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Kerala High Court
Abraham E.A vs The Tiruvalla East Co-Operative Bank ... on 20 January, 2026
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
2026:KER:4603
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 20TH DAY OF JANUARY 2026 / 30TH POUSHA, 1947
WP(C) NO. 1799 OF 2026
PETITIONER/S:
ABRAHAM E.A
AGED 56 YEARS
S/O E.C.ABRAHAM (LATE), ELAVINAKIZHAKKETHIL
HOUSE, NEDUMANNY.P.O, NEDUMKUNNAM, KOTTAYAM - 686
542. NOW UNDER ORDER OF COMPULSORY RETIREMENT
FROM THE, TIRUVALLA EAST CO-OPERATIVE BANK LTD.
NO.3260, ERAVIPEROOR.P.O, THIRUVALLA,
PATHANAMTHITTA DISTRICT
BY ADVS.
SRI.RENJITH THAMPAN, SR
SRI.V.M.KRISHNAKUMAR
SMT.P.R.REENA
RESPONDENT/S:
1 THE TIRUVALLA EAST CO-OPERATIVE BANK LTD. NO.3260
HEAD OFFICE- ERAVIPEROOR, ERAVIPEROOR.P.O,
THIRUVALLA, PATHANAMTHITTA. DISTRICT-.
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER,
PIN - 689542
2 DISCIPLINARY SUBCOMMITTEE
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD.
NO.3260, ERAVIPEROOR.P.O, THIRUVALLA,
PATHANAMTHITTA DISTRICT , REPRESENTED BY ITS
CHAIRMAN,, PIN - 689542
3 MANAGING COMMITTEE
THE THIRUVALLA EAST CO-OPERATIVE BANK LTD.
NO.3260, ERAVIPEROOR.P.O, THIRUVALLA,
2026:KER:4603
WP(C) NO.1799 OF 2026
2
PATHANAMTHITTA. DISTRICT REPRESENTED BY ITS
CHAIRMAN, PIN - 689542
4 COOPERATIVE ARBITRATION COURT
9TH FLOOR, JAWAHAR SAHAKARANA BHAVAN, DPI ROAD,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
5 SASIKUMAR.N
(RETIRED ASSISTANT DIRECTOR OF CO-OPERATIVE
DEPARTMENT) MAHIMA (HOUSE), OLAKETTIYAMBALAM.P.O
MAVELIKKARA, ALAPPUZHA.DIST (ENQUIRY OFFICER
APPOINTED BY THIRUVALLA EAST CO-OPERATIVE BANK
LTD. NO.3260)., PIN - 690510
BY ADV.
SRI.R.T.PRADEEP, SC
SMT.VIDYA KURIAKOSE, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 20.01.2026, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2026:KER:4603
WP(C) NO.1799 OF 2026
3
P.V.KUNHIKRISHNAN, J
--------------------------------
W.P (C) No.1799 of 2026
-------------------------------
Dated this the 20th day of January, 2026
JUDGMENT
This Writ Petition (C) is filed seeking the following reliefs:
" i. Direct the 4th respondent to consider and
pass orders on Ext.P23 within such time as
may be fixed by this Hon'ble Court and until
then stay all further proceedings pursuant
to Ext.P23.
ii. award cost of this proceedings to the
petitioner."
[SIC]
2. When this writ petition came up for consideration, the
Senior Counsel, who is instructed to appear for the petitioner,
submitted that there may be a direction to consider Ext.P23 by the
4th respondent.
3. Heard Counsel for the petitioner, the Standing Counsel
appearing for the Bank and the Government Pleader.
4. After hearing both sides, I think there can be a direction
to consider Ext.P23 within a week's time.
