Shine. A vs The Nadakkal Service ...
2023 Latest Caselaw 493 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944
                         WP(C) NO. 136 OF 2023
PETITIONERS:

     1       SHINE. A
             AGED 36 YEARS
             S/O ASOKAN, ASOKAMANDIRAM, KOTTAKKERAM,
             PARIPPALLY P.O, KOLLAM DISTRICT., PIN - 691574
     2       RAJESH M.S
             AGED 35 YEARS
             S/O MOHANAN, VYSHNALAYAM, VELAMANOOR P.O,
             PARIPPALLY, KOLLAM DISTRICT, PIN - 691574
             BY ADVS.
             O.V.MANIPRASAD
             JOSE ANTONY
             HARIKRISHNAN P.

RESPONDENTS:

     1       THE NADAKKAL SERVICE CO-OPERATIVE BANK LTD. NO.
             1874., KALLUVATHUKKAL P.O, KOLLAM DT. PIN - 691578
             REPRESENTED BY ITS SECRETARY.
     2       THE BOARD OF DIRECTORS,
             THE NADAKKAL SERVICE CO- OPERATIVE BANK LTD. NO.
             1874., KALLUVATHUKKAL P.O, KOLLAM DT. PIN - 691578
             REPRESENTED BY ITS PRESIDENT.
     3       THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
             (GENERAL), KOLLAM, CIVIL STATION,
             KOLLAM, PIN - 691001



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   11.01.2023,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C)No. 136 of 2023

                            :2:




                DEVAN RAMACHANDRAN, J.
            =========================
                   W.P.(C) No.136 of 2023
           ==========================
           Dated this the 11th day of January, 2023


                         JUDGMENT

Amidst the various allegations, averments and assertions

made and urged in this writ petition, the learned counsel for

the petitioners - Sri.O.V.Maniprasad, confined his plea that

competent among respondents 1 and 2 be directed to take up

Ext.P4 and dispose it of, within a time frame to be fixed by

this Court.

2. Sri.P.C.Sasidharan - learned Standing Counsel for

respondents 1 and 2, in response, submitted that if the

petitioners only require Ext.P4 to be taken up and disposed of

by the competent among respondents 1 and 2, there does not

appear to be any legal impediment in doing so; but prayed

that this Court may not make any affirmative declarations in

their favour and leave it to the said respondent to take an

appropriate decision thereon, as per law. WP(C)No. 136 of 2023

3. Taking note of the afore submissions, I direct

competent among respondents 1 and 2 to take up Ext.P4 and

dispose of the same, after affording the petitioners an

opportunity of being heard; thus culminating in an

appropriate order and necessary action thereon, as

expeditiously as is possible, but not later than one month from

the date of receipt of a copy of this judgment.

This writ petition is thus ordered.

Sd/-

DEVAN RAMACHANDRAN JUDGE

anm WP(C)No. 136 of 2023

APPENDIX OF WP(C) 136/2023

PETITIONERS' EXHIBITS Exhibit P1 A TRUE COPY OF THE NOTIFICATION DATED 24.05.2022 OF THE 1ST RESPONDENT Exhibit P2 TRUE COPIES OF THE ADMIT CARDS ISSUED TO THE 1ST PETITIONER FOR THE WRITTEN TESTS CONDUCTED ON 14.08.2022 FOR THE POSTS OF PEON, ATTENDER, WATCHMAN, NIGHT WATCHER Exhibit P3 TRUE COPIES OF THE ADMIT CARDS ISSUED TO THE 2ND PETITIONER FOR THE WRITTEN TESTS CONDUCTED ON 14.08.2022 FOR THE POSTS OF PEON, ATTENDER, WATCHMAN, NIGHT WATCHER Exhibit P4 A TRUE COPY OF THE REPRESENTATION DATED 21.11.2022.

RESPONDENTS' EXHIBITS : NIL