K.V.JOY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri.P.N. Mohannan, the petitioners' counsel, Sri S.Sujin, the counsel for the Provident Fund, Ms. Sheeba Thomas, representing Sri P.C. Sasidharan for the Idukki District Co-operative Bank and the learned ASGI.

(2.) The petitioners pray for the following reliefs:

(3.) The Counsel appearing for the respondents, does not dispute the similarity of circumstances in this writ petition with the facts considered and disposed of in W.P.(C) No.13120 of 2015 and batch.