Kerala High Court
K.O. Davis vs The State Of Kerala on 6 May, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
FRIDAY, THE 6TH DAY OF MAY 2022 / 16TH VAISAKHA, 1944
OP(KAT) NO. 120 OF 2022
(Against the order dtd.20.04.2022 in OA No.665/2022 of Kerala
Administrative Tribunal, Principal Bench at
Thiruvananthapuram)
PETITIONER/APPLICANT IN THE OA:
K.O. DAVIS
AGED 56 YEARS, S/O.OUSEPH
ASSISTANT REGISTRAR OF
CO-OPERATIVE SOCIETIES, (GENERAL) (UNDER
SUSPENSION), MINI CIVIL STATION,
CHALAKKUDY - 680 307
RESIDING AT:
KOYEKKARA HOUSE,
ASHTAMICHARA P.O.,
THRISSUR, PIN - 680731.
BY ADVS.
N.ANAND
RAJESH O.N.
RESPONDENTS/RESPONDENTS IN THE OA:
1 THE STATE OF KERALA
DEPARTMENT OF CO-OPERATION,
SECRETARIAT,
THIRUVANANTHAPURAM - 695 001
REPRESENTED BY ITS SECRETARY.
OP(KAT) No.120 of 2022 2
2 THE DIRECTOR OF CO-OPERATIVE AUDIT
AUDIT DIRECTORATE,
JAWAHAR SAHAKARANA BHAVAN
DPI JUNCTION, THYCAUD P.O
THIRUVANANTHAPURAM, PIN - 695014.
3 THE REGISTRAR OF CO-OPERATIVE SOCIETIES
JAWAHAR SAHAKARANA BHAVAN,
DPI JUNCTION, THYCAUD P.O,
THIRUVANANTHAPURAM, PIN - 695014
4 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
GENERAL, OFFICE OF THE JOINT REGISTRAR OF CO-
OPERATIVE SOCIETIES GENERAL,
CIVIL STATION, AIYYANTHOLE P.O.,
THRISSUR, PIN - 680 003.
OTHER PRESENT:
SRI.BIJOY CHANDRAN, SENIOR GOVT. PLEADER.
THIS OP (KERALA ADMINISTRATIVE TRIBUNAL) HAVING COME UP
FOR ADMISSION ON 06.05.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
OP(KAT) No.120 of 2022 3
DEVAN RAMACHANDRAN &
SOPHY THOMAS, JJ.
------------------------------------
O.P. (KAT) No.120 of 2022
------------------------------------
Dated this the 6th day of May, 2022
JUDGMENT
Devan Ramachandran, J.
When this matter was called today, learned counsel for the
petitioner submitted that this matter has become infructuous as his
client has attained the age of superannuation on 30.04.2022.
2. Sri.Bijoy Chandran, learned Senior Government Pleader
submitted that the petitioner's suspension is in force.
In the afore circumstances, we close this original petition,
however, leaving open every contention of the petitioner to be
pursued in future appropriately at the relevant time.
Sd/-
DEVAN RAMACHANDRAN
JUDGE
Sd/-
SOPHY THOMAS
JUDGE
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APPENDIX OF OP(KAT) 120/2022
PETITIONER ANNEXURES
Annexure-A1 TRUE COPY OF THE CIRCULAR DATED
13.07.2017 ISSUED BY RESPONDENT NO. 2 IN
CIRCULAR NO. 01/2017
Annexure-A2 TRUE COPY OF THE RELEVANT PORTION OF THE
INTERIM REPORT DATED 09.08.2021 OF THE
GOVERNMENT APPOINTED HIGH COMMITTEE IN
NO. 5353528/2021/O/O DS CO-OPERATION (C)
Annexure-A3 TRUE COPY OF THE ORDER DATED 11.08.2021
PASSED BY RESPONDENT NO. 1 IN G.O.(RT)
NO. 484/202/CO-OP
Annexure-A4 TRUE COPY OF THE COMMUNICATION DATED
13.08.2021 ISSUED BY RESPONDENT NO. 4 TO
THE APPLICANT IN NO. JRGTSR/E/165/2021
Annexure-A5 TRUE COPY OF THE CHARGE MEMO AND THE
STATEMENT OF ALLEGATIONS DATED 06.10.2021
IN NO. CO-OP/A1/152/2021/CO-OP
Annexure-A6 TRUE COPY OF THE REPLY DATED 29.10.2021
SUBMITTED BY THE APPLICANT TO RESPONDENT
NO. 1 (THROUGH PROPER CHANNEL)
Exhibit-P1 TRUE COPY OF THE ORIGINAL APPLICATION NO.
665 OF 2022 FILED BY THE PETITIONER
BEFORE THE HON'BLE KERALA ADMINISTRATIVE
TRIBUNAL, PRINCIPAL BENCH
Exhibit-P2 TRUE COPY OF THE ORDER DATED 20.04.2022
PASSED BY THE HON'BLE KERALA
ADMINISTRATIVE TRIBUNAL, PRINCIPAL BENCH
IN O.A. NO. 665 OF 2022
Exhibit-P3 TRUE COPY OF THE REPRESENTATION DATED
20.04.2022 SUBMITTED BY THE PETITIONER TO
Exhibit-P4 TRUE COPY OF THE POSTAL RECEIPT
EVIDENCING DISPATCH OF EXT.P3
Exhibit-P5 TRUE COPY OF POSTAL TRACKING RECEIPT
EVIDENCING THE SERVICE OF EXT.P3
RESPONDENT'S EXHIBITS: NIL.
True Copy
P.S to Judge
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