Kerala High Court
V.T. Mary vs The Kuzhur Service Co-Operative on 3 January, 2006
Author: C.N. Ramachandran Nair
Bench: C.N.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE C.N.RAMACHANDRAN NAIR
&
THE HONOURABLE MR.JUSTICE C.K.ABDUL REHIM
TUESDAY, THE 22ND DAY OF MAY 2012/1ST JYAISHTA 1934
WA.No. 641 of 2006 (E) IN OP/6246/1998
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AGAINST THE ORDER/JUDGMENT IN OP.6246/1998 DATED 03-01-2006
APPELLANT(S)/PETITIONER:
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V.T. MARY, MULLAKATTUPARAMBIL HOUSE,
P.O. KUZUR VIA, MALA, TRICHUR DISTRICT.
BY ADV. SRI.P.RAVINDRAN (SR.)
RESPONDENT(S):
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1. THE KUZHUR SERVICE CO-OPERATIVE,
BANK LTD., NO.540, P.O. KUZHUR,
TRICHUR.
2. INDUSTRIAL TRIBUNAL, PALAKKAD.
R1 BY GOVERNMENT PLEADER SRI. LIJU STEPHEN
R2 BY ADV.SRI P RAMAKRISHNAN, SC,KUZHUR SERVICE CO-OP BANK
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 22-05-2012,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
LSN
C.N. RAMACHANDRAN NAIR, J.
&
C.K. ABDUL REHIM, J.
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W.A. No. 641 OF 2006
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DATED THIS THE 22nd DAY OF MAY, 2012
J U D G M E N T
Ramachandran Nair, J:
Writ appeal is filed against the judgment of the learned single judge upholding the Industrial Tribunals award confirming the dismissal of the appellant from service of the Society as Secretary .
2. We heard the counsel appearing for the appellant and counsel appearing for the contesting respondents. After hearing both sides and on going through the judgments what we notice is that 19 charges levelled against the appellant stand proved, some of which are serious in nature and amounting to misappropriation and manipulation of the affairs of the Society. We do not think there is any scope for reversal of factual finding entered by the Industrial Tribunal in writ proceedings. More over it is seen that Industrial Tribunal has considered in detail charges and found that the W.A. No.541/2006 -2- findings in enquiry are correct. The said findings are re- appraised by the single Judge and upheld the same and therefore we do not find any merit in the writ appeal and the same is accordingly dismissed.
Sd/-
C.N. RAMACHANDRAN NAIR, JUDGE.
Sd/-
C.K. ABDUL REHIM, JUDGE.
AMG True copy P.A to Judge