JAYASREE.T Vs. STATE OF KERALA

JUDGEMENT

(1.) The subject matter of the aforesaid writ petitions and the contempt case are materially connected in respect of the contribution to be made by the society headed by the 3 rd respondent in W.P.(C) No.24704 of 2017 on account of the petitioner to the Pension Board. Therefore, I heard them together and propose to deliver this common judgment. The contempt case is filed by the petitioner in W.P.(C) No.24704 of 2017, complaining that the interim order passed by this Court on 26.07.2017, directing the 3 rd respondent to pay any amounts due on account of the petitioner to the Pension Board on or before 31.07.2017, especially due to the fact that, there was a Settlement Scheme available till such time, enabling the society to pay the amount at a reduced rate.

(2.) So far as W.P.(C) No.24704 of 2017 is concerned, the same is filed by the petitioner seeking direction to the 3 rd respondent to comply with the specific directions issued by the 2nd respondent, i.e. the Joint Registrar of Co-operative Societies (General), Kollam, and to enroll the petitioner under the pension scheme in accordance with Ext.P5 One Time Settlement Scheme, and for other related reliefs.

(3.) W.P.(C) No.30091 of 2017 is filed by the Secretary of the Society headed by the 3 rd respondent in the other writ petition, seeking to quash Ext.P5 order of the Joint Registrar of Co-operative Societies, Kollam, directing the society to enroll the petitioner in the other writ petition in the Pension Scheme.