The Managing Committee Of Nekraje ... vs Divakaran B
2024 Latest Caselaw 4267 Ker

Kerala High Court

The Managing Committee Of Nekraje ... vs Divakaran B on 1 February, 2024

WP(C) No.3974/2024                      1/3

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                     THE HONOURABLE MR.JUSTICE BASANT BALAJI
             Thursday, the 1st day of February 2024 / 12th Magha, 1945
                            WP(C) NO. 3974 OF 2024 (V)
   PETITIONERS:

      1. THE MANAGING COMMITTEE OF NEKRAJE SERVICE CO-OPERATIVE BANK LTD
         NO.FF 106, P.O. NEKRAJE, KASARAGOD DISTRICT. REPRESENTED BY ITS
         PRESIDENT, ABDULLA KUNJU K. AGED 64 YEARS, RESIDING AT KASARAGOD.,
         PIN - 671543
      2. NEKRAJE SERVICE CO-OPERATIVE BANK LTD NO.FF 106, P.O. NEKRAJE,
         KASARAGOD DISTRICT REPRESENTED BY ITS SECRETARY, NARAYANAN NAIR K,
         S/O M.KUNJIRAMAN NAIR, AGED 44 YEARS, RESIDING AT MUNDATH,
         KADAVALAM, KASARAGOD, PIN - 671543

   RESPONDENTS:

      1. DIVAKARAN B, INTERNAL AUDITOR, NEKRAJE SERVICE CO-OPERATIVE BANK
         LTD.NO.FF 106, P.O. NEKRAJE, KASARAGOD DISTRICT, PIN - 671543
      2. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL), OFFICE OF
         THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES, CIVIL STATION, VIDYA
         NAGAR POST OFFICE, KASARAGOD DISTRICT, PIN - 671123
      3. KERALA CO-OPERATIVE SERVICE EXAMINATION BOARD, REPRESENTED BY ITS
         SECRETARY, KERALA STATE CO-OPERATIVE BANK BUILDING, OVER BRIDGE,
         THIRUVANANTHAPURAM, PIN - 605001


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay all further proceedings pursuant to Ext.P6, pending
   disposal of the Writ Petition.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.P.N.MOHANAN, C.P.SABARI, AMRUTHA SURESH & GILROY ROZARIO, Advocates
   for the petitioners, GOVERNMENT PLEADER for R2 (By Order), SMT.S.L.SYLAJA,
   STANDING COUNSEL for R3 (By Order), the court passed the following:
 WP(C) No.3974/2024                               2/3



                                             ORDER

Admit.

Notice to the 1st respondent by speed post.

Government Pleader takes notice for the 2nd respondent.

Smt.S.L.Sylaja, Standing Counsel takes notice for the 3rd respondent.

The payment of Salary arrears from 29/6/2005 till Superannuation as directed by the Kerala Co-operative Tribunal, Thiruvananthapuram is stayed for a period of two months.

Sd/- BASANT BALAJI, JUDGE

01-02-2024 /True Copy/ Assistant Registrar

APPENDIX OF WP(C) 3974/2024 Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 13.10.2023 IN APPEAL