The Regional Manager vs Thomas Mathew
2021 Latest Caselaw 16349 Ker

RP No.443/2021                           1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE AMIT RAWAL
            Wednesday, the 4th day of August 2021 / 13th Sravana, 1943
                                RP NO. 443 OF 2021
               WP(C) 21219/2020 OF HIGH COURT OF KERALA, ERNAKULAM
   REVIEW PETITIONER/RESPONDENT NO.3:

          THE REGIONAL MANAGER REGIONAL OFFICE, KERALA STATE CO-OPERATIVE
          BANK, KOTTAYAM - 686 001.

   RESPONDENTS/PETITIONER & RESPODNENTS 1 & 2:

      1. THOMAS MATHEW AGED 60 YEARS S/O.MATHEW, RESIDING AT MANIYAKKUPARAYIL
         HOUSE, KARINILAM P.O., MUNDAKAYAM, KANJIRAPPALLY, KOTTAYAM - 686
         513.
      2. STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT, CO-
         OPERATIVE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
      3. KERALA STATE CO-OPERATIVE BANK LTD., REPRESENTED BY GENERAL MANAGER,
         CO-BANK TOWERS, THIRUVANANTHAPURAM - 695 033.



        Review Petition praying that in the circumstances stated therein the
   High Court be pleased to stay the operation of Judgment dated 09.03.2021
   passed by this Hon'ble Court in WP(C) No.21219 of 2020.

        This review petition coming on for orders upon perusing the review
   petition and this Court's Judgment dated 09-03-2021 and upon hearing the
   arguments of GILBERT GEORGE CORREYA Advocate for petitioners in RP/Third
   Respondent in WP(C) C.K.PAVITHRAN & NEENA PAVITRAN, ADVOCATE for the
   respondent 1 in RP/Petitioner in WP(C), GOVERNMENT PLEADER for R2 in
   RP/R1 inWP(C), the court passed the following:

                                       p.t.o
 RP No.443/2021                                 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