Kerala High Court
The Kollam District Co-Operative Bank vs The District Election Officer And ... on 10 April, 2019
Author: Shaji P.Chaly
Bench: Shaji P.Chaly
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
WEDNESDAY, THE 10TH DAY OF APRIL 2019 / 20TH CHAITHRA, 1941
WP(C).No. 11568 of 2019
PETITIONER/S:
THE KOLLAM DISTRICT CO-OPERATIVE BANK,
REPRESENTED BY ITS GENERAL MANAGER, CHINNAKKADA,
KOLLAM-691001
BY ADV. SRI.P.C.SASIDHARAN
RESPONDENT/S:
1 THE DISTRICT ELECTION OFFICER AND DISTRICT COLLECTOR,
COLLECTORATE,
KOLLAM-691013.
2 THE CHIEF ELECTROAL OFFICER,
ELECTION COMMISSION, DEPARTMENT OF ELECTION , KERALA
LEGISLATIVE COMPLEX, VIKAS BYHAVAN.P.O,
THIRUVANANTHAPURAM-695033.
3 THE ELECTION COMMISSION OF INDIA,
NIRVACHAN SADHAN, ASOKA ROAD,NEW DELHI-1100001.
4 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695001
R1 & R4 BY SMT.VINITHA B., GOVERNMENT PLEADER
R2 AND R3 BY SRI.MURALI PURUSHOTHAMAN,SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.04.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 11568 of 2019 2
JUDGMENT
Petitioner is a Central Society registered under the provisions of Co-operative Societies Act and Rules framed there under and is affiliated with 126 primary agricultural credit societies with more than 2600 nominal members. It is also pointed out that, it is having 63 branches spread over the entire Kollam district. However, in connection with the parliament election, the employees of the society is directed to take up election duty in multiple level. Thereupon, now petitioner has submitted Ext.P7 representation before the 1st respondent and seeks direction for consideration of the same.
2. Having heard learned counsel for the petitioner, learned Government Pleader and learned Standing Counsel appearing for the Chief Electoral Officer, there will be a direction to the 1st respondent to consider Ext.P7 in accordance with law and attain finality at the earliest and at any rate, within a week from today, after providing an opportunity of hearing and participation of the WP(C).No. 11568 of 2019 3 representative of the petitioner bank. The writ petition is disposed of accordingly.
Sd/-
SHAJI P.CHALY JUDGE uu 10.04.2019 WP(C).No. 11568 of 2019 4 APPENDIX PETITIONER'S EXHIBITS:-
EXHIBIT P1 TRUE COPY OF THE ORDER DATED 7.4.2019 ISSUED BY THE 1ST RESPONDENT EXHIBIT P2 TRUE COPY OF THE ORDER OF APPOINTMENT OF PRESIDING AND POLLING OFFICERS DATED 7.4.2019 ISSUED BY THE 1ST RESPONDENT EXHIBIT P3 TRUE COPY OF THE ORDER OF APPOINTMENT OF PRESIDING AND POLLING OFFICERS DATED 7.4.2019 ISSUED BY THE 1ST RESPONDENT EXHIBIT P4 TRUE COPY OF THE REQUEST DATED 18.3.2019 MADE BY THE PETITIONER BEFORE THE 1ST RESPONDENT EXHIBIT P5 TRUE COPY OF THE REQUEST DATED 26.3.2019 MADE BY THE PETITIONER BEFORE THE 1ST RESPONDENT EXHIBIT P6 TRUE COPY OF THE REQUEST DATED 29.3.2019 MADE BY THE PETITIONER BEFORE THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE REQUEST DATED 30.3.2019 MADE BY THE PETITIONER BEFORE THE 1ST RESPONDENT EXHIBIT P8 TRUE COPY OF THE JUDGMENT DATED 7.4.2016 IN W.O.(C) No.11808/2016 OF THE HON'BLE HIGH COURT OF KERALA EXHIBIT P9 TRUE COPY OF THE PROCEEDINGS DATED 3.5.2016 ISSUED BY THE 1ST RESPONDENT RESPONDENT'S EXHIBITS:NIL //TRUE COPY// P.A. TO JUDGE