The Kerala State Co-Operative ... vs Vinod. K
2021 Latest Caselaw 16334 Ker

RP No.433/2021                       1/2

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT
                   THE HONOURABLE MR. JUSTICE AMIT RAWAL
        Thursday, the 5th day of August 2021 / 14th Sravana, 1943
                RP NO. 433 OF 2021 IN WP(C) 20302/2020(K)
   REIEW PETITIONER/RESPONDENT NO.3:
          THE KERALA STATE CO-OPERATIVE BANK, P.B.NO.6515,COBANK
          TOWERS,PALAYAM,THIRUVANANTHAPURAM-695 003, REPRESENTED BY
          ITS CHIEF EXECUTIVE OFFICER.

        BY ADV GILBERT GEORGE CORREYA

   RESPONDENTS/PETITIONERS & RESPONDENTS 1 & 2:
      1. VINOD. K, AGED 40 YEARS, S/O. KANTHASWAMY,KUZHIYAKADU HOUSE,
         KALLEPULLY POST, PALAKKAD,PIN-678 005 SENIOR ACCOUNTANT,
         KERALA CO-OPERATIVE BANK LTD, PALAKKAD MAIN BRANCH,
         PALAKKAD.
      2. GOSH K, AGED 52 YEARS, S/O. KUNJUKUTTAN, PALLATHAMPULLY,
         THATHAMANGALAM,PALAKKAD-678102 CLERK/CASHIER,KERALA STATE
         CO-OPERATIVE BANK LTD, CHITTUR BRANCH,PALAKKAD.
      3. STATE OF KERALA REPRESENTED BY ITS SECRETARY TO
         GOVERNMENT,DEPARTMENT OF CO-OPERATION,GOVERNMENT
         SECRETARIAT, THIRUVANANTHAPURAM-695 001
      4. THE REGISTRAR OF CO-OPERATIVE SOCIETIES, OFFICE OF REGISTRAR
         OF CO-OPERATIVE SOCIETIES,THIRUVANANTHAPURAM-695 001.

        R1 & R2 BY ADVS. M/S.K.T.THOMAS,MATHEW B. KURIAN & NIKHIL BERNY
        R3 & R4 BY GOVERNMENT PLEADER



        This Review petition having come up for orders on
   05.08.2021,upon perusing this court's judgment dated 09-03-2021,
   the court on the same day passed the following:-




                                                             P.T.O.
 RP No.433/2021                                 2/2




                                    AMIT RAWAL, J.
                              =================
                            R.P. Nos.433, 442 & 443 of 2021
                           =====================
                          Dated this the 4th day of August, 2021

                                         ORDER

Inter alia alleges that the three writ petitions which have been

allowed in the impugned judgment out of which the review petitions

have been filed, is on account of the fact that all the petitioners in

these writ petitions are not under 50% quota earmarked for the

service candidate. The reliance to the order dated 30.10.2019 has

been effaced by order dated 5.5.2020 Annexure-A1 along with the

translation.

Issue notice before admission. Sri.K.Thomas accepts notice for

respondents in R.P.No.433/2021. Sri.P.N.Mohanan accepts notice in

R.P.No.442/2021 and Sri.C.K.Pavithran accepts notice in

R.P.443/2021. Reply, if any, be filed. In the meantime, the directions

contained in the aforementioned judgment regarding the compliance

of the protection of the pay is ordered to be kept in abeyance.

Post this matter on 28.09.2021

Sd/-

AMIT RAWAL, JUDGE

naksa/131219sassssabs10.

04-08-2021 /True Copy/ Assistant Registrar