[Cites 20, Cited by 0]
Kerala High Court
State Of Kerala vs Minimol.G on 8 December, 2025
W.A. No. 608 of 2021 & connected cases
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2025:KER:94890
"C.R."
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 608 OF 2021
(AGAINST THE JUDGMENT DATED 25.01.2021 IN WP(C) NO.29057 OF 2019 OF
HIGH COURT OF KERALA)
APPELLANT/S:
1 BINCY S., AGED 36 YEARS, W/O. SUVARNAKUMAR A.S,
RESIDING AT AJAYA NIVAS, VARANAD P.O, CHERTHALA,
ALAPPUZHA DISTRICT-688 539.
2 VINEETHA N.V., AGED 32 YEARS, W/O. SHYMON P.S,
RESIDING AT PONNAMTHARA, VAYALAR P.O, PIN-688 536.
3 REKHA O., AGED 39 YEARS, W/O. KENNADY M.C,
RESIDING AT MATTATHIL, CHARAMANGALAM, MUHAMMA P.O,
ALAPPUZHA DISTRICT-688 525.
4 SABITHA N.B, AGED 41 YEARS, W/O. SAIJU V.G, RESIDING AT
VAYALVARAM HOUSE, THIRUNALLOOR P.O, PIN-688 541.
5 BINDU K.T, AGED 45 YEARS, D/O. THANKAPPAN K.K,
RESIDING AT KOORAMUTTATHU, CHERUVARANAM, VARANAM.P.O,
ALAPPUZHA DISTRICT-688 555.
6 ASHAMOL P., AGED 41 YEARS, W/O. LALAN M.V, RESIDING AT
MANEEZHATHUVELI, NORTH ARYAD P.O, ALAPPUZHA-688 538.
7 SANTHOSH KUMAR B., AGED 46 YEARS,
S/O. G. BHASKARAN, RESIDING AT INDIRA BHAVANAM,
KATTACHIRA, PALLICKAL P.O, ALAPPUZHA DISTRICT-690 503.
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8 ASA M., AGED 44 YEARS, RESIDING AT LAKSHMIVILLA, NORTH,
CHOOLATHERUVU P.O, ALAPPUZHA-690 506.
9 REMYA A.K, AGED 34 YEARS, W/O. NOBI K.S, RESIDING AT
KOLLAMVELI, MUHAMMA P.O, ALAPPUZHA-688 525.
10 AJITHAKUMARI K.A., AGED 45 YEARS,
W/O. GOPINATHAN NAIR, RESIDING AT PALAKKAVIL HOUSE,
OLATHALA, PATTANAKKAD P.O, CHERTHALA, ALAPPUZHA-688 531.
11 BINDU S., AGED 44 YEARS, RESIDING AT LEKSHIPURAM,
KELAMANGALAM P.O, THAKAZHY, ALAPPUZHA-688 562.
12 SUMESH C.B, AGED 51 YEARS,
S/O. BALASOMAN, RESIDING AT CHIRACKALPARAMBIL,
PATTANAKKAD P.O, CHERTHALA, ALAPPUZHA-688 531.
13 ASHADEVI R., AGED 45 YEARS,
W/O. S. CHANDRAN, RESIDING AT KOMALIL KYALVARAM,
KANDALLOOR SOUTH P.O, KAYAMKULAM, PIN-690 535.
14 MANJUSHA K., AGED 40 YEARS,
W/O. P.K. SABU, RESIDING AT PALATHARA HOUSE,
ANJILAKKADU, AROOR P.O, CHERTHALA, ALAPPUZHA-688 534.
15 MAYADEVI V., AGED 47 YEARS, W/O. N.REGHUNATH,
RESIDING AT MADHAVAM, PATTANAKKAD P.O, CHERTHALA,
ALAPPUZHA-688 531.
BY ADVS. SRI.M.R.ANISON
SMT.BHARGAVI V.
SMT.P.A.RINUSA
RESPONDENT/S:
1 THE ALAPUZHA DISTRICT CO-OPERATIVE BANK LIMITED NO. 4203,
REPRESENTED BY ITS PART TIME ADMINISTRATOR, ALAPPUZHA
DISTRICT CO-OPERATIVE BANK LIMITED NO. 4203, HEAD OFFICE,
ALAPPUZHA-691 001
2 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
ALAPPUZHA-688 001.
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3 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM-695 001.
4 THE KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, PATTOM,
THIRUVANANTHAPURAM-695 004.
5 THE DISTRICT OFFICER, KERALA PUBLIC SERVICE COMMISSION,
DISTRICT OFFICE, ALAPPUZHA 688 001.
6 ADDL. KERALA CO-OPERATIVE BANK LIMITED,
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER, CO-OPERATIVE
TOWERS, PALAYAM, THIRUVANANTHAPURAM-695 033,
(ADDL. R6 IS IMPLEADED AS PER ORDER DATED 12.02.2020 IN
I.A. NO.2/2020)
BY ADVS.
SHRI.THOMAS ABRAHAM
SHRI K. GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SHRI IMAM GREGORIOS KARAT, GP
SHRI.P.C.SASIDHARAN
SRI.GILBERT GEORGE CORREYA, SC, KERALA STATE CO-
OPERATIVE BANK LTD.
SRI. ARAVINDA KUMAR BABU T.K.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.622/2021, 637/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:4:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 622 OF 2021
[AGAINST THE JUDGMENT DATED 25.01.2021 IN WP(C) NO.31786 OF 2018 OF
HIGH COURT OF KERALA]
APPELLANT/S:
BINDU.S, AGED 45 YEARS,
W/O. ASHOK KUMAR.K.R, PANAVILA VADAKKETHIL,
MUTHATTUKARA, NOORANAD.P.O, ALAPPUZHA DISTRICT-690504.
BY ADVS. SRI.T.R.HARIKUMAR
SRI.ARJUN RAGHAVAN
SRI.ADITHYA RAJEEV
RESPONDENT/S:
1 THE ALAPPUZHA DISTRICT CO-OPERATIVE BANK LTD.,
REPRESENTED BY ITS GENERAL MANAGER, HEAD OFFICE,
ALAPPUZHA -690001.
2 THE PART-TIME ADMINISTRATOR,
ALAPPUZHA DISTRICT CO-OPERATIVE BANK LTD. NO.4203,
HEAD OFFICE, ALAPPUZHA-690001.(JOINT REGISTRAR OF CO-
OPERATIVE SOCIETIES(GENERAL),ALAPPUZHA).
3 THE KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, PATTOM.P.O,
THIRUVANANTHAPURAM-695004.
4 THE DISTRICT OFFICER,
KERALA PUBLIC SERVICE COMMISSION,
DISTRICT OFFICE, ALAPPUZHA-688001.
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5 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES(GENERAL),
ALAPPUZHA-688001.
6 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM-695001.
7 THE KERALA CO-OPERATIVE BANK LTD,
REPRESENTED BY ITS CEO, CO-BANK TOWERS, PALAYAM,
THIRUVANANTHAPURAM, PIN-695033.
8 SMITHA.C.N, D/O.NARAYANAN,CHAKKUMKERI HOUSE,
K.R.PURAM.P.O, CHERTHALA,ALAPPUZHA-688556.
9 SUNILATHA.R, W/O.SABU.P.G, VELAMKUNNATH HOUSE,
PANAVALLY.P.O, CHERTHALA, ALAPPUZHA DISTRICT-688526.
10 ADDL.R10:SMITHA.S.,
W/O. SURESH KUMAR P.P., AGED 44 YEARS,
PADINJAREKANDAKKAPPALLLY, ANDHAKARANAZHY P.O.,
PATTANAKKAD, CHERTHALA, ALAPPUZHA DISTRICT-688531.
11 ADDL.R11:ANITHA K., W/O.PRADEEP G.., AGED 42 YEARS,
VATTANOOTTUPARA, S.N.PURAM P.O., CHERTHALA, ALAPPUZHA
DISTRICT-688582.
ARE IMPLEADED AS ADDL.R10 & R11AS PER ORDER DATED
16/3/23 IN IA 1/21 IN WA 622/2021.
BY ADVS.
SHRI.THOMAS ABRAHAM
SHRI.P.C.SASIDHARAN
SHRI K. GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SHRI IMAM GREGORIOS KARAT, GP
SRI.GEORGE POONTHOTTAM (SR.)
SMT.NISHA GEORGE
SHRI.VISHNU B.KURUP
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025, ALONG WITH
WA.608/2021 AND CONNECTED CASES, THE COURT ON 08.12.25 DELIVERED
THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:6:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 637 OF 2021
[AGAINST THE JUDGMENT DATED 25.01.2021 IN WP(C) NO.31786 OF 2018 OF
HIGH COURT OF KERALA]
APPELLANT/S:
1 SINDHU C.M. AGED 43 YEARS, W/O. SHAJI K.P., CHIRAYIL,
KALAVOOR P.O., ALAPPUZHA DISTRICT-688522.
2 ANANDAVALLY K., AGED 49 YEARS
W/O. GANESAN P.V., PALANIKUNNATHIL, KOTTA P.O., KARAKKAD
VIA, CHENGANNUR, ALAPPUZHA DISTRICT-689504.
3 YAMUNA C.V., AGED 44 YEARS W/O. SATHEESH KUMAR K.P.,
ROHINI, CMC-14, MARUTHORVATTOM P.O., CHERTHALA,
ALAPPUZHA DISTRICT-688539.
4 BENCY R., AGED 48 YEARS, W/O. MANIKUTTAN, CHELLAM,
AYIKKAD, CHEPPAD P.O., ALAPPUZHA DISTRICT-690507.
5 RENJITH P.R., AGED 37 YEARS,
S/O. RAVEENDRAN, PATHISSERIL HOUSE, CHUNAKKARA SOUTH,
CHARUMOOD P.O., ALAPPUZHA DISTRICT-695505.
6 DHANYA T., AGED 38 YEARS, W/O. HARIKUMAR C.,
CHITTEZHATHU HOUSE, VENMONEY P.O., CHENGANNUR,
ALAPPUZHA DISTRICT-689509.
7 JYOTHILEKSHMI O., AGED 42 YEARS
W/O. SUBHASH J., KUTTUVELILPADEETTATHIL, PERINGALA P.O.,
KAYAMAKULAM, ALAPPUZHA DISTRICT-690559.
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8 JAISY A.K.M, AGED 36 YEARS, W/O. JAMES A.V., ALATHARA,
EZHUPOUNNA SOUTH P.O., ALAPPUZHA DISTRICT-688537.
9 LEKHA T., AGED 44 YEARS
W/O. SARANGI JAYAN, HEAVEN, ADINADU NORTH P.O.,
KARUNAGAPPALLY, KOLLAM DISTRICT-690542.
10 SMITHA R. SEKHAR, AGED 41 YEARS, W/O. SURESH G.
KOTTAKKAKATHU HOUSE, KARUVATTA,
ALAPPUZHA DISTRICT-690517.
11 REENA JOSEPH, AGED 41 YEARS, W/O. RISHI JOSEPH,
THEKKETHALAKKAL, CMC-25, CHETHALA,
ALAPPUZHA DISTRICT-688524.
12 SHOJAMOL S., AGED 38 YEARS
W/O. JOHNY, KURUVELIL, KOKKOTHAMANGALAM P.O.,
CHERTHALA, ALAPPUZHA DISTRICT-688524.
13 SHAKEELABEEVI T., AGED 30 YEARS
W/O. SIYADMON, CHIRAYILPADEETTATHIL, PERINGALA,
KAYAMKULAM P.O., ALAPPUZHA DISTRICT-690559.
14 SHYNIMOLE A., AGED 39 YEARS
W/O. NOUSHAD, ASHIMA VILLA, ANAKUZHY, PERAYAM,
UMAYANALLOOR P.O., KOLLAM DISTRICT-691589.
BY ADVS. SRI.T.R.HARIKUMAR
SRI.ARJUN RAGHAVAN
RESPONDENT/S:
1 THE ALAPPUZHA DISTRICT CO-OPERATIVE BANK LTD. NO. 4203,
REPRESENTED BY ITS GENERAL MANGER, HEAD OFFICE,
ALAPPUZHA-690001.
2 THE PART-TIME ADMINISTRATOR,
ALAPPUZHA DISTRICT CO-OPERATIVE BANK LIMITED NO.4203,
HEAD OFFICE, ALAPPUZHA-690001 (JOINT REGISTRAR OF CO-
OPERATIVE SOCIETIES (GENERAL), ALAPPUZHA)
3 THE KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, PATTOM P.O.,
THIRUVANANTHAPURAM-695004.
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4 THE DISTRICT OFFICER,
KERALA PUBLIC SERVICE COMMISSION, DISTRICT OFFICE,
ALAPPUZHA-688001.
5 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
ALAPPUZHA-688001.
6 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM-695001.
7 THE KERALA CO-OPERATIVE BANK LIMITED
REPRESENTED BY IT CEO, COBANK TOWERS, PALAYAM,
THIRUVANANTHAPURAM-695033.
8 SMITHA C.N., D/O. NARAYANAN, CHAKKUMKERI HOUSE, K.R.
PURAM P.O., CHETHALA, ALAPPUZHA DISTRICT-688556.
9 SUNILATHA R., W/O. SABU P.G., VELAMKUNNATH HOUSE,
PANAVALLY P.O., CHERTHALA, ALAPPUZHA DISTRICT-688526.
10 BINDU S., W/O. ASHOK KUMAR K.R. PANAVILA
VADAKKETHIL, MUTHUKATTUKARA, NOORANAD P.O.,
ALAPPUZHA DISTRICT-690504
BY ADVS.
SHRI.THOMAS ABRAHAM
SHRI.P.C.SASIDHARAN
ASOK M.CHERIAN, ADDL. ADVOCATE GENERAL
SHRI.ARAVINDA KUMAR BABU T.K.
SHRI K. GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SHRI IMAM GREGORIOS KARAT, GP
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 08.10.2025, ALONG
WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON 08.12.25
DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
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2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 764 OF 2023
[AGAINST THE JUDGMENT DATED 03.08.2022 IN WP(C) NO.32055 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT/S:
THE KERALA STATE CO-OPERATIVE BANK LIMITED [KERALA
BANK], P.B.NO.6515, COBANK TOWERS, PALAYAM.P.O,
THIRUVANANTHAPURAM-695 033, REPRESENTED BY ITS CHIEF
EXECUTIVE OFFICER
BY ADV SHRI P.C.SASIDHARAN
RESPONDENT/S:
1 RESMI M.P., AGED 40 YEARS,
W/O VINU HARIHARAN, KNIGHTS 2D, SKYLINE, IMPERIAL
GARDENS, KALOOR P.O, PIN - 682025.
2 STATE OF KERALA,
DEPARTMENT OF CO-OPERATION, REPRESENTED BY ITS
SECRETARY, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
3 REGISTRAR OF CO-OPERATIVE SOCIETIES(G),
THIRUVANANTHAPURAM, PIN - 695001.
4 THE SECRETARY, KERALA PUBLIC SERVICE COMMISSION,
THIRUVANANTHAPURAM, PIN - 695001.
W.A. No. 608 of 2021 & connected cases
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5 THE DISTRICT OFFICER,
KERALA PUBLIC SERVICE COMMISSION, DISTRICT OFFICE,
3RD FLOOR, EASTERN ENTRY TOWER, ERNAKULAM SOUTH
RAILWAY STATION, KARSHAKA ROAD, ERNAKULAM, PIN - 682016
BY ADVS.
SRI.C.P.SABARI
SHRI.P.C.SASIDHARAN,SC
SHRI K. GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SHRI IMAM GREGORIOS KARAT, GP
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:11:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 969 OF 2023
[AGAINST THE ORDER/JUDGMENT DATED 12.07.2022 IN WP(C) NO.23087 OF
2019 OF HIGH COURT OF KERALA]
APPELLANT/S:
1 STATE OF KERALA ,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT, CO-
OPERATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM, PIN - 695001
3 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES(GENERAL),
KOTTAYAM, PIN - 686002
BY SHRI K. GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SHRI IMAM GREGORIOS KARAT, GP
RESPONDENT/S:
1 JEBBY JOSEPH, AGED 38 YEARS, VATHAPPALLIYIL,
T.V.PURAM.P.O, VAIKOM, KOTTAYAM DISTRICT, PIN - 686606.
2 SHEEJA.M, SREEPRASADAM, NE WARD, VAIKOM, KOTTAYAM
DISTRICT, PIN - 686141.
3 BEENA RAJAN,
KOCHUPLAMOOTTIL, KIZHAKKETHIL, VALLIKKUNNAM SOUTH,
ALAPPUZHA DISTRICT, PIN - 690501.
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4 ANITHA S SINDHU, KOCHUPURACKAL, MANJOOR.P.O,
KURUPPAMTHARA, KOTTAYAM DISTRICT, PIN - 686603.
5 VINEESH.V, ILLATHUPARAMBIL HOUSE, EZHACHERRY.P.O,
KOTTAYAM, PIN - 686574.
6 CHITHRA S.NAIR, SETHU NIVAS, T.C. 17/1184,
SRA-65 PANGOD, SASTHA NAGAR, THIRUMALA.P.O,
THIRUVANANTHAPURAM, PIN - 695006.
7 VINEESHA.M.N. SREEBHAVANAM, MOOZHIKULANGARA,
KOTTAYAM, PIN - 686601.
8 THE DISTRICT CO-OPERATIVE BANK,
KOTTAYAM. AT PRESENT AMALGAMATED AS KERALA STATE CO-
OPERATIVE BANK, CO-BANK TOWERS, PALAYAM,
THIRUVANANTHAPURAM, REPRESENTED BY ITS CHIEF EXECUTIVE
OFFICER, PIN - 895033
9 KERALA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004.
BY ADVS.
SHRI.D.SOMASUNDARAM
SMT.NISHA GEORGE
SRI.ATHUL SHAJI
SRI.A.L.NAVANEETH KRISHNAN
SRI.GEORGE POONTHOTTAM (SR.)
SRI. P.C. SASIDHARAN, SC
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
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2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 853 OF 2021
[AGAINST THE JUDGMENT DATED 23.02.2021 IN WP(C) NO.1866 OF 2020 OF
HIGH COURT OF KERALA]
APPELLANT/S:
1 AMBIKA V., AGED 46 YEARS
W/O. GOPI.V., "AYILLIAM" (H), ATHIYAMBOOR, P.O.
KANHANGAD, KASARGOD -671 315.
2 PRASEETHA.V.T., W/O. GANGADHARAN.M., 'VADAKKAM THOTTAM
" (H), KAKKAT, P.O. BENGALAM, KASARGOD-671 314.
3 M.RAJMOHAN, S/O. VISWANATHAN.K., "ROSHINI"(H),
KIZHAKKUMKARA, P.O.AJANOOR, KASARGOD-671 531.
4 SAVITHRI.K.V., A.V.HOUSE, KARAPATH, P.O.PILICODE,
KASARGOD-671 310.
BY ADVS. SHRI.KALEESWARAM RAJ
SRI.VARUN C.VIJAY
SMT.MAITREYI SACHIDANANDA HEGDE
RESPONDENT/S:
1 DISTRICT CO-OPERATIVE BANK, KASARGOD,
REPRESENTED BY THE GENERAL MANAGER, KASARGOD-671 001.
2 THE ADMINISTRATOR,
KASARGOD DISTRICT CO-OPERATIVE BANK, KASARGOD-671 001.
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3 KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY THE SECRETARY, KERALA PUBLIC SERVICE
COMMISSION, PATTOM, THIRUVANANTHAPURAM-695 004.
4 THE DISTRICT OFFICER,
DISTRICT OFFICE, KERALA PUBLIC SERVICE COMMISSION,
KASARGOD-671 001.
7 ADDL. R7.STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF CO-OPERATION, SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
ADDL.R7 IS IMPLEADED AS PER ORDER DATED 16-03-2023 IN IA
2/2022 IN WA 853/2021.
BY ADV SHRI.O.V.MANIPRASAD
SRI. P.C SASIDHARAN, SC
SHRI K. GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SHRI IMAM GREGORIOS KARAT, GP
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:15:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1124 OF 2023
[AGAINST THE JUDGMENT DATED 22.08.2022 IN WP(C) NO.7596 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT/S:
THE KERALA STATE CO-OPERATIVE BANK,
REPRESENTED BY ITS MANAGING DIRECTOR,
P.B.NO.6515, COBANK TOWERS, PALAYAM,
THIRUVANANTHAPURAM, KERALA, PIN - 695033.
BY ADV. SRI. P.C.SASIDHARAN
RESPONDENT/S:
1 MANJU JOSE, AGED 40 YEARS
C/O. BIPU,PURAYIDATHIL,KAANJAAR P.O.,
IDUKKI DISTRICT, PIN - 685590.
2 NESIYA K.H., AGED 37 YEARS
W/O RASHEED, MANJUMATHATIL HOUSE, MALAPPURAM P.O.,
KARIMANOOR, IDUKKI DISTRICT, PIN - 685581.
3 KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY THE SECRETARY, PATTOM, PALACE P.O.,
THIRUVANANTHAPURAM, PIN - 695004.
4 DISTRICT OFFICER, KERALA PUBLIC SERVICE COMMISSION,
IDUKKI DISTRICT, PIN - 685508.
W.A. No. 608 of 2021 & connected cases
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5 SIMI P JOHN, AGED 41 YEARS
D/O MATHAI, WEST KOKIKULAM P.O.,
THODUPUZHA, IDUKKI DISTRICT, PIN - 685582.
6 JISMON JOSE,
S/O JOSE A.J., ANITHOTTATHIL HOUSE,
RAMAPURAM BAZAR P.O., KOTTAYAM DISTRICT, PIN - 686576.
BY ADVS.
SRI.S.SUNIL KUMAR (PALAKKAD)
SMT.LAKSHMI.N.KAIMAL
SHRI.ABHIJITH SREEKUMAR
SRI.KESHAVRAJ NAIR
SMT.PARVATHY NAIR
SMT.GAADHA SURESH
SHRI.ARUN M.V.
SRI. P.C. SASIDHRAN
SHRI K. GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SHRI IMAM GREGORIOS KARAT, GP
SRI ARUN POOMULLI
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:17:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1271 OF 2023
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.22690 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF CO-OPERATION, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
2 REGISTRAR OF CO-OPERATIVE SOCIETIES,
SAHAKARANA BHAVAN, JAGATHY,
THIRUVANANTHAPURAM-695014.
BY ADVS. SHRI K. GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SHRI IMAM GREGORIOS KARAT, GP
RESPONDENT/S:
1 RAJALAKSHMI.P.C., AGED 38 YEARS
W/O.AJITHKUMAR, THIRUVATHIRA, PERAYAM,
UMAYANALLOOR.P.O., KOLLAM, PIN - 691589.
2 THE KOLLAM DISTRICT CO-OPERATIVE BANK LTD.,
REPRESENTED BY ITS GENERAL MANAGER, DISTRICT BANK
TOWER, KOLLAM-691001.
3 THE ADMINISTRATOR
KOLLAM DISTRICT CO- OPERTIVE BANK LTD.,
DISTRICT BANK TOWER, KOLLAM, PIN - 691001.
W.A. No. 608 of 2021 & connected cases
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4 KERALA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY, P.S.C.OFFICE, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004.
5 THE KERALA STATE CO-OPERATIVE BANK LTD. (KERALA BANK),
CO-BANK TOWERS, PALAYAM, THIRUVANANTHAPURAM-,
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER, PIN - 695033.
BY ADV SRI.P.MOHANDAS (ERNAKULAM)
SRI THOMAS ABRAHAM
SRI. P.C. SASIDHARAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:19:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1461 OF 2023
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.35177 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT/S:
1 THE STATE OF KERALA,
DEPARTMENT OF CO-OPERATION, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001,
REPRESENTED BY ITS SECRETARY.,
2 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION,
THYCADU P.O, THIRUVANANTHAPURAM, PIN - 682014.
BY SHRI K. GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SHRI IMAM GREGORIOS KARAT, GP
RESPONDENT/S:
1 SOBHA M.K., AGED 45 YEARS
W/O. SAJITHKUMAR A.S, RESIDING AT MANGALATHILLAM,
OLESSA P.O, KOTTAYAM, PIN - 686014.
2 THE KOTTAYAM DISTRICT CO-OPERATIVE BANK,
HEAD OFFICE POST BOX NO. 140, KOTTAYAM, REPRESENTED BY
ITS GENERAL MANAGER., PIN - 686001.
3 THE KERALA PUBLIC SERVICE COMMISSION,
THULASI HILLS, PATTOM PALACE P.O, THIRUVANANTHAPURAM
REPRESENTED BY ITS SECRETARY., PIN - 695004.
W.A. No. 608 of 2021 & connected cases
-:20:-
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BY ADV SRI.ATHUL SHAJI
SRI.P.C. SASIDHARAN
SRI. C.A. JOJO
SRI. GILBERT GEORGE CORREYA
SRI. SURIN GEORGE IPE
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:21:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1542 OF 2023
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.33837 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT/S:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT, CO-
OPERATION (A) DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM, PIN - 695001
BY SHRI K. GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SHRI IMAM GREGORIOS KARAT, GP
RESPONDENT/S:
1 HUSNA M.A., AGED 37 YEARS
W/O.NAVAS P.M., RESIDING AT PARAMBISSERY HOUSE,
KURUVILASSERY P.O., MALA, THRISSUR DISTRICT, PIN - 680732
2 FATHIMA, AGED 30 YEARS
W/O.MUHAMMED FAISAL P.H., PANATTIL HOUSE,
P.O.PADINJARE VEMBALLUR, KODUNGALLUR, PIN - 680671
3 ASNA A.A., AGED 37 YEARS
W/O.SAKKIR MOIDEEN P.M., RESIDING AT ARAKKAL HOUSE,
P.O.KARUPADANNA, THRISSUR DISTRICT, PIN - 680670.
W.A. No. 608 of 2021 & connected cases
-:22:-
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4 POUSEENA C.A., AGED 48 YEARS
W/O.NOUSHAD K.M., RESIDING AT KANDATHIL HOUSE,
KAVIL DESOM, KODAKKARA P.O., THRISSUR DISTRICT,
PIN - 680684.
5 THRISSUR DISTRICT CO-OPERATIVE BANK LIMITED,
REPRESENTED BY ITS DEPUTY GENERAL MANAGER,
HEAD OFFICE, THRISSUR, PIN - 680001.
6 THE PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004.
7 THE DISTRICT OFFICER,
KERALA PUBLIC SERVICE COMMISSION, 2ND FLOOR,
TOWN HALL ROAD, DISTRICT OFFICE, THRISSUR, PIN - 680020.
8 KERALA CO-OPERATIVE BANK LIMITED
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER,
CO-OPERATIVE TOWERS, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033.
BY ADVS. SRI. M.R. ANISON
SRI. P.C. SASIDHARAN, SC
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:23:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1551 OF 2023
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.4525 OF 2021 OF
HIGH COURT OF KERALA]
APPELLANT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
2 THE REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
THIRUVANANTHAPURAM-695 001.
BY ADVS. SHRI K. GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SHRI IMAM GREGORIOS KARAT, GP
RESPONDENT/S:
1 ANTU.P.DAVIS, AGED 48 YEARS
S/O. DEVASSYKUTTY, PEENIKKAPARAMBIL HOUSE,
ELINJIPRA P.O., CHALAKUDY, THRISSUR, PIN - 680721.
2 SULEKHA M.V., W/O. VIDYADHARAN, PARAMBIKADAN HOUSE,
V.R.PURAM POST, CHALAKUDY, THRISSUR, PIN - 680727.
3 PRASANNA.V.P., W/O. SIVARAJAN, KATTUNGAL HOUSE,
KUNNAPPILLY POST, THRISSUR-680 311.
W.A. No. 608 of 2021 & connected cases
-:24:-
2025:KER:94890
4 SHEEBA M.D., W/O. SEBY JOSEPH, CHIRAPPANATH HOUSE,
PARIYARAM P.O., THRISSUR, PIN - 680721.
5 SAJEESH.K.R. KADAVIL HOUSE, KUTTANALLUR P.O.,
THRISSUR-680 014.
6 RESMI.T., W/O. JAYARAJ, KOLLERI HOUSE, CHENGALOOR P.O.,
THRISSUR, PIN - 680312.
7 TREESA P.T., W/O. VIJI, PELLISSERY HOUSE, AMMADOM
P.O.,THRISSUR, PIN - 680563.
8 CHIEF EXECUTIVE OFFICER,
THE KERALA STATE CO-OPERATIVE BANK LTD, COBANK TOWERS,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033.
9 DEPUTY GENERAL MANAGER,
THE KERALA STATE CO-OPERATIVE BANK LTD,
REGIONAL OFFICE, THRISSUR, PIN - 680022.
10 THE SECRETARY,
PUBLIC SERVICE COMMISSION, PATTAM,
THRIUVANANTHAPURAM, PIN - 695004.
11 THRISSUR DISTRICT CO-OPERATIVE BANK (ERSTWHILE),
REPRESENTED BY ITS GENERAL MANAGER, HEAD OFFICE,
THRISSUR-680 001.
