Kerala High Court
P. Latha vs State Of Kerala on 17 October, 2024
Author: Murali Purushothaman
Bench: Murali Purushothaman
WP(C) No.31817/2024 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Thursday, the 17th day of October 2024 / 25th Aswina, 1946
WP(C) NO. 31817 OF 2024(B)
PETITIONER:
P. LATHA AGED 65 YEARS W/O SUBHASH, VILAKKUMTHARA VEEDU, THAZHAM
MIDDLE, CHATHANNOOR PO, KOLLAM DISTRICT., PIN - 691572
RESPONDENTS:
1. STATE OF KERALA REPRESENTED BY THE SECRETARY, DEPARTMENT OF CO-
OPERATION, GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM., PIN -
695001
2. THE JOINT REGISTRAR (GENERAL), DEPARTMENT OF CO-OPERATIVE SOCIETIES,
COLLECTORATE, CIVIL STATION PO, KOLLAM DISTRICT., PIN - 691013
3. THE CHIEF EXECUTIVE OFFICER THE KERALA STATE CO-OPERATIVE BANK,
KERALA BANK BUILDING, THIRUVANANTHAPURAM-AG PO, THIRUVANANTHAPURAM.,
PIN - 695001
4. THE LIQUIDATOR OF CHIRAKKARA-THAZHAM SERVICE CO-OPERATIVE BANK LTD
NO. 4286, THE LIQUIDATION AND INSPECTOR OF CO-OPERATIVE SOCIETIES,
PARAVOOR UNIT, PARAVOOR PO, KOLLAM DISTRICT., PIN - 691301
5. THE CHIRAKKARA-THAZHAM SERVICE CO-OPERATIVE BANK LTD NO. 4286,
PARAVOOR PO, KOLLAM DISTRICT-691301 REPRESENTED BY THE LIQUIDATOR,
THE LIQUIDATION AND INSPECTOR OF CO-OPERATIVE SOCIETIES, PARAVOOR
UNIT, PARAVOOR PO, KOLLAM DISTRICT., PIN - 691301
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 pass an interim order directing the respondents 2 & 4 to submit
an interim report about the steps initiated for the disbursal of the
eligible salary, provident fund, leave surrender and gratuity receivable
by the petitioner pursuant to the receipt of Exhibit P1 judgment of the
Hon'ble Co-operative Arbitration Court, Thiruvananthapuram pending
disposal of this writ petition; in the interest of justice.
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
M/s. C.R.JAYAKUMAR, NOBEL RAJU and SANDRA SREEKUMAR, Advocates for the
petitioner, GOVERNMENT PLEADER for R1 and R2, and of Mr. THOMAS ABRAHAM,
Advocate for R3, the court passed the following:
WP(C) No.31817/2024 2/3
ORDER
The learned Government Pleader to get instructions as to the
recovery of the amounts due to the petitioner pursuant to the Award
passed by the Co- operative Arbitration Court and the Co- operative
Tribunal in appeal.
Notice to the 4th respondent to be served through the 2nd
respondent.
Post on 28/10/2024 along with WP(C) No.32277 of 2024.
Sd/- MURALI PURUSHOTHAMAN JUDGE
17-10-2024 /True Copy/ Assistant Registrar
APPENDIX OF WP(C) 31817/2024
Exhibit P1 TRUE COPY OF THE JUDGMENT DATED 24/09/2020 ON THE FILES
OF THE CO-OPERATIVE ARBITRATION COURT,
THIRUVANANTHAPURAM
