Deepa.K vs The Board Of Directors Of ...
2021 Latest Caselaw 19069 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR. JUSTICE AMIT RAWAL
 MONDAY, THE 13TH DAY OF SEPTEMBER 2021 / 22ND BHADRA, 1943
                     WP(C) NO. 18692 OF 2021
PETITIONER/S:

            DEEPA.K, AGED 41 YEARS, DEEPALAYAM, AYIKUNNAM,
            SASTHAMKOTTA P.O.KOLLAM

            BY ADVS.
            P.N.MOHANAN
            C.P.SABARI
            AMRUTHA SURESH



RESPONDENT/S:

    1       THE BOARD OF DIRECTORS OF SASTHAMKOTTA CO-
            OPERATIVE AGRICULTURAL AND RURAL DEVELOPMENT BANK
            LTD ,NO. 1 373, REPRESENTED BY PRESIDENT,
            SASTHAMKOTTA P.O.KOLLAM DISTRICT-690 521.

    2       SASTHAMKOTTA CO-OPERATIVE AGRICULTURAL AND RURAL
            DEVELOPMENT BANK LTD NO. Q 373, REPRESENTED BY ITS
            SECRETARY, SASTHAMKOTTA P.O.KOLLAM DISTRICT-690
            521.

    3       THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
            (GENERAL), OFFICE OF THE JOINT REGISTRAR OF CO-
            OPERATIVE SOCIETIES, CIVIL STATION P.O.KOLLAM-691
            013.

    4       THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
            (G), VALUATION OFFICER, SASTHAMKOTTA CO-OPERATIVE
            AGRICULTURAL AND RURAL DEVELOPMENT BANK LTD NO. Q
            373, SASTHAMKOTTA, KOLLAM-690 521


OTHER PRESENT:
          GP SRI JIMMY GEORGE


     THIS    WRIT   PETITION     (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   13.09.2021,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 18692 OF 2021


                               -2-




                           JUDGMENT

(Dated this the 13th day of September, 2021)

By virtue of compromise order in the arbitration court, the petitioner was appointed. The grievance of the petitioner in the instant petition is non-payment of the salary. I am afraid, this Court cannot be substituted with a role of an executing court of an arbitration court. The petitioner has independent remedy to seek execution, in accordance with law. This Writ Petition is, accordingly, dismissed.

sd

AMIT RAWAL, JUDGE.

dl/ WP(C) NO. 18692 OF 2021

APPENDIX OF WP(C) 18692/2021

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE B.COME DEGREE CERTIFICATE FORM CALICUT UNIVERSITY OF THE PETITIONER

Exhibit P2 A TRUE COPY OF THE PGDCA CERTIFICATE FROM ELECTRONICS CORPORATION OF INDIA OF THE PETITIONER

Exhibit P3 A TRUE COPY OF THE ORDER DATED 5.5.2014 OF THE FIRST RESPONDENT ALONG WITH ENGLISH TRANSLATION

Exhibit P4 A TRUE COPY OF THE RESOLUTION NO VI DATED 18.12.2014 IS ALONG WITH ENGLISH TRANSLATION

Exhibit P5 A TRUE COPY OF THE ARC NO 51/2017 FILED BEFORE THE ARBITRATION COURT ALONG WITH SUMMONS ALONG WITH ENGLISH TRANSLATION

Exhibit P6 A TRUE COPY OF THE AWARD DATED 10.10.2019 IN ARC NO 51/2017 ALONG WITH DETAILS OF THE COMPROMISE ALONG WITH ENGLISH TRANSLATION

Exhibit P7 A TRUE COPY OF THE APPOINTMENT ORDER DATED 14.3.2020 ISSUED BY THE FIRST RESPONDENT

Exhibit P8 A TRUE COPY OF THE PETITION DATED 16.9.2020 OF THE PETITIONER FILED BEFORE THE FIRST AND SECOND RESPONDENTS ALONG WITH ENGLISH TRANSLATION

Exhibit P9 A TRUE COPY OF THE RELEVANT PORTION OF APPENDIX OF THE KCS ACT