Sheela S vs The State Of Kerala
2021 Latest Caselaw 1295 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

   WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

                      WP(C).No.25744 OF 2020(P)


PETITIONER:

               SHEELA S
               AGED 57 YEARS
               W/O. VYASAN,
               WORKDING AS BRANCH MANAGER/INTERNAL AUDITOR,
               S.C.B.LTD 1155,
               CHIRAYINKEEZHU,
               RESIDING AT CHITHIRA,
               KUTTIKKAD LANE,
               CHIRAYINKEEZHU,
               THIRUVANANTHAPURAM

               BY ADVS.
               SRI.C.S.MANILAL
               SRI.S.NIDHEESH

RESPONDENTS:

      1        THE STATE OF KERALA
               REP BY THE SECRETARY TO GOVT. CO-OPERATIVE
               DEPARTMENT, SECRETARIAT, TRIVANDRUM-695 001

      2        THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
               STATE OF KERALA, TRIVANDRUM-695 001

      3        THE JOINT REGISTRAR (GENERAL)
               CO-OPERATIVE SOCIETIES,
               TRIVANDRUM-695 001

      4        THE CHIRAYINKEEZHU SERVICE CO-OPERATIVE BANK LTD
               NO.1155,
               CHIRAYINKEEZHU,
               GOVERNING BODY,
               REP. BY THE SECRETARY,
               TRIVANDRUM-695 305

      5        RAVEENDRAN NAIR.R.
               BRANCH MANAGER/INTERNAL AUDITOR,
               CHIRAYINKEEZHU SERVICE CO-OPERATIVE BANK LTD NO.1155,
               CHIRAYINKEEZHU,
               THIRUVANANTHAPURAM-695 305
 WP(C).No.25744 OF 2020

                                    2

       6       VIJAYAKUMARI.K.V.,
               BRANCH MANAGER/INTERNAL AUDITOR, CHIRAYINKEEZHU
               SERVICE CO-OPERATIVE BANK LTD NO.1155,
               CHIRAYINKEEZHU, THIRUVANANTHAPURAM-695 305

       7       SURESHKUMAR.B.,
               BRANCH MANAGER/INTERNAL AUDITOR,
               CHIRAYINKEEZHU SERVICE CO-OPERATIVE BANK LTD
               NO.1155, CHIRAYINKEEZHU,
               THIRUVANANTHAPURAM-695 305


               SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.25744 OF 2020

                                        3




                                 JUDGMENT

Dated this the 13th day of January 2021

The petitioner in this Writ Petition is the

petitioner in A.R.C No.48/2020 of the Co-operative

Arbitration Court, Trivandrum. He filed an

application under Section 69(2) of the Co-operative

Societies Act seeking certain reliefs.

The petitioner has come up with this writ

petition seeking a limited relief for a direction to

the Tribunal to dispose of the matter as

expeditiously as possible. It seems that, the

application was filed only in November and the

application seems to be rather fresh.

However, considering the nature of the relief

sought and also the grievance set up by the

petitioner herein, I am inclined to dispose of the

writ petition itself without ordering notice to the

other contesting respondents but after hearing the

learned Senior Government Pleader, with a direction

to the Arbitration Tribunal, Trivandrum to take up WP(C).No.25744 OF 2020

and dispose of the A.R.C No. 48/2020, as

expeditiously as possible, at any rate, with in a

period of 6 months from the date of receipt of a

copy of this judgment.

Sd/-

                                             SUNIL THOMAS
                                                 JUDGE



Jms                      //True Copy//   P.A to Judge
 WP(C).No.25744 OF 2020





                             APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1               TRUE COPY OF THE DRAFT SENIORITY LIST DATED
                         14.5.2020

EXHIBIT P2               TRUE COPY OF THE ORDER OF THE 2ND

RESPONDENT DATED 1.1.2019 R.C.S.9423/18

EXHIBIT P3 TRUE COPY OF THE REQUEST OF THE PETITIONER DATED 9.7.2020

EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WPC 15082/2020 DATED 28.7.2020

EXHIBIT P5 TRUE COPY OF THE DECISION OF THE 4TH RESPONDENT DATED 7.10.2020 REF NO.1168/2020

EXHIBIT P6 TRUE COPY OFT HE ARC 48/2020 FILED BEFORE THE CO-OPERATIVE ARBITRATION COURT, TRIVANDRUM DATED 3.11.2020

//True Copy// P.A to Judge