M.M.Shakeer vs Kunnathunad Taluk Primary ...
2021 Latest Caselaw 22940 Ker

WP(C) No.26157/2021                      1/3

                        HE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT
                       THE HONOURABLE MR. JUSTICE AMIT RAWAL
           Tuesday, the 23rd day of November 2021 / 2nd Agrahayana, 1943
                              WP(C) NO. 26157 OF 2021
   PETITIONER:

          M.M.SHAKEER , BRANCH MANAGER/RECOVERY OFFICER, KUNNATHUNAD TALUK
          PRIMARY CO-OPERATIVE AGRICULTURAL AND RURAL DEVELOPMENT BANK LTD.
          NO.E 982, PERUMBAVOOR, ERNAKULAM.

   RESPONDENTS:

      1. KUNNATHUNAD TALUK PRIMARY CO-OPERATIVE AGRICULTURAL AND RURAL
         DEVELOPMENT BANK LTD. NO.982, REPRESENTED BY ITS SECRETARY,
         PERUMBAVOOR, ERNAKULAM-683542.
      2. CONCURRENT AUDITOR, KUNNATHUNAD TALUK PRIMARY CO-OPERATIVE
         AGRICULTURAL AND RURAL DEVELOPMENT BANK LTD. NO.982, PERUMBAVOOR,
         ERNAKULAM-683542.


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay all further steps pursuant to Ext.P9, pending disposal of
   the Writ Petition.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.P.N.MOHANAN, C.P.SABARI & AMRUTHA SURESH Advocates for the petitioner,
   the court passed the following:
 WP(C) No.26157/2021                            2/3




                                      AMIT RAWAL, J
                                     -----------------------

W.P. (C) No.26157 of 2021

----------------------

Dated this the 23rd day of November, 2021

Inter alia alleges that the respondent is a Primary

Society and therefore the requirement of equivalent

certificate, as indicated vide Ext.P9, of graduation from

Madurai Kamaraj University, Madurai as per the

judgment Ext.P5 by interpreting the provisions of Rule

186(1) of Kerala Co-operative Societies Rules, is not a

mandatory requirement of law.

Issue notice before admission by speed post. In the

meantime the operation of the order with regard to the

refund of the salary and benefits paid to the petitioner, is

ordered to be stayed.

Sd/-

                                                      AMIT RAWAL
                                                        JUDGE

            VV




23-11-2021                       /True Copy/                          Assistant Registrar
 WP(C) No.26157/2021                 3/3

APPENDIX OF WP(C) 26157/2021 Exhibit P9 A TRUE COPY OF THE ORDER DATED 12.11.2021 ALONG WITH ENGLISH TRANSLATION.

Exhibit P5 A TRUE COPY OF THE JUDGMENT DATED 7.2.2020 IN WP(C) NO.71/2018.