Kerala High Court
V Bharghavan Pillai vs State Of Kerala on 2 August, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE EASWARAN S.
FRIDAY, THE 2ND DAY OF AUGUST 2024 / 11TH SRAVANA, 1946
WP(C) NO. 36720 OF 2016
PETITIONER:
V BHARGHAVAN PILLAI
AGED 60 YEARS
S/O.LATE VISWANATHA PILLAI, 'ASWATHI', MARUTHUMOOD,
CHETTACHAL PO, VIA VITHURA, THIRUVANANTHAPURAM.
BY ADVS.
SRI.K.B.PRADEEP
SMT.J.HARIPRIYA
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY THE SECRETARY, DEPARTMENT OF CO-OPERATION,
GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM PIN 695 001.
2 THE DIRECTOR
VIGILANCE & ANTI CORRUPTION BUREAU, THIRUVANANTHAPURAM.
3 THE REGISTRAR OF CO-OPERATIVE SOCIETIES
GOVERNMENT OF KERALA,THIRUVANANTHAPURAM, PIN 695 001.
4 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL)
GOVERNMENT OF KERALA, VANCHIYOOR, THIRUVANANTHAPURAM, PIN
695 001.
5 THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES GENERAL
GOVERNMENT OF KERALA, NEDUMANGADU, THIRUVANANTHAPURAM, PIN
695 001.
6 THE CHAYAM SERVICE CO-OPERATIVE BANK LTD. NO.1514
CHETTACHAL PO, VITHURA, THIRUVANANTHAPURAM, PIN 695 551,
REPRESENTED BY ITS SECRETARY.
7 G.K.SHAILA KUMARI
SECRETARY, THE CHAYAM SERVICE CO-OPERATIVE BANK LTD,
NO.1514, CHETTACHAL PO, VITHURA, THIRUVANANTHAPURAM, PIN -
695 551.
8 MANAGING COMMITTEE OF THE CHAYAM SERVICE CO-OPERATIVE BANK
LTD
1514 REPRESENTED BY ITS PRESIDENT, CHETTACHAL PO, VITHURA,
THIRUVANANTHAPURAM, PIN 695 551.
BY ADVS.
SRI.LATHEESH SEBASTIAN
SMT.BINITHA JAMES
SMT.RESHMI K.M- SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.08.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P(C) NO. 36720 OF 2016
2
EASWARAN S., J.
========================
W.P.(C) No. 36720 of 2016
========================
Dated this the 2nd day of August, 2024
JUDGMENT
The learned counsel for the petitioner submits that writ
petition has become infructuous.
Recording the aforesaid submission, the writ petition is
dismissed as infructuous.
Sd/-
EASWARAN S.
JUDGE
Raj.
W.P(C) NO. 36720 OF 2016
APPENDIX OF WP(C) 36720/2016
PETITIONER EXHIBITS
P1 TRUE COPY OF THE JUDGMENT OF HON. HIGH
COURT IN WPC NO.28832 OF 2009 DATED
3.8.2012
P2 TRUE COPY OF THE JUDGMNT OF HON. HGH COURT
OF IN WA NO.1237 OF 2013 DATED 21.11.2013
P3 TRUE COPY OF COMPLAINT DATED 20.8.2010
FILED BEFORE TEH VIGILANCE & ANTI-
CORRUPTION BUREAU
P4 TRUE COPY OF THE VIGILACE REPORT DATD
8.11.2013
P5 LETTER DATED 21.3.2014 OF ADDL. CHEIF
SECRETARY, DIRECTING TO TAKE STEPS TO
SUSPEND THE 7TH RESPONDENT, SECRETARY OF
THE 6TH RESPONDENT BANK
P6 LETTER DAED 27.3.2014 OF GOVT. SECRTARY,
ADDRESSED TO THE REGISTRAR OF CO-OPERATIVE
SOCIETIES, TO VERIFY IF THE BANK TOOL
STEPS AS PER THE VIGILANCE REPORT
P7 LETTER DATED 22.4.2014 OF THE GOVT.
