A M Ali vs The Joint Registrar Of ...
2021 Latest Caselaw 22643 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
    FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA, 1943
                       WP(C) NO. 25930 OF 2021
PETITIONERS:

1         A. M. ALI
          S/O MUHAMMED, AGED 61 YEARS,
          ANCHUPARAMBIL HOUSE, MANJALI, MANNAM P.O,
          ERNAKULAM DISTRICT, PIN-683 520

2         SAKKEER P.A, S/O ABDUL KHADAR, AGED 51 YEARS,
          PULLOLIL HOUSE MANJALI, MANNAM P.O,
          ERNAKULAM DISTRICT, PIN-683 520

          BY ADV C.A.JOJO


RESPONDENTS:

1         THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETY (GENERAL)
          CIVIL STATION KAKKANAD, KOCHI, PIN-682030

2         THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES,
          N.PARAVOOR P.O, DRNAKULAM DISTRICT, PIN-683 513

3         THE SECRETARY, MANJALIY SERVICE CO-OPERATIVE BANK LTD,
          NO.2266, MANJALY, MANNAM P.O, ERNAKULAM, PIN-683 520

4         THE PRESIDENT, MANJALIY SERVICE CO-OPERATIVE BANK LTD,
          NO.2266, MANJALY, MANNAM P.O, ERNAKULAM, PIN-683 520



          GP SRI JIMMY GEORGE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 25930 OF 2021
                                2


                          JUDGMENT

This is a total atrocious litigation for settling of the

personal animosity between the members of the Society and

the petitioner. Petitioner has no cause of action to challenge

the notification issued by the Co-operative Bank for inviting

applications. Even on merits the earlier notification issued for

inviting applications for filling up the posts of peon and night

watchman was cancelled by way of resolution and impugned

notification Ext.P7 has been promulgated by clarifying that

those who have applied in pursuance to the previous

notification need not apply again as notice of examination has

been issued to them.

I am afraid that the argument of the petitioner cannot be

accepted as the previous applicants' case cannot be denied as

they may have by this time become over aged. This is always a

practice done as when the cancellation of examination has

been made without initiating the process of selection. The writ

petition is wholly ill-motivated. It is dismissed with an

exemplary costs of Rs.10,000/- to be paid to the Kerala Bar WP(C) NO. 25930 OF 2021

Association. In case of noncompliance of the payment of the

cost within a period of one week from today, Registry is

directed to list the case for taking further action in accordance

with law.

Sd/-

AMIT RAWAL JUDGE nak WP(C) NO. 25930 OF 2021

APPENDIX

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE ORDER NO.C.R.P(2)2096/19/K.D.S DATED 06.06.2019 ISSUED BY THE 1ST RESPONDENT WITH ENGLISH TRANSLATION EXHIBIT P2 TRUE COPY OF THE JUDGENT OF THIS HON'BLE COURT IN WPC NO.29384 O 2019 DATED 28.11.2018 EXHIBIT P3 TRUE COPY OF THE DISSENT NOTE WITH OBJECTION DATED 30.10.2021 SUBMITTED TO THE 4TH RESPONDENT WITH ENGLISH TRANSLATION EXHIBIT P4 A TRUE COPY OF THE DISSENT NOTE WITH OBJECTION DATED 30.10.2021 SUBMITTED TO THE 4TH RESPONDENT WITH ENGLISH TRANSLATION ENGLISH P5 A TRUE COPY OF THE COMPLAINT DATED 07.09.2021 SUBMITTED TO THE 1ST RESPONDENT WITH ENGLISH TRANSLATION EXHIBIT P6 A TRUE COPY OF THE COMMUNICATION WITH HALL TICKET RECEIVED BY ONE OF THE CANDIDATE NOORA K.S DATED 02.11.2021 ISSUED BY THE 3RD RESPONDENT WITH ENGLISH TRANSLATION EXHIBIT P7 A TRUE COPY OF THE PAPER NOTIFICATION IN DESHABIMANI NEWS PAPER DATED 02.06.2020 WITH ENGLISH TRANSLATION