Kerala High Court
Bincy S vs The Alapuzha District ... on 7 July, 2021
WA No.608/2021 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
Wednesday, the 7th day of July 2021 / 16th Ashadha, 1943
WA NO. 608 OF 2021
Against judgment dated 25.01.2021 in WP(C) 29057/2019 of this Court
APPELLANTS/WRIT PETITIONERS:
1. BINCY S., AGED 36 YEARS, W/O. SUVARNAKUMAR A.S., RESIDING AT
AJAYA NIVAS, VARANAD P.O., CHERTHALA, ALAPPUZHA DISTRICT-688
539
2. VINEETHA N.V, AGED 32 YEARS W/O. SHYMON P.S., RESIDING AT
PONNAMTHARA, VAYALAR P.O., PIN-688 536
3. REKHA O., AGED 39 YEARS, W/O. KENNADY M.C., RESIDING AT
MATTATHIL, CHARAMANGALAM, MUHAMMA P.O, ALAPPUZHA
DISTRICT-688 525
4. SABITHA N.B., AGED 41 YEARS, W/O. SAIJU V.G., RESIDING AT
VAYALVARAM HOUSE, THIRUNALLOOR P.O, PIN-688 541
5. BINDU K.T., AGED 45 YEARS, D/O. THANKAPPAN K.K., RESIDING AT
KOORAMUTTATHU, CHERUVARANAM, VARANAM P.O, ALAPPUZHA
DISTRICT-688 555
6. ASHAMOL P., AGED 41 YEARS W/O. LALAN M.V., RESIDING AT
MANEEZHATHUVELI, NORTH ARYAD P.O., ALAPPUZHA-688 538
7. SANTHOSH KUMAR B., AGED 46 YEARS, S/O. G. BHASKARAN,
RESIDING AT INDIRA BHAVANAM, KATTACHIRA, PALLICKAL P.O,
ALAPPUZHA DISTRICT-690 503
8. ASA M., AGED 44 YEARS RESIDING AT LAKSHMIVILLA,MUTHUKULAM
NORTH, CHOOLATHERUVU P.O., ALAPPUZHA-690 506
9. REMYA A.K., AGED 34 YEARS, W/O. NOBI K.S., RESIDING AT
KOLLAMVELI, MUHAMMA P.O., ALAPPUZHA-688 525
10. AJITHAKUMARI K.A., AGED 45 YEARS, W/O. GOPINATHAN NAIR,
RESIDING AT PALAKKAVIL HOUSE, OLATHALA, PATTANAKKAD P.O,
CHERTHALA, ALAPPUZHA-688 531
11. BINDU S., AGED 44 YEARS RESIDING AT LEKSHIPURAM,
KELAMANGALAM P.O., THAKAZHY, ALAPPUZHA-688 562
12. SUMESH C.B, AGED 51 YEARS, S/O. BALASOMAN, RESIDING AT
CHIRACKALPARAMBIL, PATTANAKKAD P.O., CHERTHALA,
ALAPPUZHA-688 531
13. ASHADEVI R, AGED 45 YEARS, W/O. S. CHANDRAN, RESIDING AT
KOMALIL KYALVARAM, KANDALLOOR SOUTH P.O., KAYAMKULAM,
PIN-690 535
14. MANJUSHA K., AGED 40 YEARS, W/O. P.K. SABU, RESIDING AT
PALATHARA HOUSE, ANJILAKKADU, AROOR P.O, CHERTHALA,
ALAPPUZHA-688 534
15. MAYADEVI V., AGED 47 , W/O. N.REGHUNATH, RESIDING AT
'MADHAVAM', PATTANAKKAD P.O., CHERTHALA, ALAPPUZHA-688 531.
WA No.608/2021 2/4
BY ADVS. M/S. M.R.ANISON, V.BHARGAVI & P.A.RINUSA
RESPONDENTS/RESPONDENTS:
1. THE ALAPPUZHA DISTRICT CO-OPERATIVE BANK LIMITED NO. 4203,
REPRESENTED BY ITS PART TIME ADMINISTRATOR, ALAPPUZHA
DISTRICT CO-OPERATIVE BANK LIMITED NO. 4203, HEAD OFFICE,
ALAPPUZHA-691 001.
2. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
ALAPPUZHA-688 001
3. THE REGISTRAR OF CO-OPERATIVE
SOCIETIES,THIRUVANANTHAPURAM-695 001
4. THE KERALA PUBLIC SERVICE COMMISSION, REPRESENTED BY ITS
SECRETARY, PATTOM, THIRUVANANTHAPURAM-695 004
5. THE DISTRICT OFFICER, KERALA PUBLIC SERVICE COMMISSION,
DISTRICT OFFICE, ALAPPUZHA 688 001.
6. ADDL. R6 KERALA CO-OPERATIVE BANK LIMITED, REPRESENTED BY
ITS CHIEF EXECUTIVE OFFICER, CO-OPERATIVE TOWERS, PALAYAM,
THIRUVANANTHAPURAM-695 033,
(ADDL. R6 IS IMPLEADED AS PER ORDER DATED 12.02.2020 IN I.A.
NO.2/2020)
BY ADVS.SRI.THOMAS ABRAHAM FOR R1
SRI.P.C.SASIDHARAN FOR R4
Prayer for interim relief in the Writ Appeal stating that in
the circumstances stated in the appeal memorandum the High Court
be pleased to direct the additional 6th respondent to report 105
vacancies of Clerk/Cashier to the 5th respondent forthwith,
pending decision in the above Writ Appeal and W.P.(C).
This Writ Appeal coming on for admission along with
connected cases on 07.07.2021, upon perusing the appeal
memorandum, the court on the same day passed the following:-
(PTO)
WA No.608/2021 3/4
ALEXANDER THOMAS & A. BADHARUDEEN, JJ.
================================
Writ Appeal No.608 of 2021
(Arising out of judgment dated 25.1.2021 in W.P.(C) No.29057/2019
Writ Appeal No.622 of 2021
( Arising out of judgment dated 25.1.2021 in W.P.(C) No.31786/2018
Writ Appeal No.637 of 2021
( Arising out of judgment dated 25.1.2021 in W.P.(C) No.31786/2018
================================
Dated this the 7th day of July, 2021
ORDER
Sri.P.C.Sasidharan, learned Standing Counsel appearing
for the respondents will get instructions as to whether the
respondent District Co-operative Bank have reported 39
vacancies in the post of Cashier/Clerk to the District Officer,
Kerala Public Service Commission, in compliance with the
interim order dated 20.2.2020 rendered by the Division Bench
of this Court in Writ Appeal No.317/2020 and if so, all the
vacancies reported have been duly received by the District
Officer, KPSC before the expiry of the rank list on 22.2.2020.
Further the respondent, Alappuzha District Co-operative Bank
will file an affidavit, stating as to whether the interim order
dated 20.2.2020 rendered by the Division Bench of this Court in
Writ Appeal No.317/2020 and connected cases has been
complied with by the said bank by reporting vacancies, and if so,
WA No.608/2021 4/4
Writ Appeal Nos.608/2021 & Con.cases
when etc. and also as to the details regarding the amalgamation
of the District Banks and as to whether the above said 39
vacancies were in existence prior to the amalgamation process
etc. and also deal with the relevant aspects concerned in this
case.
List this matter on 27.7.2021
H/O. Sd/
ALEXANDER THOMAS, JUDGE
sd/
A. BADHARUDEEN, JUDGE
jm/
07-07-2021 /True Copy/ Assistant Registrar
