Prameela P.R vs Kumbala Service Co-Operative ...
2021 Latest Caselaw 7613 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE MR. JUSTICE AMIT RAWAL

    THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA, 1942

                       WP(C).No.35976 OF 2017(V)


PETITIONER/S:

                PRAMEELA P.R.
                AGED 28 YEARS,W/O.NITHYANANDA.K,RESIDING AT
                SHANTHIPALLA HOUSE,KUMBALA(P.O),KASARAGOD
                DISTRICT,PIN-671321.

                BY ADVS.
                SHRI.JAWAHAR JOSE
                SMT.CISSY MATHEWS
                SRI.SARUN RAJAN

RESPONDENT/S:

      1         KUMBALA SERVICE CO-OPERATIVE BANK
                KUMBALA(P.O),KASARAGOD DISTRICT,
                PIN-671321.REPRESENTED BY ITS SECRETARY.

      2         THE MANAGING COMMITTEE OF THE KUMBALA SERVICE
                CO-OPERATIVE BANK
                REPRESENTED BY ITS PRESIDENT SRI.SHANKARA
                ALVA.K,KUMBALA(P.O),KASARAGOD DISTRICT,PIN-671321.

      3         THE REGISTRAR OF CO-OPERATIVE SOCIETIES
                NEAR PRESS CLUB
                JUNTION,STATUE,THIRUVANANTHAPURAM,PIN-695001.

      4         THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES GENERAL
                KASARAGOD(P.O),PIN-671121.

                R1 BY ADV. SRI.C.P.ANIL RAJ
                R1, R3 BY GOVERNMENT PLEADER
                R1 BY ADV. SRI.SADCHITH.P.KURUP

OTHER PRESENT:

                GP SRI B HARISH KUMAR

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
04.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.35976 OF 2017(V)

                                   2




                            JUDGMENT

Dated this the 4th day of March 2021

Learned counsel for petitioner, on instructions, does

not press the writ prayer. The writ petition is closed as not

pressed.

Sd/-

                                          AMIT RAWAL

    sab                                      JUDGE

WP(C).No.35976 OF 2017(V)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE NOTIFICATION DATED 11-

3-2017 ISSUED BY THE 1ST RESPONDENT SOCIETY

EXHIBIT P1(A) TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.A.32/2014

EXHIBIT P1(B) TRUE COPY OF THE JUDGMENT DATED 9-5-2017 IN S.L.P.NO.10715/2014

EXHIBIT P2 TRUE COPY OF THE CALL LETTER DATED 12.10.2017 ISSUED TO THE PETITIONER BY THE 1ST RESPONDENT SOCIETY

EXHIBIT P2(A) TRUE COPY OF THE CALL LETTER ISSUED TO THE PETITIONER BY THE 1ST RESPONDENT SOCIETY INTIMATING THE INTERVIEW

EXHIBIT P3 TRUE COPY OF THE CIRCULAR DATED 7-6-1991 BEARING NUMBER 18/1991

EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 22-7-

2017 OF THIS HON'BLE COURT IN W.P. (C)NO.37441/2009

EXHIBIT P5 TRUE COPY OF THE CIRCULAR DATED 9-11-

2011 BEARING NUMBER 79/2011

EXHIBIT P6 TRUE COPY OF THE INTERIM ORDER DATED 11-

8-2017 IN W.P(C)NO.26537/2017

EXHIBIT P7 TRUE COPY OF THE ORDER DATED 25.8.2017 ISSUED BY THE 4TH RESPONDENT UNDER SECTION 32 OF THE KERALA CO-OPERATIVE SOCIETIES ACT.