BY ADVS. SRI.C.A.JOJO
SRI.P.C.SASIDHARAN, SC, KPSC
SRI. GILBERT GEORGE CORREYA
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:25:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1564 OF 2023
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.38191 OF 2018 OF
HIGH COURT OF KERALA]
APPELLANT/S:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT, CO-
OPERATION (A) DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
2 THE REGISTRAR OF CO-OPERATIVE SOCIETIES.
THIRUVANANTHAPURAM, PIN - 695001.
BY SHRI K. GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SHRI IMAM GREGORIOS KARAT, GP
RESPONDENT/S:
1 PREMNADH KUMAR.S, AGED 42 YEARS
S/O K.SASEENDRAN, CLERK/CASHIER,
SERVICE CO-OPERATIVE BANK, CHANNAPETTA, KOLLAM- 691 311,
RESIDING AT PREM NIVAS, CHAMMANTHOOR SOUTH, PUNALOR,
PO., KOLLAM, PIN - 691305.
2 SOUMYA V., W/O. AJITHKUMAR M.G., SECRETARY,
RURAL CO-OPERATIVE SOCIETY, PALAKOTTY PLAZZA,
KOTTARAKKARA, PULAMAN P.O, KOLLAM-691 531, RESIDING AT
MANGALATH HOUSE, MUDIYOORKONAM P.O, THOTTAKKONAM,
PANDALAM, PIN - 689501.
W.A. No. 608 of 2021 & connected cases
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3 BINDU B., W/O. SURESH BABU, SECRETARY,
SERVICE CO-OPERATIVE BANK, KUMBALAM, KOLLAM,
RESIDING AT KINARUVILA PUTHEN VEEDU, KANJIRAKODU,
MULANANA P.O, KUNDARA, KOLLAM, PIN - 691503.
4 DIVYA V.,
W/O. GIREESH R., CLERK, TALUK RURAL CO-OPERATIVE SOCIETY,
KUNNATHUR, MYNAGAPALLY P.O, KOLLAM-690 519,
RESIDING AT GEETHA BHAVAN, THEKKUMPURAM,
PUTHOOR P.O, KOLLAM, PIN - 691507.
5 KOLLAM DISTRICT CO-OPERATIVE BANK LIMITED,
REPRESENTED BY ITS DEPUTY GENERAL MANAGER,
HEAD OFFICE, KOLLAM, PIN - 691001.
6 THE PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004.
7 KERALA STATE CO-OPERATIVE BANK LTD (KERALA BANK),
CO-BANK TOWERS, PALAYAM, THIRUVANANTHAPURAM- 695033
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.
BY ADVS.
SRI.P.MOHANDAS (ERNAKULAM)
SRI.S.K.ADHITHYAN
SRI.K.SUDHINKUMAR
SRI.SABU PULLAN
SRI.GOKUL D. SUDHAKARAN
SHRI.R.BHASKARA KRISHNAN
SHRI.BHARATH MOHAN
DR.K.P.SATHEESAN (SR.)
SRI. M.R. ANISON
SRI. GILBERT GEORGE CORREYA
SRI.P.C. SASIDHARAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:27:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1565 OF 2023
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.742 OF 2020 OF
HIGH COURT OF KERALA]
APPELLANT/S:
STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, CO-OPERATIVE DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM- 695001.
BY SHRI K. GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SHRI IMAM GREGORIOS KARAT, GP
RESPONDENT/S:
1 ANILA K.N., AGED 42 YEARS, W/O.SAJI,
SADGAMAYA HOUSE, NR G.L.P SCHOOL, MEENANGADI,
WAYANAD DISTRICT, PIN - 673591.
2 SAJINA P.K., AGED 32 YEARS, W/O.SHAMEER P.K.,
PUTHIYEDATH HOUSE, ANDOOR, VADUVANGAI P.O,
WAYANAD, PIN - 673581.
3 JAIN JOY, AGED 39 YEARS, VATTAMATTATHIL HOUSE,
MULLANKOLY P.O., WAYANAD DISTRICT, PIN - 673579.
4 P.Y.ELDHOSE, AGED 40 YEARS, PARATHUVAYALIL HOUSE,
CHEEYAMBAM P.O., CHERIYAKURISH, PADACHIRA, PULPALLY,
WAYANAD DISTRICT., PIN - 673579.
W.A. No. 608 of 2021 & connected cases
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5 DEEPAK RAVEENDRAN, AGED 30 YEARS,S/O.RAVEENDRAN,
VILAYIL VEEDU, SAKTHIKULANGARA P.O., KOLLAM., PIN - 691581.
6 SHAJAN D., AGED 39 YEARS, C/O.SIJIMOL,
KOODATHIL HOUSE, AMARAKKUNI P.O., PULPALLY, WAYANAD
DISTRICT., PIN - 673579.
7 BINOY JOHN, MAROTTIMOOTIL HOUSE, PADACHIRA P.O.,
IRUPPOODU, PULPALLY ,WAYANAD DISTRICT, PIN - 673579.
8 SHANTHI ABRAHAM, AGED 39 YEARS,
W/O.M.U.THOMAS, MATTATHIL HOUSE,
KAMMANA P.O., MANANTHAVADY, WAYANAD., PIN - 670645.
9 SATHI P.C., AGED 46 YEARS,
W/O.MANI K.C., KADAMBACHALIL HOUSE,
IPP QUARTERS, PANAMARAM P.O., WAYANAD., PIN - 670721.
10 K.S.RATHEESH, AGED 37 YEARS,
S/O.SREEDHARAN, KARIMATH HOUSE,
IRULAM, MANALVAYAL P.O., WAYANAD., PIN - 673579.
11 THE KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, PATTOM P.O.,
THIRUVANANTHAPURAM, PIN - 695004.
12 THE DISTRICT OFFICER,
KERALA PUBLIC SERVICE COMMISSION, WAYANAD DISTRICT
OFFICE, MIT BUILDING, OPP.CIVIL STATION, KALPETTA,
WAYANAD., PIN - 695004.
13 THE WAYANAD DISTRICT CO-OPERATIVE BANK,
HEAD OFFICE BUILDING, MAIN ROAD, KALPETTA NORTH P.O.,
WAYANAD DISTRICT., PIN - 673122.
BY ADVS. SRI. R. RAJESH
SRI.P.C. SASIDHARAN, SC
SRI. ATHUL SHAJI
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:29:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1568 OF 2023
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.22082 OF 2021 OF
HIGH COURT OF KERALA]
APPELLANT/S:
1 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
PATHANAMTHITTA, PIN - 689645.
2 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM, PIN - 695001.
BY SHRI K. GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SHRI IMAM GREGORIOS KARAT, GP
RESPONDENT/S:
1 LENIMOLE S., AGED 46 YEARS
D/O JESTUS, ROADARIKATHU PUTHENVEEDU, AMBOORY P.O.,
VELLARADA, THIRUVANANTHAPURAM DISTRICT, NOW RESIDING
AT PURAYIDATHIL, THOZHITHIL, NEYYATTINKARA P.O.,
THIRUVANANTHAPURAM, PIN - 695121.
2 THE KERALA STATE CO-OPERATIVE BANK LTD.,
REP. BY ITS CEO, COBANK TOWERS, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033.
3 THE KERALA PUBLIC SERVICE COMMISSION,
REP. BY ITS SECRETARY, PATTOM P.O.,
THIRUVANANTHAPURAM, PIN - 695004.
W.A. No. 608 of 2021 & connected cases
-:30:-
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4 THE DISTRICT OFFICER,
KERALA PUBLIC SERVICE COMMISSION, DISTRICT OFFICE,
PATHANAMTHITTA, PIN - 689645.
5 THE KERALA STATE CO-OPERATIVE BANK LTD. (FORMERLY KNOWN
AS PATHANAMTHITTA DISTRICT CO-OPERATIVE BANK)
PATHANAMTHITTA BRANCH, REP. BY ITS BRANCH MANAGER,
PATHANAMTHITTA, PIN - 689645.
SRI. ARJUN RAGHAVAN
SRI. GILBERT GEORGE CORREYA
SRI. P.C. SASIDHARAN, SC
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DAY DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:31:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1580 OF 2023
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.34299 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT/S:
1 REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM-695001.
2 STATE OF KERALA, REPRESENTED BY SECRETARY TO CO-OPERATIVE
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695001.
BY SHRI K. GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SHRI IMAM GREGORIOS KARAT, GP
RESPONDENT/S:
1 SUHARABI V., AGED 39 YEARS
W/O.ASHARAF, PERUMPALLY HOUSE, MAKKARAPPARAMBA,
MALAPPURAM DISTRICT., PIN - 676507.
2 MALAPPURAM DISTRICT CO-OPERATIVE BANK,
REPRESENTED BY ITS GENERAL MANAGER, MALAPPURAM.P.O,
MALAPPURAM DISTRICT-676505.
3 KERALA PUBLIC SERVICE COMMISSION, THIRUVANANTHAPURAM-
695001, REPRESENTED BY ITS SECRETARY., PIN - 695004.
BY ADVS. SRI. S. SUJIN
SRI. I.V. PRAMOD
SRI. P.C. SASIDHRAN, SC
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON 08.12.2025
DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:32:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1583 OF 2023
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.260 OF 2020 OF
HIGH COURT OF KERALA]
APPELLANT/S:
1 THE REGISTRAR OF CO-OPERATIVE SOCIETIES
THIRUVANANTHAPURAM- 695 001.
2 STATE OF KERALA
REPRESENTED BY SECRETARY TO CO-OPERATIVE DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM 695 001
BY SHRI K. GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SHRI IMAM GREGORIOS KARAT, GP
RESPONDENT/S:
1 SANDHYA .S. NAIR, AGED 36 YEARS
W/O. N. BIJU, KATTOOSSERIL HOUSE, KULAKADA,
KOTTARAKKARA, KOLLAM DISTRICT, PIN - 691521.
2 ASWATHY S., R.K NIVAS, VALIYAKATTAKKAL HOUSE,
PAZHAKUTTY P.O, NEDUMANGAD, THIRUVANANTHAPURAM
DISTRICT., PIN - 695561.
3 PREEJA VARGHESE, RESIDING AT SOUMYA, ELAMPALLUT, P.O
KUNDARA, KOLLAM DISTRICT., PIN - 691501.
W.A. No. 608 of 2021 & connected cases
-:33:-
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4 THIRUVANANTHAPURAM DISTRICT CO-OPERATIVE BANK
REPRESENTED BY ITS GENERAL MANAGER,
THIRUVANANTHAPURAM P.O,
THIRUVANANTHAPURAM DISTRICT-695 001.
5 KERALA PUBLIC SERVICE COMMISSION,
THIRUVANANTHAPURAM - 695 001,
REPRESENTED BY ITS SECRETARY.
6 KERALA STATE CO-OPERATIVE BANK LTD. (KERALA BANK)
P.B.NO.6515, COBANK TOWERS, PALAYAM P.O.,
THIRUVANANTHAPURAM- 695 033,
REP. BY ITS CHIEF EXECUTIVE OFFICER.
BY ADVS. SRI.THOMAS ABRAHAM
SRI.P.V. BABY
SRI. A.N. SANTHOSH
SRI.P.C. SASIDHARAN, SC
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DAY DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:34:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1585 OF 2023
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.31456 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT/S:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF CO-OPERATION, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
2 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
OFFICE OF THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
SAKHARANA BHAVAN, D.P.I. JUNCTION, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014.
BY SHRI K. GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SHRI IMAM GREGORIOS KARAT, GP
RESPONDENT/S:
1 MEERA R., AGED 46 YEARS,
DILEEP MANDIRAM, KARAMKODE P.O., KOLLAM., PIN - 691579.
2 SREEJA.R., RAJ BHAVAN, NADUKKUNNU P.O., PATHANAPURAM,
KOLLAM., PIN - 689695.
3 BEENA.R., THEJUS, KARAVALOOR P.O., PUNALUR,
KOLLAM., PIN - 691333.
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4 SREEJA.R., DWARAKA, ELIKKATTOOR P.O., PUNALUR,
KOLLAM., PIN - 689696.
5 SINDHU.H.S., THENGUVILA VEEDU, PUNNEKULAM,
BHOOTHAKULAM P.O., KOLLAM., PIN - 695310.
6 THE KOLLAM DISTRICT CO-OPERATIVE BANK LTD.,
REPRESENTED BY ITS GENERAL MANAGER, DISTRICT BANK
TOWER, KOLLAM, PIN - 691001.
7 THE ADMINISTRATOR, KOLLAM DISTRICT CO-OPERATIVE BANK
LTD., DISTRICT BANK TOWER, KOLLAM-691 001.
8 KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, P.S.C. OFFICE, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004.
9 KERALA STATE CO-OPERATIVE BANK LTD.,
REP. BY ITS CHAIRMAN AND MANAGING DIRECTOR.,
PIN - 695001.
BY ADVS. DR.K.P. SATHEESAN, (SR)
SRI.P.C. SASIDHARAN, SC
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:36:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1586 OF 2023
[AGAINST THE JUDGMENT DATED 24.08.2022 IN WP(C) NO.8722 OF 2022 OF
HIGH COURT OF KERALA]
APPELLANT/S:
STATE OF KERALA
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
DEPARTMENT OF CORPORATION, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
BY SHRI K. GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SHRI IMAM GREGORIOS KARAT, GP
RESPONDENT/S:
1 JAYAKUMARI AMMA S., AGED 46 YEARS
W/O. K.B BABU, SRUTHYLAYAM, CHELLAMCODE, NEDUMANGAD,
THIRUVANANTHAPURAM, PIN - 695541.
2 DISTRICT CO-OPERATIVE BANK,
REPRESENTED BY THE MANAGER, SREEKARIYAM, KAZHAKUTTAM
ROAD, KULATHOOR, THIRUVANANTHAPURAM, PIN - 695582.
3 MANAGER, DISTRICT COOPERATIVE BANK,
SREEKARIYAM, KAZHAKUTTAM ROAD, KULATHOOR,
THIRUVANANTHAPURAM, PIN - 695582.
4 KERALA PUBLIC SERVICE COMMISSION
THULASI HILLS, PATTOM PALACE,
THIRUVANANTHAPURAM, PIN - 695004.
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5 DISTRICT OFFICER
KERALA PUBLIC SERVICE COMMISSION, KPSC DISTRICT OFFICE,
PATTOM, THIRUVANNATHAPURAM 695 004.
6 ADDL. R6. KERALA STATE CO-OPERATIVE BANK LIMITED,
REPRESENTED BY ITS SECRETARY, THIRUVANANTHAPURAM IS
SUO MOTU IMPLEADED AS ADDITIONAL R6 AS PER ORDER DATED
24.08.2022 IN WPC 8722/2022, PIN - 682030.
BY ADVS.
SHRI.KALEESWARAM RAJ
SHRI.THOMAS ABRAHAM
KUM.THULASI K. RAJ
SMT.APARNA NARAYAN MENON
SMT.CHINNU MARIA ANTONY
SRI.P.C. SASIDHARAN, SC
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:38:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1589 OF 2023
[AGAINST THE JUDGMENT DATED 16.08.2022 IN WP(C) NO.6469 OF 2020 OF
HIGH COURT OF KERALA]
APPELLANT/S:
1 REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM, PIN - 695001.
2 STATE OF KERALA,
REPRESENTED BY SECRETARY TO CO-OPERATIVE DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.
BY SHRI K. GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SHRI IMAM GREGORIOS KARAT, GP
RESPONDENT/S:
1 LEKHA P. NAIR, AGED 36 YEARS
W/O. SUNIL KUMAR, MUKKOMPALAVILA HOUSE,
ERAPUZHY, KUDAPPANAKUNNU P.O., THIRUVANANTHAPURAM
DISTRICT., PIN - 695043.
2 SHEEJA V., SHEEJA MANDIRAM, PUTHENCHANDA, VARKALA,
THIRUVANANTHAPURAM DISTRICT., PIN - 695141.
3 RESHMI CHANDRAN R.P.,
MANNARAMELEPUTHENVEEDU, ATHUYANNOOR, ARALUMOODU
P.O., THIRUVANANTHAPURAM DISTRICT., PIN - 695123.
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4 R. SHIBINA, CHIRAYILTHODIYIL HOUSE, MANTHARA, P.O. EDAVA,
THIRUVANANTHAPURAM DISTRICT., PIN - 695311.
5 THIRUVANANTHAPURAM DISTRICT CO-OPERATIVE BANK,
REPRESENTED BY ITS GENERAL MANAGER,
THIRUVANANTHAPURAM P.O.,
THIRUVANANTHAPURAM DISTRICT, PIN - 695001.
6 KERALA PUBLIC SERVICE COMMISSION,
THIRUVANANTHAPURAM-695001,
REPRESENTED BY ITS SECRETARY.
7 KERALA CO-OPERATIVDE BANK LTD.(K,ERALA BANK)
REP. BY ITS CHIEF EXECUTIVE OFFICER, CO-OPERATIVE TOWER,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033.
BY ADVS.
SRI.P.MOHANDAS (ERNAKULAM)
SRI.K.SUDHINKUMAR
SRI.SABU PULLAN
SHRI.R.BHASKARA KRISHNAN
SHRI.BHARATH MOHAN
DR.K.P.SATHEESAN (SR.)
SRI.P.V. BABY
SRI.P.C. SASIDHARAN, SC
SRI.GILBERT GEORGE CORREYA
SRI. THOMAS ABRAHAM
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:40:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1591 OF 2023
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.26338 OF 2017 OF
HIGH COURT OF KERALA]
APPELLANT/S:
1 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM, PIN - 695001.
2 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
THIRUVANANTHAPURAM, PIN - 695001.
3 STATE OF KERALA REP. BY ITS SECRETARY,
CO-OPERATIVE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
BY ADVS.
SHRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SRI.P.P.THAJUDEEN, SPL.GOVERNMENT PLEADER
SRI. IMAM GRIGORIOS KARAT, GOVERNMENT PLEADER
RESPONDENT/S:
1 SUNIL KUMAR G., S/O GOPINATHAN PILLAI,
SNEHATHEERAM, SRCM, KULATHURKONAM, PUTHENKULAM P.O.,
KOLLAM DISTRICT, PIN - 691302
2 BINDU S.M, W/O RAVEENDRAN NAIR,
PRANAVAM, MYTHRI NAGAR, VELLANAD P.O.,
THIRUVANANTHAPURAM DISTRICT., PIN - 695542.
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3 VISHNU V., S/O VENUGOPALAN NAIR,
PERAYIL VEEDU, DIVYA SADANAM VENGANOOR P.O.,
THIRUVANANTHAPURAM DISTRICT., PIN - 695042.
4 BABITHA B., D/O N.BABY, RETNALAYAM, KARAVARAM P.O.,
KALLAMBALAM THIRUVANANTHAPURAM DISTRICT., PIN - 695102.
5 RAJESH R., S/O RAJENDRAN S., T.C. 16/1028(1),
JRA, JAGATHY, THYCAUD P.O.
THIRUVANANTHAPURAM DISTRICT, PIN - 695014.
6 AJITH KUMAR, S/O SADASIVAN R., SIVA NIVAS, PALACHIRA P.O.,
VARKALA THIRUVANANTHAPURAM DISTRICT., PIN - 695143.
7 THIRUVANANTHAPURAM DISTRICT CO-OPERATIVE BANK,
HEAD OFFICE, THIRUVANANTHAPURAM REP. BY ITS GENERAL
MANAGER., PIN - 695001.
8 THE PART TIME ADMINISTRATOR/JOINT REGISTRAR OF CO-
OPERATIVE SOCIETIES (GENERAL)
THIRUVANANTHAPURAM, THIRUVANANTHAPURAM DISTRICT CO-
OPERATIVE BANK, PIN - 695001.
9 THE KERALA PUBLIC SERVICE COMMISSION, PATTOM,
THIRUVANANTHAPURAM REP. BY ITS SECRETARY, PIN - 695004.
10 THE DISTRICT OFFICER,
KERALA PUBLIC SERVICE COMMISSION, DISTRICT OFFICE,
THIRUVANANTHAPURAM, PIN - 695001.
11 KERALA BANK, CO-BANK TOWERS, PALAYAM,
THIRUVANANTHAPURAM - 695033,
REP. BY ITS CHIEF EXECUTIVE.
BY ADVS. SRI.THOMAS ABRAHAM
SRI. B. S. SWATHI KUMAR
SRI. P. C. SASIDHARAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:42:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1594 OF 2023
AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.29805 OF 2018 OF
HIGH COURT OF KERALA
APPELLANT/S:
THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES(GENERAL),
THRISSUR (DT), PIN - 680001.
BY ADVS. SHRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SRI. IMAM GRIGORIOS KARAT, GOVERNMENT PLEADER
RESPONDENT/S:
1 RENJINI JOSE, AGED 44 YEARS, MECHERY HOUSE, K. KUNNU P.O.,
PINDANI, MELOOR, CHALAKUDY, THRISSUR, PIN - 680311.
2 THE DISTRICT OFFICER,
KERALA PUBLIC SERVICE COMMISSION, THRISSUR- 680001.
3 THE PART-TIME ADMINISTRATOR,
THRISSUR DISTRICT CO-OPERATIVE BANK, THRISSUR-680001.
4 THRISSUR DISTRICT CO-OPERATIVE BANK, REPRESENTED BY ITS
GENERAL MANAGER, HEAD OFFICE, THRISSUR, PIN - 680001.
5 ADDL R5, KERALA STATE COOPERATIVE BANK LTD,(KERALA BANK),
CO-BANK TOWERS, PALAYAM, THIRUVANANTHAPURAM- PIN - 695033
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER ADDL R5 SUO MOTU
IMPLEADED AS PER ORDER DATED 07-01-2021 IN WP(C)29805/2018.
BY ADV. C. A. JOJO
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON 08.12.2025
DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:43:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1649 OF 2023
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.11109 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT/S:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT, CO-
OPERATION (A) DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
2 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM, PIN - 695001.
BY ADVS. SHRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SRI. IMAM GRIGORIOS KARAT, GOVERNMENT PLEADER
RESPONDENT/S:
1 ANITHA.R., AGED 41 YEARS
W/O. GOPAKUMAR C., RESIDING AT 'GOKULAM', KOTTARA,
MEEYANNOOR P. O., KOLLAM, PIN - 691537.
2 KOLLAM DISTRICT CO-OPERATIVE BANK LTD.,
REPRESENTED BY ITS DEPUTY GENERAL MANAGER, HEAD OFFICE,
KOLLAM, PIN - 691001.
3 THE PUBLIC SERVICE COMMISSION, REP. BY ITS SECRETARY,
PATTOM, THIRUVANANTHAPURAM, PIN - 695004.
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4 ADDL.R4. THE KERALA CO-OPERATIVE BANK LTD.(KERALA BANK),
CO-BANK TOWERS, PALAYAM, THIRUVANANTHAPURAM,
PIN - 695033 REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.
(ADDL. R4 SUOMOTU IMPLEADED AS PER ORDER DATED 07-01-
2021 IN WP(C)11109 OF 2019)
BY ADVS. SRI. M R ANISON
SRI. P. C. SASIDHARAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:45:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1652 OF 2023
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.34895 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT/S:
STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO
GOVERNMENT, DEPARTMENT OF CO-OPERATION, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM 695 001.
BY ADVS. SHRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SRI. IMAM GRIGORIOS KARAT, GOVERNMENT PLEADER
RESPONDENT/S:
1 SARITHA.P, AGED 44 YEARS
D/O. RAGHAVAN, SREENILAYAM, IVERKALA EAST P.O,
PUTHOOR VIA, KOLLAM DISTRICT 691 507.
2 SHEENA A., AGED 48 YEARS, W/O. RAHIM KUTTY, THARAMEL
KIZHAKKATHIL, NEERAVIL, PERINAD P.O, KOLLAM., PIN - 691601.
3 THE KOLLAM DISTRICT CO-OPERATIVE BANK LTD.,
REPRESENTED BY ITS GENERAL MANAGER, DISTRICT BANK TOWER,
KOLLAM 691 001.
4 KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY P.S.C OFFICE, PATTOM,
THIRUVANANTHAPURAM 695 004.
BY ADVS. SRI. C. UNNIKRISHNAN
SRI. P. C. SASIDHARAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON 08.12.2025
DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:46:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1685 OF 2023
[AGAINST THE JUDGMENT DATED 29.07.2022 IN WP(C) NO.33062 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT/S:
1 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL)
PATHANAMTHITTA, PIN-689645.
2 THE REIGSTRAR OF CO-OPRATIVE SOCIETIES
THIRUVANANTHAPURAM, PIN-695001.
BY ADVS. SHRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SRI. IMAM GRIGORIOS KARAT, GOVERNMENT PLEADER
RESPONDENT/S:
1 RAJEEV P.K. AGED 44 YEARS
S/O. P.K. KESAVAN, PANNIPUZHA HOUSE, PARAL,
VAZHAPPALLY WEST P.O., CHANGANACHERRY, KOTTAYAM
DISTRICT., PIN - 686103.
2 SHAJI T.G., AGED 40 YEARS
S/O. GOPALAKRISHNAN, THADATHIL HOUSE, KOONAMKARA P.O.,
R. PERINAD, PATHANAMTHITTA DISTRICT., PIN - 689711.
3 SMITHA T. PILLAI, AGED 41 YEARS
MANGALATH, THEKKUM MURI, PERINGANAD P.O., ADOOR,
PATHANAMTHITTA DISTRICT., PIN - 691551.
4 SUSAN THOMAS, AGED 52 YEARS,
D/O. THOMAS, THURUTHYPALLIL HOUSE, UNNUKAL P.O.,
OMALLOOR, PATHANAMTHITTA DISTRICT., PIN - 689647.
W.A. No. 608 of 2021 & connected cases
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5 ANITHAKUMARI B. AGED 48 YEARS,
D/O. BHASKARAN, MANGATTUPADINJATTETHIL HOUSE, MAROOR,
MALLASSERY P.O., PATHANAMTHITTA DISTRICT., PIN - 689646.
6 ASHEENA R., AGED 37 YEARS,
W/O. NISAR, THAVAKKAL HOUSE, PAZHAKULAM P.O., ADOOR,
PATHANAMTHITTA DISTRICT., PIN - 691554.
7 SHIJA P.V. AGED 38 YEARS, W/O. INDHULAL,
AANAKALLUNKAL, MANGARAM, KONNI P.O.,
PATHANAMTHITTA DISTRICT.,
PIN - 689691.
8 VEENA P., AGED 33 YEARS, W/O. DINKU SANKER, RAJ BHAVAN,
KADAPPA, MYNAGAPPALLY P.O., KOLLAM DISTRICT., PIN - 690519.
9 SUJATHAKUMARI S., AGED 44 YEARS, W/O. BALAKRISHNA PILLAI,
KOLLANTE KIZHAKATHIL, EAVANASSERY, MYNAGAPPALLY P.O.,
KOLLAM DISTRICT., PIN - 690519.
10 ANJALI M.G., AGED 31 YEARS,
W/O. DEEPAK NAIR, ANJALI BHAVAN, PAZHANGALAM,
NALLILA P.O., KOLLAM DISTRICT., PIN - 691515.
11 SINDHU K., AGED 42 YEARS
W/O. SURENDRA KURUP, PUTHUSSERIL HOUSE, ERUMAKUZHI,
NOORANADU P.O., ALAPPUZHA DISTRICT., PIN - 690504.
12 RAJI P. VIJAYAN, AGED 39 YEARS
W/O. BABU RAJ, THANINIKUNNATHIL, ELAVUMTHITTA P.O.,
PATHANAMTHITTA DISTRICT., PIN - 689641.
13 BINU K. SREENIVASAN, AGED 38 YEARS
S/O. M.K. SREENIVASAN, KOLLAMPARAMBIL, KUMARANALLUR
P.O., KOTTAYAM DISTRICT., PIN - 686016.
14 SIBHA K., AGED 46 YEARS, D/O. KRISHNAN,
MURUPPEL HOUSE, VALAMUZHY, PATHANAMTHITTA P.O.,
PATHANAMTHITTA DISTRICT., PIN - 689645.
15 ARYA ARAVIND R., AGED 41 YEARS,
W/O. VINOD, PULARI, PARAKODE P.O., ADOOR,
PATHANAMTHITTA DISTRICT., PIN - 691554.
W.A. No. 608 of 2021 & connected cases
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16 SINDHU S., AGED 45 YEARS, W/O. SUNIL C. PILLAI, SANTHA
NIVAS, OTHARA WET P.O., THIRUVALLA, PATHANAMTHITTA
DISTRICT., PIN - 689101.
17 THULASIDAS K., AGED 46 YEARS
W/O. SURESHKUMAR R., MUNDUVELIL HOUSE,
MAROOR, PRAMADOM, MALLASSERY P.O.,
PATHANAMTHITTA DISTRICT., PIN - 689646.
18 UTHARA R., AGED 40 YEARS,
W/O. PRAKASH N.V., KARALIL HOUSE, ERUMAKKADA P.O.,
EDAYARANMULA, PATHANAMTHITTA DISTRICT., PIN - 689532.