SECRETARY ADDRESSED TO THE REGISTRAR OF
CO-OPERATIVE SOCIETIES, DIRCING TO TAKE
IMMEDIATE ACTIONS FOR EFFECTING SUSPENSION
OF THE 7TH RESPONDENT
P8 TRUE COPY OF THE JUDGMENT OF HON. HGH
COURT IN WPC NO.14851 OF 2014 DATED
30.6.2014
P9 LETTER OF JOINT REGISTRAR (GEN) DATED
2.6.2014 ADDRESSD TO THE PRESIDENT OF 6TH
RESPONDENT BANK DIRECTING TO SUSPEND THE
7TH RESPONDENT
P10 ENQUIRY REPORT SUBMITTED BEFORE THE KERALA
LOK AYUKTA BY THE SUPERINTENDENT OF POLICE
DATED 7.12.2009
P11 ORDER OF THE KERLA LOK AYUKTA DATED
26.9.2013 DISMISSING THE COMPLAINT NO.
908/2009 FILED BY THE PETITIONER FOR
DEFAULT
P12 LEGAL OPINION GIVEN TO THE 6TH RESPONDENT
BANK DATED 6.7.2014
P13 APPLICATION SUBMITTED BEFORE TEH MINISTER
OF HOME AFFAIRS, KERALA; BY THE 7TH
W.P(C) NO. 36720 OF 2016
RESPONENT DATED 8.7.2014
P14 LETTER DATED 10.7.2014 OF JOINT REGISTRAR
(GEN.) THIRUVANANTHAPURAM ADDRESSED TO THE
PRESIDENT OF 6TH RESPONDENT BANK,
DIRECTING TO OBEY TH GOVERNMENT DIRECTION
TO SUSPEND THE 7TH RESPONDENT
P15 RESOLUTION DATD 14.7.2014 PASED BY THE 8TH
RESPONDENT NOT TO SUSPEND THE 7TH
RESPONDENT
P16 LETTER DATED 30.7.2014 OF 8TH RESPONDENT
TO THE JOINT REGISTRAR (GEN.) INFORMING
ABOUT XHBIT P15 RESOLUTION
P17 TRUE COPY OF THE LETTER DATED 17.10.2014
BY ASSISTANT REGISTRAR (GEN.) NEDUMNGAD,
ADDRESSED TO JOINT REGISTRAR (GENERAL),
THIRUVNANTHAPURAM.
P18 true copy of the letter dated 4.11.2014
issued by the joint registrar (gen.)
nedumangad, addressed to
P19 TRUE COPY OF THE LETTER DATD 12.1.2015 OF
6TH RESPONDENT ADDRESSED TO THE JOINT
REGISTRAR (GEN.) THIRUVANANTHAPURAM
STATING THE REASON FOR NOT SUSPENDING THE
7TH RESPONDENT
P20 TRUE COPY OF THE LETTER DATED 4.2.2015 OF
THE ADDL.CHIEF SECRETARY TO GOVT.
ADDRESSED TO THE 2ND RESPONDENT, INFORMING
THE DECISON OF THE CO-OPERATION DEPARTMENT
NOT TO TAKE ANY ACTION AGAINST 7TH AND 8TH
RESPONDENTS
P21 TRUE COPY OF THE LETTER DATED 27.10.2015
OF THE SPECIAL SECRETARY TO GOVERNMENT
ADDRESSED TO THE REGISTRAR OF CO-OPERATIVE
SOCIETIES, THIRUVANANTHAPURAM INFORMING
ABOUR EXT.P20
P22 TRUE COPY OF THE LETTER DATED 25.6.2015
2ND RESPONDENT TO THE ADDL.CHIEF SECRETARY
TO GVT. VIGILANCE DEPT, AND THE SURPRISE
CHECK REPORT BY THE VIGILANCE & ANTI -
CORRUPTION BUREAU
P23 TRUE COPY OF THE INFORMATION GIVEN TO THE
COMPLAINT UNDER RTI ACT BY THE STATE
PUBLIC INFORMATION OFFICER, VIGILACE DEPT.
P24 ORDER OF THE KERALA LOK AYUKTA DATED
3.6.2015 RESTORING THE COMPLAINT NO.
W.P(C) NO. 36720 OF 2016
908/2009 FILED BY THE PETITIONER
P25 ORDER OF THE KERALA LOK AYUKTA DATED
12.8.2015 PERMITTING TO WITHDRAW THE
P26 TRUE COPY OF THE LETTER DATED 6.1.2016 BY
THE REGISTRAR OF CO-OPERATIVE SOCIETIES TO
THE JOINT REGISTRAR (GEN.)
THIRUVANANTHAPURAM INFORMATION NOT TO TAKE
ANY ACTION AGAISNT THE 7TH AND 8TH
RESPONDENT
P27 TRUE COPY OF THE JUDGMENT OF HON. HIGH
COURT IN CRL.M.C. NO.2530 OF 2014 DATED
14.6.2016
P28 TRUE COPY OF THE JUDGMETN OF HON. HIGH
COURT IN CRL.M.C NO.1390 OF 2014 DATED
3.6.2016
RESPONDENT EXHIBITS
EXHIBIT R7(A) TRUE COPY OF THE WPC NO 24968/2014 OF THIS
HON'BLE COURT (WITHOUT EXHIBITS)
EXHIBIT R7(B) TRUE COPY OF THE COMPLAINT OF THE
PETITIONER BEFORE THE KERALA LOK AYUKTA IN
// True Copy // PA To Judge