Therefore, this writ petition is disposed of with the following
directions:
2026:KER:4603
WP(C) NO.1799 OF 2026
1. The 4 respondent will consider Ext.P23, as
th
expeditiously as possible, at any rate, within a
period of one week from the date of receipt of
a copy of the judgment.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
SSG
Judgment reserved NA
Date of judgment 20.01.2026
Judgment dictated 20.01.2026
Draft Judgment Placed 20.01.2026
Final Judgment Uploaded 20.01.2026
2026:KER:4603
WP(C) NO.1799 OF 2026
APPENDIX OF WP(C) NO. 1799 OF 2026
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF DISABILITY CERTIFICATE
DATED 08.09.2010 ISSUED BY DISTRICT
MEDICAL OFFICER KOTTAYAM
Exhibit P2 TRUE COPY OF THE MEMO ISSUED TO THE
PETITIONER, MEMO NO.1721 DATED
02.06.2023
Exhibit P3 TRUE COPY OF THE ORDER NO.1721/2023
DATED 15.02.2024
Exhibit P4 TRUE COPY OF THE ORDER NO.1724/2023
DATED 15.02.2024
Exhibit P5 TRUE COPY OF THE ORDER NO.1722/2023
DATED 15.02.2024
Exhibit P6 TRUE COPY OF THE ORDER DATED 08.05.2024
OF THE BANK
Exhibit P7 TRUE COPY OF THE LETTER DATED 09.05.2024
ISSUED BY THE MANAGER
Exhibit P8 TRUE COPY OF LETTER DATED 09.05.2024
GIVEN BY THE PETITIONER TO THE MANAGER
Exhibit P9 TRUE COPY OF THE REPRESENTATION DATED
10.06.2024 FILED BY THE PETITIONER
Exhibit P10 TRUE COPY OF THE SUSPENSION ORDER ISSUED
BY THE 2ND RESPONDENT DATED 13.05.2024
Exhibit P11 TRUE COPY OF LETTER DATED 28.05.2024 OF
JOINT REGISTRAR TO THE CHAIRMAN OF THE
RESPONDENT BANK
Exhibit P12 TRUE COPY OF GOVERNMENT ORDER DATED
04.04.2025 REJECTING THE APPEAL AGAINST
EXT.P11
Exhibit P13 TRUE COPY OF THE CHARGE MEMO NO.2465
ALONG WITH MEMO OF ALLEGATIONS ISSUED TO
THE PETITIONER DATED 01.11.2024
(07.10.2024)
Exhibit P14 TRUE COPY OF THE CHARGE MEMO NO.2466
MEMO OF ALLEGATIONS ISSUED TO THE
PETITIONER DATED 01.11.2024 (07.10.2024)
Exhibit P15 .P13 AND P14 MEMO OF CHARGES FIELD
REPLIES TO THEM. TRUE COPY OF THE REPLY
TO CHARGE MEMO NO.2465 FILED BY THE
PETITIONER BEFORE THE CHAIRMAN DATED
26.11.2024
Exhibit P16 TRUE COPY OF THE REPLY TO CHARGE MEMO
NO.2466 FILED BY THE PETITIONER BEFORE
THE CHAIRMAN DATED 26.11.2024
2026:KER:4603
WP(C) NO.1799 OF 2026
Exhibit P17 TRUE COPY OF THE ARBITRATION CASE ARC.3
OF 2025 FILED BEFORE THE KERALA
COOPERATIVE ARBITRATION COURT WITHOUT
EXHIBITS
Exhibit P18 TRUE COPY OF THE PROVISIONAL PUNISHMENT
ORDER DATED 25.04.2025 ISSUED BY THE 2ND
RESPONDENT
Exhibit P19 TRUE COPY OF THE FINAL ORDER ISSUED TO
THE PETITIONER DATED 16.05.2025
Exhibit P20 TRUE COPY OF THE JUDGMENT IN WP (C).
NO.21575/2024 DATED 20.8.2025 OF THIN
HON'BLE HIGH COURT
Exhibit P21 TRUE COPY OF THE ORDER DATED 24.09.2025
BY THE CHAIRMAN OF THE 1ST RESPONDENT
Exhibit P22 TRUE COPY OF THE ORDER DATED 04.10.2025
Exhibit P23 TRUE COPY OF THE IA 1/2025 IN ARC 3/2025
FILED BY THE PETITIONER BEFORE THE 4TH
RESPONDENT
Exhibit P24 TRUE COPY NOTICE DATED 09.01.2026 ISSUED
BY THE ENQUIRY OFFICER TO THE PETITIONER
