Anilkumar.K, Peon vs Kerala State Co-Operative Bank ...
2023 Latest Caselaw 644 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA,
                                 1944
                      WP(C) NO. 857 OF 2023
PETITIONER:

            ANILKUMAR.K, PEON
            AGED 48 YEARS
            KERALA STATE CO-OPERATIVE BANK LTD, MEDICAL
            COLLEGE BRANCH,
            MEDICAL COLLEGE P.O,
            THIRUVANANTHAPU, PIN - 695011
            BY ADVS.
            P.N.MOHANAN
            C.P.SABARI
            AMRUTHA SURESH
            GILROY ROZARIO


RESPONDENTS:

   1        KERALA STATE CO-OPERATIVE BANK LTD.,
            REPRESENTED BY CHIEF EXECUTIVE OFFICER (CEO)
            CO-BANK TOWERS, HEAD OFFICE, PALAYAM,
            THIRUVANANTHAPURAM, PIN - 695033
   2        MANAGING COMMITTEE OF THE KERALA STATE CO-
            OPERATIVE BANK LTD., REPRESENTED BY CHAIRMAN,
            CO-BANK TOWERS, PALAYAM,
            THIRUVANANTHAPURAM , PIN - 695033
            BY ADV GILBERT GEORGE CORREYA


       THIS   WRIT   PETITION    (CIVIL)   HAVING    COME    UP    FOR
ADMISSION     ON   12.01.2023,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WPC.No.857 /2023
                             ..2..


                        JUDGMENT

The limited plea of the petitioner in the writ petition,

is that 1st respondent be directed to take up Ext.P9

representation and dispose it of, within a time frame to be

fixed by this Court.

2. The afore request of the petitioner, as made his

learned counsel - Sri.C.P. Sabari, was responded to by

Sri.Gilbert George Correya - learned Standing Counsel for

the respondents, saying that, if the petitioner only requires

Ext.P9 to be taken up and disposed of, there does not

appear to be any legal impediment for the respondent in

doing so; but prayed that this Court may not make any

affirmative declarations in his favour and leave it to the

said respondent to take an appropriate decision thereon,

as per law.

3. Taking note of the afore submissions, I direct the

1st respondent to take up Ext.P9 representation and

dispose of the same, after affording him an opportunity of

being heard; thus culminating in an appropriate order and WPC.No.857 /2023 ..3..

necessary action thereon, as expeditiously as is possible,

but not later than two months from the date of receipt of a

copy of this judgment.

This writ petition is thus ordered.

Sd/-

DEVAN RAMACHANDRAN, JUDGE

ACR WPC.No.857 /2023 ..4..

APPENDIX OF WP(C) 857/2023

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE ORDER DATED 19.04.2006 OF THE FIRST RESPONDENT Exhibit P2 A TRUE COPY OF THE RESOLUTION NO.184 DATED 23.03.2020 OF THE FIRST RESPONDENT Exhibit P3 A TRUE COPY OF THE KERALA STATE CO-

OPERATIVE BANK RECRUITMENT RULES Exhibit P4 A TRUE COPY OF THE JUDGMENT DATED 30.11.2021 IN W.A.NO.1588/2021 Exhibit P5 A TRUE COPY OF THE ORDER DATED 25.04.2022 OF THE FIRST RESPONDENT Exhibit P6 A TRUE COPY OF THE PROCEEDINGS DATED 04.03.2020 ISSUED BY THE BOARD Exhibit P7 A TRUE COPY OF THE REPRESENTATION DATED 18.06.2021 SUBMITTED BY THE PETITIONER TO THE FIRST RESPONDENT Exhibit P8 A TRUE COPY OF THE REPRESENTATION DATED 05.02.2022 SUBMITTED BY THE PETITIONER TO THE FIRST RESPONDENT Exhibit P9 A TRUE COPY OF THE REPRESENTATION DATED 12.12.2022 TO THE FIRST RESPONDENT