Saji Joseph vs The Registrar Of Co-Operative ...
2021 Latest Caselaw 7422 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

   WEDNESDAY, THE 03RD DAY OF MARCH 2021 / 12TH PHALGUNA, 1942

                           WP(C).No.3656 OF 2021(F)


PETITIONER:

               SAJI JOSEPH
               AGED 49 YEARS
               S/O. VARKEY JOSEPH, KANIYAMPARAMBIL, POOVARANI P. O.,
               PAIKA, KOTTAYAM DISTRICT, PIN - 686 577.

               BY ADVS.
               SRI.T.R.HARIKUMAR
               SRI.ARJUN RAGHAVAN

RESPONDENTS:

      1        THE REGISTRAR OF CO-OPERATIVE SOCIETIES
               THIRUVANANTHAPURAM, PIN - 695 001.

      2        THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
               (GENERAL)
               COLLECTORTE P. O., KOTTAYAM, PIN - 686 002.

      3        THE ASSISTANT REGISTRAR OF CO-OPERTATIVE SOCIETIES
               (GENERAL)
               KANJIRAPPALLY, KOTTAYAM, PIN - 686 507.

      4        THE MANAGING COMMITTEE OF THE ELIKULAM SERVICE CO-
               OPERATIVE BANK LTD. NO.K 158
               REPRESENTED BY ITS PRESIDENT, MADUKKAKUNNU P. O.,
               POOVARANY (VIA), KOTTAYAM DISTRICT, PIN - 686 577.

      5        THE ELIKULAM SERVICE CO-OPERATIVE BANK LTD. NO.K 158
               REPRESENTED BY ITS SECRETARY, MADUKKAKUNNU P. O.,
               POOVARANY (VIA), KOTTAYAM DISTRICT, PIN - 686 577.

               R1-4   BY   GOVERNMENT PLEADER
               R4-5   BY   ADV. SRI.A.ANTONY
               R4-5   BY   ADV. SMT.LEELAMMA ANTONY
               R4-5   BY   ADV. SRI.M.V.JACOB (MANICKANAMPARAMPIL)

OTHER PRESENT:

               SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3656 OF 2021(F)
                                    2




                              JUDGMENT

Dated this the 3rd day of March 2021

When the matter came up for hearing, the learned

Counsel for the petitioner submitted that since the order

now produced by the respondent was not available with

the petitioner and he was not aware of it, he could not

incorporate necessary factual and legal details

challenging that. Hence, he proposes to file a fresh writ

petition and permission is sought for withdrawing the writ

petition with liberty to file a fresh writ petition.

Heard both sides. Allowed as sought.

Sd/-

SUNIL THOMAS

JUDGE

SKP/4-3 WP(C).No.3656 OF 2021(F)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE ORDER NO.CRP(2) 8469/13-

K.DIS. DATED 03.01.2014, APPROVING THE STAFF PATTERN, ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P2 A TRUE COPY OF THE FEEDER CATEGORY SUB RULES APPROVED BY THE 2ND RESPONDENT DATED 05.05.2012.

EXHIBIT P3 A TRUE COPY OF THE REPORT OF THE 3RD RESPONDENT DATED 14.09.2018.

EXHIBIT P4 A TRUE COPY OF THE JUDGMENT DATED 04.04.2019 IN WP(C) NO.41936 OF 2018.

EXHIBIT P5 A TRUE COPY OF THE ORDER NO.CRP(2) 7233/18 DATED 08.02.2019 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P5(A) A TRUE COPY OF THE ORDER NO.CRP (2) 7233/2018/KDIS DATED 06-1-2021 ISSUED BY THE 2ND RESPONDENT

EXHIBIT P6 A TRUE COPY OF THE NOTIFICATION DATED 03.02.2021 PUBLISHED IN MANGALAM DAILY.

EXHIBIT P7 A TRUE COPY OF THE NEW FEEDER CATEGORY SUB RULES APPROVED BY THE 2ND RESPONDENT DATED NIL.

EXHIBIT P8 A TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 06.02.2021.

RESPONDENTS'S EXHIBITS:NIL

TRUE COPY P.A. TO JUDGE