Kerala High Court
Smt. Binitha C.G vs The Joint Registrar (General) Of ... on 12 April, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE BASANT BALAJI
FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
WP(C) NO. 15623 OF 2024
PETITIONER:
SMT. BINITHA C.G
AGED 41 YEARS
W/O. SATHEESHKUMAR, PUTHALATH HOUSE, PERUMANNA P.O.,
KOZHIKODE -, PIN - 673019
BY ADVS.
TERRY V.JAMES
ABRAHAM KOLLINAL
RESPONDENTS:
1 THE JOINT REGISTRAR (GENERAL) OF CO-OPERATIVE
SOCIETIES,
OFFICE OF THE JOINT REGISTRAR (GENERAL) OF CO-
OPERATIVE SOCIETIES, SAHAKARANA BHAVAN, THALOOK
OFFICE ROAD, PUTHIYARA, KOZHIKODE,
PIN - 673004
2 THE MAVOOR GRAMASREE VANITHA SAHAKARANA SANGHAM LTD.,
NO. D 3026, MAVOOR P.O., KOZHIKODE,
REPRESENTED BY ITS PRESIDENT., PIN - 673661
3 THE MANAGING COMMITTEE OF MAVOOR GRAMASREE VANITHA
SAHAKARANA SANGHAM LTD
NO. D 3026, MAVOOR P.O., KOZHIKODE,
REPRESENTED BY ITS PRESIDENT, PIN - 673661
SR GP SMT MARY BEENA JOSEPH
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.15623 OF 2024
2
JUDGMENT
(Dated this the 12th day of April, 2024)
The petitioner was the Secretary of the 2 nd respondent
society. An enquiry was conducted against the petitioner
by issuing memo dated 01/07/2021. He was placed under
suspension on 25/07/2022. According to the petitioner the
enquiry was conducted ex-party. After conclusion of
enquiry Ext.P17 notice is issued to show cause why he
should not be removed from the service and to reply
within seven days of the said notice dated 20/03/2024.
The petitioner in the meanwhile filed Ext.P16
representation on 01/04/2024 and Ext.P20 representation
on 06/04/2024.
2. The learned counsel for the petitioner seeks
direction to the 1st respondent to take up Ext.P16 and
Ext.P20 and pass appropriate orders within a time frame.
3. Heard the learned counsel for the petitioner as
WP(C) NO.15623 OF 2024
well as the learned Government Pleader for the 1 st
respondent. Since the limited request is for a disposal of
notice to the respondents 2 and 3 is dispensed with.
Therefore, this Writ Petition is disposed of directing
the 1st respondent to take up Ext.P16 and Ext.P20 and
pass orders within a period of three months from the date
of receipt of a copy of this judgment. The affected parties
shall be given an opportunity of hearing before the orders
are passed.
Sd/-
BASANT BALAJI
JUDGE
sms
WP(C) NO.15623 OF 2024
APPENDIX OF WP(C) 15623/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF LETTER DATED 22.7.2022
ISSUED BY THE PRESIDENT OF THE 2ND
RESPONDENT TO THE PETITIONER.
Exhibit P2 TRUE COPY OF CHARGE SHEET DATED 3.5.2023
ISSUED BY THE 2ND RESPONDENT TO THE
PETITIONER
Exhibit P3 TRUE COPY OF REPLY DATED 17.7.2023 GIVEN
BY THE PETITIONER TO EXHIBIT-P2 CHARGE
SHEET.
Exhibit P4 TRUE COPY OF LETTER DATED 2.8.2023
SENT2ND RESPONDENT TO THE PETITIONER.
Exhibit P5 TRUE COPY OF ORDER DATED 1.8.2023 THE 1ST
RESPONDENT.
Exhibit P6 TRUE COPY OF LETTER DATED 23.9.2023 SENT
BY THE PETITIONER TO THE ENQUIRY OFFICER.
Exhibit P7 TRUE COPY OF LETTER DATED 9.10.2023 OF
THE ENQUIRY OFFICER TO THE PETITIONER.
Exhibit P8 TRUE COPY OF LETTER DATED 8.11.2023 OF
THE ENQUIRY OFFICER TO THE PETITIONER
Exhibit P9 TRUE COPY OF LETTER DATED 27.11.2023 SENT
BY THE PETITIONER TO THE ENQUIRY OFFICER.
Exhibit P10 TRUE COPY OF LETTER DATED 28.12.2023 OF
THE ENQUIRY OFFICER TO THE PETITIONER.
Exhibit P11 TRUE COPY OF LETTER DATED 8.1.2024 SENT
BY THE PETITIONER TO THE ENQUIRY OFFICER
Exhibit P12 TRUE COPY OF LETTER DATED 21.2.2024 OF
THE PETITIONER TO THE 2ND RESPONDENT.
Exhibit P13 TRUE COPY OF LETTER DATED 13.3.2024 OF
THE PETITIONER TO THE ENQUIRY OFFICER.
Exhibit P14 TRUE COPY OF LETTER DATED 19.3.2024 SENT
BY THE ENQUIRY OFFICER TO THE PETITIONER.
Exhibit P15 TRUE COPY OF LETTER DATED 28.3.2024 SENT
BY THE PETITIONER TO THE 2ND RESPONDENT.
Exhibit P16 TRUE COPY OF LETTER DATED 1.4.2024 SENT
BY THE PETITIONER TO THE 1ST RESPONDENT.
Exhibit P17 TRUE COPY OF LETTER DATED 29.3.2024 SENT
THE 2ND RESPONDENT TO THE PETITIONER.
Exhibit P18 TRUE COPY OF LETTER DATED 3.4.2024 SENT
BY THE PETITIONER TO THE 2ND RESPONDENT.
Exhibit P19 TRUE COPY OF LETTER DATED 2.6.2024
[SHOULD HAVE BEEN 2.4.2024] SENT BY THE
2ND RESPONDENT TO THE PETITIONER
WP(C) NO.15623 OF 2024
Exhibit P20 TRUE COPY OF LETTER DATED 6.4.2024 SENT
BY THE PETITIONER TO THE 1ST RESPONDENT.
Exhibit P21 TRUE COPY OF LETTER DATED 6.4.2024 SENT
BY THE PETITIONER TO THE 2ND RESPONDENT
