The Managing Committee Of ... vs The Joint Registrar Of ...
2021 Latest Caselaw 2037 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

                       WP(C).No.4699 OF 2020(J)


PETITIONERS:

      1        THE MANAGING COMMITTEE OF THALAYOLAPARAMBU FARMERS
               SERVICE CO-OPERATIVE BANK LTD.NO.278,
               REPRESENTED BY PRESIDENT THALAYOLAPARAMBU,
               KOTTAYAM-686 605.

      2        THALAYOLAPARAMBU FARMERS SERVICE CO-OPERATIVE BANK
               LTD NO 278,
               REPRESENTED BY MANAGING DIRECTOR,
               THALAYOLAPARAMBU,KOTTAYAM-686 605.

               BY ADVS.
               SRI.P.N.MOHANAN
               SRI.C.P.SABARI
               SRI.H.MAHADEVAN
               SMT.AMRUTHA SURESH

RESPONDENTS:

      1        THE JOINT REGISTRAR OF CO-OPERATIVE
               SOCIETIES(GENERAL),
               OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE
               SOCIETIES, COLLECTORATE POST, KOTTAYAM-686 001.

      2        THANKACHAN
               (MEMBER NO 5945), ERIKKATHARA HOUSE, VADAYAR,
               THALAYOLAPARAMBU, KOTTAYAM-686 605.

      3        SAVITHA JEEMON,
               (MEMBER NO.17592), THANTHODATH HOUSE,
               THALAYOLAPARAMBU, KOTTAYAM-686 605.

               R2-3 BY ADV. SRI.P.C.SASIDHARAN

OTHER PRESENT:

               SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).4699/2020
                                      2




                               JUDGMENT

Heard the learned counsel for respondent Nos.2 and 3.

2. The present Writ Petition is filed challenging Ext.P7 interim

order passed by the Joint Registrar. Learned counsel for the petitioner

submitted that, he proposes to withdraw the Writ Petition reserving his

right to raise all the contentions before the Joint Registrar including the

jurisdiction of the Joint Registrar in considering the above application.

3. Reserving his right to raise all the above objections before the

Joint Registrar, Writ Petition is permitted to be withdrawn.

Accordingly, Writ Petition is dismissed as withdrawn.

Sd/-

                                                SUNIL THOMAS

Sbna                                                JUDGE
 W.P(C).4699/2020





                         APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1           A TRUE COPY OF THE POSTS SANCTION ORDER

DATED 20.1.2010 OF THE JOINT REGISTRAR.

EXHIBIT P2 A TRUE COPY OF THE FEEDER CATEGORY SUB RULES DATED 1.10.1985, APPROVED BY THE JOINT REGISTRAR

EXHIBIT P3 A TRUE COPY OF THE RANK LIST PUBLISHED BY THE CO-OPERATIVE SERVICE EXAMINATION BOARD ON 15.3.2019

EXHIBIT P4 A TRUE COPY OF THE REQUEST DATED DATED 6.2.2020 SENT TO CO-OPERATIVE SERVICE EXAMINATION BOARD.

EXHIBIT P5 A TRUE COPY OF THE SENIORITY LIST DATED 23.1.2020

EXHIBIT P6 A TRUE COPY OF NOTIFICATION PUBLISHED IN MANGALAM DAILY DATED 30.12.2019

EXHIBIT P7 A TRUE COPY OF THE ORDER DATED 14.2.2020 OF THE JOINT REGISTRAR

EXHIBIT P8 A TRUE COPY OF THE JUDGMENT AS REPORTED IN 2006(1) KLT 199 DATED 5.12.2005

EXHIBIT P9 A TRUE COPY OF THE JUDGMENT AS REPORTED IN 2007 (3) KLT 558 DATED 4.7.2007