Kerala High Court
Hdfc Bank Staff Union (Reg ... vs State Of Kerala
Author: P.B.Suresh Kumar
Bench: P.B.Suresh Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
TUESDAY, THE 8TH DAY OF AUGUST 2017/17TH SRAVANA, 1939
WP(C).No. 26216 of 2017 (B)
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PETITIONER(S):
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1. HDFC BANK STAFF UNION (REG NO.7/20/2010)
(AFFILIATED TO BEFI) REPRESENTED BY IT'S GENERAL SECRETARY
S.ANIL, NARESH PAL CENTRE, EAST OF LISSIE HOSPITAL,
KOCHI-18.
2. BIJU K.GEORGE
HDFC BANK LTD., SURABHI BUILDING, 2ND FLOOR, PALARIVATTOM,
ERNAKULAM-25.
3. C.N.NARAYANA PAI
HDFC BANK LTD., ERAMALLOOR,
RESIDING AT CHITTEZHATHU HOUSE, KIZHAKKANALPATHIL,
CMC 23, CHERTHALAI, ALAPPUZHA.
BY ADVS.SRI.NIDHI BALACHANDRAN
SRI.SABU GEORGE
RESPONDENT(S):
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1. STATE OF KERALA
REPRESENTED BY IT'S SECRETARY TO GOVERNMENT,
DEPARTMENT OF REGISTRATION, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2. THE INSPECTOR GENERAL OF REGISTRATION
DEPARTMENT OF REGISTRATION, VANCHIYOOR,
THIRUVANANTHAPURAM-695035.
3. THE DISTRICT REGISTRAR (GENERAL)
O/O. THE DISTRICT REGISTRAR (GENERAL), 3RD FLOOR,
CC 40/1017, PERUMBILLI BUILDING,
OPPOSITE TO MAHARAJAS COLLEGE GROUND,
HEAD POST OFFICE P.O., ERNAKULAM-11.
WP(C).No. 26216 of 2017 (B)
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4. THE HDFC BANK LTD.
REPRESENTED BY IT'S MANAGING DIRECTOR,
SENAPATHI BHAPAT MARG, LOWER PAREL,
MUMBAI-13.
5. THE E-LORD KRISHNA BANK EMPLOYEES WELFARE SOCIETY
(REG NO.245/2017) REPRESENTED BY IT'S SECRETARY,
NARAYANA SMRITHI BUILDINGS, PERUVARAM ROAD,
NORTH PARUR-13.
R1 TO R3 BY GOVERNMENT PLEADER SRI. S. KANNAN
R4 BY SRI.T.RAJESH, SC, HDFC BANK LTD.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 08-08-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
sdr/-
WP(C).No. 26216 of 2017 (B)
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APPENDIX
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PETITIONER(S)' EXHIBITS
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EXHIBIT P1 TRUE COPY OF THE COMMUNICATION OF THE SECRETARY OF THE
LORD KRISHNA BANK EMPLOYEES WELFARE SOCIETY DATED 1-11-10
RECEIVED BY ONE MEMBER OF THE SOCIETY.
EXHIBIT P2 TRUE COPY OF THE LETTER DATED 11-11-2010 SUBMITTED BY ONE OF
THE EMPLOYEE TO THE SECRETARY OF THE LORD KRISHNA BANK
EMPLOYEES WELFARE SOCIETY.
EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 8-3-17 SUBMITTED BY
THE MEMBERS OF THE PETITIONER TO THE 3RD RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 12-5-17 SUBMITTED BY
THE 1ST PETITIONER BEFORE THE 4TH RESPONDENT BANK.
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 3-6-17 ISSUED BY THE 3RD
RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE REPRESENTATION DATED 6-6-17 SUBMITTED BY
THE 1ST PETITIONER TO THE HDFC BANK.
EXHIBIT P7 ATRUE COPY OF THE REPRESENTATION DATED 30-6-17 SUBMITTED
BY THE 2ND PETITIONER BEFORE THE 2ND RESPONDENT.
EXHIBIT P8 ATRUE COPY OF THE REPRESENTATION DATED 12-7-17 SUBMITTED
BY THE 2ND PETITIONER BEFORE THE 2ND RESPONDENT.
EXHIBIT P9 ATRUE COPY OF THE COMMUNICATION DATED 17-7-17 ISSUED BY
THE 3RD RESPONDENT.
EXHIBIT P10 ATRUE COPY OF THE RULES AND REGULATIONS OF THE 'LORD
KRISHNA BAN EMPLOYEES WELFARE SOCIETY (REG.NO.06/87/EKM)
EXHIBIT P11 ATRUE COPY OF THE RETURNED ENVELOPS ADDRESSED TO THE
LORD KRISHNA BANK EMPLOYEES WELFARE SOCIETY
(REG.NO.06/87/EKM)
RESPONDENT(S)' EXHIBITS NIL
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/TRUE COPY/
PA TO JUDGE
sdr/-
P.B.SURESH KUMAR, J.
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W.P.(C).No.26216 of 2017-B.
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Dated this the 8th day of August, 2017.
J U D G M E N T
The grievance of the petitioners in the writ petition concerns the registration granted to the fifth respondent under the Travancore Cochin Literary, Scientific and Charitable Societies Registration Act, 1955. Though the petitioners have requested the registering authority to cancel the registration, the said request has been rejected as per Ext.P3 order. The second petitioner has preferred a representation before the officer superior to the registering authority viz, the Inspector General of Registration. Ext.P8 is the representation preferred by the second petitioner in this connection. According to the petitioners, in the light of the decision of this Court in Pullichira Parish Protection Council, Kollam v. District Registrar (General), Kollam and another (2013(1) KHC 863), Ext.P3 order passed by the registering authority is liable to be interfered with. The petitioners, therefore, seek appropriate directions in this regard, WP.(C).No.26216/2017-B. 2 in this writ petition.
2. Heard the learned counsel for the petitioners as also the learned Government Pleader.
Having regard to the facts and circumstances of the case, I deem it appropriate to dispose of the writ petition directing the second respondent to take a decision on Ext.P8 representation preferred by the second petitioner, after affording the second petitioner as also the fifth respondent an opportunity of hearing. Needless to say that while complying with the direction as aforesaid, the decision of this Court in Pullichira Parish Protection Council, Kollam (supra) shall also be adverted to. Ordered accordingly.
Sd/-
P.B.SURESH KUMAR, JUDGE.
Kvs/-
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