K.J,Amminikutty vs Jacob George
2023 Latest Caselaw 1783 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
            THE HONOURABLE MR. JUSTICE AMIT RAWAL
 WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944
                 CON.CASE(C) NO. 175 OF 2023
 AGAINST THE ORDER/JUDGMENTWP(C) 25123/2021 OF HIGH COURT OF
                           KERALA


PETITIONER/PETITIONER IN W.P.(C)    25123/2021:

         K.J,AMMINIKUTTY
         AGED 69 YEARS, W/O THE LATE ABRAHAM GEORGE
         PACHAYIL
         CHIEF EXECUTIVE OFFICER (UNDER TERMINATION)
         THIRUVALLA EAST CO-OPERATIVE BANK LTD. NO.3260
         ERAVIPEROOR P.O, TIRUVALLA, PATHANAMTHITTA
         DISTRICT              RESIDING AT PACHAYIL HOUSE,
         OONNUKAL P.O, PATHANAMTHITTA, PIN - 689647
         BY ADVS.
         GEORGE ABRAHAM PACHAYIL
         TOMS MATHEW
         O.K.DEEPAMOL
         BIJI JOSLET GEORGE


RESPONDENTS/RESPONDENTS:

    1     JACOB GEORGE
          AGED 64 YEARS, S/O GEORGE
          THE CHAIRMAN OF THE BANK THE THIRUVALLA EAST CO-
          OPERATIVE BANK LTD.3260 ERAVIPEROOR P.O,
          PATHANAMTHITTA DISTRICT, PIN - 689542
          (THE CHAIRMAN OF THE 1ST RESPONDENT BANK IN W.P.
          (C) 25123/2021)
    2     K.MOHANAN
          AGED 59 YEARS, S/O KRITHIVASAN
          S/O KRITHIVASAN THE GENERAL MANAGER, THE
          THIRUVALLA EAST CO-OPERATIVE BANK LTD.3260
          ERAVIPEROOR P.O, PATHANAMTHITTA DISTRICT. PIN -
          689542    (THE CHAIRMAN OF THE 1ST RESPONDENT BANK
          IN W.P.(C) 25123/2021)
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 01.02.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C) No. 175 of 2023
                               2




                         JUDGMENT

Learned counsel for the petitioner seeks liberty to

challenge the order of termination in accordance with law.

Liberty is granted.

Contempt case is permitted to withdraw with liberty

afore mentioned.

Sd/-

AMIT RAWAL, JUDGE

mtk Con.Case (C) No. 175 of 2023

APPENDIX OF CON.CASE(C) 175/2023

PETITIONER ANNEXURES

Annexure A 1 JUDGMENT OF THE HON'BLE HIGH COURT OF KERALA IN W.P(C) 25123/2021, DATED 23/11/2021 - CERTIFIED COPY

Annexure A 2 COPY OF A RESOLUTION DATED 28/10/2022, OF THE BOARD OF DIRECTORS OF THE THIRUVALLA EAST CO-OPERATIVE BANK LTD, TO TERMINATE THE PETITIONER FROM THE POST OF CHIEF EXECUTIVE OFFICER SIGNED BY 1ST AND 2ND RESPONDENT. A COPY OF THIS WAS GIVEN TO THE PETITIONER ONLY ON 19/12/2022.

Annexure A 3 THE AGENDA OF THE GENERAL BODY MEETING, PUBLISHED DATED 22/11/2022, PRODUCED ALONG WITH A READABLE COPY OF THE SAME IN MALAYALAM AND A TRANSLATION IN ENGLISH.

Annexure A 4 TERMINATION ORDER ISSUED AGAINST THE PETITIONER BY THE BANK SIGNED BY THE 1ST RESPONDENT, DATED 19/12/2022