19 SYAMRAJ T.R., AGED 32 YEARS
S/O. RAJASEKHARAN NAIR, THUNDIYIL, MALAYALAPUZHA,
ERAM, PATHANAMTHITTA DISTRICT., PIN - 689666.
20 BINI V., AGED 42 YEARS
W/O. SUNILKUMAR, BIJU BHAVAN, KALLIBHAGOM P.O.,
KARUNAGAPPALLY, KOLLAM DISTRICT., PIN - 690519.
21 THE KERALA CO-OPERATIVE BANK LTD.,
REPRESENTED BY ITS CEO, COBANK TOWERS, PALAYAM,
THIRUVANANTHAPURAM, PIN-695033.
22 THE KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, PATTOM P.O.,
PATHANAMTHITTA, PIN-695004.
23 THE DISTRICT OFFICER
KERALA PUBLIC SERVICE COMMISSION, DISTRICT OFFICE,
PATHANAMTHITTA, PIN-689645.
24 THE PATHANAMTHITTA DISTRICT CO-OPERATIVE BANK LTD.,
REPRESENTED BY ITS GENERAL MANAGER, HEAD OFFICE,
PATHANAMTHITTA, PIN-689645.
BY ADVS. SRI. THOMAS ABRAHAM
SRI. GILBERT GEORGE CORREYA
SRI. P. C. SASIDHARAN
SRI. T. R. HARIKUMAR
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:49:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1689 OF 2023
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.33724 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT/S:
1 REGISTRAR OF CO-OPERATIVE SOCIETIES
THIRUVANANTHAPURAM, PIN - 695001.
2 STATE OF KERALA
REPRESENTED BY SECRETARY TO CO-OPERATIVE DEPARTMENT ,
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.
BY ADVS. SHRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SRI. IMAM GRIGORIOS KARAT, GOVERNMENT PLEADER
RESPONDENT/S:
1 MANJU.S, AGED 36 YEARS
W/O SANTHOSH, MANJU BHAVAN, CHATHANAMKULAM,
CHANDANATHOPPU P.O, KOLLAM DISTRICT., PIN - 691014
2 CHIPPY S., S/O RAVINDRAN, CHERUVILAVEEDU,
KOTTAMKARA , CHANDANATHOPPU P.O, KEALAPURAM ,
KOLLAM DISTRICT., PIN - 691014.
3 SREEJA S., W/O SHABU, POOVILE HOUSE, PUTENCHANDA ,
VARKALA P.O, THIRUVANANTHAPURAM DISTRICT., PIN - 695141.
4 RAJESWARI R., W/O SREEJITH, VARUVILA VEEDU, MUTTAPPALAM,
VARKALA, THIRUVANANTHAPURAM DISTRICT., PIN - 695141.
W.A. No. 608 of 2021 & connected cases
-:50:-
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5 THIRUVANANTHAPURAM DISTRICT CO-OPERATIVE BANK,
REPRESENTED BY ITS GENERAL MANAGER ,
THIRUVANANTHAPURAM P.O,
THIRUVANANTHAPURAM DISTRICT, PIN - 695001
6 KERALA PUBLIC SERVICE COMMISSION
THIRUVANANTHAPURAM REPRESENTED BY ITS SECRETARY.,
PIN - 695001
7 ADDL.R5. KERALA STATE CO-OPERATIVE BANK LTD (KERALA
BANK),
P.B.NO.6515, COBANK,TOWERS, PALAYAM P.O.,
THIRUVANANTHAPURAM, PIN - 695033 REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER. IS IMPLEADED AS ADDITIONAL R5 AS
PER ORDER DATED 07.01.2021 IN IA 1/2020 IN WPC 33724/2019,
8 ADDL R6 DHANYA G.R., AGED 31 YEARS
W/O. PRASANTH, PANAYARAKONATHU HOUSE, NARANAI, P.O.,
KUNNATHUKAL, THIRUVANANTHAPURAM DISTRICT PIN - 695504
IS IMPLEADED AS ADDITIONAL R6 AS PER ORDER DATED
12.07.2022 IN I.A.1/2021 IN WPC 33724/2019.,
BY ADVS.
SRI. P. C. SASIDHARAN
SRI. P V. BABY
SRI. THOMAS ABRAHAM
SRI. P. GEORGE VARGHESE
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:51:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1856 OF 2023
[AGAINST THE JUDGMENT DATED 15.09.2022 IN WP(C) NO.18589 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, DEPARTMENT
OF CO-OPERATION, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM -, PIN - 695001.
2 REGISTRAR OF CO-OPERATIVE SOCIETIES,
SAHAKARANA BHAVAN, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014.
BY ADVS. SHRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SRI. IMAM GRIGORIOS KARAT, GOVERNMENT PLEADER
RESPONDENT/S:
1 MINIMOL.G., AGED 37 YEARS
KURANDIKUZHYT VEEDU, SNEHA NAGAR, - 172,
ULIYAKOVIL, KOLLAM, PIN - 691019.
2 RAJALAKSHMI. P. C., THIRUVATHIRA, PERAYAM,
UMAYANALLOOR P.O., KOLLAM, PIN - 691589.
3 DEEPA. R., MELAYATHU HOUSE, ALUMOODU P.O., MUKHATHALA,
KOLLAM, PIN - 691577.
4 THE KOLLAM DISTRICT CO-OPERATIVE BANK LTD.,
REPRESENTED BY ITS GENERAL MANAGER, DISTRICT BANK TOWER,
KOLLAM, PIN - 691001.
W.A. No. 608 of 2021 & connected cases
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5 THE ADMINISTRATOR,
KOLLAM DISTRICT CO-OPERATIVE BANK LTD., DISTRICT BANK
TOWER, KOLLAM, PIN - 691001.
6 KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, P.S.C. OFFICE, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004.
7 REKHA JAYAN, CLERK, KOLLAM DISTRICT CO-OPERATIVE BANK (H.O),
CHINNAKKADA, KOLLAM, PIN - 691001.
8 ANIL KUMAR C., CLERK, KOLLAM DISTRICT CO-OPERATIVE BANK,
MANAPPALLY BRANCH, KARUNAGAPPALLY, KOLLAM, PIN - 690518.
9 RADHAKRISHNAN. K., CLERK, KOLLAM DISTRICT CO-OPERATIVE
BANK LTD., ANCHARAMOOD, KOLLAM, PIN - 691601.
10 SACHU, CLERK, KOLLAM DISTRICT CO-OPERATIVE BANK, KOLLAM
BRANCH, CHINNAKADA, KOLLAM, PIN - 691001.
11 SREEJA. P. R., CLERK, KOLLAM DISTRICT CO-OPERATIVE BANK,
KARUNAGAPPALLY BRANCH, CHINNAKADA, KOLLAM, PIN - 690518.
12 MANU. W., CLERK, KOLLAM DISTRICT CO-OPERATIVE BANK,
CHANDANATHOPPU BRANCH, KOLLAM, PIN - 691014.
13 KISHORE. V., CLERK, KOLLAM DISTRICT CO-OPERATIVE BANK,(H.O)
CHINNAKADA, KOLLAM, PIN - 691001.
14 SREEKALA ANANDARAJAH, CLERK,
KOLLAM DISTRICT CO-OPERATIVE BANK, KIZHAKKETHERUVY
BRANCH, KOTTARAKKARA, KOLLAM, PIN - 691506.
15 RAJANIMOL. P. K., CLERK, KOLLAM DISTRICT CO-OPERATIVE BANK,
THEVALAKKARA BRANCH, KARUNAGAPPALLY, KOLLAM, PIN - 690518.
16 REKHA. B., CLERK, KOLLAM DISTRICT CO-OPERATIVE BANK,
THENMALA BRANCH, KOLLAM, PIN - 691308.
17 BEENA, CLERK, KOLLAM DISTRICT CO-OPERATIVE BANK, AYOOR
BRANCH, KOLLAM, PIN - 691533.
18 ABDUL RAZAK, CLERK, KOLLAM DISTRICT CO-OPERATIVE BANK (HO),
CHINNAKADA, KOLLAM, PIN - 691001.
W.A. No. 608 of 2021 & connected cases
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19 JEEJA, CLERK, KOLLAM DISTRICT CO-OPERATIVE BANK,
KULATHOOPUZHA BRANCH, KOLLAM, PIN - 691310.
0 ANITHA. T., CLERK, KOLLAM DISTRICT CO-OPERATIVE BANK,
KOTTARAKARA BRANCH, KOTTARAKARA, KOLLAM - 691506.
21 SINDHU. R., CLERK, KOLLAM DISTRICT CO-OPERATIVE BANK,
KOLLAM BRANCH, CHINNAKADA, KOLLAM - 691 001.
22 ADDL.R21. KERALA STATE CO-OPERATIVE BANK LTD., (KERALA
BANK), CO-BANK TOWERS, PALAYAM, THIRUVANANTHAPURAM - 695
033, REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER. (ADDITIONAL
R21 IS SUO MOTU IMPLEADED AS PER ORDER DATED 7/1/2021 IN
WP(C)18589/2019.)
BY ADVS. DR. K. P. SATHEESAN (SR.)
SRI.T.R.HARIKUMAR
SRI.ARJUN RAGHAVAN
SRI.P. C. SASIDHARAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025, ALONG
WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON 08.12.2025
DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:54:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1907 OF 2023
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.26491 OF 2017 OF
HIGH COURT OF KERALA]
APPELLANT/S:
1 THE REGISTRAR OF CO-OPERATIVE SOCIETIES
KERALA STATE, THIRUVANANTHAPURAM,, PIN - 695001.
2 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES GENERAL
KOZHIKODE,, PIN - 673001.
BY ADVS. SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SRI. IMAM GRIGORIOS KARAT, GOVERNMENT PLEADER
RESPONDENT/S:
1 BIJUNA P., W/O.PRAKASAN M., NIRMALAYAM,PUTHUKUDIKANDY
HOUSE, KUTHIRAVATTOM P.O.,KOZHIKODE., PIN - 673016.
2 JISHANTH K.K., KUZHICHALIL HOUSE, NOCHAD
P.O.,NADUVANNUR (VIA), KOZHIKODE., PIN - 673614.
3 BIJU N.P., NADUVILAMOOTTAPARAMBIL, IRINGATH P.O.,
PAYYOLI, KOZHIKODE., PIN - 673523.
4 SHANI M., MADHUVANATH HOUSE,
KURIKKATHOOR,KUNNAMANGALAM P.O., KOZHIKODE.,
PIN - 673570.
W.A. No. 608 of 2021 & connected cases
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5 PRAKASHAN KUNIYAL, KUNIYA HOUSE, KURINHALIYODE
P.O.,VATAKARA, KOZHIKODE., PIN - 673542.
6 PRAJI C.P.CHAITHRAM, KARALIPARAMBIL,
KUTHIRAVATTOM P.O.,KOZHIKODE., PIN - 673016.
7 SHAIJU K., KANHIRANGATTU HOUSE, KOMMERI P.O.,
KOZHIKODE., PIN - 673007.
8 SANTHOSH KUMAR P., PALANKAVIL HOUSE,
CHALIYAM P.O., KOZHIKODE., PIN - 673301.
9 KOZHIKODE DISTRICT CO-OPERATIVE BANK, HEAD OFFICE,
KOZHIKODE-673001, REPRESENTED BY ITS GENERAL MANAGER.,
10 THE PART-TIME ADMINISTRATOR, JOINT REGISTRAR OF
CO-OPERATIVE SOCIETIES (GENERAL),KOZHIKODE, KOZHIKODE
DISTRICT CO-OPERATIVE BANK, KOZHIKODE - 673001.
11 THE KERALA PUBLIC SERVICE COMMISSION,
PATTOM, THIRUVANANTHAPURAM,
REPRESENTED BY ITS SECRETARY., PIN - 695003.
12 THE DISTRICT OFFICER, KERALA PUBLIC SERVICE COMMISSION,
DISTRICT OFFICE, CIVIL STATION, KOZHIKODE - 673001.
13 ADDL.R7. KERALA STATE CO-OPERATIVE BANK LTD.,
(KERALA BANK), CO- BANK TOWERS, PALAYAM,
THIRUVNANTHAPURAM PIN - 695033
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICR,
(SUO MOTU IMPLEADED VIDE ORDER DATED 07-01-2021).,
BY ADVS. SRI. B.S.SWATHI KUMAR
SRI. HARISANKAR N UNNI
SRI. ANITHA RAVINDRAN
SRI. P. C. SASIDHARAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:56:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1901 OF 2023
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.26956 OF 2017 OF
HIGH COURT OF KERALA]
APPELLANT/S:
1 THE STATE OF KERALA,
DEPARTMENT OF CO-OPERATION, SECRETARIAT,
THIRUVANANTHAPURAM -695001,
REPRESENTED BY ITS SECRETARY.
2 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION, THYCADU P.O.,
THIRUVANANTHAPURAM, PIN - 695014.
BY ADVS. SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SRI. IMAM GRIGORIOS KARAT, GOVERNMENT PLEADER
RESPONDENT/S:
1 SANJEEV KUMAR R., AGED 30 YEARS
KANDATHIL, THEKKUMBHAGAM, CHAVARA SOUTH,
KOLLAM, PIN - 691584.
2 VISHNU V., VISHNU BHAVAN, THIRUMULLAVARAM P.O.,
KOLLAM, PIN - 691012
3 SIVAKUMAR. S., VAZHAYIL THEKKATHIL, PUTHUKKADU P.O.,
CHAVARA, KOLLAM, PIN - 691585.
W.A. No. 608 of 2021 & connected cases
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4 REKHA G.PILLAI, OOMMANTAYYATHU, KAMPALADI, PORUVAZHY
P.O., KOLLAM, PIN - 690520.
5 MANOJ. R., NIRUNJANUM, VURINJAN, KALLUVATHUKKAL P.O.,
KOLLAM ., PIN - 691578.
6 THE KOLLAM DISTRICT CO-OPERATIVE BANK, KOLLAM,
REPRESENTED BY ITS GENERAL MANAGER., PIN - 691001.
7 THE KERALA PUBLIC SERVICE COMMISSION,
THULASI HILLS, PATTOM PALACE P.O., THIRUVANANTHAPURAM,
REPRESENTED BY ITS SECRETARY., PIN - 695004
8 ADDL R5.KERLA STATE COOPERATIVE BANK LTD,
(KERALA BANK),CO-BANK TOWERS, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033 REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER. ADDL R5 IS SUO MOTO IMPLEADED
AS PER ORDER DATED 07/01/2021 IN WP(C) NO.26956 OF 2017
BY ADVS. SRI. GEORGE POONTHOTTAM (SR.)
SRI. P. C. SASIDHARAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:58:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1736 OF 2022
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.27938 OF 2019 OF HIGH
COURT OF KERALA]
APPELLANT/S:
MALAPPURAM DISTRICT CO-OPERATIVE BANK,
REPRESENTED BY ITS GENERAL MANAGER, MALAPPURAM P.O.,
MALAPPURAM DISTRICT, PIN - 676505.
BY ADV SHRI.ESM.KABEER
RESPONDENT/S:
1 SHEEBA T., W/O. SHAJI, AGED 43 YEARS, NEEHARAM, HILL VIEW
ENCLAVE, NARUKARA P.O. MALAPPURAM DISTRICT, PIN - 676122
2 SREEJITH P., S/O. RAMESH, POTTENGAL HOUSE, VALAMUR P.O.,
CHEERATTUMANA, PERINTHALMANNA, MALAPPURAM DISTRICT, PIN -
679321
3 RENJINI N, D/O. LATE NEELAKANDAN NAMBOOTHIRI, EDAMANA ILLAM,
ETTUMANOOR P.O., KOTTAYAM DISTRICT, PIN - 686562
4 SAJITH A, AGED 47 YEARS
S/O.LATE SUKUMARA KURUPP, RESIDING AT AMMASSERY VEETTIL,
SREESADANAM HOUSE, P.O.THEKKENKUTTOOR, MALAPPURAM DISTRICT,
PIN - 676551
5 KERALA PUBLIC SERVICE COMMISSION,
THIRUVANTHAPURAM, REPRESENTED BY ITS SECRETARY,
PIN - 695001.
W.A. No. 608 of 2021 & connected cases
-:59:-
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6 REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM, PIN - 695001.
7 STATE OF KERALA, REPRESENTED BY CHIEF SECRETARY,
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.
8 PRASEENA P.K, W/O. GIREESH KUMAR P.T.,
PATTARTHODIYIL HOUSE, POOCHOLAMADU, CHERUR P.O.,
VIA VENGARA, MALAPPURAM DISTRICT, PIN - 676304.
9 AMBILI K.C, W/O. VINOD B.K., KIDANGAYATH HOUSE
POOKOTTUMPADAM, PARAKKAPADIN,
MALAPPURAM DISTRICT, PIN - 679332.
10 THANOOJA ILLICKAL, W/O. PREMDAS C.K., SREYAS,
CHENNANKUNNIL HOUSE, PAPPINIPARA P.O., MANJERI,
MALAPPURAM DISTRICT, PIN - 676517.
11 THE KERALA STATE CO-OPERATIVE BANK LTD.,(KERALA BANK),
CO-BANK TOWER,PALAYAM, THIRUVANANTHAPURAM,
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER, PIN-695033.
12 ADDL.R12:SUMIYATH I., W/O. NUJOOM, AGED 38 YEARS,
KOTTADIYIL HOUSE,KADATHOOR,K.S.PURAM P.O.,
KARUNAGAPPILLY, KOLLAM DISTRICT-690 544.
13 ADDL.R13: MANOJ KUMAR K., S/O.MADHAVAN NAIR,AGED 43
YEARS,KOMBRATH HOUSE,VENKITANGU,THRISSUR DISTRICT-680510.
IMPLEADED AS ADDITIONAL R12 AND R13 AS PER ORDER DATED 23-3-
2023 IN IA NO.1/2023 IN WA NO.1736/2022.
BY ADVS. SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SRI. IMAM GRIGORIOS KARAT, GOVERNMENT PLEADER
DR.K.P.SATHEESAN (SR.)
SHRI.P.V.BABY
SHRI.ARAVINDA KUMAR BABU T.K.
SHRI.A.N.SANTHOSH
SRI.P.MOHANDAS (ERNAKULAM)
SRI.K.SUDHINKUMAR
SRI.SABU PULLAN
SRI.GOKUL D. SUDHAKARAN
SHRI.R.BHASKARA KRISHNAN
SHRI.BHARATH MOHAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025, ALONG WITH
WA.608/2021 AND CONNECTED CASES, THE COURT ON 08.12.2025 DELIVERED THE
FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:60:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1843 OF 2022
[AGAINST THE JUDGMENT DATED 30.08.2022 IN WP(C) NO.28009 OF 2022 OF
HIGH COURT OF KERALA]
APPELLANT/S:
CHIEF EXECUTIVE OFFICER, AGED 62 YEARS
KERALA STATE CO-OPERATIVE BANK CO-BANK TOWERS,
THIRUVANANTHAPURAM., PIN - 695001.
BY ADV SRI.P.C.SASIDHARAN
RESPONDENT/S:
1 DEEPA R., AGED 41 YEARS
W/O. SREEKUMAR U., MELAYYATH VEEDU, ALUMMOODU P.O.,
MUKHATHALA, KOLLAM, PIN - 691577.
2 SOUMYA. V., AGED 38 YEARS
W/O. AJIKUMAR M.G., MANGALATH HOUSE, MUDIYOORKONAM
P.O., PANDALAM, PATHANAMTHITTA, PIN - 689501.
3 BINDU B., AGED 48 YEARS
AGED 48 YEARS, W/O. SURESH BABU, KINARUVILA
PUTHENVEEDU, KANJIRAKKODU, MULAVANA P.O.,
KUNDARA,KOLLAM, PIN - 691503
4 DIVYA V., AGED 34 YEARS
AGED 34 YEARS, W/O. GIREESH R., GEETHA BHAVAN,
THEKKUMPURAM, PUTHOOR P.O., KOLLAM, PIN - 691507.
W.A. No. 608 of 2021 & connected cases
-:61:-
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5 THE REGISTRAR OF CO-OPERATIVE SOCIETIES, OFFICE OF THE
REGISTRAR OF CO-OPERATIVES, JAWAHAR SAHAKARANA BHAVAN,
D.P.I. JUNCTION, THIRUVANANTHAPURAM, PIN - 695014.
BY ADVS.
SRI. K. P. SATHEESAN (SR.)
SRI.P.MOHANDAS (ERNAKULAM)
SRI.K.SUDHINKUMAR
SRI.SABU PULLAN
SRI.GOKUL D. SUDHAKARAN
SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SRI. IMAM GRIGORIOS KARAT, GOVERNMENT PLEADER
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:62:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1794 OF 2022
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.34895 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT/S:
THE KERALA STATE CO-OPERATIVE BANK LIMITED [KERALA
BANK], P.B.NO.6515, COBANK TOWERS, PALAYAM.P.O,
THIRUVANANTHAPURAM , REPRESENTED BY ITS CHIEF EXECUTIVE
OFFICER ( THE AMALGMATED BANK OF ERST WHILE DISTRICT CO-
OPREATIVE BANK KOLLAM), PIN - 695033.
BY ADV SRI.P.C.SASIDHARAN
RESPONDENT/S:
1 SARITHA P., AGED 44 YEARS D/O. RAGHAVAN,
SREENILAYAM, IVERKALA EAST P.O, PUTHOOR VIA,
KOLLAM DISTRICT ., PIN - 691507.
2 SHEENA A,
AGED 48 YEARS W/O. RAHIM KUTTY, THARAMEL KIZHAKKATHIL,
NEERAVIL, PERINAD P.O, KOLLAM., PIN - 691601.
3 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
DEPARTMENT OF CO-OPERATION, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
4 KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY P.S.C OFFICE, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004.
W.A. No. 608 of 2021 & connected cases
-:63:-
2025:KER:94890
BY ADVS. SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SRI. IMAM GRIGORIOS KARAT, GOVERNMENT PLEADER
SRI.C.UNNIKRISHNAN (KOLLAM)
SHRI.S.GOKUL BABU
SHRI.M.ANIL PRASAD
SRI.KESHAVRAJ NAIR
SMT.PARVATHY NAIR
SMT.GAADHA SURESH
SHRI.ARUN M.V.
SHRI.P.C.SASIDHARAN
SHRI.ARAVINDA KUMAR BABU T.K.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:64:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1830 OF 2022
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.31456 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT/S:
THE KERALA STATE CO-OPERATIVE BANK LTD.,
REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR CO-
BANK TOWERS, PALAYAM, THIRUVANANTHAPURAM, PIN - 695033.
BY ADV SHRI.P.C.SASIDHARAN
RESPONDENT/S:
1 MEERA R., AGED 46 YEARS DILEEP MANDIRAM,
KARAMKODE P.O., KOLLAM - 671579.
2 SREEJA R., RAJ BHAVAN, NADUKKUNNU P.O.,
PATHANAPURAM, KOLLAM - 689695.
3 BEENA R., THEJUS, KARAVALOOR P.O., PUNALUR,
KOLLAM - 691333.
4 SREEJA.R, DWARAKA, ELIKKATTOOR P.O., PUNALUR,
KOLLAM 689 696.
5 SINDHU.H.S., THENGUVILA VEEDU, PUNNEKULAM,
BHOOTHAKULAM P.O.,KOLLAM 691 302., PIN - 695001.
W.A. No. 608 of 2021 & connected cases
-:65:-
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6 STATE OF KERALA, REPRESENTED BY THE SECRETARY TO
GOVERNMENT, DEPARTMENT OF CO-OPERATION, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001., PIN - 690514.
7 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
OFFICE OF THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
SAKHARANA BHAVAN, D.P.I JUNCTION, JAGATHY,
THIRUVANANTHAPURAM - 695 014.
8 KERALA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY, P.S.C. OFFICE, PATTOM,
THIRUVANANTHAPURAM-695 004.
BY ADVS.
SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SRI. IMAM GRIGORIOS KARAT, GOVERNMENT PLEADER
DR.K.P.SATHEESAN (SR.)
SHRI.P.C.SASIDHARAN
SRI.P.MOHANDAS (ERNAKULAM)
SRI.K.SUDHINKUMAR
SRI.SABU PULLAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:66:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1805 OF 2022
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.33837 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT/S:
KERALA CO-OPERATIVE BANK LIMITED ,
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER, CO-OPERATIVE
TOWERS, PALAYAM, THIRUVANANTHAPURAM, PIN - 695033.
BY ADV SHRI.P.C.SASIDHARAN
RESPONDENT/S:
1 HUSNA M.A., AGED 37 YEARS W/O.NAVAS P.M.,
RESIDING AT PARAMBISSERY HOUSE, KURUVILASSERY P.O.,
MALA, THRISSUR DISTRICT, PIN - 680732.
2 FATHIMA, AGED 30 YEARS W/O.MUHAMMED FAISAL P.H.,
PANATTIL HOUSE, P.O.PADINJARE VEMBALLUR,
KODUNGALLUR, PIN - 680671.
3 ASNA A.A, AGED 37 YEARS W/O.SAKKIR MOIDEEN P.M.,
RESIDING AT ARAKKAL HOUSE, P.O.KARUPADANNA, THRISSUR
DISTRICT, PIN - 680670.
4 POUSEENA C.A, AGED 48 YEARS W/O.NOUSHAD K.M., RESIDING
AT KANDATHIL HOUSE, KAVIL DESOM, KODAKKARA P.O.,
THRISSUR DISTRICT, PIN - 680684.
W.A. No. 608 of 2021 & connected cases
-:67:-
2025:KER:94890
5 STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO
GOVERNMENT, CO-OPERATION (A) DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.
6 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM, PIN - 695001.
7 THE KERALA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY, PATTOM,
THIRUVANANTHAPURAM - 695 004.
8 THE DISTRICT OFFICER
KERALA PUBLIC SERVICE COMMISSION, 2ND FLOOR, TOWN HALL
ROAD, DISTRICT OFFICE, THRISSUR - 680 020.
BY ADVS.
SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SRI. IMAM GRIGORIOS KARAT, GOVERNMENT PLEADER
SHRI.P.C.SASIDHARAN
SMT.BHARGAVI V.
SRI.M.R.ANISON
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:68:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1806 OF 2022
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.22690 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT/S:
THE KERALA STATE CO-OPERATIVE BANK LTD.
(KERALA BANK), CO-BANK TOWERS, PALAYAM,
THIRUVANANTHAPURAM, REPRESENTED BY ITS CHIEF
EXECUTIVE OFFICER., PIN - 695033.
BY ADV SHRI.P.C.SASIDHARAN
RESPONDENT/S:
1 RAJALAKSHMI PC,
AGED 38 YEARS W/O.AJITHKUMAR, THIRUVATHIRA, PERAYAM,
UMAYANALLOOR.P.O., KOLLAM, PIN - 691589.
2 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT DEPARTMENT
OF COOPERATION, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
3 REGISTRAR OF CO-OPERATIVE SOCIETIES, SAHAKARANA BHAVAN,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014.
4 KERALA PUBLIC SERVICE COMMISSION ,
REPRESENTED BY ITS SECRETARY, P.S.C.OFFICE, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004.
W.A. No. 608 of 2021 & connected cases
-:69:-
2025:KER:94890
BY ADVS.
SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SRI. IMAM GRIGORIOS KARAT, GOVERNMENT PLEADER
SRI.P.MOHANDAS (ERNAKULAM)
SHRI.P.C.SASIDHARAN
SRI.K.SUDHINKUMAR
SRI.SABU PULLAN
DR.K.P.SATHEESAN (SR.)
SHRI.ARAVINDA KUMAR BABU T.K.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:70:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1809 OF 2022
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.4525 OF 2021 OF
HIGH COURT OF KERALA]
APPELLANT/S:
1 THE CHIEF EXECUTIVE OFFICER
THE KERALA STATE CO-OPERATIVE BANK LTD,
COBANK TOWERS, PALAYAM, THIRUVANANTHAPURAM-695 033.
2 DEPUTY GENERAL MANAGER
THE KERALA STATE CO-OPERATIVE BANK LTD,
REGIONAL OFFICE, THRISSUR-680 022.
BY ADV. SRI.P.C.SASIDHARAN
RESPONDENT/S:
1 ANTU P DAVIS, AGED 48 YEARS S/O. DEVASSYKUTTY,
PEENIKKAPARAMBIL HOUSE, ELINJIPRA P.O., CHALAKUDY,
THRISSUR,PIN-680 721.
2 SULEKHA M.V., W/O. VIDYADHARAN, PARAMBIKADAN HOUSE,
V.R.PURAM POST, CHALAKUDY, THRISSUR-680 727.
3 PRASANNA V.P., W/O. SIVARAJAN, KATTUNGAL HOUSE,
KUNNAPPILLY POST, THRISSUR680 311, PIN - 680311.
4 SHEEBA M.D., W/O. SEBY JOSEPH, CHIRAPPANATH HOUSE,
PARIYARAM P.O., THRISSUR-680 721.
W.A. No. 608 of 2021 & connected cases
-:71:-
2025:KER:94890
5 SAJEESH K.R., KADAVIL HOUSE, KUTTANALLUR P.O.,
THRISSUR-680 014.
