The Kerala State Legal Metrology ... vs The Joint Registrar Of ...
2021 Latest Caselaw 13926 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR. JUSTICE SUNIL THOMAS
        TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943
                        WP(C) NO. 4487 OF 2021
PETITIONER:

    1       THE KERALA STATE LEGAL METROLOGY LICENSEES AND
            TECHNICIANS CO-OPERATIVE SOCIETY LTD.NO.4473
            OPP. CIVIL STATION, MARIYIL TOWER, THODUPUZHA,
            REPRESENTED BY ITS SECRETARY.

            BY ADVS.
            P.P.JACOB
            SMT.MARIYAM JACOB


RESPONDENTS:

    1       THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (G)
            IDUKKI, OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE
            SOCIETIES (G), PAINAVU, IDUKKI-685 603.

    2       THE REGISTRAR OF CO-OPERATIVE SOCIETIES
            JAWAHAR SAHAKARANA BHAVAN, D.P.I JUNCTION, THYCAUD
            P.O., THIRUVANANTHAPURAM-695 014.

            BY ADV. SR GP K P HARISH


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4487 OF 2021
                                     2




                           JUDGMENT

Dated this the 06th day of July 2021

The petitioner-Society filed Ext.P2 and Ext.P3

resolutions to classify the Society as class II, with effect

from 01.04.2015 and class I with effect from

01.04.2016 and also to approve staff pattern, relying on

Ext.P4 report. The grievance of the petitioner-Society is

that, no action has been taken pursuant to the above.

2. When the matter was taken up, the learned

Senior Government Pleader on instructions submitted

that the matter is pending before the authority due to

the absence of the records and registers, classifying

the norms in relation to the Society.

3. Having considered the limited prayer sought,

I am inclined to dispose of the writ petition by directing

the 2nd respondent to consider the applications

submitted by the petitioner and to pass appropriate

order on it, after giving a reasonable opportunity to the

petitioner to be heard. If any documents are required WP(C) NO. 4487 OF 2021

to be produced by the petitioner-Society, shall be

directed to produce it. The final orders shall be passed

as expeditiously as possible, at any rate, within a period

of three months from the date of receipt of a copy of

this judgment.

Accordingly, the writ petition is disposed of.

Sd/-

SUNIL THOMAS

JUDGE SKP/6-7 WP(C) NO. 4487 OF 2021

APPENDIX OF WP(C) 4487/2021 PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE PHOTOCOPY OF THE ORDER ISSUED BY THE SECOND RESPONDENT DATED 17.12.2016.

EXHIBIT P2 TRUE PHOTOCOPY OF THE RESOLUTION NO.2 DATED 8.6.2018 OF TEH COMMITTEE OF THE PETITIONER.

EXHIBIT P3 TRUE PHOTOCOPY OF THE RESOLUTION NO.5 DATED 8.6.2018 OF THE COMMITTEE OF THE PETITIONER.

EXHIBIT P4 TRUE PHOTOCOPY OF THE REPORT FILED BY THE FIRST RESPONDENT TO THE SECOND RESPONDENT.

EXHIBIT P5 TRUE PHOTOCOPY OF THE LETTER ISSUED BY THE OFFICE OF THE SECOND RESPONDENT DATED 8.11.2018.

RESPONDENTS EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE