George Jose vs The Administrator
2021 Latest Caselaw 15809 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE SUNIL THOMAS
     FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943
                         WP(C) NO. 5310 OF 2021
PETITIONER:

     1       GEORGE JOSE
             AGED 58 YEARS
             S/O. K.V JOSE, RESIDING AT KOCHUVADAKA HOUSE,
             MANNAR, POOZHIKOL P.O, KADUTHURUTHI, KOTTAYAM
             DISTRICT SECRETARY (UNDER ORDERS OF SUSPENSION)
             VAIKOM TALUK CO-OPERATIVE AGRICULTURAL AND RURAL
             DEVELOPMENT BANK LTD NO. 951, VAIKOM , KOTTAYAM
             DISTRICT

             BY ADVS.
             P.N.MOHANAN
             SRI.C.P.SABARI
             SMT.AMRUTHA SURESH
RESPONDENTS:

     1       THE ADMINISTRATOR
             THE VAIKOM TALUK CO-OPERATIVE AGRICULTURAL AND
             RURAL DEVELOPMENT BANK LTD NO. 951
             VAIKOM, KOTTAYAM DISTRICT 686 141

     2       VAIKOM TALUK CO-OEPRATIVE AGRICULTURAL AND RURAL
             DEVELOPMENT BANK NO 951, REPRESENTED BY ITS
             SECRETARY IN CHARGE, VAIKOM, KOTTAYAM DISTRICT 696
             141

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

             BY ADV. SR GP BIMAL K NATH
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   30.07.2021,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 5310 OF 2021
                                       2




                              JUDGMENT

Dated this the 30th day of July 2021

When the matter was taken up, it was submitted by

the learned Counsel for the petitioner that the petitioner

who had challenged the orders of suspension is retiring

today and that the Society had been delaying their

appearance till today to ensure that the petitioner retires

without getting relief.

The learned Counsel for the petitioner seeks

permission to withdraw the Writ Petition without

prejudice to his rights to pursue the remedies in

accordance with law. Permitted as withdrawn with liberty

to seek remedies in accordance with law.

Sd/-

SUNIL THOMAS

JUDGE SKP/30-7 WP(C) NO. 5310 OF 2021

APPENDIX OF WP(C) 5310/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE ORDER DATED 08-01-

2021 OF THE ELECTION COMMISSION

EXHIBIT P2 A TRUE COPY OF THE ORDER DATED 13-01-

2021 OF THE JOINT REGISTRAR

EXHIBIT P3 A TRUE COPY OF THE SUPERSESSION ORDER DATED 11-02-2021 OF THE JOINT REGISTRAR

EXHIBIT P4 A TRUE COPY OF THE APPOINTMENT ORDER OF THE ADMINISTRATOR DATED 11-02-2021 ISSUED BY THE JOINT REGISTRAR

EXHIBIT P5 A TRUE COPY OF THE JUDGMENT DATED 23-12-

2015 IN W.P(C) NO. 38391/2015

EXHIBIT P6 A TRUE COPY OF THE ORDER DATED 25-02-

2021 OF THE THIRD RESPONDENT

EXHIBIT P7 A TRUE COPY OF THE SUSPENSION ORDER DATED 26-02-2021 OF THE FIRST RESPONDENT.

RESPONDENTS EXHIBITS: NIL TRUE COPY P.A. TO JUDGE