C.Premakumar vs The Joint Registrar Of ...
2021 Latest Caselaw 13090 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MR. JUSTICE SUNIL THOMAS
         WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                          WP(C) NO. 8156 OF 2021
PETITIONER:

     1        C.PREMAKUMAR
              AGED 55 YEARS
              SECRETARY,
              THE ANTHIYOOR SERVICE CO-OPERATIVE BANK LIMITED NO. 1166,
              ANTHIYOOR,
              BALARAMAPURAM POST-695501,
              THIRUVANANTHAPURAM DISTRICT.

              BY ADVS.
              P.K.VIJAYAMOHANAN
              SRI.M.B.SOORI
              SMT. AISWARYA V.S.



RESPONDENT:

     1        THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL)
              JAWAHAR SAHAKARANA BHAVAN, D.P.I. JUNCTION,
              JAGATHY, THIRUVANANTHAPURAM-695014.

     2        THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
              (GENERAL),
              NEYYATTINKARA -695305,
              THIRUVANANTHAPURAM DISTRICT.

     3        THE BOARD OF DIRECTORS OF THE ANTHIYOOR SERVICE
              CO-OPERATIVE BANK LIMITED.NO.1166,
              REPRESENTED BY ITS PRESIDENT, ANTHIYOOR,
              BALARAMAPURAM POST-695501.

              BY ADV SRI.M.SASINDRAN



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 8156 OF 2021
                                   2

                             JUDGMENT

Dated this the 23rd day of June 2021

The grievance of the petitioner is that there is delay in

implementing Ext.P1 resolution which formed part of Ext.P2

award. The limited prayer sought by the petitioner herein is for

a direction to implement Ext.P2 award.

2. Having considered the limited prayer sought by the

petitioner and after hearing the learned Counsel for the

petitioner, the learned Senior Government Pleader and learned

Standing Counsel for the Society, I am inclined to dispose of the

writ petition itself by directing the first respondent to consider

Ext.P7 representation and to pass appropriate orders on it as

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

months from the date of receipt of a copy of this judgment.

The writ petition is disposed of accordingly .

Sd/-

SUNIL THOMAS, JUDGE SKP/23-6 WP(C) NO. 8156 OF 2021

APPENDIX OF WP(C) 8156/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE RESOLUTION NO.IV DATED 18/07/2016 OF THE 3RD RESPONDENT.

EXHIBIT P2 THE TRUE COPY OF THE AWARD DATED 14.02.2017 IN ARC NO. 148/2009 OF THE CO-OPERATIVE ARBITRATION COURT, THIRUVANANTHAPURAM.

EXHIBIT P3 THE TRUE COPY OF THE COVERING LETTER NO.1/17-

18 DATED 10.04.2017 OF THE BANK TO THE 2ND RESPONDENT.

EXHIBIT P4 THE TRUE COPY OF THE COMMUNICATION NO. BALA 1093/17 DATED 02.07.2019 OF THE 2ND RESPONDENT ADDRESSED TO THE 3RD RESPONDENT.

EXHIBIT P5 THE TRUE COPY OF THE REPRESENTATION DATED 06.07.2019 OF THE PETITIONER TO THE 3RD RESPONDENT.

EXHIBIT P6 THE TRUE COPY OF THE COMMUNICATION NO. BALA 1093/17 DATED 28.05.2020 OF THE 2ND RESPONDENT ADDRESSED TO THE 3RD RESPONDENT.

EXHIBIT P7 THE TRUE COPY OF THE REPRESENTATION DATED 08.03.2021 OF THE PETITIONER TO THE 1ST RESPONDENT WITH COPIES TO THE RESPONDENTS 2 AND 3.

EXHIBIT P8 THE TRUE COPY OF THE ACKNOWLEDGMENT DATED 10.03.2021 OF EXHIBIT P7 BY THE RESPONDENTS 1 TO 3.

RESPONDENTS EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE