Sindhu.P.G vs Vaikom Taluk Co-Operative ...
2021 Latest Caselaw 12712 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE SATHISH NINAN
         THURSDAY, THE 3RD DAY OF JUNE 2021 / 13TH JYAISHTA, 1943
                          WP(C) NO. 11769 OF 2021
PETITIONER:

              SINDHU.P.G.
0




              PEON, VAIKOM TALUK CO-OPERATIVE AGRICULTURAL AND RURAL
              DEVELOPMENT BANK LTD. NO.K.951, VAIKOM, KOTTAYAM.


              BY ADV SRI.P.N.MOHANAN



RESPONDENTS:

     1        VAIKOM TALUK CO-OPERATIVE AGRICULTURAL AND RURAL
              DEVELOPMENT BANK LTD.NO.K.951
              REP. BY SECRETARY IN CHARGE, VIKOM, KOTTAYAM - 686141.

     2        ADMINISTRATIVE COMMITTEE OF VAIKOM TALUK CO-OPERATIVE
              AGRICULTURAL AND RURAL DEVELOPMENT BANK LTD. NO.K.951, REP.
              BY CONVENER, VAIKOM, KOTTAYAM - 686141.


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 03.06.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                    SATHISH NINAN, J.
           ==================
                W.P.(C) No.11769 of 2021
           ==================
            Dated this the 3rd day of June, 2021

                        JUDGMENT

Ext.P11 is only a show cause notice, calling

upon the petitioner to submit her explanations as

to why her appointment shall not be cancelled and

her services terminated. It is open for the

petitioner to submit her objections in reply to

Ext.P11. The apprehension of the petitioner that

her services would be terminated in the meanwhile,

is apparently misconceived.

2. I do not find any reason to entertain this

writ petition. The writ petition is accordingly

dismissed.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C)No.11769/2021

APPENDIX PETITIONER'S EXTS:-

EXT.P1 A TRUE COPY OF THE AWARD DATED 04.10.2017 IN ARC 26/2016 OF THE CO-OPERATIVE ARBITRATION COURT.

EXT.P2 A TRUE COPY OF THE JUDGMENT DATED 05.10.2018 IN APPEAL NO.101/2017.

EXT.P3 A TRUE COPY OF THE APPOINTMENT ORDER DATED 23.11.2017 OF THE PETITIONER.

EXT.P4 A TRUE COPY OF THE DECLARATION OF THE PROBATION OF THE PETITIONER BY A RESOLUTION DATED 26.11.2018 RESOLUTION NO.5(b)

EXT.P5 A TRUE COPY OF THE ORDER DATED 23.05.2018 OF THE FIRST RESPONDENT BANK ISSUED TO SMT.ASITHA.

EXT.P6 A TRUE COPY OF THE LETTER DATED 03.01.2018 OF THE BANK.

EXT.P7 A TRUE COPY OF THE JUDGMENT DATED 05.08.2019 IN WPC 8381/2017.

EXT.P8 A TRUE COPY OF THE REQUEST DATED 31.05.2021 MADE BY THE PETITIONER TO GET THE COPY OF THE PROMOTION OF SMT.ASHITHA.

EXT.P9 A TRUE COPY OFTHE JUDGMENT AS REPORTED IN 1998 (2) KLT 1068

EXT.P10 A TRUE COPY OF THE JUDGMENT DATED 09.04.2021 IN WPC 5491/2021.

EXT.P11 A TRUE COPY OF THE SHOW CAUSE NOTICE DATED 19.05.2021 OF THE SECOND RESPONDENT.

EXT.P12 A TRUE COPY OF THE JUDGMENT AS REPORTED IN 2007 (1) KLT 88

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