[Cites 1, Cited by 0]
Kerala High Court
The Kerala State Co-Operative Bank Ltd vs George John on 4 February, 2026
W.A.No.1309 of 2021
1
2026:KER:9057
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
WEDNESDAY, THE 4TH DAY OF FEBRUARY 2026 / 15TH MAGHA, 1947
WA NO. 1309 OF 2021
AGAINST THE ORDER/JUDGMENT DATED 25.03.2021 IN WP(C)
NO.14173 OF 2019 OF HIGH COURT OF KERALA
APPELLANT/RESPONDENT NO.4:
THE KERALA STATE CO-OPERATIVE BANK LTD.,
REPRESENTED BY ITS GENERAL MANAGER, CENTRAL
JUNCTION, PB NO. 140, KOTTAYAM-686001. (FORMER
IDUKKI DISTRICT CO-OPERATIVE BANK LIMITED,
REPRESENTED BY ITS GENERAL MANAGER, HEAD OFFICE,
IDUKKI COLONY P.O., PIN-685602.
BY ADV SRI.GILBERT GEORGE CORREYA
RESPONDENTS/WRIT PETITIONERS & RESPONDENTS 1 TO 3 & 5 TO 6:
1 GEORGE JOHN,
AGED 59 YEARS
S/O. JOHN, KOCHUPARAMBIL HOUSE, THODUPUZHA EAST
P.O., THODUPUZHA, IDUKKI DISTRICT-685585.
2 LUCY JOSEPH,
AGED 56 YEARS
W/O. JOHN, KOCHU NEDUNGATTU HOUSE, MUTHALAKKODAM
P.O., THODUPUZHA, IDUKKI DISTRICT-685605.
3 M.K. SURENDRAN NAIR,
S/O. KRISHNA PILLAI, MANJALLOOR HOUSE, KAPPU,
MADAKKATHANAM P.O., MUVATTUPUZHA TALUK, ERNAKULAM
DISTRICT-686670.
4 P.M. JOSEPH,
S/O. MICHAEL, PALLIKUNNEL HOUSE, MANAKKADU P.O.,
THODUPUZHA, IDUKKI-685584.
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5 K.T. MATHEW,
S/O. THOMAS, KURUVANTHANATH HOUSE, KOLANI P.O.,
THODUPUZHA, IDUKKI-685608.
6 LUCY GEORGE,
W/O. GEORGE, MENKOTTAMMALIL HOUSE, 200 ACRE,
ADIMALI P.O., IDUKKI-685561.
7 T.V. MATHEWS,
S/O. VARGHESE, THEKKAN HOUSE, ADIMALI P.O.,
IDUKKI-685561.
8 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF CO-
OPERATION, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
9 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
OFFICE OF THE REGISTRAR OF C-OPERATIVE SOCIETIES,
JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION, THYCAUD,
THIRUVANANTHAPURAM-695014.
0 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,
OFFICE OF THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
PAINAVU, IDUKKI DISTRICT-685603.
11 THE PART TIME ADMINISTRATOR,
IDUKKI DISTRICT CO-OPERATIVE BANK LIMITED, HEAD
OFFICE, IDUKKI COLONY P.O., PIN-685602.
12 THE LIFE INSURANCE CORPORATION OF INDIA (LIC),
ERNAKULAM DIVISION, PENSION N GROUP SCHEMES
DEPARTMENT, 4TH FLOOR, JEEVAN PRAKASH, M.G. ROAD,
COCHIN-682011, REPRESENTED BY ITS DIVISIONAL
MANAGER.
BY ADV ASOK M.CHERIAN, ADDL. ADVOCATE GENERAL
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
02.02.2026, THE COURT ON 04.02.2026 DELIVERED THE FOLLOWING:
W.A.No.1309 of 2021
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SUSHRUT ARVIND DHARMADHIKARI
&
P.V. BALAKRISHNAN, JJ.
........................................
W.A.No.1309 of 2021
...............................................................
Dated this the 4th day of February, 2026
JUDGMENT
P.V. Balakrishnan, J
This intra-court appeal is filed by the 4 th respondent in W.P.
(C)No.14173 of 2019, challenging the judgment dated
25.03.2021, passed in it.
2. W.P.(C)No.14173 of 2019 was disposed of by the
learned Single Judge by passing the following judgment;
''All these petitions pertain to payment of gratuity. Learned
counsel for the parties are ad-idem that the Full Bench
judgment of this Court followed by learned Single Bench of
this Court is applicable to the controversy in issue. Writ
petitions are allowed in terms of the directions contained
in the Full Bench judgment of this Court in
Chandrasekharan Nair G. & Others v. Kerala State Co-
operative Agricultural and Rural Development Bank Ltd. &
Others (2017 (4) KLT 276).''
3. Today, when this matter was taken up for
consideration, the learned counsel for the appellant, Adv. Gilbert
George Correya, submitted that gratuity has already been paid
to respondents 1 to 7, in terms of the directions of the Full Bench
2026:KER:9057
judgment in Chandrasekharan Nair G.'s case. We will take note
that no writ appeal has been preferred by any of the writ
petitioners challenging the judgment passed by the learned
Single Judge.
Ergo, in the light of the submission made by the learned
counsel for the appellant, we are of the view that nothing
survives for consideration in this writ appeal, and the same is
closed as infructuous.
Sd/-
SUSHRUT ARVIND DHARMADHIKARI,
JUDGE
Sd/-
P.V. BALAKRISHNAN,
JUDGE
Dxy
2026:KER:9057
APPENDIX OF WA NO. 1309 OF 2021
PETITIONER ANNEXURES
ANNEXURE I THE STATEMENT EVIDENCING THE DETAILS
PERTAINING TO EACH OF THE RESPONDENTS 1
TO 3/ PETITIONERS, THE AMOUNT RECEIVED
FROM LIC AND THE AMOUNT DISBURSED TO
EACH OF THE RESPONDENTS 1 TO
3/PETITIONERS IN A TABULAR FORM.
ANNEXURE II TRUE COPY OF THE ORDER DATED 27/02/2020
IN WA NO. 290/2020 OF THE HON'BLE HIGH
COURT OF KERALA.
ANNEXURE III TRUE COPY OF THE COMMON ORDER DATED
04/02/2020 IN SLP NO. 2828/2020 AND
2829/2020 OF THE HON'BLE SUPREME COURT
OF INDIA.
ANNEXURE IV TRUE COPY OF THE COVERING NOTE ISSUED BY
LIC FOR POLICY NO. 45067 FOR THE YEAR
2017.
ANNEXURE V TRUE COPY OF THE COVERING NOTE ISSUED BY
LIC FOR POLICE NO. 45097 FOR THE YEAR
2018.
ANNEXURE VI TRUE COPY OF THE RULES WHICH FORM PART
OF THE SCHEME.
RESPONDENT ANNEXURES
ANNEXURE R12(A) TRUE COPY OF THE LETTER DATED 31-03-2010
ANNEXURE R12 B TRUE COPY OF THE RESOLUTION DATED 29-08-
ANNEXURE R12 C TRUE COPY OF THE LETTER DATED 31-08-2018
ISSUED BY THE EMPLOYER BANK TO THIS
RESPONDENT CORPORATION