6 RESMI T., W/O. JAYARAJ, KOLLERI HOUSE,
CHENGALOOR P.O., THRISSUR-680 312.
7 TREESA P T., W/O. VIJI, PELLISSERY HOUSE,
AMMADOM P.O., THRISSUR-680 563.
8 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM-695 001
9 THE SECRETARY, PUBLIC SERVICE COMMISSION, PATTAM,
THRIUVANANTHAPURAM-695 004
10 THE REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL)
THIRUVANANTHAPURAM-695 001
BY ADVS.
SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SRI. IMAM GRIGORIOS KARAT, GOVERNMENT PLEADER
SHRI.P.C.SASIDHARAN
SHRI.C.A.JOJO
SHRI.ARAVINDA KUMAR BABU T.K.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:72:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1815 OF 2022
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.26956 OF 2017 OF
HIGH COURT OF KERALA]
APPELLANT/S:
KERALA STATE CO-OPERATIVE BANK,
CO-BANK TOWERS, PALAYAM, THIRUVANANTHAPURAM,
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER, PIN - 695033.
BY ADV. SRI.P.C.SASIDHARAN
RESPONDENT/S:
1 SANJEEV KUMAR R,
AGED 30 YEARS KANDATHIL, THEKKUMBHAGAM,
CHAVARA SOUTH, KOLLAM, PIN - 691584
2 VISHNU V., VISHNU BHAVAN, THIRUMULLAVARAM P.O.,
KOLLAM, PIN - 691012.
3 SIVAKUMAR S., VAZHAYIL THEKKATHIL, PUTHUKKADU P.O.,
CHAVARA, KOLLAM, PIN - 691585.
4 REKHA G.PILLAI, OOMMANTAYYATHU, KAMPALADI, PORUVAZHY
P.O., KOLLAM, PIN - 690520.
5 MANOJ R., NIRUNJANUM, VURINJAN, KALLUVATHUKKAL P.O.,
KOLLAM, PIN - 691578.
W.A. No. 608 of 2021 & connected cases
-:73:-
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6 THE STATE OF KERALA, DEPARTMENT OF CO-OPERATION,
SECRETARIAT, THIRUVANANTHAPURAM,
REPRESENTED BY ITS SECRETARY., PIN - 695001.
7 THE REGISTRAR OF CO-OPERATIVE SOCIETIES ,
JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION, THYCADU P.O.,
THIRUVANANTHAPURAM, PIN - 695014.
8 THE KERALA PUBLIC SERVICE COMMISSION ,
THULASI HILLS, PATTOM PALACE P.O., THIRUVANANTHAPURAM,
REPRESENTED BY ITS SECRETARY., PIN - 695004.
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SRI. IMAM GRIGORIOS KARAT, GOVERNMENT PLEADER
SHRI.P.C.SASIDHARAN
SMT.NISHA GEORGE
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:74:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1993 OF 2023
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.27938 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT/S:
1 REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM, PIN - 695001.
2 STATE OF KERALA
REPRESENTED BY CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
BY ADVS. SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SRI. IMAM GRIGORIOS KARAT, GOVERNMENT PLEADER
RESPONDENT/S:
1 SHEEBA.T., AGED 41 YEARS
W/O. SHAJI, NEEHARAM, HILL VIEW ENCLAVE, NARUKARA P.O.,
MALAPPURAM DISTRICT, PIN - 676122.
2 SREEJITH.P., S/O. RAMESH, POTTENGAL HOUSE,
VALAMBUR P.O., CHEERATTUMANA, PERINTHALMANNA,
MALAPPURAM DISTRICT, PIN - 679325.
3 RENJINI.N.,M D/O. LATE NEELAKANDAN NMBOOTHIRI, EDAMANA
ILLAM, ETTUMANOOR P.O., KOTTAYAM DISTRICT, PIN - 686631.
4 SAJITH.A. S/O. LATE SUKUMARA KURUP, RESIDING AT
AMMASSERY VEETTIL, SREESADANAM HOUSE, P.O.
THEKKENKUTTOOR, MALAPPURAM DISTRICT, PIN - 676551.
W.A. No. 608 of 2021 & connected cases
-:75:-
2025:KER:94890
5 MALAPPURAM DISTRICT CO-OPERATIVE BANK
REPRESENTED BY ITS GENERAL MANAGER, MALAPPURAM.P.O.,
MALAPPURAM DISTRICT - 676 505
6 KERALA PUBLIC SERVICE COMMISSION
THIRUVANANTHAPURAM - 695 001,
REPRESENTED BY ITS SECRETARY.
7 ADDL.R5.PRASEENA P.K.,
W/O. GIREESH KUMAR P.T., PATTARTHODIYIL HOUSE,
POOCHOLAMADU, CHERUR P.O.,VIA VENGARA, MALAPPURAM
DISTRICT-, PIN - 676304
8 ADDL.R6. AMBILI K.C.,
W/O. VINOD B.K., KIDANGAYATH HOUSE, POOKKOTTUM PADAM,
PARAKKAPPADIM, MALAPPURAM DIST, PIN - 679332.
9 ADDL.R7. TANOOJA ILLICKAL,
W/O.PREMDAS C.K., SREYAS, CHENNANKUNNIL HOUSE, PAPPINI
PARA P.O., MANJERI, MALAPPURAM DIST., PIN - 676122.
10 ADDL.R8. THE KERALA STATE COOPERATIVE BANK ,
CO-BANK TOWERS, PALAYAM, THIRUVANANTHAPURAM-695 033,
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER. ADDL.R5 TO R7
IMPLEADED AS PER ORDER DATED 07.01.2021 IN I.A.01/2020 AND
ADDL.R8 SUO MOTU IMPLEADED AS PER ORDER DATED
07.01.2021 IN WP(C) 27938/2019
11 ADDL R11 RAJESH.K. S/O JANARDHANAN, AGED 44 YEARS,
AMRITA HOUSE, THRIKANDIYOOR.P.O, THIRUR-676014,
MALAPPURAM DISTRICT IS IMPLEADED AS ADDL R11 AS PER
ORDER DATED 29/5/24 IN IA 1/24 IN WA 1993/23
BY ADVS.
SHRI.P.V.BABY
SHRI.O.V.MANIPRASAD
SHRI. I. V. PRAMOD
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:76:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1840 OF 2022
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.29805 OF 2018 OF
HIGH COURT OF KERALA]
APPELLANT/S:
KERALA STATE CO-OPERATIVE BANK LTD,
(KERALA BANK), CO-BANK TOWERS, PALAYAM,
THIRUVNANTHAPURAM, PIN - 695033.
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.
BY ADV SRI.P.C.SASIDHARAN
RESPONDENT/S:
1 REJINI JOSE, AGED 44 YEARS MECHERY HOUSE, K. KUNNU P.O.,
PINDANI, MELOOR, CHALAKUDY, THRISSUR, PIN - 680311.
2 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES(GENERAL),
THRISSUR (DT), PIN - 680001.
3 THE DISTRICT OFFICER,
KERALA PUBLIC SERVICE COMMISSION, THRISSUR, PIN - 680001.
BY ADVS. SRI.K.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
SRI. IMAM GRIGORIOS KARAT, GOVERNMENT PLEADER
SHRI.C.A.JOJO
SHRI.P.C.SASIDHARAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:77:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1850 OF 2022
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.35177 OF 2019 OF HIGH
COURT OF KERALA]
APPELLANT/RESPONDENT NO.3:
THE KERALA STATE CO-OPERATIVE BANK LIMITED [KERALA BANK],
P.B.NO.6515, COBANK TOWERS, PALAYAM.P.O,
THIRUVANANTHAPURAM - 695 033, REPRESENTED BY ITS CHIEF
EXECUTIVE OFFICER ( THE AMALGMATED BANK OF ERST WHILE
DISTRICT CO-OPREATIVE BANK KOTTAYAM)
BY ADV SHRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONER & RESPONDENTS 1,2,& 4:
1 SOBHA M.K , AGED 45 YEARS W/O. SAJITHKUMAR A.S,
RESIDING AT MANGALATHILLAM, OLESSA P.O, KOTTAYAM, PIN - 686014.
2 THE STATE OF KERALA, DEPARTMENT OF CO-OPERATION, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001, REPRESENTED BY ITS
SECRETARY.
3 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION, THYCADU P.O,
THIRUVANANTHAPURAM, PIN - 682014.
4 THE KERALA PUBLIC SERVICE COMMISSION
THULASI HILLS, PATTOM PALACE P.O, THIRUVANANTHAPURAM,
REPRESENTED BY ITS SECRETARY., PIN - 695004.
BY SRI.K.GOPALAKRISHNA KURUP, AG
SRI. IMAM GRIGORIOS KARAT, GP
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025, ALONG WITH
WA.608/2021 AND CONNECTED CASES, THE COURT ON 08.12.2025 DELIVERED THE
FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:78:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1854 OF 2022
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.23087 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANTS/RESPONDENT NO.4:
KERALA STATE CO-OPERATIVE BANK,
CO-BANK TOWERS, PALAYAM, THIRUVANANTHAPURAM- 695033.
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.
BY ADV SRI.P.C.SASIDHARAN
RESPONDENT/S:
1 JEBY JOSEPH, AGED 38 YEARS VATHAPPALLIYIL,
T.V. PURAM P.O., VAIKOM, PIN - 686606.
2 SHEEJA M., SREEPRASADAM, N.E. WARD, VAIKOM,
KOTTAYAM, PIN - 686141.
3 BEENA RAJAN, KOCHU PLAMOOTTIL KIZHAKKETHIL,
VALLIKKUNNAM SOUTH, ALAPPUZHA DISTRICT, PIN - 690501.
4 ANITHA S SINDHU, KOCHUPURACKAL, MANJOOR P.O.,
KURUPPANTHARA, KOTTAYAM DISTRICT, PIN - 686603.
5 VINEESH V., ILLATHUPARAMBIL EZHACHERRY P.O.,
KOTTAYAM., PIN - 686574.
W.A. No. 608 of 2021 & connected cases
-:79:-
2025:KER:94890
6 CHITHRA S NAIR, SETHUNIVAS, T.C. 17/1184, SRA 65,
PANGODE, SASTHA NAGAR, THIRUMALA P.O.,
THIRUVANANTHAPURAM., PIN - 695006.
7 VINEESHA M.N, SREEBHAVANAM, MOOZHIKULANGARA P.O.,
KOTTAYAM., PIN - 686601.
8 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT, CO-
OPERATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
9 REGISTRAR OF CO-OPERTIVE SOCIETIES,
THIRUVANANTHAPURAM, PIN - 695001.
10 JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL) ,
KOTTAYAM, PIN - 686002.
11 KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004.
BY ADVS.
SRI. K.GOPALAKRISHNA KURUP, AG
SRI. IMAM GRIGORIOS KARAT, GP
SMT.NISHA GEORGE
SHRI.P.C.SASIDHARAN, SC, KPSC
SRI.A.L.NAVANEETH KRISHNAN
SHRI.P.C.SASIDHARAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:80:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1859 OF 2022
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.11109 OF 2019 OF HIGH
COURT OF KERALA]
APPELLANTS/RESPONDENT NO.5:
THE KERALA STATE CO-OPERATIVE BANK LTD.,
CO-BANK TOWERS, PALAYAM, THIRUVANANTHAPURAM,
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER., PIN - 695033
BY ADV SHRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONER & RESPONDENTS 1,2,&4:
1 ANITHA R., AGED 41 YEARS W/O. GOPAKUMAR C., RESIDING AT
'GOKULAM', KOTTARA, MEEYANNOOR P. O., KOLLAM, PIN - 691537
2 STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
CO-OPERATION (A) DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001
3 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM - 695001
4 THE PUBLIC SERVICE COMMISSION, REPRESENTED BY ITS SECRETARY,
PATTOM, THIRUVANANTHAPURAM - 695004.
BY SRI.K.GOPALAKRISHNA KURUP, AG
SRI. IMAM GRIGORIOS KARAT, GP
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025, ALONG WITH
WA.608/2021 AND CONNECTED CASES, THE COURT ON 08.12.2025 DELIVERED THE
FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:81:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 2006 OF 2023
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.33040 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT(S)/RESPONDENTS 4 & 5 IN WP(C):
1 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
PATHANAMTHITTA,, PIN - 689645.
2 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM,, PIN - 695001.
BY SRI.K.GOPALAKRISHNA KURUP, AG
SRI. IMAM GRIGORIOS KARAT, GP
RESPONDENT(S)/PETITIONERS/RESPONDENTS 1,2,3 & 6 IN WP(C):
1 BINDU P. K., AGED 45 YEARS
W/O. V.R.JYOTHIKUMAR, PALATHUMTHALAKKAL HOUSE,
ANGADICAL SOUTH P.O., KODUMON (VIA), PATHANAMTHITTA
DISTRICT., PIN - 689648
2 DEEPA L., AGED 39 YEARS
W/O. BIJU K., KALEECKAL HOUSE, ANGADICAL SOUTH P.O.,
KODUMON (VIA), PATHANAMTHITTA DISTRICT., PIN - 689648
3 DEEPTHI M., AGED 36 YEARS
W/O. JAYASENAN, VALLIPARAMBIL HOSUE, ONGALADI,PARANTHAL
P.O., PANDALAM, PATHANAMTHITTA DISTRICT., PIN - 689501
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4 THE KERALA CO-OPERATIVE BANK LTD.
REPRESENTED BY ITS CEO, COBANK TOWERS, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033.
5 THE KERALA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY, PATTOM P.O.,
THIRUVANANTHAPURAM,, PIN - 695004.
6 THE DISTRICT OFFICER
KERALA PUBLIC SERVICE COMMISSION, DISTRICT OFFICE,
PATHANAMTHITTA,, PIN - 689645
7 THE PATHANAMTHITTA DISTRICT CO-OERATIVE BANK LTD.
REPRESENTED BY ITS GENERAL MANAGER, HEAD OFFICE,
PATHANAMTHITTA,, PIN - 689645
BY ADVS.
SMT.K.AMMINIKUTTY
SHRI.T.R.HARIKUMAR
SRI.ARJUN RAGHAVAN
SRI.P.C.SASIDHARAN, SC
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:83:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 2009 OF 2023
[AGAINST THE JUDGMENT DATED 15.09.2022 IN WP(C) NO.28699 OF 2019 OF HIGH
COURT OF KERALA]
APPELLANT(S)/APPELLANTS/RESPONDENTS 1 & 2 IN WP(C):
1 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM-695001.
2 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
KOLLAM, KOLLAM DISTRICT, PIN-691001.
BY SRI.K.GOPALAKRISHNA KURUP, AG
SRI. IMAM GRIGORIOS KARAT, GP
RESPONDENT(S)/RESPONDENTS/PETITIONERS/RESPONDENTS 3,4 & ADDL.
RESPONDENTS 5 & 6 IN WP(C):
1 REKHA JAYAN, AGED 31 YEARS, CLERK/CASHIER, KOLLAM DISTRICT CO-
OPERATIVE BANK LTD., HEAD OFFICE, KOLLAM, RESIDING AT REKHA
MANDIRAM, MAMPALLIKUNNAM, CHATHANNOOR P.O., KOLLAM DISTRICT,
PIN-691572.
2 ANILKUMAR C., CLERK/CASHIER, KOLLAM DISTRICT CO-OPERATIVE BANK
LTD., MANAPPALLY BRANCH, KOLLAM, RESIDING AT MAKKAM THARAYIL,
ALUMKADAVU P.O., KARUNAGAPPALLY, KOLLAM DISTRICT, PIN-690573.
3 RADHAKRISHNAN A., CLERK/CASHIER, KOLLAM DISTRICT CO-OPERATIVE
BANK LTD.,KOLLAM MAIN BRANCH, KOLLAM RESIDING AT SREESAILAM,
NADUVILAKARA, UMAYANALLOOR, KOLLAM DISTRICT, PIN-691589.
4 SACHU G., CLERK/CASHIER, KOLLAM DISTRICT CO-OPERATIVE
BANK LTD.,KOLLAM MAIN BRANCH, KOLLAM,
RESIDING AT PARVATHY MANDIRAM, PALATHARA,
THATTAMALA P.O., KOLLAM DISTRICT, PIN-691020.
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5 SREEJA P.R., CLERK/CASHIER, KOLLAM DISTRICT CO-OPERATIVE BANK
LTD.,KARUNAGAPPALLY EVENING BRANCH, KOLLAM, RESIDING AT
PARAMTHOTTIL, VADAKKUMTHALA P.O., KARUNAGAPPALLY,
KOLLAM DISTRICT, PIN-690518.
6 MANU W., CLERK/CASHIER, KOLLAM DISTRICT CO-OPERATIVE BANK
LTD.,KILIKOLLOOR BRANCH, KOLLAM, RESIDING AT BINU BHAVANAM,
MALIBHAGOM, CHAVARA SOUTH P.O., KOLLAM DISTRICT, PIN-691584.
7 KISHORE V., CLERK/CASHIER, KOLLAM DISTRICT CO-OPERATIVE BANK
LTD., HEAD OFFICE, KOLLAM, RESIDING AT VAYALIL PURAYIDOM,
VADAKKUM BHAGOM, CITY CENTRAL NAGAR, HOUSE NO.23, NEAR HEAD
POST OFFICE, KOLLAM DISTRICT, PIN-691001.
8 SREEKALA ANTHERJANAM M., CLERK/CASHIER, KOLLAM DISTRICT CO-
OPERATIVE BANK LTD.,KIZHAKKE THERUVU BRANCH, KOLLAM, RESIDING
AT MURIYAMANGATH MADOM, NEELASWARAM P.O., KOTTARAKKARA,
KOLLAM DISTRICT, PIN-691505.
9 RAJANIMOL P.K., CLERK/CASHIER, KOLLAM DISTRICT CO-OPERATIVE
BANK LTD., THEVALAKKARA BRANCH, KOLLAM, RESIDING AT
DEVAPRIYAM, PADINJATTAKKARA P.O., THEVALAKKARA, KOLLAM
DISTRICT, PIN-690524.
10 LEKHA J., CLERK/CASHIER, KOLLAM DISTRICT CO-OPERATIVE BANK
LTD., THENMALA BRANCH, KOLLAM, RESIDING AT CHARUVILEPUTHEN
VEEDU, MUSAVERIKUNNU, PUNALUR P.O.,KOLLAM DISTRICT, PIN-
691305.
11 BEENA D., CLERK/CASHIER, KOLLAM DISTRICT CO-OPERATIVE BANK
LTD., AYOOR BRANCH, KOLLAM, RESIDING AT NELLIVILA VEEDU,
KARINGANNOOR P.O., PUTHENVILA, KOLLAM DISTRICT, PIN-691516.
12 ABDUL RASAK A., CLERK/CASHIER, KOLLAM DISTRICT CO-OPERATIVE
BANK LTD., HEAD OFFICE, KOLLAM, RESIDING AT ROADVILA VEEDU,
KULAPPADOM, NEDUMPANA P.O., KOLLAM DISTRICT, PIN-691576.
13 JEEJA D., CLERK/CASHIER, KOLLAM DISTRICT CO-OPERATIVE BANK LTD.,
KARAVALUR BRANCH, KOLLAM,
RESIDING AT KARIMPINKONATHU VEEDU, YEROOR P.O.,
KOLLAM DISTRICT, PIN-691312.
14 ANITHA T., CLERK/CASHIER, KOLLAM DISTRICT CO-OPERATIVE BANK
LTD., KOTTARAKKARA MAIN BRANCH, KOLLAM RESIDING AT PAINGOTTU
VEEDU, CHENGAMANADU P.O., KOTTARAKKARA, KOLLAM DISTRICT, PIN-
691557.
15 SINDHU R., CLERK/CASHIER, KOLLAM DISTRICT CO-OPERATIVE BANK
LTD., NEDIYAVILA BRANCH, KOLLAM, RESIDING AT GANESALAYAM,
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PORUVAZHY NORTH, CHATHAKULAM P.O.,
KOLLAM DISTRICT, PIN-690520.
16 THE PART-TIME ADMINISTRATOR (DELETED)
KOLLAM DISTRICT CO-OPERATIVE BANK LTD., HEAD OFFICE, P.B.NO.130,
CHINNAKADA, KOLLAM, PIN-691001.(RESPONDENT 16 IS DELETED FROM
THE PARTY ARRAY AS PER ORDER DATED 24/11/2023 IN WA 2009/2023).
17 THE KOLLAM DISTRICT CO-OPERATIVE BANK LTD.,
REPRESENTED BY ITS GENERAL MANAGER, HEAD OFFICE, P.B.NO.130,
CHINNAKADA, KOLLAM, PIN-691001.
18 ADDL.R5.MINIMOL.G KURANDIKUZHY VEEDU, SNEHA NAGAR-
172,ULIYAKOVIL, KOLLAM-691019. (IMPLEADED AS PER ORDER IN I.A.
1/2019 DATED 5-11-2019).
19 ADDL.R6.KERALA STATE CO-OPERATIVE BANK LTD., (KERALA BANK)
COBANK TOWERS, PALAYAM, THIRUVANANTHAPURAM-695033,
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.
BY ADVS.
SHRI.T.R.HARIKUMAR
SRI.ARJUN RAGHAVAN
SRI. GILBERT GEORGE CORREYA
DR.K.P.SATHEESAN, SR.
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 08.10.2025, ALONG
WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON 08.12.2025 DELIVERED
THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:86:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1880 OF 2022
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.33724 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT/RESPONDENT NO.5:
KERALA STATE CO-OPERATIVE BANK LTD (KERALA BANK)
P.B.NO.6515, COBANK TOWERS, PALAYAM P.O.,
THIRUVANANTHAPURAM-695033,
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.
BY ADV SHRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONERS & RESPONDENTS 2 TO 4 & 6:
1 MANJU S., AGED 36 YEARS W/O SANTHOSH,
MANJU BHAVAN, CHATHANAMKULAM, CHANDANATHOPPU P.O,
KOLLAM DISTRICT., PIN - 691014.
2 CHIPPY S., AGED 38 YEARS S/O RAVINDRAN,
CHERUVILAVEEDU, KOTTAMKARA , CHANDANATHOPPU P.O,
KEALAPURAM , KOLLAM DISTRICT., PIN - 691014.
3 SREEJA S., AGED 40 YEARS W/O SHABU, POOVILE HOUSE,
PUTENCHANDA , VARKALA P.O, THIRUVANANTHAPURAM
DISTRICT., PIN - 695141.
4 RAJESWARI R., W/O SREEJITH, VARUVILA VEEDU, MUTTAPPALAM,
VARKALA, THIRUVANANTHAPURAM DISTRICT-695141.
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5 KERALA PUBLIC SERVICE COMMISSION,
THIRUVANANTHAPURAM - 695 001.,
REPRESENTED BY ITS SECRETARY.
6 REGISTRAR OF CO-OPERATIVE SOCIETIES
THIRUVANANTHAPURAM- 695 001.
7 STATE OF KERALA, REPRESENTED BY SECRETARY TO CO-
OPERATIVE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM- 695 001.
8 DHANYA G.R., W/O.PRASANTH, AGED 31 YEARS,
PANAYARAKONATHU HOUSE, NARANAI, P.O, KUNNATHUKAL,
THIRUVANANTHAPURAM DISTRICT, PIN - 695124.
BY ADVS.
SHRI.P.V.BABY
SHRI.P.C.SASIDHARAN, SC, KPSC
SRI.P.C.SASIDHARAN, SC, CALICUT UNIVERSITY
BY SRI.K.GOPALAKRISHNA KURUP, AG
SRI. IMAM GRIGORIOS KARAT, GP
THIS WRIT APPEAL HAVING FINALLY HEARD ON 08.10.2025, ALONG
WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON 08.12.2025 THE
FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:88:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1889 OF 2022
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.742 OF 2020 OF
HIGH COURT OF KERALA]
APPELLANTS/RESPONDENT NO.3:
THE KERALA STATE CO-OPERATIVE BANK LIMITED [KERALA
BANK], P.B.NO.6515, COBANK TOWERS, PALAYAM.P.O,
THIRUVANANTHAPURAM - 695 033, REPRESENTED BY ITS CHIEF
EXECUTIVE OFFICER ( THE AMALGMATED BANK OF ERST WHILE
WAYANAD DISTRICT CO-OPREATIVE BANK.
BY ADV SHRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONERS & RESPONDENTS 1,2, & 4:
1 ANILA K.N., AGED 42 YEARS W/O.SAJI, SADGAMAYA HOUSE, NR
G.L.P SCHOOL, MEENANGADI, WAYANAD DISTRICT, PIN - 673591
2 SAJINA P.K, AGED 32 YEARS W/O.SHAMEER P.K., PUTHIYEDATH
HOUSE, ANDOOR, VADUVANGAI P.O, WAYANAD-, PIN - 673581
3 JAIN JOY, AGED 39 YEARS VATTAMATTATHIL HOUSE, MULLANKOLY
P.O., WAYANAD DISTRICT, PIN - 673579
4 P.Y.ELDHOSE, AGED 40 YEARS PARATHUVAYALIL HOUSE,
CHEEYAMBAM P.O., CHERIYAKURISH, PADACHIRA, PULPALLY,
WAYANAD DISTRICT, PIN - 673579
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5 DEEPAK RAVEENDRAN, AGED 30 YEARS S/O.RAVEENDRAN,
VILAYIL VEEDU, SAKTHIKULANGARA P.O., KOLLAM, PIN - 691581
6 SHAJAN D, AGED 39 YEARS C/O.SIJIMOL, KOODATHIL HOUSE,
AMARAKKUNI P.O., PULPALLY, WAYANAD DISTRICT, PIN - 673579
7 BINOY JOHN, S/O.MAROTTIMOOTIL HOUSE, PADACHIRA P.O.,
IRUPPOODU, PULPALLY DISTRICT, PIN - 673579
8 SHANTHI ABRAHAM, AGED 39 YEARS W/O.M.U.THOMAS,
MATTATHIL HOUSE, KAMMANA P.O., MANANTHAVADY,
WAYANAD., PIN - 670645
9 SATHI P.C, AGED 46 YEARS W/O.MANI K.C.,
KADAMBACHALIL HOUSE, IPP QUARTERS, PANAMARAM P.O.,
WAYANAD., PIN - 670721
10 KR RATHEESH, AGED 37 YEARS S/O.SREEDHARAN, KARIMATH
HOUSE, IRULAM, MANALVAYAL P.O., WAYANAD-673579.
11 THE KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, PATTOM P.O.,
THIRUVANANTHAPURAM., PIN - 695004
12 THE DISTRICT OFFICER,
KERALA PUBLIC SERVICE COMMISSION, WAYANAD DISTRICT
OFFICE, MIT BUILDING, OPP.CIVIL STATION, KALPETTA,
WAYANAD., PIN - 695004
13 STATE OF KERALA , REPRESENTED BY ITS SECRETARY, CO-
OPERATIVE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-., PIN - 695001
BY ADVS.
SHRI.RAJESH.R
SHRI.P.C.SASIDHARAN, SC, KPSC
SHRI.B.SIBI
BY SRI.K.GOPALAKRISHNA KURUP, AG
SRI. IMAM GRIGORIOS KARAT, GP
THIS WRIT APPEAL HAVING FINALLY HEARD ON 08.10.2025, ALONG
WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON 08.12.2025
DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:90:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1904 OF 2022
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.260 OF 2020 OF
HIGH COURT OF KERALA]
APPELLANTS/RESPONDENT NO.5:
KERALA STATE CO-OPERATIVE BANK LTD (KERALA BANK) ,
P.B.NO.6515, COBANK, TOWERS, PALAYAM PO,
THIRUVANANTHAPURAM, REPRESENTED BY ITS CHIEF EXECUTIVE
OFFICER, PIN - 695033.
BY ADV SRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONERS & RESPONDENTS 2 TO 4:
1 SANDHYA S. NAIR, AGED 36 YEARS
W/O. N. BIJU, KATTOOSSERIL HOUSE, KULAKADA,
KOTTARAKKARA, KOLLAM DISTRICT, PIN - 691506.
2 ASWATHY S., R.K NIVAS, VALIYAKATTAKKAL HOUSE,
PAZHAKUTTY P.O, NEDUMANGAD, THIRUVANANTHAPURAM
DISTRICT, PIN - 695541.
3 PREEJA VARGHESE, RESIDING AT SOUMYA, ELAMPALLUT, P.O
KUNDARA, KOLLAM DISTRICT, PIN - 691501.
4 KERALA PUBLIC SERVICE COMMISSION,
THIRUVANANTHAPURAM, PIN - 695001
REPRESENTED BY ITS SECRETARY.
W.A. No. 608 of 2021 & connected cases
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5 REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM, PIN - 695001.
6 STATE OF KERALA,
REPRESENTED BY SECRETARY TO CO-OPERATIVE DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.
BY ADVS.
