The Calicut City Service ... vs State Of Kerala
2021 Latest Caselaw 10734 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     TUESDAY, THE 30TH DAY OF MARCH 2021 / 9TH CHAITHRA, 1943

                       WP(C).No.6313 OF 2021(L)


PETITIONER:

               THE CALICUT CITY SERVICE CO-OPERATIVE BANK LTD NO D
               2777,
               CHALAPPURAM,
               CALICUT,
               REPRESENTED BY ITS GENERAL MANAGER

               BY ADVS.
               SRI.B.S.SWATHI KUMAR
               SMT.ANITHA RAVINDRAN
               SRI.HARISANKAR N UNNI
               SMT.SHUROOKA P.K.

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY THE SECRETARY,
               DEPARTMENT OF CO-OPERATION,
               THIRUVANANTHAPURAM-695 001.

      2        THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
               JAWAHAR SAHAKARANA BHAVAN,
               DPI JUNCTION, THYCAUD,
               THIRUVANANTHAPURAM-695 014.

      3        THE DIRECTOR OF CO-OPERATIVE AUDIT,
               DIRECTORATE OF CO-OPERATIVE AUDIT,
               JAWAHAR SAHAKARANA BHAVAN,
               DPI JUNCTION,
               THYCAUD,
               THIRUVANANTHAPURAM-695 014.


OTHER PRESENT:

               SR.GP K.P HARISH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).6313/2021
                                     2




                               JUDGMENT

Petitioner herein is a Co-operative Society which is graded as

Super grade-I. According to the petitioner, Ext.P1 was filed to rectify

certain omissions or difference in the reserve fund on two counts in the

audit report of the period 2019-2020. Ext.P1 was filed by the petitioner

addressed to the Secretary of the Department, Thiruvananthapuram

requesting that the overdue below one year need not be put as reserve

and put up only 10% of the overdue. The grievance of the petitioner is

that, Ext.P1 is pending for consideration.

2. After hearing the learned counsel for the petitioner and the

learned Senior Government Pleader, I feel that, interest of justice will be

served by directing respondents to consider Ext.P1 as expeditiously as

possible and to pass appropriate orders on it on merits within a period

of one month from the date of receipt of a copy of this judgment. If the

petitioner proposes to file an additional statement and makes a request

in writing for personal hearing,, that shall also be permitted.

Writ Petition is disposed of as above.

Sd/-

                                                SUNIL THOMAS

Sbna                                                 JUDGE
 W.P(C).6313/2021





                         APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1           TRUE    COPY    OF    THE   REQUEST      NO
                     CCSCB/CH/02/2021 DATED 2.2.2021 FILED    BY
                     THE PETITIONER

EXHIBIT P1 (A)       TRUE COPY OF THE ACKNOWLEDGEMENT CARD

EVIDENCING THE RECEIPT OF EXT P1 OF THE 1ST RESPONDENT

EXHIBIT P1 (B) TRUE COPY OF THE ACKNOWLEDGEMENT CARD EVIDENCING THE RECEIPT OF EXT P1 OF THE 3RD RESPONDENT

EXHIBIT P2 TRUE COPY OF THE CIRCULAR NO 34/2020 DATED 8.5.2020 ISSUED BY THE 2ND RESPONDENT