K A SANTHOSH Vs. KERALA CO OPERATIVE TRIBUNAL

JUDGEMENT

(1.) The writ petitioner, though pray to quash Exhibit P1 award, Exhibit P3 order of the first respondent, and Exhibit P5, the demand notice issued directing him to remit an amount of Rs.1,60,822/-, the submission of the counsel is that the writ petitioners are prepared to pay the amount, and the one time settlement benefits available may be extended to them, as well.

(2.) In the above facts situation, without issuing notice to the respondents at the admission stage, I dispose of the writ petition, directing the second respondent, Vadakkekkara Service Co-operative Bank Ltd., No.137, Vadakkekkara P.O., North Paravoor, to extend all the benefits available under the one time settlement scheme, according to Circular No.59/2006, dated 30/11/2006, provided, the first writ petitioner, approaches the second respondent, with a representation, requesting for an one time settlement, within ten days from today.

(3.) On receipt of the above representation, the second respondent shall hear the writ petitioners and pass appropriate orders, on merit, granting the facilities under the Circular stated above. This shall be done within three weeks from the date of receipt of the representation.