SHRI.P.V.BABY
SHRI.P.C.SASIDHARAN, SC, KPSC
SHRI.P.GEORGE VARGHESE
BY SRI.K.GOPALAKRISHNA KURUP, AG
SRI. IMAM GRIGORIOS KARAT, GP
THIS WRIT APPEAL HAVING FINALLY HEARD ON 08.10.2025, ALONG
WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON 08.12.2025
DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:92:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 2025 OF 2023
[AGAINST THE JUDGMENT DATED 03.08.2022 IN WP(C) NO.32055 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT(S)/RESPONDENTS 1 & 2 IN THE WP(C):
1 STATE OF KERALA,
DEPARTMENT OF CO-OPERATION, REPRESENTED BY ITS
SECRETARY, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
2 REGISTRAR OF CO-OPERATIVE SOCIETIES(G),
THIRUVANANTHAPURAM, PIN - 695001.
BY SRI.K.GOPALAKRISHNA KURUP, AG
SRI. IMAM GRIGORIOS KARAT, GP
RESPONDENT(S)/PETITIONER AND RESPONDENTS 3 TO 6 & ADDITIONAL
RESPONDENT 7 IN WP(C):
1 RESMI M.P, AGED 40 YEARS
W/O VINU HARIHARAN, KNIGHTS 2D, SKYLINE, IMPERIAL
GARDENS, KALOOR P.O,, PIN - 682025.
2 THE SECRETARY, KERALA PUBLIC SERVICE COMMISSION,
THIRUVANANTHAPURAM, PIN - 695001.
3 THE DISTRICT OFFICER,
KERALA PUBLIC SERVICE COMMISSION, DISTRICT OFFICE,
3RD FLOOR, EASTERN ENTRY TOWER,
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ERNAKULAM SOUTH RAILWAY STATION, KARSHAKA ROAD,
ERNAKULAM., PIN - 682016.
4 THE ERNAKULAM DISTRICT CO-OPERATIVE BANK,
ERNAKULAM, HEAD OFFICE, THRIKKAKKARA,
KAKKANAD P.O, ERNAKULAM - 682 030, REPRESENTED BY ITS
MANAGER., PIN - 682011.
5 THE PART TIME ADMINISTRATOR,
ERNAKULAM DISTRICT CO-OPERATIVE BANK, THRIKKAKKARA,
KAKKANAD P.O, ERNAKULAM, PIN - 682030.
DELETED AS PER ORDER DATED 24.11.2023 IN CMA 1/23 IN
W.A.2025/2023
6 ADDL.R7:KERALA STATE CO-OPERATIVE BANK LTD.,
HEAD OFFICE, THRIKKAKKARA, KAKKANAD P.O., ERNAKULAM -
REPRESENTED BY ITS GENERAL MANAGER, ADDL. R7 IS
IMPLEADED AS PER ORDER DATED 03.08.2022 IN IA NO. 2/2022.,
PIN - 682030
BY ADVS.
SRI.C.P.SABARI
SMT.K.AMMINIKUTTY
SRI. P.C. SASIDHARAN, SC
SRI.N. RAGHURAJ, SR.
THIS WRIT APPEAL HAVING FINALLY HEARD ON 08.10.2025, ALONG
WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON 08.12.2025
DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:94:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1938 OF 2022
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.26491 OF 2017 OF
HIGH COURT OF KERALA]
APPELLANT/RESPONDENT NO.7:
KERALA STATE CO-OPERATIVE BANK LTD., (KERALA BANK),
CO-BANK TOWERS, PALAYAM, THIRUVNANTHAPURAM695033,
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICR, PIN - 695033.
BY ADV SHRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONERS & RESPONDENTS 3 TO 6:
1 BIJUNA P., W/O.PRAKASAN M., NIRMALAYAM,
PUTHUKUDIKANDY HOUSE, KUTHIRAVATTOM P.O.,
KOZHIKODE, PIN - 673016.
2 JISHANTH K.C.,
KUZHICHALIL HOUSE, NOCHAD P.O.,NADUVANNUR (VIA),
KOZHIKODE. 673614.
3 BIJU N.P., NADUVILAMOOTTAPARAMBIL, IRINGATH P.O.,
PAYYOLI, KOZHIKODE. 673523.
4 SHANI M
MADHUVANATH HOUSE, KURIKKATHOOR,
KUNNAMANGALAM P.O., KOZHIKODE. 673570.
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5 PRAKASHAN KUNIYAL
KUNIYA HOUSE, KURINHALIYODE P.O.,VATAKARA,
KOZHIKODE- 673542.
6 PRAJI C.P., CHAITHRAM KARALIPARAMBIL,
KUTHIRAVATTOM P.O.,KOZHIKODE- 673016.
7 SHAJU K., KANHIRANGATTU HOUSE, KOMMERI P.O.,
KOZHIKODE- 673007.
8 SANTHOSH KUMAR P.,
PALANKAVIL HOUSE, CHALIYAM P.O., KOZHIKODE.673301.
9 THE PART-TIME ADMINISTRATOR/JOINT REGISTRAR OF CO-
OPERATIVE SOCIETIES (GENERAL)
KOZHIKODE, KOZHIKODE DISTRICT CO-OPERATIVE BANK,
KOZHIKODE, PIN - 673 001.
10 THE KERALA PUBLIC SERVICE COMMISSION
PATTOM, THIRUVANANTHAPURAM, PIN - 695 003,
REPRESENTED BY ITS SECRETARY., PIN - 695033.
11 THE DISTRICT OFFICER,
KERALA PUBLIC SERVICE COMMISSION, DISTRICT OFFICE,
CIVIL STATION, KOZHIKODE, PIN - 673 001.
12 THE REGISTRAR OF CO-OPERATIVE SOCIETIES
KERALA STATE, THIRUVANANTHAPURAM, PIN - 695 001.
13 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL)
KOZHIKODE, PIN - 673 001
BY ADVS.
SRI.B.S.SWATHI KUMAR
SHRI.P.C.SASIDHARAN, SC, KPSC
SRI.HARISANKAR N UNNI
SMT.ANITHA RAVINDRAN
BY SRI.K.GOPALAKRISHNA KURUP, AG
SRI. IMAM GRIGORIOS KARAT, GP
THIS WRIT APPEAL HAVING FINALLY HEARD ON 08.10.2025, ALONG
WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON 08.12.2025
DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:96:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1939 OF 2022
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.22082 OF 2021 OF
HIGH COURT OF KERALA]
APPELLANT/RESPONDENT NO.1:
THE KERALA STATE CO-OPERATIVE BANK LTD,
REPRESENTED BY ITS CEO, COBANK TOWERS, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033.
BY ADV SHRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONERS & RESPONDENTS 2 TO 5:
1 LENIMOLE S., AGED 46 YEARS D/O. JESTUS,
ROADARIKATHU PUTHEN VEEDU, AMBOORY P.O, VELLARADA,
THIRUVANANTHAPURAM DISTRICT NOW RESIDING AT
PURAYIDATHIL, THOZHITHIL, NEYYATTINKARA P.O,
THIRUVANANTHAPURAM, PIN - 695121.
2 KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY,PATTOM P.O,
THIRUVANANTHAPURAM, PIN - 695004.
3 DISTRICT OFFICER KERALA PUBLIC SERVICE COMMISSION,
DISTRICT OFFICE, PATHANAMTHITTA, PIN - 689645.
4 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
PATHANAMTHITTA, PIN - 689645.
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5 THE REGISTRAR OF CO-OPERATIVE SOCIETIES ,
THIRUVANANTHAPURAM, PIN - 695001.
BY ADVS. SRI.ARJUN RAGHAVAN
SHRI.P.C.SASIDHARAN, SC, KPSC
BY SRI.K.GOPALAKRISHNA KURUP, AG
SRI. IMAM GRIGORIOS KARAT, GP
THIS WRIT APPEAL HAVING FINALLY HEARD ON 08.10.2025, ALONG
WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON 08.12.2025
DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
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2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1943 OF 2022
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.33040 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT/RESPONDENT NO.1:
THE KERALA STATE CO-OPERATIVE BANK LTD.
REPRESENTED BY ITS CEO, COBANK TOWERS, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033.
BY ADV SRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONERS & RESPONDENTS 2 TO 5:
1 BINDU P.K, AGED 45 YEARS W/O. V.R.JYOTHIKUMAR,
PALATHUMTHALAKKAL HOUSE, ANGADICAL SOUTH P.O.,
KODUMON (VIA), PATHANAMTHITTA DISTRICT., PIN - 691555.
2 DEEPA L, AGED 39 YEARS W/O. BIJU K., KALEECKAL HOUSE,
ANGADICAL SOUTH P.O., KODUMON (VIA), PATHANAMTHITTA
DISTRICT., PIN - 691555.
3 DEEPTHI M, AGED 36 YEARS W/O. JAYASENAN, VALLIPARAMBIL
HOSUE, ONGALADI,PARANTHAL P.O., PANDALAM,
PATHANAMTHITTA DISTRICT, PIN - 689501.
4 THE KERALA PUBLIC SERVICE COMMISSION ,
REPRESENTED BY ITS SECRETARY, PATTOM P.O.,
THIRUVANANTHAPURAM, PIN - 695004
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5 THE DISTRICT OFFICER ,
KERALA PUBLIC SERVICE COMMISSION, DISTRICT OFFICE,
PATHANAMTHITTA, PIN - 689645.
6 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES ,
(GENERAL) PATHANAMTHITTA, PIN - 689645.
7 THE REGISTRAR OF CO-OPERATIVE SOCIETIES ,
THIRUVANANTHAPURAM, PIN - 695001.
BY ADVS.
SHRI.T.R.HARIKUMAR
SHRI.P.C.SASIDHARAN, SC, KPSC
SRI.ARJUN RAGHAVAN
BY SRI.K.GOPALAKRISHNA KURUP, AG
SRI. IMAM GRIGORIOS KARAT, GP
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:100:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1963 OF 2022
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.34299 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT/RESPONDENT NO.1 IN WPC:
MALAPPURAM DISTRICT CO-OPERATIVE BANK,
REPRESENTED BY ITS GENERAL MANAGER, MALAPPURAM P.O.
MALAPPURAM DISTRICT, PIN - 676505.
BY ADVS. SRI.ESM.KABEER
SRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONER/RESPONDENT NOS. 2 TO 4:
1 SUHARABI V, AGED 41 YEARS,
W/O. ASHRAF, PERUMPALLY HOUSE, MAKKARAPPARAMBA,
MALAPPURAM DISTRICT, PIN - 676507.
2 KERALA PUBLIC SERVICE COMMISSION,
THIRUVANANTHAPURAM, PIN - 695001,
REPRESENTED BY ITS SECRETARY.
3 REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM, PIN - 695001.
4 STATE OF KERALA, REPRESENTED BY SECRETARY TO CO-
OPERATIVE DEAPRTMENET, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
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BY ADV SRI.S.SUJIN
SRI. P.C. SASIDHARAN
BY SRI.K.GOPALAKRISHNA KURUP, AG
SRI. IMAM GRIGORIOS KARAT, GP
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:102:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1968 OF 2022
AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.11657 OF 2018 OF
HIGH COURT OF KERALA
APPELLANT/RESPONDENT NO.5:
THE KERALA STATE CO-OPERATIVE BANK LTD
(KERALA BANK), CO-BANK TOWERS, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033.
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.
BY ADV. SRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONERS & RESPONDENTS 1 & 4:
1 RENUKA R., AGED 39 YEARS PUTHEN MADOM, PADA NORTH,
KARUNAGAPPALLY, KOLLAM DISTRICT, PIN - 690544.
2 JISHA THILAK T., VAYALI PUTHENVEEDU, PINACKAL CHERY,
ORUMA NAGAR (195), THATTAMALA P.O., KOLLAM, PIN - 691020
3 SREEJA K., SREYA BHAVAN, PAZHANGALAM, NALLILA P.O.,
KOLLAM, PIN - 691515.
4 MINIMOL G., KURANDIKUZHY VEEDU, SNEHA NAGAR-172,
ULIYAKOVIL, KOLLAM ., PIN - 691019.
5 SILPA A.S, KARTHIKA, AMBALATHINKALA P.O., EZHUKONE,
KOLLAM, PIN - 691505.
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6 RAJALAKSHMI P.C, THIRUVATHIRA PERAYAM,
UMAYANALLOOR P.O., KOLLAM, PIN - 691589.
7 DEEPA R., MELAYATHU HOUSE, ALUMOODU P.O.,
MUKHATHALA, KOLLAM, PIN - 691577.
8 SUMA K.P., VADAKKE VAYANAKATHU PUTHENVEEDU,
PALACE WARD, KRISHNAPURAM P.O., KAYAMKULAM,
ALAPPUZHA DISTRICT., PIN - 690533.
9 PRIJILAL P.L., GOWRI SANKARAM, ELAMPALLIL,
PAYYANALLOOR P.O., PATHANAMTHITTA DISTRICT, PIN - 691523.
10 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF CO-OPERATION, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
11 KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, P.S.C.OFFICE, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004.
BY ADVS.
DR.K.P.SATHEESAN (SR.)
SHRI.P.C.SASIDHARAN, SC, KPSC
SRI.P.MOHANDAS (ERNAKULAM)
SRI.K.SUDHINKUMAR
SRI.SABU PULLAN
BY SRI.K.GOPALAKRISHNA KURUP, AG
SRI. IMAM GRIGORIOS KARAT, GP
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
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2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1977 OF 2022
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.27908 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT/RESPONDENT NO.5:
KERALA STATE CO-OPERATIVE BANK LTD.(KERALA BANK)
P.B.NO. 6515, COBANK TOWERS,
PALAYAM.P.O.,THIRUVANANTHAPURAM-695033,
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.
BY ADV. SRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONERS & RESPONDENTS 2 TO 4:
1 A.P.GIREESH KUMAR, AGED 44 YEARS S/O.PRABHAMANI,
ANATTU HOUSE, POOYAPPILLY, VADAKKEKARA,P.O, N.PARAVUR,
ERNAKULAM DISTRICT, PIN - 683522.
2 ANOOP S., GOVINDAPURAM, CHUNGAM,
KOTTAYAM DISTRICT, PIN - 686001.
3 P.P.MANJU, PATTASSERIL HOUSE, P.O, MAYITHARA, CHERTHALA,
ALAPPUZHA DISTRICT, PIN - 688539.
4 TESSY K.D, PULIKKATHARA HOUSE, CHENDAMANGALAM.P.O,
N.PARAVUR, ERNAKULAM DISTRICT, PIN - 683512.
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5 K.S SOUMYA, CHALIL HOUSE, MEKKADU SOCIETYPADY,
ANGAMALY, ERNAKULAM DISTRICT, PIN - 691583.
6 PRIYANKA CHANDRAN, ANUGRAHA, PULSE NAGAR ROAD,
EROOR NORTH.P.O., THRIPUNITHURA, ERNAKULAM DISTRICT ,,
PIN - 682306.
7 P.G SANIMOL, CHETTUPARAMBIL HOUSE, S.PARAVUR.P.O,
ERNAKULAM DISTRICT., PIN - 682307.
8 BUSHARA K.M., KALLINGAL HOUSE.P.O. ALUVA, EDAYAPURAM,
ERNAKULAM DISTRICT., PIN - 683101.
9 KERALA PUBLIC SERVICE COMMISSION, THIRUVANANTHAPURAM,
PIN - 695001, REPRESENTED BY ITS SECRETARY.
10 REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM, PIN - 695001.
11 STATE OF KERALA,
REPRESENTED BY SECRETARY TO CO-OPERATIVE DEPARTMENT
SECRETARIAT, THIRUVANANTHAPURAM. *ADDL.R12
IMPLEADED, PIN - 695001.
BY ADVS.
SHRI.P.V.BABY
SHRI. P. GEORGE VARGHESE
SHRI.S.GOKUL BABU
SHRI.P.C.SASIDHARAN, SC, KPSC
GOVERNMENT PLEADER
SHRI.M.ANIL PRASAD
SRI.KESHAVRAJ NAIR
SMT.PARVATHY NAIR
SMT.GAADHA SURESH
BY SRI.K.GOPALAKRISHNA KURUP, AG
SRI. IMAM GRIGORIOS KARAT, GP
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:106:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 1979 OF 2022
[AGAINST THE JUDGMENT DATED 29.07.2022 IN WP(C) NO.33062 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT/RESPONDENT NO.1:
THE KERALA CO-OPERATIVE BANK LTD,
REPRESENTED BY ITS CEO, COBANK TOWERS, PALAYAM,
THIRUVANANTHAPURAM., PIN - 695033.
BY ADV. SRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONERS & RESPONDENTS 2 TO 5:
1 RAJEEV P.K, AGED 44 YEARS S/O. P.K. KESAVAN, PANNIPUZHA
HOUSE, PARAL, VAZHAPPALLY WEST P.O., CHANGANACHERRY,
KOTTAYAM DISTRICT., PIN - 686103.
2 SHAJI T.G, AGED 40 YEARS S/O. GOPALAKRISHNAN,
THADATHIL HOUSE, KOONAMKARA P.O., R. PERINAD,
PATHANAMTHITTA DISTRICT., PIN - 689711.
3 SMITHA T PILLAI, D/O THANKAPPAN PILLAI, AGED 41 YEARS
MANGALATH, THEKKUM MURI, PERINGANAD P.O., ADOOR,
PATHANAMTHITTA DISTRICT., PIN - 691551.
4 SUSAN THOMAS, AGED 52 YEARS D/O. THOMAS,
THURUTHYPALLIL HOUSE, UNNUKAL P.O., OMALLOOR,
PATHANAMTHITTA DISTRICT., PIN - 689647.
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5 ANITHAKUMARI B, AGED 48 YEARS D/O. BHASKARAN,
MANGATTUPADINJATTETHIL HOUSE, MAROOR, MALLASSERY P.O.,
PATHANAMTHITTA DISTRICT., PIN - 689646.
6 ASHEENA R, AGED 37 YEARS W/O. NISAR,
THAVAKKAL HOUSE, PAZHAKULAM P.O., ADOOR,
PATHANAMTHITTA DISTRICT., PIN - 691554.
7 SHIJA P.V, AGED 38 YEARS W/O. INDHULAL,
AANAKALLUNKAL, MANGARAM, KONNI P.O., PATHANAMTHITTA
DISTRICT., PIN - 689691.
8 VEENA P, AGED 33 YEARS W/O. DINKU SANKER, RAJ BHAVAN,
KADAPPA, MYNAGAPPALLY P.O., KOLLAM DISTRICT., PIN - 690519.
9 SUJATHAKUMARI S, AGED 44 YEARS W/O. BALAKRISHNA PILLAI,
KOLLANTE KIZHAKATHIL, EAVANASSERY, MYNAGAPPALLY P.O.,
KOLLAM DISTRICT., PIN - 690519.
10 ANJALI M.G, AGED 31 YEARS W/O. DEEPAK NAIR, ANJALI BHAVAN,
PAZHANGALAM, NALLILA P.O., KOLLAM DISTRICT., PIN - 691515.
11 SINDHU K, AGED 42 YEARS W/O. SURENDRA KURUP,
PUTHUSSERIL HOUSE, ERUMAKUZHI, NOORANADU P.O.,
ALAPPUZHA DISTRICT., PIN - 690504.
12 RAJI P VIJAYAN, AGED 39 YEARS W/O. BABU RAJ,
THANINIKUNNATHIL, ELAVUMTHITTA P.O., PATHANAMTHITTA
DISTRICT, PIN- 689625.
13 BINU K SREENIVASAN, AGED 38 YEARS
S/O. M.K. SREENIVASAN, KOLLAMPARAMBIL,
KUMARANALLUR P.O., KOTTAYAM DISTRICT., PIN - 686016.
14 SOBHA K, AGED 46 YEARS D/O. KRISHNAN, MURUPPEL HOUSE,
VALAMUZHY, PATHANAMTHITTA P.O., PATHANAMTHITTA
DISTRICT., PIN - 689645.
15 ARYA ARAVIND R, AGED 41 YEARS
W/O. VINOD, PULARI, PARAKODE P.O., ADOOR,
PATHANAMTHITTA DISTRICT, PIN - 691554
16 SINDHU S, AGED 45 YEARS W/O. SUNIL C. PILLAI,
SANTHA NIVAS, OTHARA WEST P.O., THIRUVALLA,
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PATHANAMTHITTA DISTRICT., PIN - 689546.
17 THULASIDAS K, AGED 46 YEARS W/O. SURESHKUMAR R.,
MUNDUVELIL HOUSE, MAROOR, PRAMADOM, MALLASSERY P.O.,
PATHANAMTHITTA DISTRICT., PIN - 689646.
18 UTHARA R, AGED 40 YEARS W/O. PRAKASH N.V.,
KARALIL HOUSE, ERUMAKKADA P.O., EDAYARANMULA,
PATHANAMTHITTA DISTRICT., PIN - 689532.
19 SYAMRAJ T.R, AGED 32 YEARS S/O. RAJASEKHARAN NAIR,
THUNDIYIL, MALAYALAPUZHA, ERAM, PATHANAMTHITTA
DISTRICT., PIN - 689664.
20 BINI R, AGED 42 YEARS W/O. SUNILKUMAR,
BIJU BHAVAN, KALLIBHAGOM P.O., KARUNAGAPPALLY, KOLLAM
DISTRICT., PIN - 690519.
21 THE KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETARY, PATTOM P.O.,
THIRUVANANTHAPURAM,, PIN - 695004.
22 THE DISTRICT OFFICER, KERALA PUBLIC SERVICE COMMISSION,
DISTRICT OFFICE, PATHANAMTHITTA,, PIN - 689645.
23 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
PATHANAMTHITTA,, PIN - 689645.
24 THE REIGSTRAR OF CO-OPRATIVE SOCIETIES,
THIRUVANANTHAPURAM,, PIN - 695001.
BY ADVS.
SHRI.T.R.HARIKUMAR
SHRI.P.C.SASIDHARAN, SC, KPSC
GOVERNMENT PLEADER
SRI.ARJUN RAGHAVAN
BY SRI.K.GOPALAKRISHNA KURUP, AG
SRI. IMAM GRIGORIOS KARAT, GP
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.20257 DELIVERED THE FOLLOWING:
W.A. No. 608 of 2021 & connected cases
-:109:-
2025:KER:94890
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 2004 OF 2022
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.29955 OF 2019 OF
HIGH COURT OF KERALA]
APPELLANT/RESPONDENT NO.10:
THE KERALA STATE CO-OPERATIVE BANK LIMITED [KERALA
BANK], P.B.NO.6515, COBANK TOWERS, PALAYAM.P.O,
THIRUVANANTHAPURAM, PIN - 695033.
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER,
BY ADV. SRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONERS & RESPONDENTS 3 TO 9 & 11 TO 30:
1 SHANTHIKRISHNA M.R, AGED 37 YEARS,
D/O RAMAKRISHNAN PILLAI, VALIYAPARAMBIL HOUSE,
KARTHIKAPURAM P.O.ALAKODE (VIA), KANNUR DISTRICT,
PIN - 670571.
2 INDIRAMANI T, AGED 44 YEARS D/O P. RAGHAVA VARIER,
KRISHNAKRIPA P.O.KANNADIPARAMBA, KANNUR, PIN - 670604.
3 THRIVENI P, AGED 40 YEARS D/O M.P.SOMANATHAN,
CHIRAMMAL HOUSE, MANAL, CHALAD P.O.KANNUR, PIN - 670014.
4 JEENA GANGAN T, AGED 38 YEARS D/O GANGADHARAN,
KUNDATHIL HOUSE, THANNADA, CHALA EAST P.O.
KANNUR, PIN - 670621.
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5 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
KANNUR, PIN - 673001.
6 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM, PIN - 695001.
7 STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO
GOVERNMENT, DEPARTMENT OF CO-OPERATION, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.
8 KERALA PUBLIC SERVICE COMMISSION,
REPRESENTED BY ITS SECRETRAY, PATTOM.P.O,
THIRUVANANTHAPURAM, PIN - 695001.
9 SAJOSH K, AGED 33 YEARS, S/O.CHANDRAN, KAYATTIYAL HOUSE,
PALIYATH VALAPPU.P.O, MORAZHA, KANNUR DISTRICT,
(RANK NO.28 IN GENERAL CATEGORY), PIN - 670331.
10 MANOJ KUMAR B, AGED 48 YEARS, S/O. K.BALAN NAMBIAR,
POTHERA HOUSE, KOKKANISSERY, PAYYANNUR P.O, KANNUR
(RANK NO.18 IN SOCIETY CATEGORY), PIN - 670307.
11 BYJU P, S/O. K.BHASKARAN, AGED 41 YEARS, KALATHIL HOUSE,
ANDALLUR, PALAYAD P.O, THALASSERY, KANNUR.
(RANK NO.19 IN SOCIETY CATEGORY), PIN - 670661.
12 SUNESH U, AGED 37 YEARS, S/O KUNHIKANNAN, UPPERI HOUSE,
AYIKKALPAPPINISSERY, KANNUR, PIN - 670561.
13 SANILA V. K, AGED 41 YEARS, W/O. BIJU.M,
MANIYAMPARA, KANUL P.O, PUNNAKKULANGARA,
TALIPARAMBA, KANNUR, PIN - 670562.
14 JIMMY JOSEPH, AGED 45 YEARS, S/O.JOSEPH, THOTTATHIL,
THONDIYIL P.O, KANICHAR, KANNUR, PIN - 670673.
15 LIJU A, AGED 42 YEARS, S/O. SAHADEVAN K.V,
PUSHPA NIVAS, SAMSKARA VAYANASALA,
MUZHAPPILANGAD, KANNUR, PIN - 670662.
16 SHAMNA ARAKKAN, AGED 36 YEARS,
W/O. VINOD K, KARUVAN HOUSE, AYANI VAYAL P.O,
AZHIKODE SOUTH, KANNUR, PIN - 670009.
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17 SNEHA M.V, AGED 33 YEARS, W/O. SUNEESH K, SNEHALAYAM,
CHEPPANOOL, MUYYAM, KURUMATHUR, KANNUR ., PIN - 670142.
18 SREENA ALAKKANDY, AGED 44 YEARS,
D/O. SREEDHARAN, SREEMANGALAM HOUSE, ANDALLUR,
PALAYAD, KANNUR, PIN - 670661.
19 SHEEJA KOLLANADI, AGED 40 YEARS,
W/O. PRADEEP KUMAR.K, PRAYAGA, KUNDARIPOYIL,
SIVAPURAM P.O, KANNUR ., PIN - 670701.
20 MAHESH C, AGED 45 YEARS, S/O GOPALAN,
CHEVON HOUSE, MANGAD P.O, KANNUR, PIN - 670567.
21 PREETHA P.I, AGED 48 YEARS, W/O. BHASKARAN P.V,
PUULAIKKODI HOUSE, BAKKALAM, THALIPARAMBA, KANNUR-
670562.
22 JYOTHI C., AGED 42 YEARS, W/O.MANI K.P, KANNOTH VEEDU,
URUVACHAL P.O, CHAVASSERY, KANNUR, PIN - 670702.
23 ANUPAMA V, AGED 41 YEARS, W/O JAYARAJ K.V, NIVAMRUTH
HOUSE, ATTADAPPA, P.O, CHOVVA, KANNUR, PIN - 670006.
24 SEENA THAIKKANDY KOREMBETH, AGED 43 YEARS, D/O.
NARAYANAN PALAYULLAPARAMBATH, PANNYANNOOR P.O,
KANNUR, PIN - 670671.
25 FEMINA V, AGED 43 YEARS, D/O. PREMARAJAN, MAYYOORAM,
CHEMPAD, MOKERI, KANNUR, PIN - 670694.
26 JAYALAKSHMI V, AGED 38 YEARS, W/O. HARI KUMAR N, HARI
MADHIRAM, MADATHIL, PAYAM IRITTY, KANNUR, PIN - 670703.
27 SHEEBA K M, AGED 44 YEARS, W/O. K. NARAYANAN NEELAMBARI,
KALLUR CANAL ROAD MATTANNUR P.O, KANNUR, PIN - 670702.
28 JISHA K K, AGED 43 YEARS, W/O. VINOD KUMAR, KALLI HOUSE,
CHEEGAKUNDAM, PAYAM, KANNUR, PIN - 670702.
29 SABEENA AASMI V. K, AGED 34 YEARS, W/O. MAHAMMOD K,
V. K HOUSE, PUTHIYA VALAPP, MADAYI, KANNUR, PIN - 670304.
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30 SHAIJA C M, W/O.NISHAN, AGED 43 YEARS, MOHANS,
KAKKAD, KANNUR DISTRICT, PIN - 676306.
31 SUBASH P P, S/O.BALAKRISHNAN, AGED 40 YEARS,
PUTHENPARAMBATH HOUSE, THILLENKERRY PO, KANNUR
DISTRICT, PIN - 670702.
BY ADVS. SHRI.O.V.MANIPRASAD
SHRI.P.C.SASIDHARAN, SC, KPSC
SHRI.P.V.BABY
SRI.GILBERT GEORGE CORREYA
SRI.K.A.SALIL NARAYANAN
SHRI.K.B.GANGESH
SHRI.JOSE ANTONY
SHRI.HARIKRISHNAN P.
