Citation : 2022 Latest Caselaw 6102 Ker
Judgement Date : 1 June, 2022
WP(C) No.17652/2020 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Wednesday, the 1st day of June 2022 / 11th Jyaishta, 1944
WP(C) NO. 17652 OF 2020(F)
PETITIONER:
ATHIRA RAJU,AGED 27 YEARS,D/O.K.K.RAJU, KOTHAKUNNIL (H), KIDANGOOR P.O.,
PIRAYAR, KOTTAYAM, PIN-686572.
RESPONDENTS:
1. THE REGISTRAR OF CO-OPERATIVE SOCIETIES, OFFICE OF THE REGISTRAR OF CO-
OPERATIVE SOCIETIES, JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION, THYCAUD
P.O., THIRUVANANTHAPURAM-695014.
2. THE JOINT REGISTRAR (GENERAL) OF CO-OPERATIVE SOCIETIES, KOTTAYAM.560037
3. THE ASSISTANT REGISTRAR (GENERAL) OF CO-OPERATIVE SOCIETIES,
MEENACHIL-686575.
4. THE KIDANGOOR SERVICE CO-OPERATIVE BANK LIMITED NO.3431, REPRESENTED BY
ITS SECRETARY, KIDANGOOR-686657.
5. THE BOARD OF DIRECTORS OF THE KIDANGOOR SERVICE CO-OPERATIVE BANK LIMITED
NO.3431, REPRESENTED BY ITS PRESIDENT, KIDANGOOR-686657.
6. M.N.GOPALAKRISHNAN @ KUTTAN SIR, AGE AND FATHERS NAME NOT KNOWN TO THE
PETITIONER, MADATHIL HOUSE, MANARCAD P.O., KOTTAYAM-686583.
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
the selection and interview as per Exhibit P2 so far as it violates the
condition regarding external agency prescribed in Ext.P1 judgment pending
disposal of this 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 ARUN
PAUL JACOB & VISHNU MOHAN Advocates for the petitioner, GOVERNMENT PLEADER for
the respondents 1 to 3, SRI. O.D.SIVADAS Advocate for the respondent 4 & 5, the
court passed the following:
ORDER
I notice that the Assistant Registrar appears to have made a report to the Joint Registrar on 10.12.2014, a copy of which has been pleaded on record as Ext.P4 in WP(C) 30634/2019.
I, therefore, direct the Joint Registrar to file an affidavit before this Court detailing what action was taken pursuant thereon along with the timelines of the proceedings, if any.
As along as the other two writ petitions are concerned, Government Pleader as also the learned counsel for the Bank seek time to complete proceedings and also to get ready for hearing.
Post on 20.06.2022.
Sd/- DEVAN RAMACHANDRAN JUDGE
01-06-2022 /True Copy/ Assistant Registrar
WP(C) No.17652/2020 2/2
APPENDIX OF WP(C) 17652/2020
EXHIBIT P1 TRUE COPY OF JUDGMENT DATED 19.08.2019 IN WPC
5345/2019.
EXHIBIT P2 TRUE COPY OF THE NOTIFICATION DATED 18.08.2019 CALLING
FOR APPLICATION TO THE VACANCIES OF THE 4TH RESPONDENT.
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