Shabeena.S.A vs State Of Kerala
2021 Latest Caselaw 17856 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                     THE HONOURABLE MR. JUSTICE AMIT RAWAL
         WEDNESDAY, THE 1ST DAY OF SEPTEMBER 2021 / 10TH BHADRA, 1943
                            WP(C) NO. 27250 OF 2012
PETITIONER/S:
      1     SHABEENA.S.A.
            TYPIST (1ST GRADE), TRIVANDRUM DISTRICT CO-OPERATIVEBANK,
            KATTAKADA MORNING AND EVENING BRANCH, RESIDING AT S.S.HOUSE,
            MUTHIYAVILLA, KATTAKADA P.O.,THIRUVANANTHAPURAM.

     2       REEMARANI M.V. STENO TYPIST TRIVANDRUM DISTRICT CO-OPERATIVE
             BANK HEAD OFFICE, RESIDING AT T.C. 66/1256, SARADAMANDIRAM,
             POONKULAM, VELLAYANI P.O., THIRUVANANTHAPURAM.

             BY ADV SRI.K.B.ARUNKUMAR


RESPONDENT/S:

     1       STATE OF KERALA
             REPRESENTED BY ITS SECRETARY DEPARTMENT OF CO-OPERATION,
             GOVERNMENT OF KERALA, SECRETARIAT,THIRUVANANTHAPURAM.

     2       REGISTRAR OF CO-OPERATIVE SOCIETIES KERALA STATE
             THIRUVANANTHAPURAM.

     3       KERALA PUBLIC SERVICE COMMISSION PATTOM THIRUVANANTHAPURAM
             REPRESENTED BY ITS SECRETARY.

     4       THIRUVANANTHAPURAM DISTRICT CO-OPERATIVE BANK LTD FORT
             THIRUVANANTHAPURAM REPRESENTED BY IT'S GENERALMANAGER.

             BY ADVS.
             SRI.THOMAS ABRAHAM SC THIRUVANANTHAPURAM DIST. CO.OP BANK
             SRI.P.C.SASIDHARAN, SC, KPSC


OTHER PRESENT:

             GP SRI JIMMY GEORGE


     THIS    WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
01.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 27250 OF 2012
                                    2



                          JUDGMENT

The petitioners have approached this court challenging

denial of promotion.

In my view, the petitioners have an efficacious alternative

remedy to challenge the same under Section 69 of the Kerala

Co-operative Societies Rules. The writ petition is disposed of

with a liberty to the petitioners to avail the alternative remedy.

In case the petitioners avail the remedy within a period of 45

(forty five) days from the date of receipt of a copy of this

judgment, the objection qua the limitation would not be

taken.

Sd/-

sab                                           AMIT RAWAL

                                                 JUDGE
 WP(C) NO. 27250 OF 2012


                 APPENDIX OF WP(C) 27250/2012

PETITIONER EXHIBITS

EXHIBIT P1            TRUE COPY OF THE MINUTES OF THE ORDER
                      DATED 26.12.1980.

EXHIBIT P2            TRUE COPY OF THE RECRUITMENT RULES FOR

KERALA PUBLIC SERVICE COMMISSION DISTRICT CO-OPERATIVE BANKS DATED 27.07.1998.

EXHIBIT P3 TRUE COPY OF THE GAZETTE NOTIFICATION NO.5954/B1/2001/CO-OP. DATED 17.07.2012.

EXHIBIT P4 TRUE COPY OF THE COMMUNICATION NO.E.M.(1) 19110/2010 DATED 21.06.2010.

EXHIBIT P5 TRUE COPY OF THE RESOLUTION NO.17/10-11 AS PER RESOLUTION NO.16 DATED 07/01/2011.

EXHIBIT P6 TRUE COPY OF THE COMMUNICATION NO.AIII(20782/10/CW DATED 23.02.2011.

EXHIBIT P7 TRUE COPY OF THE RESOLUTION FORWARDED TO THE REGISTRAR DATED 21/03/2011.

EXHIBIT P8 THE TRUE COPY OF THE SAID LETTER NO.E.M(1)13252/2011(2) DATED 10/07/2012.

EXHIBIT P9 TRUE COPY OF THE REPRESENTATION SUBMITTED ON 03.10.2012 BY THE 1ST PETITIONER.

EXHIBIT P9(a) TRUE COPY OF THE REPRESENTATION SUBMITTED ON 02.09.2012 BY THE 2ND PETITIONER.