SHRI.P.C.SASIDHARAN
BY SRI.K.GOPALAKRISHNA KURUP, AG
SRI. IMAM GRIGORIOS KARAT, GP
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 2135 OF 2023
[AGAINST THE JUDGMENT DATED 24.08.2022 IN WP(C) NO.38088 OF 2017 OF
HIGH COURT OF KERALA]
APPELLANT(S)/RESPONDENTS 1 TO 3 IN WPC:
1 STATE OF KERALA, REP. BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF CO-OPERATION, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
2 REGISTRAR OF CO-OPERATIVE SOCIETIES
THIRUVANANTHAPURAM, PIN - 695001.
3 JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
PALAKKAD- 678 001.
BY SRI.K.GOPALAKRISHNA KURUP, AG
SRI. IMAM GRIGORIOS KARAT, GP
RESPONDENT(S)/PETITIONERS/RESPONDENTS 4-6 AND ADDITIONAL
RESPONDENTS 7 TO 15 IN WPC:
1 MINIMOL M.V., W/O T.V.ANILKUMAR,
MADATHEPARAMBU HOUSE, THATTAMPADY,
KARUMALLOOR POST, ERNAKULAM, PIN - 683511
2 BABY PRIYA C., W/O RENIL P.R. SASTHAN NIVAS,
C.P.AHALIA, NATTUKAL P.O.PALAKKAD- 678 554PRESENT
ADDRESS1B/93, POLICE HOUSING COMPLEX,
NADAKKANTHARA, PALAKKAD- 678 012.
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3 DEEPA .C., W/O INDIVARAKSHAN, KANDARAMKODE HOUSE,
CHULANNUR P.O. PALAKKAD, PIN - 678574.
4 SHIBU .R., S/O RAMACHANDRAN, PAZHAYAVEEDU,
PUTHUSSERY,VILAYODI P.O. CHITTUR, PALAKKAD, PIN - 678103.
5 RAJESH K., S/O KARUPPAN .A., CHOZHIYAKADU HOUSE,
VANDITHAVALAM P.O. PALAKKAD, PIN - 678534.
6 RADHAKRISHNAN .S., S/O SAKTHIVEL, PARAKALAM
HOUSE,KOZHINJAMPARA P.O. PALAKKAD, PIN - 678555.
7 GENERAL MANAGER, DISTRICT CO-OPERATIVE BANK,
PALAKKAD, PIN - 678001.
8 KERALA PUBLIC SERVICE COMMISSION
REP. BY THE SECRETARY, KERALA PUBLIC SERVICE COMMISSION,
PATTOM, THIRUVANANTHAPURAM, PIN - 695004.
9 THE DISTRICT OFFICER, KERALA PUBLIC SERVICE COMMISSION,
DISTRICT OFFICE, PALAKKAD, PIN - 678001.
10 ADDL.R7.THE KERALA STATE CO-OPERATIVE BANK LIMITED
(KERALA BANK) CO-BANK TOWERS, PALAYAM,
THIRUVANANTHAPURAM-695 033,
REPRESENTED BY ITS CHIEF EXEUTIVE OFFICER.
IS SUO MOTU IMPLEADED AS PER ORDER DATED 07-01-2021
IN WP(C)
11 USHA M., AGED 36 YEARS
D/O MANI A., DRISHYALAYAM, ANNANTHODE, NALLEPULLY,
PALAKKAD, KERALA, PIN - 678553.
12 JINUMOL V., AGED 38 YEARS
D/O VELAYUDHAN, SREERAMA VIHAR, URUNIPARA, MANNAPARA
P.O., PALAKKAD, PIN - 678685.
13 RAJITHA K., AGED 42 YEARS
D/O P. PARAMESWARAN NAIR, DEVI KRIPA, UPPUMPADAM,
KINNASERY P.O., PALAKKAD, PIN - 678701.
14 AMBILI C.B., AGED 46 YEARS
D/O C.K. BALAKRISHNAN, MADATHILPARAMBU, (H.O)
KANNAMBRA P.O., PIN - 678686.
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15 SURESH V.K., AGED 42 YEARS
S/O SUKUMARAN, CHUNDAYIL KURUPATH HOUSE,
KULAKKATTUKURISSI SREEKRISHNAPURAM, PALAKKAD- 678633.
16 BHARATHY R., AGED 43 YEARS
D/O RADHAKRISHNAN, ERAT HOUSE, KOCHAMKULAM,
THENKURISI P.O., PALAKKAD, PIN - 678555
17 SANTHAKUMARI K., D/O KUTTAN R., KIZHAKKUMURI H.O.
VANDAZHY, P.O. PALAKKAD., PIN - 678706
18 JAYAPRAKASAN K.P., AGED 44 YEARS
S/O POTHY K.M., KANNAKKATHARA (H.O) PARUTHIPULLY P.O.,
PALAKKAD, PIN - 678573.
BY ADVS.
SRI.RENJITH B.MARAR
SHRI.M.SASINDRAN
SMT.LAKSHMI.N.KAIMAL
SRI.P.RAJKUMAR
SRI.KESHAVRAJ NAIR
SHRI.ARUN POOMULLI
SMT.PREETHA S CHANDRAN
SHRI.ABHIJITH SREEKUMAR
SHRI.ANAND REMESH
SHRI.ABHIRAM.S.
SMT.C.R.REKHA
SHRI.VISWANATH JAYAN
SHRI.BALASUBRAMANIAM R.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR. JUSTICE BASANT BALAJI
MONDAY, THE 8TH DAY OF DECEMBER 2025 / 17TH AGRAHAYANA, 1947
WA NO. 2019 OF 2022
[AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) NO.26338 OF
2017 OF HIGH COURT OF KERALA]
APPELLANT/RESPONDENT NO.8
KERALA BANK
CO-BANK TOWERS, PALAYAM, THIRUVANANTHAPURAM
REPRESENTED BY ITS CHIEF EXECUTIVE., PIN - 695033
BY ADV SHRI.P.C.SASIDHARAN
RESPONDENTS/PETITIONERS & RESPONDENTS 3 TO 7:
1 SUNIL KUMAR G, S/O. GOPINATHAN PILLAI,
SNEHATHEERAM,SRCM, KULATHURKONAM, PUTHENKULAM
P.O.,KOLLAM DISTRICT., PIN - 691302.
2 BINDU S M., W/O. RAVEENDRAN NAIR, PRANAVAM,
MYTHRI NAGAR, VELLANAD P.O.,THIRUVANANTHAPURAM
DISTRICT, PIN - 695543.
3 VISHNU V, S/O. VENUGOPALAN NAIR, PERAYIL VEEDU,
DIVYA SADANAM, VENGANOOR P.O.,THIRUVANANTHAPURAM
DISTRICT., PIN - 695527.
4 BABITHA B., D/O. N.BABY, RETNALAYAM, KARAVARAM P.O.,
KALLAMBALAM, THIRUVANANTHAPURAM DISTRICT., PIN - 695605.
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5 RAJESH R., S/O. RAJENDRAN S., T.C 16/1028(1),JRA, JAGATHY,
THYCAUD P.O.,THIRUVANANTHAPURAM DISTRICT, PIN - 695014.
6 AJITH KUMAR, S/O. SADASIVAN R., SIVA NIVAS, PALACHIRA P.O.,
VARKALA, THIRUVANANTHAPURAM DISTRICT, PIN - 695143.
7 THE KERALA PUBLIC SERVICE COMMISSION
PATTOM, THIRUVANANTHAPURAM, PIN - 695033.
REPRESENTED BY ITS SECRETARY.
8 THE DISTRICT OFFICER
KERALA PUBLIC SERVICE COMMISSION, DISTRICT OFFICE,
THIRUVANANTHAPURAM, PIN - 695001.
9 THE REGISTRAR OF CO-OPERATIVE SOCIETIES ,
KERALA STATE, THIRUVANANTHAPURAM, PIN - 695001.
10 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES(GENERAL),
THIRUVANANTHAPURAM, PIN - 695001.
11 STATE OF KERALA
REPRESENTED BY ITS SECRETARY,
CO-OPERATIVE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
BY ADVS.
SRI.B.S.SWATHI KUMAR
SHRI.P.C.SASIDHARAN, SC, KPSC
BY SRI.K.GOPALAKRISHNA KURUP, AG
SRI. IMAM GRIGORIOS KARAT, GP
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 08.10.2025,
ALONG WITH WA.608/2021 AND CONNECTED CASES, THE COURT ON
08.12.2025 DELIVERED THE FOLLOWING:
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"C.R."
W.A. Nos. 608/2021, 622/2021, 637/2021, 853/2021, 1736/2022,
1794/2022, 1805/2022, 1806/2022, 1809/2022, 1815/2022, 1830/2022,
1840/2022, 1843/2022, 1850/2022, 1854/2022, 1859/2022, 1880/2022,
1889/2022, 1904/2022, 1938/2022, 1939/2022, 1943/2022, 1963/2022,
1968/2022, 1977/2022, 1979/2022, 2004/2022, 2019/2022, 764/2023,
969/2023, 1124/2023, 1271/2023, 1461/2023, 1542/2023, 1551/2023,
1564/2023, 1565/2023, 1568/2023, 1580/2023, 1583/2023, 1585/2023,
1586/2023, 1589/2023, 1591/2023, 1594/2023, 1649/2023, 1652/2023,
1685/2023, 1689/2023, 1856/2023, 1901/2023, 1907/2023, 1993/2023,
2006/2023, 2009/2023, 2025/2023, and 2135/2023.
JUDGMENT
Dated this the 8th day of December, 2025
Nitin Jamdar, C.J.
The subject matter of controversy in this group of appeals arising
from the judgments of learned Single Judges of this Court relates to the post
of Clerk/Cashier in the erstwhile District Co-operative Banks in Kerala.
Ranked Lists were prepared by the Kerala Public Service Commission
pursuant to the selection process; however, before any appointments could
be made from the Ranked Lists, the District Co-operative Banks in the State
were amalgamated with the Kerala State Co-operative Bank. Since the
candidates included in the Ranked Lists were not appointed, they filed writ
petitions seeking appropriate directions for their appointments.
Several petitions were filed by individual candidates included in the
Ranked Lists, and the dates and events would differ in each matter, but the
legal issue being the same in all the appeals, they are dealt with by this
common judgment.
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2. In one set of writ petitions (Group 'A'), the learned Single Judge
(Devan Ramachandran, J.) held in favour of the Petitioners/Candidates and
issued certain directions. In the other set of writ petitions (Group 'B'), the
learned Single Judge (Amit Rawal, J.) dismissed the petitions. From the
judgment rendered in Group 'A' petitions, in favour of the Petitioners/
Candidates, two sets of appeals have been preferred - one by the Kerala
State Co-operative Bank Limited (the State Bank) and in some cases by the
District Co-operative Banks (District Banks), and the other by the Secretary,
Department of Co-operation, as well as the Registrar and Joint Registrar of
Co-operative Societies, State of Kerala. From Group 'B', the candidates
whose petitions were dismissed have filed appeals challenging the dismissal.
3. (i) Group 'A' petitions consists of W.P.(C) Nos. 26338/2017,
26491/2017, 26956/2017, 11657/2018, 29805/2018, 38191/2018,
11109/2019, 22690/2019, 23087/2019, 27908/2019, 27938/2019,
29955/2019, 31456/2019, 33040/2019, 33724/2019, 33837/2019,
34299/2019, 34895/2019, 35177/2019, 260/2020, 742/2020,
4525/2021, and 22082/2021.
(ii) From Group 'A', the first set of appeals by the Banks are W.A. Nos.
1736/2022, 1794/2022, 1805/2022, 1806/2022, 1809/2022, 1815/2022,
1830/2022, 1840/2022, 1843/2022, 1850/2022, 1854/2022, 1859/2022,
1880/2022, 1889/2022, 1904/2022, 1938/2022, 1939/2022, 1943/2022,
1963/2022, 1968/2022, 1977/2022, 1979/2022, 2004/2022, 2019/2022,
764/2023, and 1124/2023.
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(iii) The second set of appeals from Group 'A' by the State are, W.A. Nos.
969/2023, 1271/2023, 1461/2023, 1542/2023, 1551/2023, 1564/2023,
1565/2023, 1568/2023, 1580/2023, 1583/2023, 1585/2023, 1586/2023,
1589/2023, 1591/2023, 1594/2023, 1649/2023, 1652/2023, 1685/2023,
1689/2023, 1856/2023, 1901/2023, 1907/2023, 1993/2023, 2006/2023,
2009/2023, 2025/2023, and 2135/2023.
4. Group 'B' petitions consist of W.P.(C) Nos. 31786/2018 and
29057/2019, filed by fifteen candidates who were included in the Ranked
Lists for appointment to the post of Clerk/Cashier. From Group 'B', the
appeals filed by the Petitioners/Candidates are W.A. Nos. 608/2021,
622/2021 and 637/2021. There is another petition, that is, W.P.(C) No.
1866/2020, filed by the candidates included in the Ranked List, who
belong to the Other Backward Class. This petition was disposed of by
judgment dated 23 February 2021 (Amit Rawal, J.). From that judgment,
W.A. No. 853/2021 is filed by the Petitioners/Candidates.
5. The Appellant - State and the Appellant - Kerala State Co-operative
Bank Limited in the appeals arising from Group 'A' petitions are referred to
as 'the Appellants'. The Respondents in the appeals from the Group 'A'
petitions, as well as the Respondents/Petitioners in the appeals from the
Group 'B' petitions, are referred to as 'the Petitioners/Candidates'. The
Kerala Public Service Commission is referred to as 'KPSC'.
6. The Ranked List as per the Kerala Public Service Commission Rules of
Procedure for the post of Clerk/Cashier in respect of Thiruvananthapuram
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District Co-operative Bank was published on 22 March 2017; for Kollam
District Co-operative Bank, on 18 January 2017; for Pathanamthitta
District Co-operative Bank, on 31 January 2017; for Alappuzha District
Co-operative Bank, on 23 February 2017; for Kottayam District Co-
operative Bank, on 22 December 2016; for Idukki District Co-operative
Bank, on 10 January 2017; for Ernakulam District Co-operative Bank, on 6
January 2017; for Thrissur District Co-operative Bank, on 22 December
2016 and 30 December 2016; for Palakkad District Co-operative Bank, on
6 January 2017; for Malappuram District Co-operative Bank, on 31 January
2017; for Kozhikode District Co-operative Bank, on 7 February 2017; for
Wayanad District Co-operative Bank, on 18 January 2017; for Kannur and
Kasaragod District Co-operative Banks, on 23 January 2017. Act 1 of 2019
came into force on 14 February 2019, which amended Schedule I appended
to the Act of 1969, consequently modifying the categories of societies for
which the KPSC could carry out recruitment under Act 5 of 1996. All the
Petitioners/Candidates were included in the said Ranked Lists after the
selection process was concluded for appointment to the post of
Clerk/Cashier in the District Banks.
7. For the purpose of brevity, we refer to the facts in one petition each
from both Group 'A' and Group 'B', and the orders passed therein.
8. From Group 'A' (judgment in favour of the candidates), the facts in
W.P.(C) No. 26491 of 2017 are as follows. The KPSC by notification dated
15 March 2014, invited applications for appointment to the post of
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Clerk/Cashier in various District Co-operative Banks in the State. On 15
March 2014, the KPSC issued another notification inviting applications
from employees of various Primary Co-operative Societies affiliated to the
concerned District Co-operative Banks, in the quota earmarked for them, as
provided under Rule 187 of the Kerala Co-operative Societies Rules, 1969
(Rules of 1969). Petitioner Nos. 1, 2, 3, and 7 applied for the post in the
general category and Petitioner No. 4, 5, 6 and 8 applied in the quota
earmarked for employees of Primary Co-operative Societies. The test was
conducted, and the Ranked List came into force with effect from 7 February
2017. However, the Ranked List was not given effect to. The grievance
raised by the Petitioners therein is that though 23 posts were reported to the
KPSC, not even a single appointment has been made. If the Petitioners are
appointed against the existing vacancies, even if the State Bank comes into
existence, they will be absorbed along with the existing employees.
Accordingly, by this petition, the Petitioners prayed for the issuance of a
writ of mandamus directing the Bank to report all vacancies in the cadre of
Clerk/Cashier to the KPSC.
9. The learned Single Judge (Devan Ramachandran, J.) disposed of W.P.
(C) No. 26491 of 2017 along with other petitions by judgment dated 12
July 2022 (Ground 'A'), observing that going by Section 74H of the Act 1
of 2019 which was introduced through amendment in the year 2019, all
proceedings suits, decrees, recovery certificates, appeals and other legal
proceedings, pending or existing immediately before such amalgamation,
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shall continue against the transferee Bank. The learned Single Judge also
observed that it was relevant to verify the number of vacancies available at
the time when the Ranked Lists in question came into force, when the
District Banks were in existence. It was also observed that directions were
issued in respect of the Kannur District Co-operative Bank, which were
required to be issued in all these cases, and proceeded to dispose of the writ
petitions by the following directions:
"In the afore circumstances, these writ petitions are
ordered with the following directions:
a) The Registrar of the Co-operative Societies -
either himself or through a constituted Authority or team
of experts - will evaluate the financial status of each of the
erstwhile District Co-operative Banks and the
Malappuram District Co-operative Bank at the time when
the judgment in W.P.(C) Nos.201/2018 and
11228/2019 were issued and then decide notionally what
posts would be available to each of them at that time,
strictly in terms of the directions in the said judgment. For
this purpose, I order the petitioners to make available a
copy of the said judgment before the Registrar within a
period of two weeks from the date of receipt of a copy of
this judgment.
b) On the Registrar thus evaluating the staff position
of the various erstwhile District Co-operative Banks and
the Malappuram District Co-operative Bank, necessary
orders consequent to their merger with the Kerala Bank -
save in the case of the Malappuram District Co-operative
Bank, will also be issued; in which event, the claims of the
petitioners and similarly situated persons, as also of all
other persons in the Rank Lists, will be evaluated and
effectively modulated.
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c) While doing so, the Registrar will consider the
contentions of the petitioners in these cases that, during
the pendency of the Rank Lists and when interim orders
of this Court were holding the field with respect to the
notification of vacancies to the PSC, unqualified and
unauthorized persons have been appointed by each of the
erstwhile District Co-operative Banks and the
Malappuram District Co-operative Bank and that too in
violation of the statutory ratio for such purpose between
promotions and direct recruitments. For this purpose, I
allow the petitioners to file their written objections in this
regard before the Registrar within a period of one month
from the date of receipt of a copy of this judgment, so that
said Authority can then consider each of such contentions,
based on the factual circumstances relating to the
individual erstwhile District Co-operative Banks and the
Malappuram District Co-operative Bank; thus leading to a
decision as to how many vacancies should be earmarked
for direct recruitment, after cancellation of the earlier
appointments made or after setting aside the same, in
terms of law. In this process of course, every person
effected will also be given an opportunity of being heard.
In other words, while the afore exercise is undertaken and
completed, the Registrar will verify whether the
promotions pointed out by the petitioners in these cases,
as also appointments made during the time when the
Rank Lists was in force, were in order and if not, issue
appropriate orders with respect to it within the statutory
Scheme and the provisions of the by-laws of the
individual Societies, as the case may be. A consideration of
these aspects shall be reflected in the resultant order.
(d) Needless to say, except in the case of the
Malappuram District Co-operative Bank, the afore
exercises shall be completed only after hearing the
competent official of the Kerala Bank also because, even if
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vacancies are available, it would be within their
prerogative to choose not to fill it up; however, taking care
that no unauthorized promotion or unauthorized
appointment had been effected in the erstwhile District
Co-operative Bank prior to such amalgamation.
(e) Finally, it does not require this Court to say
specifically but, as regards the vacancies that have already
been reported on the orders of this Court, the sole factum
of the expiry of the Rank List will not stand in the way of
the petitioners being granted benefits; provided they are
found eligible based on the ranking in the said List, as also
other criteria and qualifications as are imperative.
(f) As a corollary to the afore directions, I further
clarify that if the enquiry with respect to the impugned
promotions or appointments during the pendency of the
Rank Lists would require more time, then the Registrar
would be free to evaluate the vacancies as directed in (a)
above and to allow the PSC to make advices against the
same at the first instance.
(g) As far as the impugned promotions and
appointments made during the period of the Rank Lists is
concerned, if any of them are found to be illegal, then
corresponding orders will be issued to the PSC to issue
advice from the Rank List which has now expired;
however, within the limits of the vacancies that have been
ordered and reported consequent to the directions of this
Court.
(h) The afore exercises shall be completed as
expeditiously as is possible but not later than a period of
six months from the date of receipt of a copy of this
judgment; however, leaving liberty to the Registrar to act
earlier in terms of the aforesaid directions in the case of
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2025:KER:94890
vacancies in which the question of promotion or
unauthorized appointments do not come into play.
(i) Qua claims of some of the petitioners in these
cases with respect to vacancies in the Community Quotas
and others are concerned, they will also be assessed by the
Registrar in terms of the statutory mechanisms and
resultant orders issued. For this purpose, I direct the
petitioners, who are so interested, to impel such
contentions before the Registrar through a written
petition, which may either be in addition to the ones
mentioned in the aforementioned directions or
independently."
***
These were the directions issued while disposing of Group 'A' petitions.
10. In Group 'B', we refer to the facts in W.P.(C) No. 29057 of 2019,
filed by fifteen candidates who were included in the Ranked List for
appointment to the post of Clerk/Cashier. W.P.(C) No. 29057 of 2019 was
filed by fifteen Petitioners concerning the Alappuzha District Co-operative
Bank Ltd. The case and grievance of these Petitioners are: as on the date on
which the Ranked List was brought into force, that is 23 February 2017, a
large number of vacancies in the post of Clerk/Cashier were lying vacant in
various branches of the Bank, but, ignoring the ratio stipulated in the Model
Recruitment Rules for the District Co-operative Banks, 1998, all these
vacancies were being filled up by promoting persons who are working in the
feeder post. From 23 February 2017 to 22 December 2020, the vacancies
arisen in various branches of the Respondent Bank are as follows. From 23
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February 2017 to 22 February 2020, 46 retirement vacancies; from 31
March 2020 to 22 December 2020, 21 retirement vacancies; and from 2
June 2017 to 2 March 2018, 39 promotion vacancies. From the Ranked
List, only 25 candidates were adviced for appointment to the post of
Clerk/Cashier, and during the period between 4 March 2017 and 6 July
2019, eight posts of Clerk/Cashier were filled up by promoting persons
working as Peons. The Respondent Bank did not report the vacancies to the
KPSC only with the intention of filling up those vacancies by departmental
hands. The Government, by letter dated 19 October 2017, issued specific
directions to the Managers to promptly report all vacancies arising in the
Banks to the KPSC. By circular dated 9 August 2016, the Registrar also
directed the Managers of all District Co-operative Banks not to fill up any
vacancies arising in the Banks otherwise than in accordance with the
provisions of the Kerala Co-operative Societies Act, 1969, and the Rules
framed thereunder. Apart from that, specific orders were issued by the
Registrar of Co-operative Societies, in continuation of the general orders
issued by the State Government since 1971, which also mandate that the
Respondent Bank is bound to report all vacancies to the KPSC well in
advance. The Government further issued another circular dated 20
September 2019, directing all appointing authorities to report, every year,
all vacancies likely to arise during the succeeding year.
11. The facts in Group 'B' petitions are broadly identical for the purpose
of deciding the legal questions involved. The learned Single Judge (Amit
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Rawal, J.), who heard this petition along with W.P.(C) No. 31786 of 2018,
observed that the factum of amalgamation could not be ignored so as to
issue directions to a Bank that was no longer in existence, and accordingly,
dismissed the petition by judgment dated 25 January 2021.
12. Before the validity of the Ranked Lists expired, interim orders were
passed in favour of the Petitioners/Candidates in all the writ petitions,
directing the reporting of vacancies, keeping the question as regards the
availability of vacancies to be decided at an appropriate stage. This is a
position common to all the petitions.
13. We have heard the learned counsel for the parties. The learned
Advocate General Mr. K. Gopalakrishna Kurup along with Mr. Imam
Gregorios Karat, learned Government Pleader, appeared for the State. Mr.
P. C. Sasidharan, learned Advocate appeared for the Appellant - Kerala
Bank. Dr. K. P. Satheesan, learned Senior Advocate, assisted by Mr. P.
Mohandas, and Mr. George Poonthottam, learned Senior Advocate, along
with Mr. O. V. Maniprasad, Mr. B. S. Swathi Kumar, Mr. M. R. Anison, and
Mr. T. R. Harikumar, learned counsel, represent the Petitioners/Candidates.
14. The appeals from Group 'A' petitions have been filed by the District
Banks and the State Government. Therefore, we had queried the learned
Advocate General regarding the reason why the State Government has
chosen to file these appeals when the dispute essentially concerns the
Co-operative Societies and the employees. According to the learned
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Advocate General, the State Government has preferred the appeals as it has
certain statutory functions to discharge under various enactments. Merely
because the statutory provisions enable the State Government to regulate
the affairs of the Co-operative Societies to a certain extent, the State does
not become a party to the lis between the society and its employees. As to
the contention of the learned Advocate General that the State has filed the
appeals because directions were issued to the Registrar of Co-operative
Societies, the Petitioners pointed out that it is the statutory duty of the
Registrar, and that the learned Single Judge, in exercise of writ jurisdiction
in a lis between the society and its employees, merely issued directions to
the statutory authorities. The learned counsel for the Petitioners also
submitted that this group of appeals was filed by the State because this
litigation is a result of political interference. Be that as it may, since the
challenge to the impugned judgment is already before us through the
appeals filed by the Banks, we have heard the learned Advocate General for
the State and Banks on their respective contentions.
15. For the Appellant - State, the learned Advocate General Mr. K.
Gopalakrishna Kurup, and for the Appellant - Kerala Bank, the learned
counsel Mr. P. C. Sasidharan, in short, submitted as follows. The action of
the Appellants is related to Section 74H of the Act of 1969. Though the
validity of Section 74H was challenged, the challenge was negatived by the
Division Bench of this Court in the case of Saidalavi Master M. v. State of
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Kerala1, affirming the decision of the learned Single Judge in the case of
Lathif U.A., MLA v. State of Kerala2. Section 80(3A) was inserted by Act 6
of 1995. Under Section 80(3A), the candidates are to be recruited to the
Co-operative Societies by the KPSC. The Kerala Co-operative Societies
(Amendment) Act, 1996 (the Act of 1996) was enacted to grant special
powers. As per the definition of "society" in the Act of 1996, it would mean
to be a "society" in Schedule I of the Act of 1969. Schedule I to Section
80(3A) was amended and the reference to the District Banks in Schedule I
was taken away. Consequently, the KPSC cannot issue advice for candidates
to the District Level Co-operative Societies. Under Section 74H(13), a
specific provision has been made for employees whereby only permanent
employees are eligible to be absorbed on Amalgamation and the obligation
of the State Bank extends only to the absorption of such permanent
employees. Pursuant to Rule 28A(5), the Government of Kerala, in exercise
of its powers under Section 74H, has framed the Kerala State Co-operative
Bank Recruitment Rules, 2023, under which the post of Clerk/Cashier is
now regulated. These Rules came into effect on 2 August 2021, and any
appointment to the State Bank made thereafter has to be in accordance with
the selection process prescribed under the said Recruitment Rules.
Therefore, the impugned direction to give effect to this Ranked List for
advice on non-existent entities is erroneous and needs to be set aside.
16. For the Petitioners/Candidates, Mr. K. P. Satheesan and Mr. George
1 2024 (3) KLT 469
2 2023 (6) KLT 183
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Poonthottam, the learned Senior Advocates, Mr. O. V. Maniprasad and
Mr. B. S. Swathi Kumar, the other learned counsel submitted, in brief, as
follows. Interim orders have been passed to report vacancies and challenge
to the said interim orders have been dismissed. Thus, the Ranked Lists
remain valid. There are other provisions in the Act of 1969 which govern
Amalgamation than Section 74H. Section 14A(6) is indicative of the fact
that there is no complete extinction of the District Banks. Section 74H(12)
states that all writ petitions filed before the Amalgamation will continue and
the Court has the power to issue directions to the Bank. The contention of
the Appellants that no appointment can be made to the District Banks in
view of the amalgamation and amendment to Section 80(3A) of the Act of
1969 is incorrect. The KPSC is statutorily bound to advise candidates to the
vacancies reported under the said Act, and the overriding effect of Section
74H(18) extends over Section 80(3A). Under Section 74H(12), all legal
proceedings or obligations existing before the amalgamation continue to
bind the transferee bank. Hence, the obligation to report vacancies and the
corresponding power of the KPSC to advice candidates subsist even after
the merger. The order of amalgamation was issued on 29 November 2019,
and Section 74H came into force only from that date. Therefore, till 29
November 2019, appointments were governed by Section 80(3A). The
vacancies that arose prior to the date of amalgamation are liable to be
reported to the KPSC, which, in turn, was bound to advice candidates from
the Ranked Lists that remained valid. The material on record show that 130
vacancies existed in the Kozhikode District Co-operative Bank, though only
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40 appointments were made from Exhibits-P3 and P4 Ranked Lists, in
violation of the prescribed 1:5 ratio between promotion and direct
recruitment. The order of the Registrar of Co-operative Societies and the
Vigilance reports further support the contention of the Petitioners that
appointments should have been made from the said Ranked Lists, as several
posts were filled from the list of 2006, which is stated to have expired on 30
July 2014. The Petitioners are meritorious candidates duly selected through
the statutory process, and they cannot be deprived of appointment for
reasons beyond their control. The KPSC has not challenged the impugned
judgments and thus has accepted that it is not divested of the powers to
render advice even after amalgamation, which fact is clear from the
appointments made from such Ranked Lists to some District Banks, such as
the Idukki District Co-operative Bank. The Appellants are acting arbitrarily
under political considerations, picking and choosing candidates from the
Ranked Lists, and the manner in which the State has prosecuted the
litigation is indicative of political interference in the appointment process.
