Bhaskaran C vs Indian Red Cross Society
2024 Latest Caselaw 33067 Ker

Kerala High Court

Bhaskaran C vs Indian Red Cross Society on 14 November, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                        2024:KER:85019


                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                   THE HONOURABLE MR.JUSTICE V.G.ARUN

   THURSDAY, THE 14TH DAY OF NOVEMBER 2024 / 23RD KARTHIKA, 1946

                        WP(C) NO. 39068 OF 2024

PETITIONER/S:

          BHASKARAN C
          AGED 54 YEARS
          S/O N CHANDRAN, ASARIVILAKATHU VEEDU, THALIYAL,
          KARAMANA P.O.,THIRUVANANTHAPURAM, PIN - 695002.


          BY ADVS.
          S.MOHAMMED AL RAFI
          THAJUNA MARIA FRANCIS




RESPONDENT/S:

    1     INDIAN RED CROSS SOCIETY
          KERALA STATE BRANCH, REPRESENTED BY ITS CHAIRMAN IMA
          BUILDING, RED CROSS ROAD, GENERAL HOSPITAL JUNCTION,
          THIRUVANANTHAPURAM, PIN - 695035.

    2     INDIAN RED CROSS SOCIETY
          DISTRICT BRANCH, REPRESENTED BY THE GENERAL CONVENER OF
          ADMINISTRATIVE COMMITTEE, GENERAL HOSPITAL JUNCTION,
          THIRUVANANTHAPURAM, PIN - 695035.


          BY ADV BLAZE K. JOSE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                        2024:KER:85019
WP(C) NO. 39068 OF 2024                    2




                                      JUDGMENT

The prayer in this writ petition is for a direction to the 1 st

respondent to appoint a Returning Officer and conduct election to

the Managing Committee of the District Branch of the 2 nd

respondent forthwith.

2. When this matter is taken up for consideration, the

learned counsel appearing for the 1st respondent made available a

copy of the communication dated 5.11.2024, appointing Adv.K.P

Jayaraj as the Returning Officer for conducting the election.

3. In view of appointment of the Returning Officer and

specification of the time limit for conduct of election, the

petitioner's grievance stands allayed.

The writ petition is accordingly closed.

Sd/-

V.G.ARUN JUDGE Sru 2024:KER:85019

APPENDIX OF WP(C) 39068/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE PROCEEDINGS NO.IRCS/KSB/117/2024 DATED 26/09/2024 ISSUED BY THE 1ST RESPONDENT.

Exhibit P2 TRUE COPY OF THE REPRESENTATION DATED 15/10/2024 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT.

RESPONDENTS EXHIBITS : NIL