Shiney Zachariah vs Kerala State Co-Operative Employees Pension Board

P.V.Kunhikrishnan, J

Petitioner is a retired employee of 3rd respondent Service Co-operative Bank. The writ petition is filed with following prayers:

i. issue a writ in the nature of mandamus or any other appropriate writ, direction or order directing the 1st respondent to disburse pensionary benefits as applicable to

the petitioner herein;

ii. issue a writ in the nature of mandamus or any other appropriate writ, direction or order directing the 1st respondent to disburse the arrears of pension as applicable

to the petitioner herein, within a time frame to be fixed by this Honourable Court;

The counsel for the petitioner submitted that the n2d respondent, as per Ext.P1, declined the request of the petitioner to enroll

her in the Co-operative Self Financing Pension Scheme. Ext.P1 was challenged before this Court which result in Ext.P2 judgment whereby this Court

directed the petitioner to prefer an appeal before the Government. The appeal was preferred and as per Ext.P3 Government

Order Ext.P1 was quashed and the Government declared that the petitioner is to be enrolled in the pension scheme. When there is no consequential

steps from the Pension Board, the writ petition was filed.

Today when the matter came up for consideration, Adv.M.Sasindran who appears for respondents 1 and 2 submitted that the Pension Board

enrolled the petitioner in the scheme and requested the Society to pay the contribution and to submit the application. The counsel submitted that there

is no response from the Bank. The counsel for the 3rd respondent submitted that the Bank is ready to pay the required contribution. In the light of the

above facts, this writ petition can be disposed with following directions:

The 3rd respondent will pay the contribution and necessary application to the 1st respondent within two weeks from the date of receipt of a copy of this judgment.

The 1st respondent, after receipt of the contribution and necessary application, will pay the eligible pension to the petitioner within one month from the date of

receipt of the application and the contribution from the Society.

With the above observations, this writ petition is disposed of.