Nalini C.M vs The Branch Manager
2024 Latest Caselaw 12046 Ker

Kerala High Court

Nalini C.M vs The Branch Manager on 10 May, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) No.17356/2024                        1/3                         Order Date : 10-05-2024

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                  Friday, the 10th day of May 2024 / 20th Vaisakha, 1946
                                  WP(C) NO. 17356 OF 2024
   PETITIONER:

          NALINI C.M., AGED 71 YEARS W/O LATE K K KUNJAN, "UNNIKRISHNA"
          PRASANTHI NAGAR, KALLEKULANGARA POST PALAKKAD, PIN - 678009

   RESPONDENTS:

      1. THE BRANCH MANAGER, STATE BANK OF INDIA OLAVAKKODE BRANCH, PALAKKAD,
         PIN - 678009
      2. THE CHIEF MANAGER, STATE BANK OF INDIA CENTRALIZED PENSION
         PROCESSING CENTRE LMS COMPOUND, BEHIND MAIN BLOCK
         THIRUVANANTHAPURAM, PIN - 695033
      3. THE PAY AND ACCOUNTS OFFICER (AGRI AND CO-OP), MINISTRY OF
         AGRICULTURE) DEPARTMENT OF AGRICULTURE AND CO-OPERATIVE FINE ARTS
         AVENUE, KOCHIN, PIN - 682016


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay all recovery proceedings pursuant to Ext.P.4 and Ext.P.6
   orders pending disposal of the writ petition.


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI.U.BALAGANGADHARAN, Advocate for the petitioner, the court passed the
   following:
 WP(C) No.17356/2024                        2/3                      Order Date : 10-05-2024




                             MURALI PURUSHOTHAMAN, J.
                        ---------------------------------------------
                               W.P.(C) No.17356 OF 2024
                      -------------------------------------------------
                           Dated this the 10th day of May, 2024


                                        ORDER

Admit. Adv. Sri. P.Ramakrishnan takes notice for

respondents 1 and 2. The learned Government Pleader

takes notice for the 3rd respondent.

There will be an interim stay of recovery proceedings

pursuant to Exts.P4 and P6 orders for a period of one

month.

Post on 27.05.2024.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.

WP(C) No.17356/2024 3/3 Order Date : 10-05-2024

APPENDIX OF WP(C) 17356/2024 Exhibit P 1 A TRUE COPY OF PENSION BOOK ISSUED TO THE DECEASED HUSBAND OF THE PETITIONER Exhibit P 2 A TRUE COPY OF REVISED PENSION PAYMENT ORDER ISSUED BY THE THIRD RESPONDENT DATED 28.10.2009 Exhibit P 3 A TRUE COPY OF DUE DRAWN STATEMENT AS PREPARED BY THE FIRST RESPONDENT BANK Exhibit P 4 A TRUE COPY OF THE LETTER OF THE SECOND RESPONDENT BANK DATED 2.2.2015 ALONG WITH TYPED COPY Exhibit P 5 A TRUE COPY OF THE ORDER OF THE TRIBUNAL DATED 28.9.2017 IN O A NO.180/00543/2015 Exhibit P 6 A TRUE COPY OF THE LETTER OF THE SECOND RESPONDENT DATED 23.4.2024 Exhibit P 7 A TRUE COPY OF THE JUDGMENT IN OP CAT 55/2019 DATED 31.1.2024