T. Anil Kumar vs The State Of Kerala
2021 Latest Caselaw 12209 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

  FRIDAY, THE 23RD DAY OF APRIL 2021 / 3RD VAISAKHA, 1943

                   WP(C).No.10213 OF 2021(B)

PETITIONER/S:
           T. ANIL KUMAR,
           AGED 46 YEARS,
           SARASWATHEEYAM, NEAR RAGHUNATHAPURAM, MOSQUE,
           VARKKALA P. O., PIN - 695141, THIRUVANANTHAPURAM
           DISTRICT, WORKING AS SENIOR CLERK IN VARKALA
           SERVICE CO-OPERATIVE BANK, T - 161.

              BY ADVS.
              SMT.V.K.HEMA
              SMT.O.V.SHARMILA

RESPONDENT/S:
      1    THE STATE OF KERALA,
           REPRESENTED BY THE SECRETARY, DEPARTMENT OF CO-
           OPERATION, STATE SECRETARIAT,
           THIRUVANANTHAPURAM, PIN - 695 001.

      2      THE VARKALA SERVICE CO-OPERATIVE BANK LTD.
             NO.T-161, REPRESENTED BY ITS SECRETARY-IN-
             CHARGE, PUNNAMOODU, VARKALA P. O., PIN - 695141,
             THIRUVANANTHAPURAM DISTRICT.

      3      REGISTRAR OF CO-OPERATIVE SOCIETIES
             JAWAHAR SAHAKARAN BHAVAN, D.P.I. JUNCTION,
             JAGATHY, THIRUVANANTHAPURAM, PIN - 695 004.

      4      JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
             JAWAHAR SAHAKARAN BHAVAN, D.P.I. JUNCTION,
             JAGATHY, THIRUVANANTHAPURAM, PIN - 695 004.

      5      S. GOPALA KURUP,
             AGED 58 YEARS,
             S/O. SHADEVA KURU, MAMOOTHIL VEEDU,
             NEAR CHANGATTU BHAGAVATHI TEMPLE,
             THOTTAKKADAVU P. O.
             R1 to R4 BY GOVERNMENT PLEADER SMT.VINEETHA B.

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 23.04.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.10213 OF 2021(B)


                              -2-



          Dated this the 23rd day of April 2021

                          JUDGMENT

This writ petition is filed for issuing appropriate direction

to the respondents to consider Ext.P9 representation

submitted by the petitioner. Ext.P9 representation is

submitted by the petitioner before the third respondent for

getting promotion to him.

2. In the facts and circumstances of the case, I think no

notice is necessary to the fifth respondent in this case. After

hearing the Counsel for the petitioner and the Government

Pleader, I think this writ petition can be disposed of directing

the 4th respondent to consider Ext.P9 representation within a

time frame, after hearing the fifth respondent also.

Therefore, this Writ Petition is disposed of, directing the

fourth respondent to consider Ext.P9 representation, in WP(C).No.10213 OF 2021(B)

accordance with law, as expeditiously as possible and at any

rate within a period of one month from the date of receipt of a

copy of this judgment. The petitioner will produce a copy of

the writ petition along with this judgment before the fourth

respondent for compliance. The fourth respondent will hear

the petition and the 5th respondent before passing final order in

Exhibit.P9.

Sd/-

P.V.KUNHIKRISHNAN JUDGE STK/RK WP(C).No.10213 OF 2021(B)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF BYE LAW OF THE VARKALA SERVICE CO-OPERATIVE BANK NO.T.161.

EXHIBIT P2 TRUE COPY OF DECISION NO.353 DATED 30.03.2014 OF VARKALA SERVICE CO- OPERATIVE BANK NO.T.161.

EXHIBIT P3 THE TRUE COPY OF THE APPOINTMENT LETTER OF THE PETITIONER ISSUED BY VARKALA CO- OPERATIVE SOCIETY ON 27.03.2010.

EXHIBIT P4 THE TRUE COPY OF THE SERVICE BOOK OF THE PETITIONER.

EXHIBIT P5 THE TRUE COPY OF THE ORDER DATED 17.07.1981 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P6 THE TRUE COPY OF CIRCULAR NO.36/2016 DATED 26.09.2016 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P7 THE TRUE COPY OF THE ORDER DATED 02.12.2020 IN W.P.(C) NO.23318/2020 BY HONOURABLE HIGH COURT OF KERALA.

EXHIBIT P8 THE TRUE COPY OF THE ORDER DATED 25.03.2021 OF THE HON'BLE HIGH COURT OF KERALA IN WP(C) 7715/2021.

EXHIBIT P9 THE TRUE COPY OF THE REPRESENTATION DATED 26.03.2021 SUBMITTED BY ANIL KUMAR.