Vimalkumar K N vs The Regional Agro Industrial ...
2024 Latest Caselaw 15101 Ker

Kerala High Court

Vimalkumar K N vs The Regional Agro Industrial ... on 4 June, 2024

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WPC 16660/24




               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR.JUSTICE BASANT BALAJI

       TUESDAY, THE 4TH DAY OF JUNE 2024 / 14TH JYAISHTA, 1946

                       WP(C) NO. 16660 OF 2024

PETITIONER/S:


          VIMALKUMAR K N, AGED 56 YEARS S/O NARAYANAN, KOOTTUMALA
          HOUSE, VAYALA PO, KOTTAYAM DISTRICT. [ EX. SALESMAN,
          RAIDCO KERALA LTD, THODUPUZHA BRANCH], PIN - 686587
          BY ADVS. SHOBY K.FRANCIS AGI SHOBY


RESPONDENT/S:


   1      THE REGIONAL AGRO INDUSTRIAL DEVELOPMENT CO-OPERATIVE OF
          KERALA LTD. [ RAIDCO] REPRESENTED BY ITS CHAIRMAN AND
          BOARD OF DIRECTORS, HEAD OFFICE, RAIDCO TOWER, SPCA
          ROAD, KANNUR, PIN - 670002
   2      THE CHAIRMAN THE REGIONAL AGRO INDUSTRIAL DEVELOPMENT
          CO-OPERATIVE OF KERALA LTD. [ RAIDCO], HEAD OFFICE,
          RAIDCO TOWER, SPCA ROAD, KANNUR, PIN - 670002
   3      THE CHIEF EXECUTIVE OFFICER (CEO) THE REGIONAL AGRO IN-
          DUSTRIAL DEVELOPMENT CO-OPERATIVE OF KERALA LTD. [
          RAIDCO], HEAD OFFICE, RAIDCO TOWER, SPCA ROAD, KANNUR.,
          PIN - 670002
   4      THE MANAGING DIRECTOR, THE REGIONAL AGRO INDUSTRIAL DE-
          VELOPMENT CO-OPERATIVE OF KERALA LTD. [ RAIDCO], HEAD
          OFFICE, RAIDCO TOWER, SPCA ROAD, KANNUR, PIN - 670002
          BY SC, M.SASINDRAN




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 04.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOW-
ING:
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WPC 16660/24




                          JUDGMENT

(Dated this the 4th day of June 2024)

The petitioner, who was an employee of respondent

Company, Regional Agro Industrial Development Co-

operative of Kerala Ltd (RAIDCO), resigned on 11.2.2023.

2. Ext.P2, request dated 20.7.2023 was submitted to the

2nd respondent requesting to disburse all his terminal benefits

including gratuity amount, welfare fund, retirement

contribution, leave surrender, Provident fund, DA arrears etc.

As there was no response from the respondents, the petitioner

again submitted a request to the 3rd respondent, vide Ext.P3

dated 1.2.2024, for the disbursement of the terminal benefits.

On receipt of the requests the respondents sent show cause

notices for the proposed liability, against which the petitioner

replied on 15.3.2024, 16.3.2024 and 22.3.2024. The

petitioner was relieved from the liability by the respondents,

but no action was taken to disburse the terminal benefits to

the petitioner.

3. It is submitted that the petitioner is facing huge

financial difficulty and therefore, he seeks a direction to the

respondents to dispose of Ext.P3 within a stipulated time

frame.

In the facts and circumstances of the case and

considering the limited nature of prayer of the petitioner, the

3rd respondent is directed to consider Ext.P3 within a period

of one month from the date of receipt of a copy of this

judgment.

The Writ Petition is disposed of.

Sd/-

BASANT BALAJI JUDGE

dl/

APPENDIX OF WP(C) 16660/2024

PETITIONER EXHIBITS

Exhibit P- 1 A TRUE COPY OF THE PAY SLIP DATED NIL FOR THE MONTH JANUARY 2023 Exhibit P- 2 A TRUE COPY OF THE REQUEST DATED 20-7-2023 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT Exhibit P-3 A TRUE COPY OF THE REQUEST LETTER DATED 1-2-2024 SUB-

MITTED BY THE PETITIONER TO THE 3RD RESPONDENT