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Kerala High Court

T.R. Sasi vs The Idukki District Co-Operative Bank on 2 June, 2016

Author: Shaji P.Chaly

Bench: Shaji P.Chaly

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                               PRESENT:

                          THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

                 THURSDAY, THE 2ND DAY OF JUNE 2016/12TH JYAISHTA, 1938

                                    WP(C).No. 4808 of 2006 (V)
                                    --------------------------------------


PETITIONER(S):
----------------------

        1. T.R. SASI,
            SENIOR ACCOUNTANT, IDUKKI DISTRICT CO-OPERATIVE BANK,
            MUTTOM BRANCH, IDUKKI.

        2. P.C. GEORGE,
            SENIOR ACCOUNTANT, IDUKKI DISTRICT CO.OPERATIVE BANK,
            CHEMMANNAR BRANCH, IDUKKI.

            BY ADVS.SRI.P.C.SASIDHARAN
                          SRI.E.S.ASHRAF

RESPONDENT(S):
--------------------------

        1. THE IDUKKI DISTRICT CO-OPERATIVE BANK,
            REPRESENTED BY ITS GENERAL MANAGER, HEAD OFFICE,
            IDUKKI COLONY P.O., IDUKKI.

        2. THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
            THIRUVANANTHAPURAM.

        3. STATE OF KERALA,
            REPRESENTED BY THE SECRETARY TO GOVERNMENT,
            CO-OPERATION DEPARTMENT, SECRETARIAT,
            THIRUVANANTHAPURAM.

    *       ADDL.R4 TO R7 IMPLEADED

      4. E.V.THOMAS, SENIOR ACCOUNTANT, IDUKKI DCB,
            THODUPUZHA MAIN BRANCH, THODUPUZHA.

       5. M.D.GEORGE, SENIOR ACCOUNTANT,
            IDUKKI DCB, KALIYAR BRANCH, KALIYAR.

       6. P.R.SABU, MANAGER-IN-CHARGE, IDUKKI DCB,
            MUNNAR EVENING BRANCH, MUNNAR.


PJ
                                                                           ....2/-

                                          ..2..

WP(C).No. 4808 of 2006 (V)
--------------------------------------


      7. K.C.ELIYAMMA, SENIOR ACCOUNTANT,
            IDUKKI DCB, KATTAPPANA MAIN BRANCH, KATTAPPANA.

            R1 BY ADV. SRI.V.G.ARUN
            R2 & 3 BY GOVERNMENT PLEADER SRI.T.R.RAJESH
            R5 & 6 BY ADV. SRI.LIJI.J.VADAKEDOM


            THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 02-06-2016,
            THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:


PJ



                       SHAJI P. CHALY, J.
          --------------------------------------------------
                   W.P.(C) No.4808 of 2006
          -----------------------------------------------
            Dated this the 2nd day of June, 2016


                            JUDGMENT

The subject matter of this writ petition is with respect to the matter of adopting a resolution granting exemption to other employees resulting in denial of promotion to the petitioners as Branch Manager.

2. Today, when the matter is taken up for hearing, learned counsel for the petitioners submitted that the matter has become infructuous.

Therefore, the writ petition is dismissed as infructuous.

Sd/-

SHAJI P. CHALY JUDGE //true copy// P.S. to Judge St/-

02.06.2016