Kerala High Court
Abdul Khader vs Vallappuzha Service Co-Operative Bank ... on 14 August, 2025
Author: T.R.Ravi
Bench: T.R.Ravi
2025:KER:61379
WP(C) NO. 4845 OF 2024
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
THURSDAY, THE 14TH DAY OF AUGUST 2025 / 23RD SRAVANA, 1947
WP(C) NO. 4845 OF 2024
PETITIONER:
ABDUL KHADER
AGED 50 YEARS
S/O. KUNHIMOIDU, PAPPANKATTIL HOUSE,
CHERUKODE P.O., VALLAPPUZHA, PALAKKAD DISTRICT,
PIN - 679336.
BY ADV SRI.A.HAROON RASHEED
RESPONDENTS:
1 VALLAPPUZHA SERVICE CO-OPERATIVE BANK LTD NO.
F1207,
NELLAYA P.O., PALAKKAD DISTRICT, REPRESENTED BY ITS
SECRETARY, PIN - 679335.
2 THE SECRETARY
VALLAPPUZHA SERVICE CO-OPERATIVE BANK LTD NO.
F1207, NELLAYA P.O., PALAKKAD DISTRICT,
PIN - 679335.
3 THE BOARD OF DIRECTORS/MANAGING COMMITTEE,
VALLAPPUZHA SERVICE CO-OPERATIVE BANK LTD NO.
F1207, NELLAYA P.O., PALAKKAD DISTRICT, REPRESENTED
BY ITS PRESIDENT, PIN - 679335.
4 THE PRESIDENT,
VALLAPPUZHA SERVICE CO-OPERATIVE BANK LTD NO.
F1207, NELLAYA P.O., PALAKKAD DISTRICT,
PIN - 679335.
2025:KER:61379
WP(C) NO. 4845 OF 2024
2
5 THE CHAIRMAN,
DISCIPLINARY SUB COMMITTEE, VALLAPPUZHA SERVICE
CO-OPERATIVE BANK LTD NO. F1207, NELLAYA P.O.,
PALAKKAD DISTRICT, PIN - 679335.
BY ADVS.
SRI.P.N.MOHANAN
SMT.AMRUTHA SURESH
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.08.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:61379
WP(C) NO. 4845 OF 2024
3
T.R. RAVI, J.
--------------------------------------------
W.P.(C) No.4845 of 2024
--------------------------------------------
Dated this the 14th day of August, 2025
JUDGMENT
The petitioner had challenged disciplinary proceedings in
this writ petition. Pending the writ petition, the petitioner had
preferred an appeal before the Board of Directors against the
order of dismissal. By Ext.P21 the Board has rejected the appeal on
the ground of delay. It is evident that the delay had occurred
because of the pendency of the case before this Court and ought to
have been condoned.
In the above circumstances, this writ petition is disposed
of, setting aside Ext.P21 and directing the 1 st respondent to
consider and pass orders on the appeal filed by the petitioner
before the Board, after hearing the petitioner, on merits, at the
earliest, at any rate, within three months from the date of receipt
of a copy of this judgment.
Sd/-
T.R.RAVI
JUDGE
mpm
2025:KER:61379
WP(C) NO. 4845 OF 2024
APPENDIX OF WP(C) 4845/2024
PETITIONER'S EXHIBITS
Exhibit P1 THE TRUE COPY OF THE ORDER ISSUED BY THE
JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
DATED 13.02.2023.
Exhibit P2 THE TRUE COPY OF THE COMPLAINT FILED BY
SRI.N.GOPAKUMAR BEFORE THE 4TH RESPONDENT
DATED 09.12.2022.
Exhibit P3 TRUE COPY OF THE REPORT OF THE 2ND
RESPONDENT DATED 12.12.2022.
Exhibit P4 THE TRUE COPY OF THE SHOW CAUSE NOTICE
ISSUED BY THE RESPONDENT BANK DATED
14.12.2022.
Exhibit P5 THE TRUE COPY OF THE REPLY SUBMITTED BY
THE PETITIONER BEFORE THE 4TH RESPONDENT
DATED 17.12.2022.
Exhibit P6 THE TRUE COPY OF THE DECISION NO. 35 OF
THE 1ST RESPONDENT BANK DATED 18.01.2023.
Exhibit P7 THE TRUE COPY OF THE COMMUNICATION ISSUED
BY THE 4TH RESPONDENT DATED 23.01.2023.
Exhibit P8 THE TRUE COPY OF THE COMMUNICATION ISSUED
BY THE 5TH RESPONDENT DATED 26.06.2023.
Exhibit P9 THE TRUE COPY OF THE REPLY SUBMITTED BY
THE PETITIONER DATED 20.07.2023.
Exhibit P10 THE TRUE COPY OF THE COMMUNICATION ISSUED
BY THE 2ND RESPONDENT DATED 26.08.2023.
Exhibit P11 THE TRUE COPY OF THE DECISION OF THE
DIRECTOR BOARD OF THE BANK DATED
08.09.2023.
Exhibit P12 THE TRUE COPY OF THE COMMUNICATION ISSUED
BY THE 5TH RESPONDENT DATED 11.09.2023.
Exhibit P13 THE TRUE COPY OF THE DOMESTIC ENQUIRY
REPORT SUBMITTED BY THE ENQUIRY OFFICER
DATED 22.12.2023.
Exhibit P14 THE TRUE COPY OF THE COMMUNICATION ISSUED
BY THE BANK TO THE PETITIONER DATED
23.12.2023.
2025:KER:61379
WP(C) NO. 4845 OF 2024
Exhibit P15 THE TRUE COPY OF THE OBJECTION OF THE
PETITIONER AGAINST THE ENQUIRY REPORT
DATED 27.01.2024.
Exhibit P16 THE TRUE COPY OF THE REPLY SUBMITTED BY
PETITIONER BEFORE THE DISCIPLINARY
COMMITTEE DATED 27.01.2024.
Exhibit P17 THE TRUE COPY OF THE ORDER ISSUED BY
DISCIPLINARY COMMITTEE DATED 27.01.2024.
Exhibit P18 THE TRUE COPY OF THE FIR IN CRIME NO.
452/2023 OF CHERPULASSERI POLICE STATION
DATED 22.07.2023.
Exhibit P19 THE TRUE COPY OF THE ORDER IN BAIL APPL.
NO.6343/2023 OF THIS HON'BLE COURT DATED
27.10.2023.
Exhibit P20 THE TRUE COPY OF THE APPEAL PREFERRED
BEFORE THE 5TH RESPONDENT DATED
31.07.2024.
Exhibit P21 THE TRUE COPY OF THE COMMUNICATION ISSUED
BY THE 1ST RESPONDENT BANK TO THE
PETITIONER DATED 21.08.2024.
Exhibit P22 THE TRUE COPY OF THE ORDER ISSUED BY THE
JOINT REGISTRAR OF CO-OPERATIVE
SOCIETIES, PALAKKAD DATED 17.08.2024
RESPONDENTS' EXHIBITS
EXHIBIT R2(a) TRUE COPY OF THE REQUEST DATED 12.01.2024
MADE BY THE BANK ALONG WITH RESOLUTION
NO.8 DATED 12.01.2024.
EXHIBIT R2(b) TRUE COPY OF THE JUDGMENT DATED
01.02.2024 IN W.P.(C). NO.37918/2023.
