Kerala High Court
Bharath Krishna vs The Joint Registrar Of Co-Operative ... on 3 August, 2022
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 3RD DAY OF AUGUST 2022 / 12TH SRAVANA, 1944
WP(C) NO. 18331 OF 2022
PETITIONERS:
1 KUTHANUR SERVICE CO-OPERATIVE BANK LTD. NO.F 1563,
KUTHANUR P.O., PALAKKAD DISTRICT-678721, REPRESENTED BY
ITS SECRETARY IN CHARGE.
2 PRESIDENT, KUTHANUR SERVICE CO-OPERATIVE BANK LIMITED
NO.F. 1563, KUTHANUR P.O., PALAKKAD DISTRICT-678721.
P.RAVINDRAN (SR.)
LAKSHMI RAMADAS
M.R.SABU
APARNA RAJAN
SREEDHAR RAVINDRAN
RESPONDENTS:
1 REGISTRAR OF CO-OPERATIVE SOCIETIES,
JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION, THYCAUD P.O.,
THIRUVANANTHAPURAM-695014.
2 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
NEW CIVIL STATION, PALAKKAD-678001.
3 ANEESH, S/O. P.ANDI, PONNATH HOUSE, PRARUKAD,
KUTHANUR P.O., PALAKKAD-678721.
4 JITHIN SAYUJ, S/O. SUNDARAN, VADAKKUMPURAM HOUSE,
KOTHAMANGALAM, KUTHANUR P.O., PALAKKAD-678721.
AKHIL GEORGE
GAJENDRA SINGH RAJPUROHIT
THANSEELA M.B.
PARVATHY.K-G.P
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.08.2022, ALONG WITH WP(C).19670/2022, 20989/2022, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No.18331/2022 & con.cases
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 3RD DAY OF AUGUST 2022 / 12TH SRAVANA, 1944
WP(C) NO. 19670 OF 2022
PETITIONERS:
1 BHARATH KRISHNA, AGED 24 YEARS
S/O.PANKAJAKSHAN, PEON, KUTHANUR SERVICE CO-
OPERATIVE BANK LTD.NO.F 1563, KUTHANUR P.O.,
PALAKKAD DISTRICT, RESIDING AT THOTTUNKAL HOUSE,
KARADIYAMPARA, KUTHANUR P.O. - 678 721, PALAKKAD
DISTRICT.
2 AKASH S. AGED 20 YEARS
S/O.SWAMINATHAN, WATCHMAN, KUTHANUR SERVICE CO-
OPERATIVE BANK LTD.NO.F 1563, KUTHANUR P.O.,
PALAKKAD DISTRICT, RESIDING AT KUNNAMKULANGARA,
KOTHAMANGALAM, KUTHANUR P.O. - 678 721, PALAKKAD
DISTRICT.
M.SASINDRAN
P.SHAHEED
RESPONDENTS:
1 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
(GENERAL), PALAKKAD, PIN - 680 001.
2 THE REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL)
THIRUVANANTHAPURAM - 695 001.
3 THE KUTHANUR SERVICE CO-OPERATIVE BANK LTD.NO.F
1563
KUTHANUR P.O., PALAKKAD DISTRICT - 678 721,
REPRESENTED BY ITS SECRETARY.
4 ANISH, S/O.P.ANDY, PONNATH HOUSE, KUTHANUR P.O.,
PIN - 678 721, PALAKKAD DISTRICT.
WP(C) No.18331/2022 & con.cases
3
5 JITHIN SAYOOJ, S/O.SUNDARAN, VADAKKUMPURAM P.O.,
KOTHAMANGALAM, KUTHANUR P.O., PIN - 678 721,
PALAKKAD DISTRICT.
AKHIL GEORGE
GAJENDRA SINGH RAJPUROHIT
THANSEELA M.B.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.08.2022, ALONG WITH WP(C).18331/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) No.18331/2022 & con.cases
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 3RD DAY OF AUGUST 2022 / 12TH SRAVANA, 1944
WP(C) NO. 20989 OF 2022
PETITIONERS:
1 FIROZ KHAN K, S/O KASIM, MANNAYAMKATTUPURA,
KOTHAMANGALAM, KUTHANNUR-I, PALAKKAD DISTRICT -
678721.
2 SOORAJ .S, S/O SUNDARAN, KADANKULANGARA HOUSE,
KOTHAMANGALAM, KUTHANNUR-I, PALAKKAD DISTRICT -
678721.
