RAJIV GANDHI INSTITUTE OF TECHNOLOGY PAMBADI P.O,
           KOTTAYAM., PIN - 686501.

     3     A. JOSEPH JOLLY
           OUR HOME, CHOOZHATTUKOTTA, MALAYAM P.O,
           THIRUVANANTHAPURAM., PIN - 695571.



           SMT.RASMI THOMAS, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION        ON
06.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26954 OF 2023                 2



                                        JUDGMENT

When this writ petition was taken up, the learned counsel appearing for

the petitioner submitted that a not pressed memo had been filed requesting that

this writ petition be dismissed as not pressed.

This writ petition is dismissed as not pressed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE Sru

APPENDIX OF WP(C) 26954/2023

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE LOAN APPLICATION DATED 10.05.2019 SUBMITTED BY THE 3RD RESPONDENT BEFORE THE PETITIONER.

Exhibit P2 TRUE COPY OF THE NONLIABILITY CERTIFICATE DATED 10.05.2019 SUBMITTED BY THE 3RD RESPONDENT BEFORE THE BANK.

Exhibit P3 TRUE COPY OF THE AGREEMENT FOR DEDUCTION FROM PENSIONARY BENEFITS DATED 29.05.2019 EXECUTED BY THE 3RD RESPONDENT IN FAVOUR OF THE PETITIONER BANK.

Exhibit P4 TRUE COPY OF THE CONSENT DEED DATED 29.05.2019 EXECUTED BY THE 3RD RESPONDENT IN FAVOUR OF THE PETITIONER.

Exhibit P5 TRUE COPY OF THE LOAN BOND DATED 29.05.2019 EXECUTED BY THE 3RD RESPONDENT IN FAVOUR OF THE PETITIONER.

Exhibit P6 TRUE COPY OF THE NOTICE DATED 28.11.2019 ISSUED BY THE PETITIONER TO THE 3RD RESPONDENT.

Exhibit P7 TRUE COPY OF THE RECOVERY REQUEST DATED 18.12.2021 ISSUED BY THE PETITIONER TO THE 1ST RESPONDENT.

Exhibit P8 TRUE COPY OF THE RECOVERY REQUEST DATED 01.112022 ISSUED BY THE PETITIONER TO THE 1ST RESPONDENT.

Exhibit P9 TRUE COPY OF THE DEMAND NOTICE DATED 01.11.2022 ISSUED BY THE PETITIONER TO THE 3RD RESPONDENT.

Exhibit P10 TRUE COPY OF THE REQUEST DATED 20.11.2022 ISSUED BY THE PETITIONER TO THE 1ST RESPONDENT.

Exhibit P11 TRUE COPY OF THE RECOVERY REQUEST DATED 20.12.2022 ISSUED BY THE PETITIONER TO THE 2ND RESPONDENT.

Exhibit P12 TRUE COPY OF THE REQUEST DATED 04.072023 ISSUED BY THE PETITIONER TO THE 1ST RESPONDENT.