USHA DEVI P. T. Vs. STATE OF KERALA

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner who is an exemployee of Kerala State Co-operative Bank claiming the following reliefs:

(2.) The petitioner is facing disciplinary proceedings for misappropriating the Society's funds. Rule 198(7) of the Kerala Cooperative Societies Rules 1969 provided that in the event of any pendency of disciplinary proceedings against any employee of a Cooperative Society for grave misconduct, irregularity, corruption, or other charges involving moral turpitude, no retirement benefits are to be sanctioned to such employee or retired employee.

(3.) As the petitioner is facing disciplinary proceedings for misappropriation, the petitioner is not entitled to the retirement dues. Hence, there is no substance in the writ petition which is hereby dismissed.