G.HARIHARAN
PRAVEEN.H.
V.R.SANJEEV KUMAR
ANJALY T.A
RESPONDENTS:
1 THE KUTHANUR SERVICE CO-OPERATIVE BANK-NO.F1563,
KUTHANUR P.O., PALAKKAD - 678721., REPRESENTED BY
ITS SECRETARY.
2 MANAGING COMMITTEE, THE KUTHANUR SERVICE CO-
OPERATIVE BANK - NO.F1563, KUTHANUR P.O.,
PALAKKAD - 678721., REPRESENTED BY ITS PRESIDENT.
3 PANKAJAKSHAN, PRESIDENT, THE KUTHANUR SERVICE CO-
OPERATIVE BANK - NO.F1563, KUTHANUR P.O.,
PALAKKAD - 678721.,
4 N.SWAMINATHAN, DIRECTOR, THE KUTHANUR SERVICE CO-
OPERATIVE BANK - NO.F1563, KUTHANUR P.O.,
PALAKKAD - 678721.
WP(C) No.18331/2022 & con.cases
5
5 REGISTRAR OF CO-OPERATIVE SOCIETIES,
JAWAHAR SAHAKARANA BHAVAN DPI JUNCTION, THYCADU
P.O., THIRUVANANTHAPURAM - 695014.
6 JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
(GENERAL),
CIVIL STATION, PALAKKAD - 678001.
7 JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
(GENERAL),
CIVIL STATION, PALAKKAD - 678001.
8 AKASH, S/O SWAMINATHAN, KUNNAMKULAMGARA,
KOTHAMANGALAM, KUTHANUR P.O., PALAKKAD - 678721
9 BHARATH KRISHNA, S/O PANKAJAKSHAN, THOTTIKKAL,
KODIYAMPARA, KUTHANUR P.O., PALAKKAD - 678721.,
P.RAVINDRAN (SR.)
M.SASINDRAN
LAKSHMI RAMADAS
SREEDHAR RAVINDRAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.08.2022, ALONG WITH WP(C).18331/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) No.18331/2022 & con.cases
6
JUDGMENT
[WP(C) Nos.18331/2022, 19670/2022, 20989/2022] In these three cases, the challenge is to the order of the Joint Registrar of Co-operative Societies, Palakkad (for short 'the Joint Registrar') bearing No.JRGPKD/895/2022 - AEL dated 17.05.2022.
2. W.P.(C) No.18331/2022 has been filed by the Kuthanur Service Co-operative Bank Ltd. (for short 'the Society) and its President; while W.P.(C) No.19670/2022 has been filed by two individuals who have been included as rank No.1 in the two lists prepared by the Society for the purpose of appointment to the posts of Peon and Watchman respectively. The third writ petition, namely W.P.(C) No.20989/2022, has been filed by two individuals seeking that the afore order of the Joint Registrar be implemented.
3. The woodcut of the facts involved would indicate that the Society issued notification calling for candidates for the purpose of appointment to the posts of Peon and Watchman. The petitioners in W.P.(C) No.19670/2022 also applied. They are the sons of the then President of the Society and its Managing Committee member.
WP(C) No.18331/2022 & con.cases 7
4. The processes under the notification then followed and finally rank lists were published, in which the petitioners in W.P.(C) No.19670/2022 were included as rank Nos.1 for the two posts in question. This persuaded some of the candidates to approach the Joint Registrar with a request to give them details of the process of selection and thus led to an enquiry being conducted by the said Authority, concluding in his order involved in these cases.
5. The Joint Registrar has found that the involvement of the erstwhile President of the Society and the member of the Managing Committee of the Society - whose children are the petitioners in W.P.(C) No.19670/2022 - vitiated the entire selection process; and consequently, has set aside the rank lists and directed the Society to conduct a fresh process, following the applicable procedure.
6. This order of the Joint Registrar, as I have already said above, is challenged by the petitioners in W.P.(C) No.18331/2022 and W.P.(C) No.20989/2022.
7. Sri.P. Ravindran, learned senior counsel, instructed by Smt.Aparna Rajan appearing for the petitioners in W.P.(C) No.18331/2022, vehemently argued that solely because the erstwhile President or the member of the Managing Committee WP(C) No.18331/2022 & con.cases 8 were continuing in office, it does not mean that their children cannot apply for or be selected to the posts in question. His specific argument is that the Joint Registrar obtains no jurisdiction to have rescinded any resolution of the Society on the basis of complaints of the failed candidates, in view of the declarations made by this Court in Swathy Mohan and others v. Joint Registrar of Co-operative Societies (General), Kollam [2019 (4) KHC 451]. He thus prayed that the impugned order of the Joint Registrar be set aside.
