Kerala High Court
Devamatha College Employees ... vs The Kerala Co-Operative Tribunal ... on 23 June, 2025
2025:KER:45262
WP(C) NO. 4335 OF 2018 & WP(C) NO. 8162 OF 2019
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
MONDAY, THE 23RD DAY OF JUNE 2025 / 2ND ASHADHA, 1947
WP(C) NO. 4335 OF 2018
PETITIONER:
INDIRA K.N.
AGED 62 YEARS
W/O.UNNIKRISHNAN NAIR,RAJ BHAVAN, KANAKKARI,
KOTTAYAM DISTRICT - 686 632,(FORMER SECRETARY,
DEVAMATHA COLLEGE EMPLOYEES CO-OPERATIVE SOCIETY
LTD.NO.K 384, KURAVILANGADU,KOTTAYAM).
BY ADV SHRI.T.R.HARIKUMAR
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE EMPLOYEES PENSION
BOARD
REPRESENTED BY ITS SECRETARY,P.B NO.85, KALA
NIVAS, CHINMAYA LANE,KUNNUMPURAM,
THIRUVANANTHAPURAM - 695 001
2 THE KERALA CO-OPERATIVE TRIBUNAL
THIRUVANANTHAPURAM - 695 001.
3 THE BOARD OF DIRECTORS OF THE DEVAMATHA COLLEGE
EMPLOYEES CO-OPERATIVE SOCIETY LTD.NO.K 384
REPRESENTED BY ITS PRESIDENT,KURAVILANGADU,
KOTTAYAM DISTRICT - 686 633.
4 THE DEVAMATHA COLLEGE EMPLOYEES CO-OPERATIVE
SOCIETY LTD.NO.K 384
REPRESENTED BY ITS SECRETARY,KURAVILANGADU,
KOTTAYAM DISTRICT - 686 633.
BY ADVS.
SRI.M.SASINDRAN, SC, KERALA STATE COOPERATIVE
EMPLOYEES PENSION BOARD
SRI.JEN JAISON
SRI.SHAJI THOMAS
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2025, ALONG WITH WP(C).8162/2019, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
2025:KER:45262
WP(C) NO. 4335 OF 2018 & WP(C) NO. 8162 OF 2019
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
MONDAY, THE 23RD DAY OF JUNE 2025 / 2ND ASHADHA, 1947
WP(C) NO. 8162 OF 2019
PETITIONERS:
1 DEVAMATHA COLLEGE EMPLOYEES CO-OPERATIVE SOCIETY
LTD.
SOCIETY LTD.NO.K 384,KURAVILANGAD, KOTTAYAM-
686663,REPRESENTED BY ITS SECRETARY.
2 THE MANAGING COMMITTEE OF DEVAMATHA COLLEGE
EMPLOYEES CO-OPERATIVE SOCIETY LTD.NO.K 384,
KURAVILANGAD-686633,REPRESENTED BY ITS PRESIDENT.
BY ADVS.
SRI.SHAJI THOMAS
SRI.JEN JAISON
RESPONDENTS:
1 THE KERALA CO-OPERATIVE TRIBUNAL
THIRUVANANATHAPURAM
THIRUVANANTHAPURAM-695001.
2 INDIRA.K.N,
W/O.UNNIKRISHNAN NAIR, RAJ BHAVAN,KANAKKARY,
KOTTAYAM-686632.
SRI E G GORDEN SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.06.2025, ALONG WITH WP(C).4335/2018, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:45262
WP(C) NO. 4335 OF 2018 & WP(C) NO. 8162 OF 2019
3
HARISANKAR V. MENON, J.
-----------------------------------------------
W.P.(C) Nos.4335 of 2018 & 8162 of 2019
-----------------------------------------------
Dated this the 23rd day of June, 2025.
JUDGMENT
It is pointed out by Adv.Sri.T.R.Harikumar and
Adv.Sri.Shaji Thomas, counsel for the respective petitioners that
the dispute has been settled between the parties in mediation.
Therefore, these writ petitions stand disposed of recording the
terms of the report of the mediator dated 03.06.2025.
