New Indian Express Employees ... vs State Of Kerala
2022 Latest Caselaw 11113 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

  THURSDAY, THE 10TH DAY OF NOVEMBER 2022 / 19TH KARTHIKA,
                            1944
                  WP(C) NO. 13529 OF 2013


PETITIONER/S:

    1    NEW INDIAN EXPRESS EMPLOYEES ASSOCIATION (KERALA)
         REG.NO.07/06/09, EXPRESS ROAD, KALOOR, KOCHI,
         REPRESENTED BY ITS GENERAL SECRETARY.

    2    D.BALAKRISHNA PANICKER
         S/O.DAMODHARA PANICKER, JAYASADAN, KOMANA,
         AMBALAPUZHA P.O, ALAPPUZHA 688 561.

         BY ADV SRI.B.PRAMOD

RESPONDENT/S:

    1    STATE OF KERALA
         REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         DEPARTMENT OF COOPERATION, GOVERNMENT OF KERALA,
         SECRETARIAT, THIRUVANANTHAPURAM PIN 695 001.

    2    THE REGISTRAR
         CO-OPERATIVE SOCIETIES, THIRUVANANTHAPURAM 695
         001.

    3    STATE CO-OPERATIVE ELECTION COMMISSIONER
         THIRUVNANTHAPURAM 695 001.

    4    THE JOINT REGISTRAR OF CO-OPERATIVE
         SOCIETIES, (GENERAL), OFFICE OF THE CO-OP. JOINT
         REGISTRAR, B2 BLOCK, 5TH FLOOR, CIVIL STATION,
         KAKKANAD, ERNAKULAM PIN 682 021.

    5    EXPRESS GROUP EMPLOYEES CO-OPERATIVE SOCIETIES
         LTD
         REG.NO.E.720, KALOOR, KOCHI 682 017, REPRESENTED
         BY ITS SECRETARY.
 W.P.C.No. 13529 of 2013

                                  2



      6        THE PART TIME ADMINISTRATOR
               EXPRESS GROUP EMPLOYEES CO-OPERATIVE SOCIETIES
               LTD, REG.NO.E.720, KALOOR, KOCHI 682 017.



     THIS WRIT PETITION          (CIVIL) HAVING COME UP         FOR
ADMISSION ON 10.11.2022,         THE COURT ON THE SAME          DAY
DELIVERED THE FOLLOWING:
 W.P.C.No. 13529 of 2013

                                             3



                         P. V. KUNHIKRISHNAN, J
                       ............................................
                       W.P.(C). No. 13529 of 2013
             ....................................................................
             Dated this the 10th day of November, 2022


                                    JUDGMENT

The learned counsel for the petitioners submits that this

writ petition has become infructuous.

Thus this writ petition is dismissed as infructuous.

Sd/-

P. V. KUNHIKRISHNAN, JUDGE Dxy W.P.C.No. 13529 of 2013

APPENDIX OF WP(C) 13529/2013

PETITIONER EXHIBITS

EXHIBIT P1.TRUE COPY OF THE RELEVANT PART OF BYE-LAW OF SOCIETY APPROVED BY THE 2ND RESPONDENT

EXHIBIT P2.TRUE COPY OF THE LETTER DATED 27/3/2001 ISSUED BY THE 5TH RESPONDENT SOCIETY TO THE REGIONAL MANAGER, EXPRESS PUBLICATIONS (MADURAI) LTD, KERALA.

EXHIBIT P3.TRUE COPY OF THE COMMUNICATION DATED 19/12/2011 OF ASSISTANT REGISTRAR GENERAL, KANAYANNUR TO THE 4TH RESPONDENT

EXHIBIT P4.TRUE COPY OF THE ORDER NO.CP(5) 6384/09 DATED 30/4/2010 OF THE 2ND RESPNDENT

EXHIBIT P5.TRUE COPY OF THE DIRECTION DATED 9/6/2010 OF THE 4TH RESPONDENT

EXHIBIT P6.TRUE COPY OF THE COMPLAINT DATED 20/6/2011 OF ELECTED MEMBERS OF THE COMMITTEE TO THE 5TH RESPONDENT AND TO THE PRESIDENT WITH ACKNOLEDGEMENT OF THE 5TH RESPONDENT

EXHIBIT P7.TRUE COPY OF THE REPLY DATED 17/9/2011 OF THE PUBLIC INFORMATION OFFICER OF THE 4TH RESPONDENT

EXHIBIT P8.TRUE COPY OF THE RESOLUTION DATED 14/2/2013 OF THE 6TH RESPONDENT

EXHIBIT P9.TRUE COPY OF THE ELECTION NOTIFICATION DATED 2/3/2013 ISSUED BY W.P.C.No. 13529 of 2013

THE 3RD RESPONDENT

EXHIBIT P10.TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE 1ST PETITIONER TO THE RESPONDENTS 1 TO 4.

EXHIBIT P11.TRUE COPY OF THE PETITION SUBMITTED BY THE 2ND PETITIONER U/R.176 OF THE KERALA CO-OP.SOCIETIES RULES WITH STAY PETITION TO THE 5TH RESPONDENT

EXHIBIT P12.TRUE COPY OF THE INFORMATION ISSUED BY THE POST MASTER, AMABALAPUZHA SUB POST OFFICE.