8. Sri.M.Sasindran, learned counsel appearing for the petitioners in W.P.(C) No.19670/2022, adopted the afore submission of the learned senior counsel; but added that the Joint Registrar could not have issued the impugned order without specifying the resolutions rescinded, and in making an omnibus order finding that all action of the Society from the time of notification to be illegal and unlawful. He also thus prayed that the said order be set aside.
9. Sri.G.Hariharan, learned counsel appearing for the petitioners in W.P.(C) No.20989/2022, argued that the entire processes adopted by the Society is vitiated because it was intended to appoint the petitioners in W.P.(C) No.19670/2022, who are the children of the erstwhile President and a member WP(C) No.18331/2022 & con.cases 9 of the Managing Committee of the Society. He thus prayed that the order of the Joint Registrar be directed to be implemented without any further delay, so that his clients can also participate under the new notification to be issued by the Society.
10. Sri.Akhil George, learned counsel appearing for the candidates who have raised complaints against the notification process, namely respondents 3 and 4 in W.P.(C) No.18331/2022, argued that the Joint Registrar cannot be found to have acted in error at all because he has assessed all the relevant aspects and has found that the selection made of the petitioners in W.P.(C) No.19670/2022 was manipulated and redetermined because they are the children of the erstwhile President and member of the Managing Committee of the Society. He vehemently submitted that, therefore, the entire process is vitiated and is thus liable to be set aside, as has been done correctly by the Joint Registrar. He added that the notification issued by the Society was also made in such a manner so as to enable the Society to pick and choose candidates of their choice since it does not contain the details, as are mandatorily required and that this has also been found by the Joint Registrar correctly. He thus prayed that the order WP(C) No.18331/2022 & con.cases 10 of the Joint Registrar be implemented.
11. Smt.Parvathy K. - learned Government Pleader, submitted that the impugned order of the Joint Registrar cannot be found to be in error because he has only acted as he was expected to, under the Kerala Co-operative Societies Act and the Rules thereunder (for short 'KCS Act and Rules'). She pointed out that the erstwhile President and the member of the Managing Committee, whose sons are the petitioners in W.P. (C) No.19670/2022 - were involved in every stage of the decision making process with respect to the selection; and therefore, that a legitimate suspicion, regarding the validity of the processes, was inevitable. She thus prayed that W.P.(C) No.18331/2022 and W.P.(C) No.19670/2022 be dismissed.
12. I have evaluated and assessed the afore rival contentions on the touchstone of the various materials available on record.
13. On an ex facie reading of the order of the Joint Registrar, it is evident that he has not set aside a particular resolution of the Society, but has directed that the entire selection process from the stage of notification be treated as having been set aside. He has, thereafter, directed the Society to issue a fresh notification for the purpose of identifying WP(C) No.18331/2022 & con.cases 11 candidates to the posts in question.
14. Before I go into the validity of the order of the Joint Registrar, I must record that when I heard Sri.P.Ravindran, learned senior counsel on 26.07.2022 when this matter was earlier listed, I had passed the following order:
"Even though I have heard these matters fully today, it is essential that the Secretary of the Society furnishes certain additional details, namely:-
(a) When were the applications of the sons of the former President and the Director - Sri.Somanathan received by the Bank.
(b) The details of the meetings that happened with respect to the selection process subsequently thereof, with specific reference as to whether either of the afore gentlemen had participated in any such.
The afore information shall be placed before this Court by the Secretary of the Society in the form of an affidavit by the next posting date."
15. In obedience to the afore directions, an affidavit has been sworn to by the Secretary of the Society, with the following averments:
"1) I am the Secretary-in-charge of the 1st petitioner society. The above Writ Petition is filed challenging Ext.P11 order whereby the selection process to the post of Night Watchman and Peon was rescinded by the Joint Registrar of Co-operative Societies, Palakkad. The Writ Petition along with W.P.(C) No.19670/2022 and W.P.(C) No20989/2022 came up for consideration before this Hon'ble Court on 26.07.2022. This Hon'ble Court in the course of considering the Writ Petition, ordered the Secretary to furnish the information regarding date of receipt of applications from Bharath Krishna, S/o.Pankajakshan and Akash, S/o.Swaminathan, as also details of the meetings that happened with respect to the selection process subsequently thereof. It was also ordered to furnish details regarding participation of WP(C) No.18331/2022 & con.cases 12 Shri.Pankajakshan, then President of the society as well as Shri.Swaminathan, then Director in the meeting. This, this Hon'ble Court ordered to be filed in the form of an affidavit.
