Bibin Wilson vs The Vennoor Service Co-Operative ...
2022 Latest Caselaw 1895 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
   FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
                   WP(C) NO. 11950 OF 2015
PETITIONERS:

    1     BIBIN WILSON,AGED 28 YEARS,
          S/O.M.R.WILSON,MANIKAATHU PRAMBIL HOUSE,
          MELADOOR.P.O, ANNAMANADA,
          THRISSUR DISTRICT-680 741.

    2     MARY MEEKHUL
          AGED 22 YEARS
          D/O.M.R.WILSON, MANIKATHU PARAMBIL HOUSE,
          MELADOOR.P.O, ANNAMANADA,
          THRISSUR DISTRICT-680741.
          BY ADV SRI.PRASAD CHANDRAN


RESPONDENTS:

    1     THE VENNOOR SERVICE CO-OPERATIVE BANK LTD
          NO.675, REPRESENTED BY ITS SECRETARY,
          VENNOOR,ALATHUR.P.O, THRISSUR DISTRICT-680 741.

    2     THE BOARDOF DIRECTORS OF THE VENNOOR SERVICE CO-
          OPERATIVE BANK TLTD.NO675, REPRESENTED BY ITS
          PRESIDENT, VENNOOR, ALATHUR.P.O,
          THRISSUR DISTRICT -680 741.

    3     THE JOINT REGISTRAR OF CO-OPERATIVER SOCIETIES
          GENERAL, THRISSUR, THRISSURDISTRICT-680 001.

    4     BEENA PRADEEP
          DATA ENTRY OPERATOR, VENNOOR SERVICE CO-OPERATIVE
          BANK LTD.NO.675, RESIDING AT THUNDIYIL, KIZHADOOR,
          THRISSUR DISTRICT-680 741.

    5     LINTO DEVASSY
          DATA ENTRY OPERATOR, VENNOOR SERVICE CO-OPERATIVE
          BANK LTD.NO.675, RESIDING AT MANIKKATHUPARAMBIL,
          VENNOOR.P.O, THRISSUR DISTRICT-680 741.

    6     MINI JILSON PEON
          VENNOOR SERVICE CO-OPERATIVE BANK LTD.NO.675,
 WP(C) NO. 11950 OF 2015
                                   2

             RESIDING AT KANAMPILLY, VENNOOR, P.O,
             THRISSUR DISTRICT - 680 741.

     7       LAKSHMI PRIYA JOSHY PEON
             VENNOOR SERVICE CO-OPERATIVE BANK LTD.NO.675,
             RESIDING AT VATHYATTU HOUSE, VENNOOR.P.O, THRISSUR
             DISTRICT-680 001.

             BY ADVS.
             SRI.GEORGE POONTHOTTAM
             SMT.I.SHEELA DEVI


OTHER PRESENT:

             BY SR.GP.PREMCHAND R. NAIR


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   18.02.2022,   THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 11950 OF 2015
                                     3




                        MOHAMMED NIAS.C.P.,J
                   ------------------------
                          WP(C)No.11950 of 2015
                   ------------------------
                  Dated this the 18th day of February, 2022


                             JUDGMENT

The petitioner has filed Ext.P3 complaint before the third

respondent pointing out the alleged illegalities in the selection to the

post of Data Entry Operator and Peons in the first respondent Bank.

In such circumstances, there will be a direction to the third

respondent to consider and pass orders on Ext.P3, after hearing the

petitioner and all other affected parties within a period of three

months from the date of receipt of a copy of this judgment. The

appointments, if any, made will be subject to the decision to be

taken by the third respondent as aforesaid. The petitioner will also

produce the certified copy of this judgment as well as a copy of the

writ petition before the third respondent so as to enable him to

take a decision as aforesaid.

The writ petition is disposed as above.

Sd/-

MOHAMMED NIAS.C.P., JUDGE

dlk 18.2.22 WP(C) NO. 11950 OF 2015

APPENDIX OF WP(C) 11950/2015

PETITIONERS EXHIBITS

EXT.P1 A TRUE COPY OF THE NOTIFICATION PUBLISHED IN THE MATHRUBHOOMI DAILY DATED 29-11-2014.

EXT.P2A TRUE COPY OF THE COMPLAINT SUBMITTED BY THE 1ST PETITIONER BEFORE THE 3RD RESPONDENT DATED 03-03-2015.

EXT.P3A TRUE COPY OF THE COMPLAINT SUBMITTED BY THE 2ND PETITIONER BEFORE THE 3RD RESPONDENT DATED 03-03-2015.