Sd/-
HARISANKAR V. MENON, JUDGE
Mn
2025:KER:45262
WP(C) NO. 4335 OF 2018 & WP(C) NO. 8162 OF 2019
APPENDIX OF WP(C) 4335/2018
PETITIONER EXHIBITS
EXHIBIT P1. A TRUE COPY OF THE MEMO OF CHARGES
DATED 25.01.1991.
EXHIBIT P2. A TRUE COPY OF THE OBJECTION FILED BY
THE PETITIONER DATED 30.01.1991.
EXHIBIT P3. A TRUE COPY OF THE ORDER OF SUSPENSION
DATED 01.02.1991 ISSUED BY THE
PRESIDENT.
EXHIBIT P4. A TRUE COPY OF THE ADDITIONAL MEMO OF
CHARGES DATED 19.04.1991.
EXHIBIT P5. A TRUE COPY OF THE AWARD IN ARC
NO.11/2017 DATED 10.06.2010.
EXHIBIT P6. A TRUE COPY OF THE JUDGMENT DATED
29.09.2012 IN A.P NO.49/2011.
EXHIBIT P7. A TRUE COPY OF THE APPLICATION FILED BY
THE PETITIONER UNDER THE RTI ACT DATED
05.10.2015.
EXHIBIT P8. A TRUE COPY OF THE REPLY ISSUED UNDER
THE RTI ACT DATED 31.10.2015.
RESPONDENT EXHIBITS
EXHIBIT R3(A) TRUE PHOTOCOPY OF THE ENQUIRY REPORT
DATED 12-07-1991 SUBMITTED BY THE
ENQUIRY OFFICER.
EXHIBIT R3(B) TRUE PHOTOCOPY OF THE ORDER DATED 31-
07-1991 ISSUED BY THE PRESIDENT OF THE
SOCIETY
EXHIBIT R3(C) TRUE PHOTOCOPY OF THE ACKNOWLEDGMENT
CARD ISSUED BY THE DEPARTMENT OF POST
DATED 11-10-2001
EXHIBIT R3(D) TRUE PHOTOCOPY OF THE LETTER DATED 09-
10-2001 SENT BY THE PRESIDENT OF THE
SOCIETY TO THE PETITIONER.
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WP(C) NO. 4335 OF 2018 & WP(C) NO. 8162 OF 2019
APPENDIX OF WP(C) 8162/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE PHOTOCOPY OF THE MEMO OF CHARGES
DATED 25.01.1991 ISSUED BY THE
PRESIDENT OF THE SOCIETY TO THE 2ND
RESPONDENT.
EXHIBIT P2 TRUE PHOTOCOPY OF THE MEMO DATED
01.02.1991 PLACING THE 2ND RESPONDENT
UNDER SUSPENSION PENDING ENQUIRY.
EXHIBIT P3 TRUE PHOTOCOPY OF THE ADDITIONAL MEMO
OF CHARGE ISSUED AGAINST THE 2ND
RESPONDENT ON 19.04.1991.
EXHIBIT P4 TRUE PHOTOCOPY OF THE ENQUIRY REPORT
DATED 12.07.1991 SUBMITTED BY THE
ENQUIRY OFFICER.
EXHIBIT P5 TRUE PHOTOCOPY OF THE ORDER DATED
31.07.1991 ISSUED BY THE PRESIDENT OF
THE SOCIETY
EXHIBIT P6 TRUE PHOTOCOPY OF THE AWARD DATED
10.06.2010 IN A.R.C.NO.11/2007 OF THE
CO-OPERATIVE ARBITRATION COURT.
EXHIBIT P7 TRUE PHOTOCOPY OF THE JUDGMENT DATED
29.09.2012 OF THE KERALA CO-OPERATIVE
TRIBUNAL.
EXHIBIT P8 TRUE PHOTOCOPY OF THE ACKNOWLEDGMENT
CARD ISSUED BY THE DEPARTMENT OF POST
DATED 11.10.2001
EXHIBIT P9 TRUE PHOTOCOPY OF THE LETTER DATED
09.10.2001 SENT BY THE PRESIDENT OF THE
SOCIETY TO THE 2ND RESPONDENT.
EXHIBIT P10 TRUE PHOTOCOPY OF THE AWARD DATED
07.05.2014 IN A.R.C NO.1127/2012 PASSED
BY THE ARBITRATOR UNDER SEC.70 OF THE
KERALA CO-OPERATIVE SOCIETIES ACT
