Sreejith Mr vs The Joint Registrar Of ...
2021 Latest Caselaw 18927 Ker

WA No.1151/2021                                1/2




                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                            THE HONOURABLE MR. JUSTICE A.M.BADAR
                                             &
                       THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                  Friday, the 10th day of September 2021 / 19th Bhadra, 1943
                                      WA NO. 1151 OF 2021

        AGAINST JUDGMENT DATED 02.08.2021 IN WP(C) 14255/2020 OF THIS COURT.

                                            ---

   APPELLANT/PETITIONER:

      SREEJITH MR, AGED 38 YEARS, PEON,

      SULTAN BATHERY SERVICE COOPERATIVE BANK-LIMITED NO.LL-11,

      SULTAN BATHERY POST, WAYANAD DISTRICT, PIN CODE:-673 592.

    BY ADVS.M/S.D.SOMASUNDARAM, HARIMOHAN & ARUN CHANDRAN

   RESPONDENTS/RESPONDENTS:

    1.THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),

      OFFICE OF THE JOINT REGISTRAR OF COOPERATIVE SOCIETIES (GENERAL),

      WAYANAD DISTRICT, PIN CODE-673 001.

    2.THE MANAGING COMMITTEE OF THE SULTAN BATHERY

      SERVICE COOPERATIVE BANK LTD.NO.L.L.11,REPRESENTED BY ITS PRESIDENT,

      SULTAN BATHERY POST, WAYANAD DISTRICT, PIN CODE:-673 592.

    3.THE SULTAN BATHERY SERVICE COOPERATIVE BANK LTD NO. L.L. 11,

      REPRESENTED BY ITS SECRETARY, SULTAN BATHERY POST,

      WAYANAD DISTRICT, PIN CODE:-673 592.




                                                                               P.T.O.
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    4.BABU M.T., SALESMAN, NEETHI MEDICAL STORE,

      SULTAN BATHERY SERVICE COOPERATIVE BANK LTD NO.L.L. 11,

      SULTAN BATHERY POST, WAYANAD DISTRICT, PIN CODE:-673 592.

    BY GOVERNMENT PLEADER FOR R1.

    ADV.SRI.M.P.ASHOK KUMAR FOR R2 & R3.

    ADV.SRI.P.U.SHAILAJAN FOR R4.


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to:

        I.Stay the operation and implementation of the judgment of the
   Learned Single Judge dated 02.08.2021 in W.P.(C) No.14255 of 2020 and the
   proceedings impugned therein,

        II.Issue directions to respondents 2 and 3 to promote the appellant
   as junior clerk in the existing vacant post of junior clerk pending
   disposal of the Writ Appeal.


        This Writ Appeal coming on for admission on 10.09.2021 upon perusing
   the appeal memorandum, the court on the same day passed the following:

                                       ORDER

Heard learned counsel for the appellant so also the learned counsel appearing for respondents 2 and 3.

Case for consideration is made out in the light of the provisions of Section 69(2)(d) of the Co-operative Societies Act.

Admit. Learned Govt.Pleader takes notice for 1st respondent. Adv.Sri.M.P.Ashok Kumar takes notice for respondents 2 and 3. Learned counsel takes notice for 4th respondent.

Post after two weeks. There shall be an interim stay to the effect and operation of the impugned judgment, till next date of hearing.

          10/09/2021                        Sd/-A.M.BADAR,JUDGE

                                            Sd/-MURALI PURUSHOTHAMAN,JUDGE




10-09-2021                    /True Copy/                              Assistant Registrar