Kerala High Court
Arun V vs The Joint Registrar Of Co-Operative ... on 30 August, 2013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
TUESDAY,THE 4TH DAY OF OCTOBER 2016/12TH ASWINA, 1938
WP(C).No. 28426 of 2016 (C)
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PETITIONER(S):
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ARUN V,
JUNIOR CLERK, (UNDER ORDER OF TERMINATION), ALLEPPEY
COASTAL SERVICE CO-OPERATIVE BANK LTD NO 1014, ALAPPUZHA 6.
BY ADV. SRI.P.C.SASIDHARAN
RESPONDENT(S):
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1. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
ALAPPUZHA 688 001.
2. ALLEPPEY COASTAL SERVICE CO-OPERATIVE BANK LTD NO 1014,
ALAPPUZHA 688 006, REPRESENTED BY ITS SECRETARY.
3. THE PRESIDENT,
ALLEPPEY COASTAL SERVICE CO-OPERATIVE BANK LTD NO 1014,
ALAPPUZHA 688 006.
4. THE MANAGING COMMITTEE,
ALLEPPEY COASTAL SERVICE CO-OPERATIVE BANK LTD NO 1014,
ALAPPUZHA 688 006.
BY ADV. SRI.V.A.MUHAMMED
BY ADV. SRI.V.RAJASEKHARAN NAIR
BY GOVERNMENT PLEADER SMT. VIDYA A.C
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 04-10-2016, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 28426 of 2016 (C)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 TRUE COPY OF THE COMMUNICATION DATED 30-08-2013
EXHIBIT P2 TRUE COPY OF THE ORDER ISSUED TO THE PETITIONER BY THE 3RD
RESPONDENT APPOINTING HIM TO THE POST.
EXHIBIT P3 TRUE COPY OF THE RESOLUTION OF THE 4TH RESPONDENT
MANAGING COMMITTEE COMMUNICATED TO THE PETITIONER.
EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 08-08-2016.
RESPONDENT'S ANNEXURES: NIL
// TRUE COPY//
PA TO JUDGE
sab
P.B.SURESH KUMAR, J.
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W.P.(C) No.28426 of 2016
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Dated this the 4th day of October, 2016
J U D G M E N T
Ext.P3 order by which the petitioner was terminated from the service of the second respondent Bank is under challenge in this writ petition.
2. It is seen that on 26.8.2016, this Court passed an interim order staying the operation of Ext.P3.
3. When this matter was taken up today, the learned counsel for the second respondent Bank submitted that the petitioner has been reinstated without prejudice to the right of the Society to proceed against him in accordance with law. In the light of the said submission, the writ petition is disposed of making the interim order absolute, without prejudice to the right of the second respondent Bank to proceed against the petitioner, in accordance with law.
SD/-
P.B. SURESH KUMAR,
sab JUDGE