The proposal of the employer Banks for the regularisation of temporary
employees also demonstrates the continued requirement of personnel,
reinforcing the claim for advice and appointment through KPSC from the
valid Ranked Lists. The Petitioners/Candidates placed on record the order
passed by the Registrar of Co-operative Societies on 8 June 2023, giving
effect to the impugned judgment, which was subsequently withdrawn by
the Registrar only on the ground that an appeal had been filed by the Bank
and stay had been granted, but the fact that the vacancies existed and were
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duly identified remains on record. Thus, the Appellants are taking divergent
stands in respect of the Ranked Lists and their conduct shows that the
candidates are being subjected to illegal discrimination.
17. We have considered the rival contentions.
18. Though the issued involved in these groups of appeals is narrow, the
debate centres around the rights of the candidates in the select list for
appointment to the post in the District Banks after their merger with the
State Bank. The basic position is that the Kerala Public Service Commission
(KPSC) had invited applications from eligible candidates for appointment
to the post of Clerk/Cashier in the erstwhile District Banks. Pursuant to the
selection process, Ranked Lists were duly published. However, before
appointments could be made, the Kerala Co-operative Societies
(Amendment) Act, 2019 (Act 1 of 2019), which came into force on 14
February 2019, resulted in the amalgamation of the District Banks with the
State Bank. The question that arises in these appeals is the status and rights
of these Petitioners/Candidates on the Ranked Lists for appointments in the
District Banks.
19. The statutory provisions in the subject matter cover two sets of
legislation and rules. One governing the Co-operative Societies, and the
second governing the Public Service Commission. A brief overview would
be necessary.
20. The Co-operative Societies in Kerala, such as the District Banks, are
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governed by the provisions of the Kerala Co-operative Societies Act, 1969
(Act of 1969). The Act of 1969 provides for the registration, regulation,
and other regulatory provisions relating to the Co-operative Societies. As
regards the recruitment and service conditions of officers and servants of the
Co-operative Societies, Section 80(3A) of the Act of 1969 provides that,
except for the Chief Executive Officer of the Society, all appointments to
the posts of officers and servants of the Society specified in Schedule I, for
which direct recruitment is resorted to, shall be made from the select list of
candidates furnished by the KPSC after following the prescribed rules.
Schedule I of the Act of 1969 included fourteen District Banks, in addition
to the Apex Societies.
21. Section 14 of the Act of 1969 provides that Co-operative Societies
may, with the prior approval of the Registrar, amalgamate or merge, transfer
their assets and liabilities, and also effect division of the Societies. In the Act
1 of 2019, new Section 14A was also introduced which provides for
provisions regarding transfer of assets and liabilities of the District Banks to
the State Bank.
22. By notification dated 14 February 2019, the Government of Kerala
enacted the Kerala Co-operative Societies (Amendment) Act, 2019 (Act 1
of 2019), which amended Section 2 of the Act of 1969 by substituting
clause (ia) and inserting clause (ka) regarding the Kerala State Co-operative
Bank. The consequence of Act 1 of 2019 led to the amalgamation of
District Banks to the State Bank.
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23. The Kerala Public Service Commission (Additional Functions as
Respects Certain Societies) Act, 1996 (Act 5 of 1996), the other set, is in
respect of recruitment (at the relevant time) of officers and servants of the
Co-operative Societies. Section 2(b) of the Act 5 of 1996 defines "society"
to mean a Co-operative Society mentioned in the Schedule to the Act of
1969. Act 1 of 2019 amended Schedule I of the Act of 1969, whereby
Serial Nos. 16 to 29 and the entries against them were omitted. The entries
at Serial Nos. 16 to 19 pertained to various District Banks in the State. They
included Thiruvananthapuram, Kollam, Pathanamthitta, Alappuzha,
Kottayam, Idukki, Ernakulam, Thrissur, Palakkad, Malappuram,
Kozhikode, Wayanad, Kannur, and Kasaragod District Co-operative Banks
Limited. Consequently, with effect from 14 February 2019, the District
Banks mentioned from Serial Nos. 16 to 29 in the Schedule stood excluded
from the definition of "society" under Section 2(b) of the Act 5 of 1996.
24. Chapter XC of the Act of 1969 provides for special provisions
relating to amalgamation through transfer of assets and liabilities of the
District Banks to the State Bank. It would be fruitful to reproduce Section
74H, which is relevant to the present controversy and sets out the
consequences of such amalgamation. Section 74H reads thus:
"74H - Amalgamation of District Co-operative
Banks to the Kerala State Co-operative Bank.- (1)
Notwithstanding anything contained in this Act or in any
other law for the time being in force, the Registrar shall
order the amalgamation of District Co-operative Banks in
Kerala with the Kerala State Co-operative Bank on the
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basis of the resolution passed by the general body as
provided under Section 14A of this Act.
xx xxx xxxx
1A) On and from the date of the passing of the
order of the merger by the Registrar under sub section
(1) (a), all the assets and liabilities of the District Co-
operative Bank as it should immediately before the order
of merger shall, without any further act, instrument or
deed, stand transferred to and vested in the Kerala State
Co-operative Bank.
2) With the prior approval of the Government the
Registrar shall bring into effect the scheme of
amalgamation, proposed by the Kerala State Co-operative
Bank which is to be presented to the transferor banks.
3) On and from the date of amalgamation, the
shares held by the members of the transferor banks shall
be deemed to be the shares of the transferee bank as such:
Provided that the value of shares shall be on the
basis of face value of shares held by the members of the
transferor banks.
(4) Notwithstanding anything contained in section
15 of this Act, on and from the date of amalgamation of
the transferor Banks and the transferee Bank, the
transferor banks cease to exist and its registration stands
cancelled:
Provided further that no new Registration
Certificate is required for the transferee bank.
(5) xx xxxx
(6) xx xxxx
(7) xx xxxx
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(8) xx xxxx
(9) xx xxxx
(10) xx xxxx
(11) xx xxxx
(12) Any proceedings, suits, decrees, recovery certificates,
appeals, and all other legal proceedings pending or
existing immediately before the date of amalgamation
before any Court or Tribunal or any other authority, by or
against the transferor banks may, as from the date of
amalgamation be continued and enforced by or against
the transferee bank.
(13) Every permanent and regular employee of the
transferor bank or employees on probation, serving in the
employment of the transferor bank immediately before
the date of amalgamation, shall become, on and from the
date of amalgamation, an employee of the transferee bank
and shall hold office therein or serve the transferee bank,
as the case may be, and shall continue to work in
accordance therewith:
Provided that the Government shall make a scheme
for cadre integration, seniority, promotion and transfer
and such other matters related to employees of the
transferor bank and the transferee bank in the service of
the transferee bank.
(14) Notwithstanding anything contained in the
staff regulation or recruitment rules of the transferor and
transferee bank, the service conditions of the employees
on amalgamation shall be as prescribed by the
Government.
(15) The employees who have retired before the
date of amalgamation from the service of the transferor
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bank or opted not to join in the service of the transferee
bank on and from the date of amalgamation, are entitled
to benefits, rights or privileges, if any, from transferor
bank, shall receive such benefits, rights or privileges from
the transferee bank.
(16) The Provident Fund/Gratuity Fund/Pension
Fund or any other funds of the transferor bank and any
other bodies created, established or constituted as the case
may be, for the employees of the transferor banks shall
continue with the transferee bank.
(17) xx xxxx
(18) xx xxxx"
***
Section 74H thus also deals with the effect of amalgamation on the
employees.
25. As per Government Order dated 24 March 2023, issued by the
Secretary of the Co-operation Department, Government of Kerala, in
exercise of the powers conferred under sub-section (14) of Section 74H of
the Act 1 of 2019, read with sub-rule (5) of Rule 28A in Chapter IIIA of
the Co-operative Societies Amendment Rules, the Government have
notified the Kerala State Co-operative Bank Recruitment Rules, 2023
(Recruitment Rules of 2023), which had come into force on 2 August
2021. The Government Order shows that the State Bank would take steps
to fill up the vacancies strictly in line with the modified Recruitment Rules
against the existing vacancies. Rule II of the Recruitment Rules of 2023
provides for the categorisation of service. Under Rule II, the post of Clerk/
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Cashier falls under Category No. 11. Rule III provides for appointment. As
per Rule III, appointments to the post of Clerk/Cashier shall be made by
Direct Recruitment through the KPSC and by transfer appointment on the
basis of combined seniority from among the persons holding lower posts,
who possess the required qualification and three years service in the
respective posts. It is also stated that the ratio for the direct recruitment and
promotion shall be 3:1. This, in brief, is the statutory scheme.
26. As stated earlier, the common factor is that all the Petitioners were
included in the Ranked Lists prior to the amalgamation on 14 February
2019. All the Petitioners, on varying dates, secured interim orders in their
favour, by which their placement in the Ranked Lists was protected subject
to the outcome of the writ petitions, and by virtue of these interim orders,
the life of the Ranked Lists is not deemed to have lapsed. It is pertinent to
note, which we will elaborate on later, that no appeal is filed by the KPSC
even though the KPSC was a party to the writ petitions.
27. The first question, therefore, arises is regarding the right of
candidates who are placed on the Ranked Lists. The Constitution Bench in
the case of Shankarsan Dash v. Union of India3, considered a reference
made to it for examining whether a candidate whose name appears on the
merit list on the basis of a competitive examination acquires an indefeasible
right for appointment when a vacancy exists. At paragraph 7, the Hon'ble
Supreme Court observed that even where a number of vacancies are notified
3 (1991) 3 SCC 47
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for appointment and an adequate number of candidates are found fit, the
successful candidates do not thereby acquire an indefeasible right to be
appointed, as ordinarily, the notification merely amounts to an invitation to
the qualified candidates to apply for recruitment, and on their selection,
they do not acquire any right to the post also. Unless the relevant
recruitment rules so indicate, the State is under no legal duty to fill up all or
any of the vacancies. The Hon'ble Supreme Court, however, cautioned that
this does not mean that the State instrumentality has the licence to act in an
arbitrary manner. The decision not to fill up the vacancies has to be taken
bona fide for appropriate reasons, and if the vacancies or any of them are
filled up, the State is bound to respect the comparative merit of the
candidates as reflected at the recruitment test, and no discrimination can be
permitted. This position has been consistently followed, as noted in the
decisions in State of Haryana v. Subhash Chander Marwaha4, Miss Neelima
Shangla v. State of Haryana5, or Jitendra Kumar v. State of Punjab6. In the
case of Asha Kaul (Mrs.) and Another v. State of Jammu and Kashmir 7, a
two-Judge Bench of the Hon'ble Supreme Court took a review of the legal
position on the subject and observed as follows:
"8. It is true that mere inclusion in the select list does not
confer upon the candidates included therein an indefeasible
right to appointment (State of Haryana v. Subhash Chander
Marwaha [(1974) 3 SCC 220: AIR 1973 SC 2216]; Mani
4 AIR 1973 SC 2216
5 AIR 1987 SC 169
6 AIR 1984 SC 1850
7 (1993) 2 SCC 573
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Subrat Jain v. State of Haryana [(1977) 1 SCC 486: AIR
1977 SC 276]; State of Kerala v. A. Lakshmikutty [(1986)
4 SCC 632: AIR 1987 SC 331]) but that is only one aspect
of the matter. The other aspect is the obligation of the
Government to act fairly. The whole exercise cannot be
reduced to a farce. Having sent a requisition/request to the
Commission to select a particular number of candidates for
a particular category, -- in pursuance of which the
Commission issues a notification, holds a written test,
conducts interviews, prepares a select list and then
communicates to the Government -- the Government
cannot quietly and without good and valid reasons nullify
the whole exercise and tell the candidates when they
complain that they have no legal right to appointment. We
do not think that any Government can adopt such a stand
with any justification today. This aspect has been dealt with
by a Constitution Bench of this Court in Shankarsan Dash
v. Union of India [(1991) 3 SCC 47: (1991) 17 ATC 95]
where the earlier decisions of this Court are also noted. The
following observations of the Court are apposite: (SCC pp.
50-51, para 7)
"It is not correct to say that if a number of
vacancies are notified for appointment and
adequate number of candidates are found fit, the
successful candidates acquire an indefeasible right
to be appointed which cannot be legitimately
denied. Ordinarily the notification merely
amounts to an invitation to qualified candidates to
apply for recruitment and on their selection they
do not acquire any right to the post. Unless the
relevant recruitment rules so indicate, the State is
under no legal duty to fill up all or any of the
vacancies. However, it does not mean that the
State has the licence of acting in an arbitrary
manner. The decision not to fill up the vacancies
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has to be taken bona fide for appropriate reasons.
And if the vacancies or any of them are filled up,
the State is bound to respect the comparative
merit of the candidates, as reflected at the
recruitment test, and no discrimination can be
permitted. This correct position has been
consistently followed by this Court, and we do
not find any discordant note in the decisions in
State of Haryana v. Subhash Chander Marwaha
[(1974) 3 SCC 220: AIR 1973 SC 2216],
Neelima Shangla v. State of Haryana [(1986) 4
SCC 268] or Jatendra Kumar v. State of Punjab
[(1985) 1 SCC 122: 1985 SCC (L&S) 174]."
(emphasis supplied)
***
Therefore, the legal position is that, though the candidates do not acquire an
indefeasible right merely by being placed on the merit list, the recruiting
authority cannot act arbitrarily, and once it proceeds to make appointments
from the Ranked Lists, the remaining candidates on the list will have to be
treated equally as per their placements.
28. The learned counsel for the Petitioners also have not advanced any
extreme proposition that candidates on the select list have an absolute right
to be appointed. Instead, they relied upon the above legal position to
contend that the Appellants have acted arbitrarily in breach of the rights of
the Petitioners enshrined under Article 14 of the Constitution of India. It is
their contention that the amalgamation of the Banks is not an absolute
extinction of the District Banks, and that, therefore, out of extraneous
considerations, appointments have been made for some selected District
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Banks, for which no explanation has been coming forth. When the selection
process was conducted by the KPSC by notification dated 15 March 2014,
the statutory mandate required that the process under the Rules of 1969
had to be followed.
29. The main contention of the Appellants is the factum of amalgamation
and the legal and factual consequences. Section 14 of the Act of 1969
provides for amalgamation, merger, transfer of assets and liabilities. Section
14A provides for transfer of assets and liabilities of the District Banks to the
State Bank. The Appellants have also relied upon sub-section (13) of
Section 74H to contend that only permanent and regular employees of the
transferee bank, or employees on probation serving in the employment of
the transferor bank, are protected, and that none of the Petitioners fall
within Section 74H(13). The Petitioners have relied upon Section 14A(6)
of the Act of 1969 which states that on and from the date of approval of the
transfer of assets and liabilities of each District Bank by the Registrar, all
pending suits or legal proceedings by or against such Banks shall be
continued by the State Bank. The Petitioners pointed out that, though this
provision is not directly applicable to the issue at hand, it nevertheless
indicates the legislative intent that there is no complete extinction of all
positions prevailing on the date of amalgamation. The Petitioners have also
relied upon sub-sections (12) and (13) of Section 74H of the Act of 1969.
Sub-section (12) of Section 74H states that any proceedings, suits, decrees,
recovery certificates, appeals, and all other legal proceedings pending or
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existing immediately before the date of amalgamation before any Court or
Tribunal or any other authority, by or against the transferor banks may, as
from the date of amalgamation be continued and enforced by or against the
transferee bank. Sub-section (13) states that every permanent and regular
employee of the transferor bank or employees on probation, serving in the
employment of the transferor bank immediately before the date of
amalgamation, shall become, on and from the date of amalgamation, an
employee of the transferee bank.
30. We make reference to these provisions in the context of the broader
principle that there can be various types and consequences of amalgamation,
and that no absolute test can be applied uniformly for all forms of
amalgamation under different statutes. This aspect is elaborated by the
Supreme Court in the case of Principal Commissioner of Income Tax
(Central) - 2 v. M/s. Mahagun Realtors (P) Ltd.8, where the Hon'ble
Supreme Court analysed the concept of amalgamation of two or more
entities and observed that amalgamation is unlike the winding up of an
entity. It was observed that in the case of amalgamation, the enterprises lives
on, but within a new residence. The Hon'ble Supreme Court emphasised
that it is, therefore, essential to look beyond the mere concept of destruction
of entity. In the said decision, reference was made to the decision in the case
of Saraswati Industrial Syndicate v. Commissioner of Income Tax Haryana,
Himachal Pradesh9. The basic legal principle emerging from the analysis of
8 AIR 2022 SC 1672
9 1990 Supp (1) SCR 332
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law by the Hon'ble Supreme Court is that amalgamation has no precise
meaning, and that the true effect and character of amalgamation depend
largely on the terms of the scheme of merger and the legislation. Thus, the
broader principle is that there is no fixed connotation of amalgamation and,
in the given set of statutory regulation, it need not amount to a complete
extinction. Therefore, the contention of the Appellants that, pursuant to the
amalgamation, everything comes to an end is too absolute a proposition to
be accepted. The issue has to be examined in the backdrop of the facts of the
case and the manner in which the Appellants themselves have understood
and proceeded on the legal position of amalgamation.
31. This brings us to the contention of the Petitioners that the Appellants
have adopted contrary stands after the amalgamation in respect of the
identical Ranked List, acting in a most arbitrary manner. By the
interlocutory application in these appeals, it has been placed on record that
long after amalgamation, the Petitioners have given advices and
appointments from the very same Ranked Lists in various District Banks
across the State between 30 March 2023 and 23 May 2024. The
Respondents have furnished these details in the form of a chart. In some
appeals, the Petitioners have placed on record the appointments made in
respect of the other co-operative banks such as Wayanad and
Thiruvananthapuram. It is also stated that a candidate was adviced by the
KPSC for appointment to the post of Branch Manager in the District Co-
operative Bank, Kasaragod, from the Ranked List of 25 August 2023.
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Thereafter, certain other appointments such as the posts of Peon/Watchman
and Driver, were also made. According to the Appellants, these
appointments were made pursuant to the directions issued by the Hon'ble
Supreme Court, and no capital can be made out of the same. However, as
the Petitioners point out, the appointments made under the orders of the
Hon'ble Supreme Court are different, and as regards the appointment made
to the post of Clerk/Cashier - Part III in respect of the District Co-operative
Bank, Idukki, nine fresh vacancies were reported on 29 May 2019, 12 June
2019, 20 August 2019, 3 October 2019, and for Clerk/Cashier - Part I,
nine vacancies were reported on 29 May 2019, 12 June 2019, 20 August
2019, and 3 October 2019, and the advices were issued by the KPSC on 29
January 2020, which is beyond the amalgamation. No explanation
whatsoever is coming forth from the Appellants in respect of this, except to
argue that the Petitioners/ Candidates had no legal right and the KPSC
cannot issue advices in respect of the Banks which are no longer in
existence.
32. This position highlights the arbitrariness with which the Appellants
have acted. From the very same Ranked Lists which, according to the
Appellants, do not have any legal force for the KPSC to issue advice,
appointments have nevertheless been made to certain District Banks. The
Appellants have simply sidestepped this glaring discrimination. This
conduct has to be viewed in the backdrop of the allegation of
Petitioners/Candidates that there is political interference in the recruitment
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process of officers and staff of the Co-operative Banks, and that the
appointments are being given to a selected few for extraneous reasons. In
light of the appointments of candidates from identical select lists to various
District Banks and the manner in which the State has filed the appeals and
prosecuted the litigation, it cannot be said that the contention of the
Petitioners/Candidates is without merit.
33. Next contention is regarding the power of the KPSC in view of the
amendment to Schedule I to the Act of 1969 by Act 1 of 2019. According
to the Appellants, the KPSC has no jurisdiction to issue advice to the
District Banks. For the sake of reiteration, it is to be noted that as against
the direction of the learned Single Judge which would entail the KPSC to
issue advices from the concerned Ranked Lists, the KPSC has not filed an
appeal. Not only it has not filed an appeal but the KPSC has proceeded to
issue advices in respect of Idukki District Co-operative Bank post merger to
which no exception is taken by the Appellants. Therefore, this is the
understanding of the KPSC, which we must take note of.
34. It is quite obvious that the KPSC is a distinct entity, separate from the
Co-operative Banks or the State. Prior to the Act 1 of 2019, appointments
were required to be made through the KPSC. When the notification was
issued on 15 March 2014 and thereafter, the District Co-operative Societies
were under a statutory mandate to follow the procedure prescribed under
the Rules, which involved reporting of vacancies and the issuance of advices
by the KPSC in respect of those vacancies.
W.A. No. 608 of 2021 & connected cases
2025:KER:94890
35. The procedure to be followed for recruitment to the Co-operative
Societies (as applicable) is set out in Rule 182(4) of the Rules of 1969. The
KPSC has issued the Rules of Procedure in which Section 2(g) defines
"ranked list" to mean, list of candidates arranged in the order of merit, either
on the basis of the interview or examination. "Examination" is defined
under Rule 2(c) to include written, practical, physical efficiency, interview,
and such other examinations which the Commission may deem fit to hold.
The Rule 2(a) defines "Advice list" to mean, the list of candidates drawn
from the ranked list and arranged on the basis of rules of recruitment
relating to the post in respect of vacancies reported from time to time.
Under Rule 14, the Commission shall advise candidates for all the vacancies
reported and pending before them and the vacancies which may be reported
to them for the period during which the ranked lists are kept alive in the
order of priority. Accordingly, after a due selection process, ranked lists were
prepared, and they were in existence on the date when the Act 1 of 2019
was brought into force.
36. The issue is whether the KPSC would lose its jurisdiction to render
advice after the Act 1 of 2019. The Appellants contend that after the
amendment, the powers of the KPSC do not extend to the District Banks.
The question, however, is whether the KPSC ceases to have the power to
advise appointments from the Ranked Lists which were already and validly
prepared before the amending Act 1 of 2019, during the period when the
KPSC admittedly had jurisdiction and power to do so. The legal impact of
W.A. No. 608 of 2021 & connected cases
2025:KER:94890
the amendment brought into effect by the Act 1 of 2019 to definition of the
"society" under Act 5 of 1996 insofar as the power and jurisdiction of the
KPSC are concerned, the matter can be interpreted in two ways. One
approach can be that after the Act 1 of 2019, the Ranked Lists stood
cancelled and the power of the KPSC was effaced, and second, that the
power and jurisdiction of the KPSC in respect of the District Banks post-
amendment would apply only to fresh selection processes and would not
affect the existing power of the KPSC in respect of Ranked Lists already and
validly prepared prior to the Amendment. This interpretation will sustain
the power of the KPSC for the list already validly prepared. The
interpretation must also be viewed broadly keeping in mind the object and
status of the KPSC. A narrow interpretation that would diminish the role of
the KPSC as an independent entity is to be avoided. When two
interpretations of the legal implications are possible, the one that supports
the continuing authority ought to be preferred.
37. Further, the conduct of the Appellants and KPSC would show that
the second interpretation (that is maintaining the power of KPSC in respect
of the existing list) is a valid one. The KPSC has not filed any appeal
challenging the judgment of the learned Single Judge which would require
it to issue advice from the Ranked Lists post the amendment, but on the
other hand, the KPSC has, in fact, issued advices in respect of some
candidates as referred to earlier. The Appellants themselves, by accepting
the advice issued by the KPSC from the identical Ranked Lists, which were
W.A. No. 608 of 2021 & connected cases
2025:KER:94890
validly prepared, have already interpreted the legal implications in this
manner. The question, therefore, is whether the Appellants can now take a
contrary position. By accepting the advice of the KPSC for appointments to
the Idukki District Co-operative Bank even after the amendment, the
Appellants have accepted the legal proposition that the KPSC has the power
and jurisdiction to render advice so long as the select list continues to be
valid. Having accepted this legal implication in respect of one set of
candidates, the Appellants cannot now be heard to argue that a different
legal proposition applies to the Petitioners/Candidates. Identical ranked lists
cannot exist and not exist at the same time. This attempt of the Appellants
smacks of complete arbitrariness. Therefore, when Ranked Lists were duly
and validly prepared prior to the Act 1 of 2019, the jurisdiction of the
KPSC did not cease upon the amendment but continues till the validity of
the Ranked Lists expired.
38. This takes us to the judgment of the learned Single Judge disposing of
Group 'A' petitions. The learned Single Judge directed that the Registrar of
Co-operative Societies shall assess the financial position of each erstwhile
District Co-operative Bank, determine the posts notionally available at that
time, and thereafter, issue necessary orders relating to their merger with the
State Bank, while considering the claims of the Petitioners, similarly situated
persons, and all others in the Ranked Lists. The Petitioners were permitted
to file written objections within one month regarding the alleged
unauthorised appointments and promotions made during the subsistence of
W.A. No. 608 of 2021 & connected cases
2025:KER:94890
the Ranked Lists, in violation of the statutory ratio. The Registrar of Co-
operative Societies was required to examine these contentions, verify the
legality of such appointments, cancel those found irregular, and identify the
vacancies to be earmarked for direct recruitment after hearing all affected
parties. The learned Single Judge also directed that the competent officer of
the State Bank shall also be heard, recognising that the Bank may choose not
to fill even available vacancies while ensuring that no irregular
appointments had been made prior to the amalgamation. It was clarified
that the expiry of the Ranked Lists would not prejudice the eligible
Petitioners with respect to the vacancies already reported pursuant to the
earlier orders, and that if the enquiry into appointments required more time,
the Registrar could first determine vacancies and allow the KPSC to issue
advice. If any promotions or appointments during the currency of the
Ranked Lists were found illegal, corresponding advice would be issued from
the expired Ranked Lists within the limits of the vacancies ordered and
reported. The entire exercise was directed to be completed within six
months, with liberty to act earlier, where issues of promotion or irregular
appointments did not arise, and the Registrar was also instructed to consider
claims regarding Community Quota vacancies upon receipt of written
submissions from the interested Petitioners.
39. Another challenge of the Appellants to these directions in the
judgment in Group 'A' petitions is that the District Banks ceased to exist
upon amalgamation, and the directions issued by the learned Single Judge
W.A. No. 608 of 2021 & connected cases
2025:KER:94890
in Group 'A' are not practicable. As referred to earlier, the legal implications
of amalgamation do not necessarily result in the complete extinction of the
amalgamated entity, but certain positions may continue depending on the
governing statutory enactments. Even on facts, the contentions of the
Appellants cannot be accepted. The Petitioners/Candidates have pointed
out that pursuant to the impugned judgment in Group 'A' dated 12 July
2022, the Registrar of Co-operative Societies carried out a detailed exercise
and passed the following order dated 8 June 2023:
"xx xxxx
To comply with the order, as per reference No. 5, the Registrar
had given notice to the petitioners and Kerala Bank, for hearing
them on 2/6/2023 11 am. On the said hearing, representing the
candidates, Bindhu P.K, Lenimol, Santhi Krishna, Thriveni.P,
Sajosh.K, Sobha.M.K, Rajeev.P.K, Deepak, Manju Jose,
Anila.K.N, Anto.P.Davis, Prasanna.V.P, Renjini Jose, Divya.V,
Soumya.V, Sanjeev Kumar.R, A.P.Gireesh Kumar, Manju,
Reshmi.M.B, Husna.M.A, Suhara.V, Sheeba.T, Thanuja, Akhil.S,
Ambili.K.K, Lekha.P.Nair, Jayakumari Amma.S, Meera.R,
Minimol.G, Rajalekshmi, Deepa.R, Minimol.M.V, Manju.S,
Sandhya.S.Nair, Dhanya.G.R, Sunil Kumar, Bindhu.S.M, Baiju.P,
Adv. V.G.Prasad and Jisha.K.C were present and the
representatives of Kerala Bank produced the written arguments.
The arguments of Kerala Bank
On 29/11/2019, the 13 district Co-operative Bank amalgamated
in State Co-operative Bank and formed Kerala Bank. The
Malappuram District Co-operative Bank on 12/1/2023
W.A. No. 608 of 2021 & connected cases
2025:KER:94890
amalgamated in Kerala State Co-operative Bank also. So there is
no standing for the District Co-operative Bank and also
recruitments to the said bank. Prior to the formation of Kerala
Bank, the direct recruitments except to the post of part time
sweeper, were done as per Sec. 80(3A) of the Co-operative
Societies Act, but when the Kerala Bank came in to existence on
29/11/2019, the recruitment rules as per the Co-operative law
amendment became null. So the inclusion of candidate in the list
will not entitle him an assurance for the post, and since the State
Co-operative Bank is a statutory body, all the appointments to it
come under the purview of its powers, as the Bank stated.
