President vs Jeffin Thomas
2023 Latest Caselaw 1607 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
          Friday, the 20th day of January 2023 / 30th Pousha, 1944
                             WA NO. 113 OF 2023

 (AGAINST THE JUDGMENT DATED 09.12.2022 IN WP(C) 3627/2019 OF THIS COURT)

APPELLANTS/RESPONDENT NOS.2 & 3:

  1. PRESIDENT, CO-OPERATIVE DEPARTMENT EMPLOYEES' CO-OPERATIVE SOCIETY
     LTD. NO. K-294, RAILWAY STATION ROAD, KOTTAYAM-686001.
  2. CO-OPERATIVE DEPARTMENT EMPLOYEES' CO-OPERATIVE SOCIETY LTD. NO.
     K-294, RAILWAY STATION ROAD, KOTTAYAM-686001, REPRESENTED BY ITS
     SECRETARY.

BY ADV. SRI.P.C.SASIDHARAN

RESPONDENTS/PETITIONERS & RESPONDENT NO.1:

  1. JEFFIN THOMAS, AGED 22 YEARS, S/O P.V. THOMAS, RESIDING AT
     PALATHINKAL HOUSE, KURISUMMODU P.O, CHANGANACHERRY, KOTTAYAM
     DISTRICT- 686104.
  2. JOINT REGISTRAR (GENERAL)OF CO-OPERATIVE SOCIETIES, OFFICE OF THE
     JOINT REGISTRAR, COLLECTORATE BUILDING, KOTTAYAM- 686002.

BY ADV. SRI. T.SHIHABUDHEEN FOR R1


     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the judgment of the learned Single Judge in WP(C) No. 3627 of 2019
dated 9/12/2022, pending final disposal of the Writ Appeal.

     This Writ Appeal coming on for orders on 20.01.2023, upon perusing
the appeal memorandum, the court passed the following:
                    A.K.JAYASANKARAN NAMBIAR
                                &
                    MOHAMMED NIAS C.P., JJ.
                ---------------------------
                        W.A. No.113 of 2023
              ------------------------------
              Dated this the 20th day of January, 2023

                              ORDER

Mohammed Nias C.P., J.

Admit. Sri.Shihabudheen, the learned counsel takes notice for the

1st respondent. The learned Government Pleader takes notice for the 2 nd

respondent.

There will be an interim order as prayed for for a period of one

month.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE

mns