2) In compliance with the directions of this Hon'ble Court, I am furnishing the details as follows: Application from Bharath Krishna for appointment to the post of Peon was received on 13.10.2021. Application from Akash for appointment to the post of Night Watchman was received on 20.10.2021. After receipt of applications from these candidates as well as others, the committee of the society met on 07.10.2021 and decided to form a Sub Committee to take steps to fill up the vacancies of Peon / Watchman post. The Sub Committee consisted of the following members. (1) Shri.V.Viswanathan, (2) v. Unnikrishnan, (3) K.Gireesh Babu, (4) R.Haridas & (5) S.Radhakrishnan.
Neither Shri.Pankajakshan, then President nor Shri Swaminathan, then Director was included in this Committee. The Sub Committee thereafter met on 28.10.2021 for scrutinizing the application received and to take further follow up action in the matter of selection to the post of Peon and Watchman. There were 25 applicants for the post of Peon and 10 applicants for the post of Watchman. Out of the 25 applications received for the post of Peon, 3 applications were rejected and the other valid applications were handed over to the Managing Committee.
3) On 05.11.2021, the committee of the society took a decision to engage an agency for conducting the examination to the aforesaid post. In the said meeting, Shri. Pankajakshan as well as Sri.Swaminathan participated in their capacity as President and Director, respectively. Thereafter, in the meeting of the Managing Committee held on 03.02.2022, the date for conduct of interview was fixed.
4) After the written test, candidates who had secured the minimum required marks were decided to be interviewed on 24.02.2022. Interview was conducted on 24.02.2022. Neither Shri.Pankajakshan nor Shri.Swaminathan participated in the interview process. After the selection process, rank lists were prepared which are marked as Ext.P4 and P5 in the Writ Petition. On 17.03.2022, the committee again met and decided to issue appointment orders to meritorious candidates. In the said meeting, Shi.Swaminathan did not participate but Shri.Pankajakshan as the then President participated in WP(C) No.18331/2022 & con.cases 13 the meeting.
5. On 12.05.2022 the Committee met and decided to issue appointment orders to candidates who had secured highest marks in the selection process. In this meeting held on 12.05.2022 Shri.Pankajakshan as the then President participated. On 13.05.2022, Sri.Pankajakshan put in his resignation as President. Photo copy of the details of the meetings held on different dates narrated above as furnished by me on 13.07.2022 is produced herewith and marked as Exhibit-P12.
It is respectfully submitted that this affidavit is sworn to in compliance with the order of this Hon'ble Court dated 26.07.2022."
16. It is thus evident from the averments in the counter affidavit of the Society that the petitioners in W.P.(C) No.19670/2022 applied on 13.10.2021 and 20.10.2021 respectively and that it is only on 05.11.2021 that the Committee of the Society, in which the President as well as the Committee member were present, took a decision to engage an Agency to conduct the examination to the posts. Though the averments in the affidavit say that the erstwhile President and the Managing Committee member did not participate in the interview processes, it is evident that, in the subsequent meetings to issue appointment orders, the erstwhile President participated, though it is averred that the Managing Committee member did not.
17. In the afore scenario, one cannot find fault with the Joint Registrar in having entered into a suspicion that the WP(C) No.18331/2022 & con.cases 14 processes may not have been fair and transparent.
18. However, the order in question does not specify the reasons that have gone through the mind of the Joint Registrar in directing that the entire processes leading to the selection of the petitioners in W.P.(C) No.19670/2022 must be treated to be vitiated.
