The Elampal Service Co-Operative Bank ... vs The Joint Registrar Of Co-Operative ...
2024 Latest Caselaw 10432 Ker

Kerala High Court

The Elampal Service Co-Operative Bank ... vs The Joint Registrar Of Co-Operative ... on 11 April, 2024

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

           THE HONOURABLE MR.JUSTICE BASANT BALAJI

  THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946

                    WP(C) NO. 15206 OF 2024

PETITIONER/S:

        THE ELAMPAL SERVICE CO-OPERATIVE BANK LTD.NO. 604
        ELAMPAL.P.O., PUNALUR, KOLLAM, REPRESENTED BY ITS
        SECRETARY IN CHARGE, PIN - 691322
        BY ADVS. B.S.SWATHI KUMAR HARISANKAR N UNNI ANITHA
        RAVINDRAN K.MINI MOLE (M-1356) SHERIN SUNNY

RESPONDENT/S:

 1      THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (G)
        CIVIL STATION, KACHERI.P.O., KOLLAM, PIN - 691013
 2      THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES (G)
        MINI CIVIL STATION, PUNALUR.P.O, KOLLAM 695 305,
        PIN - 695305

OTHER PRESENT:

        GP SRI. TONY AUGUSTIN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 11.04.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WPC 15206/2024
                               -2-




                         JUDGMENT

(Dated this the 11th day of April 2024)

The petitioner is a Primary Agricultural Co-operative

Society. The Society has a Head Office at Elampal and four

branches. The Board of Directors of the Society by a

resolution number 1407 dated 20.10.2021, had resolved the

request of the 1st respondent for sanction of additional 1 each

posts of Junior Clerk for the four branches and one post of

Branch Manager, and a Peon for the Head Office main

branch. Ext.P1 is the application submitted by the petitioner

to the 1st respondent on 09.11.2021.

2. The limited request of the counsel for the petitioner

is a disposal of Ext.P1 within a time frame.

3. Heard the counsel for the petitioner as well as the

Government Pleader.

Taking into consideration the limited request of the

counsel for the petitioner, I direct the 1st respondent to take

up Ext.P1 and pass appropriate orders within a period of three

months from the date of receipt of a copy of this judgment.

The writ petition is disposed of accordingly.

Sd/-

BASANT BALAJI JUDGE JS

APPENDIX OF WP(C) 15206/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPLICATION FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 9-11-2021