PUSHPA KUMARY B, Vs. JOINT REGISTRAR (GENERAL), CO

JUDGEMENT

(1.) The petitioner, who retired from service while working as General Manager in the 2nd respondent Co-operative Bank on 30.11.2013, is before this Court in this writ petition filed under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 1st respondent to ensure that the 2nd respondent Bank pays a sum of 14,62,820/- to the petitioner along with interest from 1.12.2013 till the date of realisation. The petitioner has also sought for a consequential declaration.

(2.) On 27.2.2018, when this writ petition came up for admission, the learned counsel for the 2nd respondent and the learned Standing Counsel for LIC sought time to get instructions.

(3.) Heard the learned cousnel for the petitioner, the learned Senior Government Pleader appearing for the 1st respondent and also the learned Standing Counsel for LIC.