19. This is more so because, it is the specific case of the learned senior counsel Sri.P.Ravindran and Sri.M.Sasindran that the mere presence of the erstwhile President and the Managing Committee member cannot ipso facto lead to an affirmative conclusion that the processes were manipulted or vitiated and that specific instances of such ought to have been noticed and recorded. This submission made by them is also in the context of the complaints made by the other aspiring candidates - a copy of which is on record as Ext.P6 in W.P.(C) No.18331/2022 - wherein, they had alleged that the answer scripts were liable to be manipulated because the pages where the names and the registration numbers of the candidates are to be recorded, could have been easily removed and substituted. They have also alleged therein that the sons of the erstwhile President and the Managing Committee member were thus being attempted to be appointed by the Society. WP(C) No.18331/2022 & con.cases 15
20. As I have already said above, the Registrar has not rescinded a particular resolution of the Society, but has, in an omnibus fashion, set aside the entire selection processes from the inception, namely the issuance of notification until the rank list. Though the presence of the erstwhile President and the member of the Managing Committee may obtain some or reasonable cause for suspicion, the Joint Registrar ought to have looked into the matter from the angle of the actual vitiation or illegality, before having concluded that the entire processes is liable to be set aside.
21. Of course, when I say as afore, I am aware of the submissions of Sri.Akhil George, learned counsel for respondent - candidates, that the Mark Lists produced before this Court shows that the petitioners in W.P.(C) No.19670/2022 have been given the highest marks both in the written test and in the interview and that, though it is stated that there were several candidates who had participated, only four or five of them have been so included. I am certain that this is also an imputation that the Joint Registrar ought to have considered while taking a decision with respect to the resolutions of the Society, since he could have acted only under Rule 176 of the KCS Rules to rescind the same.
WP(C) No.18331/2022 & con.cases 16
22. In this regard, I am sure that the declaration of this Court in Swathy Mohan (supra) would not stand in the way because, when the Joint Registrar is approached by the candidates with respect to the vitiation of processes as are sanctioned in law, he certainly obtains the power to look into it; and as this Court has already declared, his competence in this regard is plenary. Hence, merely because some of the candidates had approached him, it would not stop the Joint Registrar from exercising his jurisdiction because it is up to him to verify and decide whether the mandatory processes under the KCS Act and Rules have been implicitly followed or violated, as the case may be.
In the afore circumstances, I order these writ petitions in the following manner:
a) W.P.(C)Nos.18331/2022 and 19670/2022 are allowed, setting aside the order of the Joint Registrar impugned therein; however, with a consequential direction to the said Authority to reconsider the entire matter, adverting to all documents and to my observations above and in particular to the affidavit sworn to by the Secretary of the Society dated 01.08.2022 in W.P.(C)No.18331/2022.
This shall be done by the Joint Registrar as expeditiously as WP(C) No.18331/2022 & con.cases 17 is possible, but not later than one month from the date of receipt of a copy of this judgment.
b) Consequentially, W.P.(C)No.20989/2022 is dismissed; however, leaving full liberty to the petitioners therein to approach this Court with a fresh writ petition depending upon the result of the afore process. Since I am allowing the Joint Registrar to look into the matter afresh, every relevant and germane input to be placed before him by either of the parties, will be taken into account and reflected in his resultant order.
c) Needless to say, any further contentions of the candidates relating to the notification and its contents, will also be considered by the Joint Registrar, though I clarify that I have not entered into it on its merits in this judgment.
These writ petitions are thus disposed of.
Sd/- DEVAN RAMACHANDRAN JUDGE stu WP(C) No.18331/2022 & con.cases 18 APPENDIX OF WP(C) 19670/2022 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE NOTIFICATION DATED 04/10/2021 PUBLISHED IN MALAYALA MANORAMA DAILY DATED 06/10/2021.
Exhibit P2 A TRUE COPY OF THE RANK LIST PUBLISHED FOR THE POST OF PEON.
Exhibit P3 A TRUE COPY OF THE RANK LIST PUBLISHED FOR APPOINTMENT TO THE POST OF WATCHMAN.
Exhibit P4 A TRUE COPY OF THE ORDER DATED 12/05/2022 ISSUED BY THE 3RD RESPONDENT SOCIETY.
Exhibit P5 A TRUE COPY OF THE ORDER DATED 18/03/2022 APPOINTING THE 2ND PETITIONER AS NIGHT WATCHMAN.
Exhibit P6 A TRUE COPY OF THE COMPLAINT DATED 28/12/2021, SUBMITTED BY THE RESPONDENTS 4 AND 5 AND OTHERS BEFORE THE 2ND RESPONDENT. Exhibit P7 A TRUE COPY OF THE WRITTEN STATEMENT SUBMITTED BY THE 3RD RESPONDENT SOCIETY BEFORE THE FIRST RESPONDENT.
Exhibit P8 A TRUE COPY OF THE ORDER NO.JRGPKD/895/2022- AEL DATED 17/05/2022 ISSUED BY THE JOINT REGISTRAR OF CO-OP; SOCIETIES (GENERAL) PALAKKAD.
