Kerala High Court
Baby George vs State Of Kerala
Author: K. Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
SATURDAY, THE 20TH DAY OF SEPTEMBER 2014/29TH BHADRA, 1936
WP(C).NO. 878 OF 2014 (H)
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PETITIONER:
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BABY GEORGE, SENIOR CLERK,
NARAKKAL SERVICE CO-OPERATIVE BANK LTD.NO.E91
NARAKKAL (W/O.P.T.GEORGE, AGED 54 YEARS, PANKETH HOUSE,
KOREPARAMBU ROAD, PERUMBILLY,NARAKKAL P.O.)
BY ADVS.SRI.K.S.MADHUSOODANAN
SRI.THOMAS CHAZHUKKARAN
SRI.M.M.VINOD KUMAR
SRI.P.K.RAKESH KUMAR
SRI.K.S.MIZVER
RESPONDENT(S):
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1. STATE OF KERALA, REPRESENTED BY SECRETARY
CO-OPERATIVE (C) DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM.
2. REGISTRAR OF CO-OPERATIVE SOCIETIES, THIRUVANANTHAPURAM.
3. JOINT REGISTRAR (GENERAL) CO-OPERATIVE SOCIETIES,
KAKKANAD, KOCHI-30.
4. ASSISTANT REGISTRAR (GENERAL),
CO-OPERATIVE SOCIETIES, FORT KOCHI.
5. NARAKKAL SERVICE CO-OPERATIVE BANK LTD.NO.E91,
NARAKKAL, ERNAKULAM REP. BY SECRETARY.
6. P.N.GOPALAKRISHNAN,
PARUTHIEZHATHU HOUSE, PERUMBILLY CHURCH ROAD
NARAKKAL P.O. (SECRETARY,
NARAKKAL SERVICE CO-OPERATIVE BANK LTD.NO.E91
NARAKKAL, ERNAKUKLAM)
BY GOVERNMENT PLEADER SRI.T.RAMAPRASAD UNNI
R5 BY ADV. SRI.M.M.MONAYE
R6 BY ADV. SRI.DESI MATTHAI
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 20-09-2014,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
AS
WP(C).NO. 878 OF 2014 (H)
APPENDIX
PETITIONER(S)' EXHIBITS:
EXT. P1: COPY OF THE REPORT SUBMITTED BY 4TH RESPONDENT
DATED 26.12.12.
EXT.P2: COPY OF THE PUNISHMENT ORDER DATED 28.9.13 ISSUED
BY 5TH RESPONDENT.
EXT.P3: COPY OF THE APPEAL UNDER RULE 198(4) OF KERALA
CO-OPERATIVE SOCIETY RULE DATED 4.10.13.
EXT. P4: COPY OF THE REPORT BEARING NO.C.P.(2)21748/12 DATED 2.11.13.
RESPONDENT(S)' EXHIBITS:
EXT.R5(A): COPY OF THE LETTER DATED 3.3.2014 OF THE 3RD RESPONDENT.
EXT.R5(B): COPY OF THE PUNISHMENT ORDER DATED 10.05.2014 ISSUED TO
THE 6TH RESPONDENT.
EXT.R5(C): COPY OF THE APPELLATE ORDER DATED 22.2.2014 ISSUED BY THE
BOARD OF DIRECTORS.
/TRUE COPY/
P.A.TO JUDGE
AS
K. VINOD CHANDRAN, J.
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W.P.(C) No. 878 of 2014 - H
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Dated this the 20th day of September, 2014
J U D G M E N T
The learned Counsel for the petitioner submits that the matter has become infructuous. Recording the submission, the writ petition stands closed as infructuous.
K. VINOD CHANDRAN, JUDGE SB