Suresh vs Muneer
2023 Latest Caselaw 7657 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
       THE HONOURABLE THE ACTING CHIEF JUSTICE MR. ALEXANDER THOMAS
                                    &
                THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
           Friday, the 14th day of July 2023 / 23rd Ashadha, 1945
                             WA NO. 1177 OF 2023

 AGAINST THE JUDGMENT DATED 15.06.2022 IN WP(C) NO. 364/2020 OF THIS COURT

APPELLANT/NOT A PARTY IN THE WRIT PETITION:

  1. SURESH, AGED 61 YEARS, S/O. THANKAPPAN NAIR, VICE PRESIDENT, THE
     CLAPPANA SERVICE CO-OPERATIVE BANK LTD. NO.867, CLAPPANA P.O.,
     KOLLAM- 690525, RESIDING AT SHEEBA NIVAS, PRAYAR SOUTH, ALUMPEEDIKA
     P.O., KOLLAM- 690547
  2. P.K.PRAKASH, AGED 54 YEAR, S/O. KUNJACHAN, PADNNELKALAM, CLAPPANA
     SOUTH, CLAPPANA P.O., KOLLAM- 690525
  3. D.PADMAKUMARY, AGED 52 YEARS, W/O. MOHANAN PILLAI, DEVAKULANGARA,
     CLAPPANA SOUTH, CLAPPANA P.O., KOLLAM- 690525

 BY ADVS.M/S.T.S.HARIKUMAR & P.B.SAHASRANAMAN

RESPONDENT/PETITIONER AND RESPONDENTS:

  1. MUNEER, AGED 43 YEARS, S/O. ABDUL SALAM, THANDASSERIL VADAKKATHIL,
     VARAVILA P.O., VAVVAKKAVU, KARUNAGAPPALLY, KOLLAM- 690528
  2. STATE OF KERALA, REPRESENTED BY ITS PRINCIPAL SECRETARY TO
     GOVERNMENT CO-OPERATIVE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-
     695001
  3. THE REGISTRAR OF CO-OPERATIVE SOCIETIES, GOVERNMENT OF KERALA,
     THIRUVANANTHAPURAM- 695001
  4. THE JOINT REGISTRAR(GENERAL) OF CO-OPERATIVE SOCIETIES,
     COLLECTORATE, CIVIL STATION P.O., KOLLAM- 691013
  5. THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES, CIVIL STATION,
     KARUNAGAPPALLY, KARUNAGAPPALLY.P.O., KOLLAM- 690518
  6. THE BOARD OF DIRECTORS OF CLAPPANA SERVICE CO-OPERATIVE BANK LIMITED
     NO.867, CLAPPANA.P.O., KOLLAM-690525, REPRESENTED BY ITS PRESIDENT.
  7. THE CLAPPANA SERVICE CO-OPERATIVE BANK LIMITED NO.867,
     CLAPPANA.P.O., KOLLAM-690525, REPRESENTED BY ITS SECRETARY.

 BY ADV. SRI.B.MOHANLAL, FOR R1

BY ADVS.M/S.SENIOR GOVERNMENT PLEADER & SRI.SAIGI JACOB PALATTY (BY
ORDER),FOR R2 TO R4

BY ADV.SRI.M.SASINDRAN FOR R6 & R7


     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to restrain the respondents from implementing the directions in the
 judgment in W.P.(C).No.364 of 2020, dated 15-06-2022 during the pendency
of this Writ Appeal.


     This Writ Appeal again coming on for orders on 14.07.2023 upon
perusing the Appeal Memorandum, and this Court's order dated 06.07.2023
the court on the same day passed the following:
 ALEXANDER THOMAS, Acg. C.J. & C.JAYACHANDRAN, J.
  -------------------------------------------------------------------------
                           W.A.No. 1177 of 2023
                    [arising out of the judgment dated 15.06.2022
   in W.P.(C)No.364/2020 of the Central Administrative Tribunal, Ernakulam Bench]
   --------------------------------------------------------------------
                     Dated this the 14th day of July, 2023

                                   ORDER

Admit Writ Appeal.

2. Sri.B.Mohanlal, learned advocate, has taken notice for

R-1, learned Senior Government Pleader taken notices for official

respondents 1 to 4 and Sri. M.Sasindran, learned counsel has taken

notices for R-6 & R-7. The Registry will show the names of the

abovesaid advocates in the cause list. Service Complete.

Post when moved again.

Hand over a copy of this order to both sides.

Sd/-

ALEXANDER THOMAS ACTING CHIEF JUSTICE

Sd/-

C. JAYACHANDRAN, JUDGE TR2023