T.S Kusumakumary vs The Joint Registrar (General)
2021 Latest Caselaw 11849 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                       WP(C).No.9489 OF 2021(I)


PETITIONER:

               T.S KUSUMAKUMARY
               AGED 64 YEARS
               W/O.M.R.RAVEENDRAN NAIR, RESIDING AT KARTHIKA
               HOUSE, MAMTHURITHY ROAD, NEDUMKUNNAM P.O., KOTTAYAM
               DISTRICT, PIN - 686 542.

               BY ADVS.
               SRI.S.JAYAKRISHNAN
               SRI.S.PARAMESWARA PRASAD

RESPONDENTS:

      1        THE JOINT REGISTRAR (GENERAL)
               CO-OPERATIVE SOCIETIES, KOTTAYAM, PIN - 686 002.

      2        THE ARBITRATION AND EXECUTION INSPECTOR- II
               THE ASSISTANT REGISTRAR (GENERAL), CO-OPERATIVE
               SOCIETIES, CHANGANACHERRY, PIN- 686 002.

      3        THE NEDUMKUNNAM REGIONAL SERVICE CO-OPERATIVE BANK
               LTD.NO.286
               REPRESENTED BY ITS SECRETARY, NEDUMKUNNAM P.O.,
               KOTTAYAM DISTRICT, PIN - 686 542.

      4        THE BOARD OF DIRECTORS
               THE NEDUMKUNNAM REGIONAL SERVICE CO-OPERATIVE BANK
               LTD.NO.286, REPRESENTED BY ITS PRESIDENT,
               NEDUMKUNNAM P.O., KOTTAYAM DISTRICT, PIN- 686 542.



               SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.9489 OF 2021
                                 2




                            JUDGMENT

Dated this the 9th day of April 2021

The petitioner has retired from service of the

Nedumkunnam Regional Service Co-operative bank as its

secretary in 2014. According to the petitioner there

was delay in disbursing his salary. Thereafter, it

seems that proceedings were initiated against him for

recovery of amounts claimed to be due to him allegedly

during the period of his service. His property was

kept under attachment. Against that, he has filed

Ext.P7 representation.

2. The limited prayer sought by the petitioner is

for a direction to the first respondent to take up and

consider Ext.P7 representation as expeditiously as

possible, and to dispose it off. After considering

the entire facts and also having considered the rival

contentions, I am inclined to dispose of the writ

petition itself, without issuing notice to the

respondents No.2,3 and 4, by directing the first respondent to take up and consider P7 representation as

expeditiously as possible, at any rate, within the

period of one month from the date of receipt of a copy

of this judgment.

Sd/-

SUNIL THOMAS

JUDGE

VKD APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF JUDGMENT DATED 11/10/2017 IN W.P.(C)BO.30163/2015(U) OF THIS HON'BLE COURT.

EXHIBIT P2 TRUE COPY OF JUDGMENT DATED 29/08/2018 IN W.A.NO.2565/2017 IN W.P.(C) NO.30163/2015(U) OF THIS HON'BLE COURT.

EXHIBIT P3 TRUE COPY OF ORDER NO.A.E.L./848/2019 DATED 12/07/2019 PASSED BY THE 1ST RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGES OF THE BYE-

LAW.

EXHIBIT P5 TRUE COPY OF JUDGMENT DATED 22/08/2019 IN W.P.(C) NO.21477/2019(H) OF THIS HON'BLE COURT.

EXHIBIT P6 TRUE COPY OF AWARD DATED 04/02/2019 IN A.R.C.NO.1253/2018 PASSED BY THE 2ND RESPONDENT.

EXHIBIT P7 TRUE COPY OF REPRESENTATION DATED 06/06/2020 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.