Moreover, the Kerala Bank, filed appeal against the order in 26
writ petitions, and obtained stay order on it. They further stated
that, the Registrar, Co-operative Societies could not appoint any
person, as per Sec.66A of Co-operative Societies Act, even though
they have such an authority to do so.
The cited references 1 to 4 in different petitions, the High Court
in its order directed as such.
(English)
a)
b)
c)
Since this being the situation, as per references 1 to 4 orders, and
on hearing the different parties in the writ petition and the Kerala
Bank, and also on perusing their petition, the data produced by
the Kerala Bank before the commencement of Kerala Bank, the
following are the post for clerks/cashier which was allotted to
them in 14 District Co-operative Banks.
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2025:KER:94890
1 2 3 4 5 6 7 8
Sl. District Post No. of No. of No. of No. of The
No. given emplo- person employ- DA posts
before yees as appoint- ees /NCA report
the per 5:1 ed appointed posts ed to
Kerala ratio as through after report- the
Bank per the PSC as 29/11/ 19 ed by PSC as
came PSC on PSC as per the
into 29/11/ per directi
existe- 2019 Kerala on of
nce Bank the
state- Kerala
ment High
Court
(4-5-
6=8)
1 Thiruvan- 168 140 131 2 3 4
anthapur-
am
2 Kollam 137 114 83 -- 6 25
3 Alappuzha 127 106 99 -- 10 --
4 Pathanamt- 137 114 86 -- 25 3
hitta
5 Kottayam 134 112 95 -- 12 5
6 Idukki 115 96 61 -- 25 10
7 Ernakulam 141 118 96 3 9 10
8 Thrissur 135 112 94 -- 7 11
9 Palakkad 106 88 17 -- 9 9
10 Malappur- 126 105 96 -- 4 5
am
11 Kozhikode 126 105 122 -- 14 --
12 Wayanad 76 63 44 3 14 2
13 Kannur 137 114 111 -- 6 --
W.A. No. 608 of 2021 & connected cases
2025:KER:94890
14 Kasaragod 97 81 77 -- 10 --
Total 1762 1468 1265 8 154 84
The number of posts for Clerk/Cashier allotted to 14 District Co-
operative Banks prior to the formation of Kerala Banks was 1762.
From this, 1468 posts are appointed through PSC as per 5:1 ratio.
During the Kerala Bank, formed the number of employees
appointed through PSC was 1265 and after its formation the
number of appointees was 8 and also DA/NCA category, 154
vacancies were reported to PSC.
Hence, it is hereby ordered that, the Kerala Bank is directed to
follow 5:1 ratio in the appointment of Clerk/Cashier posts, as
given by the Co-operative Registrar, before the formation of
Kerala Bank and also as per the direction of the High Court of
Kerala and to report 84 vacancies from the reported 154
vacancies of DA/NCA.
Hence, the orders in writ petitions, WP(C) 23087/2019, WP(C)
32055/2019, WP(C) 6469/2020, WP(C) 8722/2022, WP(C)
38088/2017, WP(C) 7596/2019, WP(C) 33062/2019, WP(C)
28009/2022, WP(C) 18589/2019, WP(C) 28699/2019, WP(C)
26652/2020, WP(C) 26916/2020, WP(C) 20446/2020, WP(C)
28081/2022, WP(C) 23361/2022 and contempt of court
petition 767/2023 and 907/2023 are implemented.
Sd/-
Registrar, Co-operative Societies"
***
Thereafter, on 7 September 2023, the Additional Registrar of Co-operative
Societies took a different stand and issued a letter, which reads as follows:
W.A. No. 608 of 2021 & connected cases
2025:KER:94890
"Sir,
Subject: Co-operative - Appointment from the Rank
List of Clerk / Cashier post in old Malappuram
District, Co-operative Bank.
Ref: Application submitted by Sri. Akhil S. before
the Chief Minister of Kerala (G 2230600162)
Turn attention to the reference candidates included
in the Rank Lists of Clerk/Cashier of Malappuram
District Co-operative Banks have filed writ petitions
before Hon'ble Kerala High Court [WP(C)
29938/2019, WP(C) 23089/2019 & Connt. Cases] and
in compliance with the orders/decrees in the above cases,
Registrar has issued order dated 08.06.2023 [No. (1)
7321/2022]. And a contempt Case (No. 1429/23) has
been filed in writ petition No. 29955/19.
Hence, steps have been taken to file appeal in all cases
in clerk/cashier post in Co-operative Bank. Stay order
has been obtained in Writ Appeal No. 1291/23 which
was filed against the order in Writ Petition No.
22690/19. Stay order has obtained and writ appeals are
pending before Hon'ble High Court of Kerala and hence
the temporary order issued by Co-operative Registrar in
withdrawn as per the order in the Writ Appeal filed by
the Bank and Government and this order in numbered
as EM (1) 7321/2022 and this order is issued.
Yours Faithfully
Additional Registrar (Consumer)
(On behalf of Co-operative Registrar)"
***
The order of 7 September 2023 was not withdrawn on the ground of
impracticability or on the ground that it was incorrect, but on the ground
W.A. No. 608 of 2021 & connected cases
2025:KER:94890
that the State Government has decided to file an appeal. We do not refer to
these documents to hold that the Appellants are estopped from filing the
appeals, but they show that it is clearly possible to give effect to the
judgment of the learned Single Judge in Group 'A' petitions, and that it was,
in fact, sought to be implemented without recording any practical or legal
difficulty. The Registrar of Co-operative Societies had initially given effect
to the direction issued by the learned Single Judge in Group 'A' petitions,
and only thereafter, decided to file an appeal. This indicates that it is both
possible and practicable to identify the vacancies. Therefore, the argument
of impracticability in implementing the judgment of the learned Single
Judge advanced by the Appellants, cannot be accepted.
40. Further, it is not the case of the Appellants that the qualifications for
the post are different. Indeed, some of the candidates have been appointed
after the amalgamation in the District Banks. The Petitioners/Candidates
assert that even the Recruitment Rules of 2023 have not brought about a
change in the qualifications. It is also evident from the order passed by the
Registrar of Co-operative Societies on 8 June 2023 that the vacancies can be
identified. Therefore, the selection of the Petitioners/Candidates was
validly carried out by the KPSC even after the amalgamation and the
framing of the Rules.
41. It is to be noted that during the pendency of the appeals, the
Appellants initiated the process of recruitment and preparation of select list
under the new Rules without obtaining leave of this Court. Though there is
W.A. No. 608 of 2021 & connected cases
2025:KER:94890
an interim order in the appeals staying the judgment of the learned Single
Judge, since the issue was being heard in appeals, this leave ought to have
been taken. Therefore, when this was brought to the notice of the Court, a
direction was issued not to give effect to the new list during the pendency of
the appeals. Once the existence of the earlier select list and the power of the
KPSC are recognised, no right will flow to the candidates on the new list, as
the list itself was made subject to the outcome of the appeals.
42. Therefore, the learned Single Judge in the judgment dated 12 July
2022 in Group 'A' petitions, issued directions to give effect to the rights of
the Petitioners on the Ranked Lists. The learned Single Judge has issued
these directions in the exercise of writ jurisdiction The Petitioners in Group
'A' petitions have accepted these directions as they have not filed any
appeal. Though the Appellants contend that these directions are not
preceded by cogent reasoning, in view of the above mentioned legal and
factual position, we do not deem it appropriate to interfere with the ultimate
directions which have sought to remedy the situation considering the
practicalities. As regards the appeals filed by the Petitioners / Candidates
from Group 'B' petitions, the learned Single Judge has not considered the
various legal and factual issues discussed above, and has summarily
dismissed those petitions. The Appellants in the said appeals are, therefore,
entitled to the directions similar to those issued in the Group 'A' petitions.
43. As a result, W.A. Nos. 1736, 1794, 1805, 1806, 1809, 1815, 1830,
1840, 1843, 1850, 1854, 1859, 1880, 1889, 1904, 1938, 1939, 1943,
W.A. No. 608 of 2021 & connected cases
2025:KER:94890
1963, 1968, 1977, 1979, 2004 and 2019 of 2022, and 764 and 1124 of
2023 filed by the Appellant - Banks, and W.A. Nos. 969, 1271, 1461,
1542, 1551, 1564, 1565, 1568, 1580, 1583, 1585, 1586, 1589, 1591,
1594, 1649, 1652, 1685, 1689, 1856, 1901, 1907, 1993, 2006, 2009,
2025, and 2135 of 2023 filed by the State (Group A) are dismissed.
44. W.A. Nos. 608, 622, 637 and 853 of 2021 filed by the Petitioners
(Group B) are allowed, in terms of the directions issued in the judgment of
the learned Single Judge in Group 'A' petitions dated 12 July 2022, and the
same methodology shall be followed in the appeals filed by the Petitioners
with suitable modification as the facts of each case will require.
45. The time limits given in the judgment of the learned Single Judge in
Group 'A' petitions dated 12 July 2022 (as now applicable to Group 'B')
shall come into effect from the date of this judgment.
46. All pending interlocutory applications are closed.
Sd/-
NITIN JAMDAR,
CHIEF JUSTICE
Sd/-
BASANT BALAJI,
JUDGE
krj/-
//TRUE COPY// P.A. TO C.J.
W.A. No. 608 of 2021 & connected cases
2025:KER:94890
APPENDIX OF WA NO. 608 OF 2021
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF THE RELEVANT PAGES OF THE SCHEME
OF AMALGAMATION OF THE DISTRICT CO-OPERATIVE
BANKS OF THE KERALA STATE CO-OPERATIVE BANKS,
2019.
ANNEXURE A2 TRUE COPY OF THE INTERIM ORDER DATED
19/02/2020 IN IA NO.1/2020 IN WPC NO.29057/2019.
ANNEXURE A3 TRUE COPY OF THE INTERIM ORDER DATED
20/02/2020 IN WA NO.317/2020.
ANNEXURE A4 TRUE COPY OF GO(P) NO.66/2020/CO-OP. DATED
15/07/2020 AMENDING THE CO-OPERATIVE
SOCIETIES RULES, PUBLISHED IN GAZETTE DATED
16/07/2020.
ANNEXURE A5 TRUE COPY OF THE JUDGMENT DATED 12/10/2020 IN
WPC NO.19568/2020.
ANNEXURE A6 TRUE COPY OF THE JUDGMENT DATED 12/10/2020 IN
WPC NO.14915/2020.
ANNEXURE A7 A TRUE COPY OF CHART SHOWING THE VARIOUS PSC
ADVICES AND APPOINTMENTS MADE BY THE KERALA
STATE CO-OPERATIVE BANK FROM DISTRICT WISE
RANK LIST DATED 24.03.2023 ISSUED BY THE 3RD
RESPONDENT
ANNEXURE A8 A TRUE COPY OF THE APPOINTMENT CHART TAKEN
FROM THE PSC WEBSITE ADVISING A 'MUSLIM
CANDIDATE' FOR APPOINTMENT TO THE POST OF
BRANCH MANAGER PART-I IN DISTRICT CO-
OPERATIVE BANK, KASARGODE FROM A RANKED LIST
DATED 25.08.2023 ON 16.09.2023
ANNEXURE A9 A TRUE COPY OF THE PSC NOTIFICATION BEARING
CATEGORY NO.055/2023 FOR THE POST OF
PEON/WATCHMAN
ANNEXURE A10 A TRUE COPY OF THE PSC NOTIFICATION BEARING
CATEGORY NO.469/2003-473/2023 FOR THE POST OF
PEON/WATCHMAN
ANNEXURE A11 TRUE COPY OF PSC NOTIFICATION ISSUED BY THE
PSC INVITING APPLICATION TO 'DRIVER' POST IN
DISTRICT CO-OPERATIVE BANKS IN THE STATE AS
CATEGORY NO.053/2023-054/2023
W.A. No. 608 of 2021 & connected cases
2025:KER:94890
APPENDIX OF WA NO. 1124 OF 2023
RESPONDENT ANNEXURES
ANNEXURE R7(A) A TRUE COPY OF THE JUDGMENT IN W.P.(C). NO.
38088/2017 DATED 24/8/2022 OF HONBLE HIGH
COURT
ANNEXURE R7(B) A TRUE COPY OF THE PROCEEDINGS BEARING NO:
E.M(1) 7321/2022 DATED 08-06-2023 OF REGISTRAR
OF CO-OPERATIVE SOCIETIES
RESPONDENT EXHIBITS
EXHIBIT P13 ENGLISH TRANSLATION OF PAGE NOS. (137-139) IN
W. A. NO. 1124/2023 - EXHIBIT P-13 IN W. P. C. NO.
7596/2019 (RELEVANT PAGES TRANSLATION).
EXHIBIT P14 ENGLISH TRANSLATION OF PAGE NOS. (165-166) IN
W. A. NO. 1124/2023 - EXHIBIT P-14 IN W. P. C. NO.
7596 OF 2019.
W.A. No. 608 of 2021 & connected cases
2025:KER:94890
APPENDIX OF WA NO. 1907 OF 2023
RESPONDENT ANNEXURES
ANNEXURE R2(A) TRUE COPY OF THE ORDER NO. RCS/6381/2020-CB(1)
DATED 16-9-2021 OF THE REGISTRAR OF CO-
OPERATIVE SOCIETIES, KERALA STATE.
ANNEXURE R2(B) TRUE COPY OF THE ORDER NO. CO-OP
B4/143/2020/CO-OP DATED 25-8-2021
ANNEXURE R2(C ) TRUE COPY OF THE VIGILANCE REPORT NO. VE-
2/2023/KKD DATED 8-7-2024
ANNEXURE R2(D) TRUE COPY OF THE JUDGMENT IN W.P.(C)NO.
7348/2021 DATED 30/4/2024
ANNEXURE R2(E) TRUE COPY OF THE NOTIFICATION NO. 469/2023-
473/2023 DATED 30/10/2023
ANNEXURE R2(F) TRUE COPY OF THE RELEVANT PAGES OF VARIOUS
KERALA PUBLIC SERVICE COMMISSION ADVICES AND
APPOINTMENTS MADE BY KERALA STATE CO-
OPERATIVE BANK
ANNEXURE R2(G) TRUE COPY OF THE ORDER NO CO-OP B2-631/2019
DATED 14-2-2020
W.A. No. 608 of 2021 & connected cases
2025:KER:94890
APPENDIX OF WA NO. 1843 OF 2022
PETITIONER ANNEXURES
ANNEXURE A1 ANNEXURE A1:- THE TRUE COPY OF THE JUDGMENT
RESPONDENT ANNEXURES
ANNEXURE-R1(A) TRUE COPY OF THE LIST OF CLERK/CASHIER,
PEON/WATCHMAN PREPARED BY THIS RESPONDENTS
ANNEXURE-R1(B) TRUE COPY OF THE PROVISIONAL APPOINTMENT
CHART ISSUED BY KERALA PUBLIC SERVICE
COMMISSION, DISTRICT OFFICE, PALAKKAD FOR
APPOINTMENT TO THE POST OF BRANCH MANAGER IN
THE DISTRICT CO-OPERATIVE BANK, PALAKKAD
WHERE THE DATE OF ADVICE IS 3-3-2020
ANNEXURE-R1(C) TRUE COPY OF THE APPOINTMENT CHART ISSUED BY
THE KERALA PUBLIC SERVICE COMMISSION,
DISTRICT OFFICE, KANNUR FOR APPOINTMENT TO
THE POST OF BRANCH MANAGER TO THE DISTRICT
CO-OPERATIVE BANK, KANNUR WHERE THE DATE OF
ADVICE IS 22-01-2020
ANNEXURE-R1(D) TRUE COPY OF THE APPOINTMENT CHART ISSUED BY
THE KERALA PUBLIC SERVICE COMMISSION,
DISTRICT OFFICE, THIRUVANANTHAPURAM FOR
APPOINTMENT TO THE POST OF BRANCH MANAGER
TO THE DISTRICT CO-OPERATIVE BANK,
THIRUVANANTHAPURAM WHERE THE DATE OF ADVICE
IS 20-05-2020
ANNEXURE-R1(E) TRUE COPY OF THE APPOINTMENT CHART ISSUED BY
KERALA PUBLIC SERVICE COMMISSION, DISTRICT
OFFICE, PATHANAMTHITTA FOR APPOINTMENT TO
THE POST OF BRANCH MANAGER TO THE DISTRICT
CO-OPERATIVE BANK, PATHANAMTHITTA WHERE THE
ADVICE IS 29-09-2020
ANNEXURE-R1(F) TRUE COPY OF THE LIST PREPARED BY THESE
RESPONDENTS SHOWING THE DATE OF ADVICE FROM
THE RANKED LIST AFTER THE SPECIAL RULES DATED
24-03-2023
ANNEURE-R1(G) TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY
P.S.C. IN W.P.(C)NO. 20544/2024 DATED 2-10-2024
ANNEXURE-R1(H) TRUE COPY OF THE JUDGMENT DATED 30-04-2024 IN
W.A. No. 608 of 2021 & connected cases
2025:KER:94890
ANNEXURE-R1(I) TRUE COPY OF THE REQUEST MADE BY THE CHIEF
GENERAL MANAGER, KERALA BANK DATED 17-10-
2024 TO THE REGIONAL DEPUTY DIRECTOR OF
EMPLOYMENT
W.A. No. 608 of 2021 & connected cases
2025:KER:94890
APPENDIX OF WA NO. 1805 OF 2022
RESPONDENT ANNEXURES
Annexure R1(a) ): TRUE COPY OF THE ORDER BEARING
NO.EM(1)7321/2022 DATED 08.06.2023 ISSUED BY
THE REGISTRAR, KERALA STATE CO-OPERATIVE
SOCIETIES
W.A. No. 608 of 2021 & connected cases
2025:KER:94890
APPENDIX OF WA NO. 1809 OF 2022
RESPONDENT ANNEXURES
ANNEXURE R5(A) A TRUE COPY OF THE RIGHT TO INFORMATION
RECEIVED FROM THE QUESTION HOURS IN 15TH
KERALA ASSEMBLY DATED 09.08.2023
ANNEXURE R5(B) A TRUE COPY OF THE RIGHT TO INFORMATION
RECEIVED BY NIKHIL P FROM THE UNDER SECRETARY
AND STATE PUBLIC INFORMATION OFFICER DATED
15.05.1924
W.A. No. 608 of 2021 & connected cases
2025:KER:94890
APPENDIX OF WA NO. 1854 OF 2022
RESPONDENT ANNEXURES
ANNEXURE-R2(B) TRUE COPY OF THE JUDGMENT DATED 30.4.2024 IN
W.P.(C) NO. 7348/2021 PASSED BY THIS HON'BLE
COURT
ANNEXURE-R2(A) TRUE COPY OF THE LIST EVIDENCING THE ADVICES
AND APPOINTMENTS MADE FROM THE RANK LIST OF
DISTRICT CO-OPERATIVE BANKS AFTER COMING
INTO FORCE OF THE NEW RECRUITMENT RULES ON
24.3.2023.
ANNEXURE-R2(D) TRUE COPY OF THE NOTIFICATION CATEGORY NO.
53/2023 AND 54/2023 DATED 29.4.2023 ISSUED BY
THE KERALA PUBLIC SERVICE COMMISSION
ANNEXURE-R2(E) TRUE COPY OF THE NOTIFICATION IN CATEGORY NO.
469/2023 - 473/2023 DATED 30.10.2023 ISSUED BY
THE KERALA PUBLIC SERVICE COMMISSION
ANNEUXRE-R2(C) TRUE COPY OF THE APPOINTMENT CHART IN
CATEGORY NO. 357/2012 DATED 27.7.2024 OF THE
KERALA PUBLIC SERVICE COMMISSION.
W.A. No. 608 of 2021 & connected cases
2025:KER:94890
APPENDIX OF WA NO. 1938 OF 2022
PETITIONER ANNEXURES
ANNEXURE A5 THE TRUE COPY OF THE PERFORMA FOR REPORTING
VACANCIES WITH PERFORMA ID.51654
ANNEXURE A6 THE TRUE COPY OF THE PERFORMA FOR REPORTING
VACANCIES WITH PERFORMA ID.46483
ANNEXURE A2 . THE TRUE COPY OF THE G.O(P) NO. 157/2020/CO-OP
DATED 23/11/2020 ISSUED BY THE GOVERNMENT
ANNEXURE A3 THE TRUE COPY OF THE G.O(P) NO. 87/2023/CO-OP.
DATED 24/03/2023 ISSUED BY THE GOVERNMENT
ANNEXURE A4 THE TRUE COPY OF THE PERFORMA FOR REPORTING
VACANCIES WITH PERFORMA ID.43338
ANNEXURE A1 THE TRUE COPY OF THE GOVERNMENT ORDER G.O(P)
NO.144/2020/CO-OP DATED 30/10/2020 INTEGRATING
VARIOUS CADRES OF THE DISTRICT CO-OPERATIVE
BANK TO THAT OF KERALA STATE CO-OPERATIVE BANK
W.A. No. 608 of 2021 & connected cases
2025:KER:94890
APPENDIX OF WA NO. 1968 OF 2022
RESPONDENT ANNEXURES
ANNEXURE-R2(A) TRUE COPY OF THE LIST OF CANDIDATES APPOINTED
BY THE KERALA STATE CO-OPERATIVE BANK
PREPARED BY THE RESPONDENTS
ANNEXURE-R2(B) TRUE COPY OF THE ORDER ISSUED BY THE
REGISTRAR AS NO. EM (1) 7321/2022 DATED 8-6-
ANNEXURE-R2(C) TRUE COPY OF THE PROVISIONAL APPOINTMENT
CHART ISSUED BY KERALA PUBLIC SERVICE
COMMISSION, DISTRICT OFFICE, PALAKKAD FOR
APPOINTMENT TO THE POST OF BRANCH MANAGER IN
THE DISTRICT CO-OPERATIVE BANK, PALAKKAD
WHERE THE DATE OF ADVICE IS 3-3-2020
ANNEXURE-R2(D) TRUE COPY OF THE APPOINTMENT CHART ISSUED BY
THE KERALA PUBLIC SERVICE COMMISSION,
DISTRICT OFFICE, KANNUR FOR APPOINTMENT TO
THE POST OF BRANCH MANAGER TO THE DISTRICT
CO-OPERATIVE BANK, KANNUR WHERE THE DATE OF
ADVICE IS 22-01-2020
ANNEXURE-R2(E) TRUE COPY OF THE APPOINTMENT CHART ISSUED BY
THE KERALA PUBLIC SERVICE COMMISSION,
DISTRICT OFFICE, THIRUVANANTHAPURAM FOR
APPOINTMENT TO THE POST OF BRANCH MANAGER
TO THE DISTRICT CO-OPERATIVE BANK,
THIRUVANANTHAPURAM WHERE THE DATE OF ADVICE
IS 20-05-2020
ANNEXURE-R2(F) TRUE COPY OF THE APPOINTMENT CHART ISSUED BY
KERALA PUBLIC SERVICE COMMISSION, DISTRICT
OFFICE, PATHANAMTHITTA FOR APPOINTMENT TO
THE POST OF BRANCH MANAGER TO THE DISTRICT
CO-OPERATIVE BANK, PATHANAMTHITTA WHERE THE
ADVICE IS 29-09-2020
ANNEXURE-R2(G) TRUE COPY OF THE LIST PREPARED BY THESE
RESPONDENTS SHOWING THE DATE OF ADVICE FROM
THE RANKED LIST AFTER THE SPECIAL RULES DATED
24-03-2023
ANNEXURE-R2(H) TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY
P.S.C. IN W.P.(C)NO. 20544/2024 DATED 2-10-2024
ANNEXURE-R2(I) TRUE COPY OF THE JUDGMENT DATED 30-04-2024 IN
W.A. No. 608 of 2021 & connected cases
2025:KER:94890
ANNEXURE-R2(J) TRUE COPY OF THE REQUEST MADE BY THE CHIEF
GENERAL MANAGER, KERALA BANK DATED 17-10-
2024 TO THE REGIONAL DEPUTY DIRECTOR OF
EMPLOYMENT
ANNEXURE-R2(K) TRUE COPY OF THE NOTIFICATION ISSUED BY THE
SECRETARY, KERALA PUBLIC SERVICE COMMISSION
IN CATEGORY NO. 053/2023-054/2023 DATED 29-04-
ANNEXURE-X1 TRUE COPY OF THE JUDGMENT DATED 12-10-2020 IN
ANNEXURE-X2 TRUE COPY OF THE JUDGMENT DATED 4-8-2021 IN
ANNEXURE-X5 TRUE COPY OF THE COMMUNICATION ISSUED BY THE
SECRETARY, CO-OPERATIVE DEPARTMENT TO THE
SECRETARY, KERALA PUBLIC SERVICE COMMISSION
DATED 14-02-2020
ANNEXURE-X6 TRUE COPY OF THE MINUTES OF THE 3RD SITTING OF
THE KERALA PUBLIC SERVICE COMMISSION FOR THE
MONTH OF MAY, 2020 HELD ON 19-05-2020
ANNEXURE-X3 TRUE COPY OF THE JUDGMENT DATED 13-08-2021 IN
ANNEXURE-X4 TRUE COPY OF THE JUDGMENT DATED 30-04-2024 IN
ANNEXURE -R2(L) TRUE COPY OF THE ORDER ISSUED BY THE
REGISTRAR OF CO-OPERATIVE SOCIETIES NO.
EM(1)7321/2022 DATED 8-6-2023 (ALONG WITH
ENGLISH TRANSLATION)
ANNEXURE-R2(M) TRUE COPY OF THE COMMUNICATION NO.
RCS/7788/2023-EM(1) DATED 07-09-2023 GIVEN BY
THE REGISTRAR OF CO-OPERATIVE SOCIETIES TO
ONE SRI. AKHIL S. (ALONG WITH ENGLISH
TRANSLATION)
ANNEXURE -R2(N) TRUE COPY OF THE LETTER NO. CO-OP.B2
631/2019/CO-OP DATED 14-02-2020 WRITTEN BY
THE SECRETARY, DEPARTMENT OF CO-OPERATION
DATED 14-02-2020 TO THE SECRETARY, KERALA
PUBLIC SERVICE COMMISSION (ALONG WITH
ENGLISH TRANSLATION)
ANNEXURE-R2(O) TRUE COPY OF THE DECISION OF THE KERALA PUBLIC
SERVICE COMMISSION ITS THIRD SITTING FOR THE
MONTH OF MAY 2020 HELD ON 19-05-2020 (ALONG
WITH ENGLISH TRANSLATION)
W.A. No. 608 of 2021 & connected cases
2025:KER:94890
APPENDIX OF WA NO. 2004 OF 2022
RESPONDENT ANNEXURES
ANNEXURE R1(A) A TRUE COPY OF THE NOTIFICATION ISSUED BY THE
PUBLIC SERVICE COMMISSION DATED 29.04.2023
ANNEXURE R1(B) A TRUE COPY OF THE NOTIFICATION ISSUED BY THE
PUBLIC SERVICE COMMISSION FOR CATEGORY NO.
469/2023 - 473/2023
ANNEXURE R1(C) A TRUE COPY OF THE APPOINTMENT CHARTS AS PER
ADVICE DATED 30.03.2023
ANNEXURER1(D) . A TRUE COPY OF THE APPOINTMENT CHART AS PER
ADVICE DATED 07.09.2023
ANNEXURE R1(E) A TRUE COPY OF THE APPOINTMENT CHART AS PER
ADVICE DATED 16.09.2023
ANNEXURE R1(F) A TRUE COPY OF THE APPOINTMENT CHART AS PER
ADVICE DATED 16.09.2023
ANNEXURE R1(G) A TRUE COPY OF THE APPOINTMENT CHART AS PER
ADVICE DATED 16.09.2023
ANNEXURE R1(H) A TRUE COPY OF THE APPOINTMENT CHART AS PER
ADVICE DATED 18.09.2023
ANNEXURE R1(I) A TRUE COPY OF THE APPOINTMENT CHART AS PER
ADVICE DATED 06.10.2023
ANNEXURE R1(J) A TRUE COPY OF THE APPOINTMENT CHART AS PER
ADVICE DATED 16.11.2023
ANNEXURE R1(K) A TRUE COPY OF THE APPOINTMENT CHART AS PER
ADVICE DATED 16.11.2023
ANNEXURE R1(L) A TRUE COPY OF THE APPOINTMENT CHART AS PER
ADVICE DATED 03.01.2024
ANNEXURE R1(M) A TRUE COPY OF THE APPOINTMENT CHART AS PER
ADVICE DATED 20.01.2024
ANNEXURE R1(N) . A TRUE COPY OF THE APPOINTMENT CHART AS PER
ADVICE DATED 23.05.2024
ANNEXURE R1(O) A TRUE COPY OF THE JUDGMENT DATED 12.10.2020
***