WP(C) No.18331/2022 & con.cases 19 APPENDIX OF WP(C) 20989/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE NOTICE PUBLISHED BY THE 1ST RESPONDENT BANK IN MALAYALA MANORAMA DAILY, PALAKKAD EDITION ON 06.10.2021 Exhibit P2 TRUE COPY OF THE HALL TICKET ISSUED BY THE BANK IN THE NAME OF THE 2ND PETITIONER TO ATTEND FOR THE WRITTEN TEST ON 04.12.2021 VIDE NOTICE DATED 18.11.2021 Exhibit P3 TRUE COPY OF THE RANK LIST PUBLISHED BY THE 1ST RESPONDENT BANK RELATING TO THE SELECTION FOR THE POST OF PEON IN THE BANK Exhibit P4 TRUE COPY OF THE RANK LIST ISSUED BY THE 1ST RESPONDENT BANK RELATING TO THE SELECTION FOR THE POST OF WATCHMAN IN THE BANK Exhibit P5 TRUE COPY OF THE ORDER DATED 18.03.2022 ISSUED BY THE 1ST RESPONDENT BANK APPOINTING THE SON OF THE 4TH RESPONDENT AS PEON Exhibit P6 TRUE COPY OF THE COMMON JUDGMENT MADE W.P. (C) NO.12771/2022 AND W.P.(C) NO.12778/2022 DATED 06.04.2022 Exhibit P7 TRUE COPY OF THE ORDER DATED 12.05.2022 APPOINTING ONE BHARATH KRISHNA SON OF THE 3RD RESPONDENT Exhibit P8 TRUE COPY OF THE ORDER DATED 17.05.2022 ISSUED BY THE 6TH RESPONDENT Exhibit P9 TRUE COPY OF THE CIRCULAR NO. 79/2011 DATED 09.11.2022 ISSUED BY THE 5TH RESPONDENT WP(C) No.18331/2022 & con.cases 20 APPENDIX OF WP(C) 18331/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE NOTIFICATION OF THE BANK APPEARED IN THE MALAYALA MANORAMA DAILY DATED 06/10/2021.
Exhibit P1(A) TRUE COPY OF THE NOTIFICATION OF THE BANK APPEARED IN THE MATHRUBHOOMI DAILY DATED 06/10/2021.
Exhibit P2 TRUE COPY OF THE CIRCULAR NO.79/2011 DATED 09/11/2011 ISSUED BY THE REGISTRAR OF CO- OPERATIVE SOCIETIES.
Exhibit P3 TRUE COPY OF THE ORDER OF THE REGISTRAR OF CO-OPERATIVE SOCIETIES DATED 20/01/2021 NO. R.C.S./4296/2020-E.M.(2).
Exhibit P4 TRUE COPY OF THE RANK LIST OF PEONS IN KUTHANUR SERVICE CO-OPERATIVE BANK DATED NIL.
Exhibit P5 TRUE COPY OF THE RANK LIST OF WATCHMAN IN KUTHANUR SERVICE CO-OPERATIVE BANK DATED NIL..
Exhibit P6 TRUE COPY OF THE REPRESENTATION SUBMITTED BY 3RD RESPONDENT AND OTHERS BEFORE THE 1ST RESPONDENT DATED 28/12/2021.
Exhibit P7 TRUE COPY OF THE COMMON JUDGMENT IN WPC NO. 12771/2022 AND WPC NO.12778/2022 DATED 06/04/2022.
Exhibit P8 TRUE COPY OF THE APPOINTMENT ORDER ISSUED BY THE BANK TO THE POST OF WATCHMAN DATED 18/03/2022.
Exhibit P9 TRUE COPY OF THE APPOINTMENT ORDER ISSUED BY THE BANK TO THE POST OF PEON DATED 12/05/2022.
Exhibit P10 TRUE COPY OF THE WRITTEN SUBMISSION WP(C) No.18331/2022 & con.cases 21 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 12/05/2022.
Exhibit P11 TRUE COPY OF THE ORDER OF THE JOINT REGISTRAR (GENERAL) DATED 17/05/2022 NO. JRGPKD/895/2022-AEL.
Exhibit P12 TRUE COPY OF THE DETAILS OF THE MEETINGS HELD ON DIFFERENT DATES NARRATED IN THE AFFIDAVIT DATED 13/07/2022