Kerala High Court
Balachandra Kartha.S vs The Registrar Of Co.Operative ... on 23 May, 2008
Author: V.Giri
Bench: V.Giri
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 14584 of 2008(J)
1. BALACHANDRA KARTHA.S.,
... Petitioner
Vs
1. THE REGISTRAR OF CO.OPERATIVE SOCIETIES,
... Respondent
2. THE SECRETARY TO GOVT.DEPARTMENT OF
For Petitioner :SRI.P.SANTHOSH KUMAR (PANAMPALLI NAGAR)
For Respondent : No Appearance
The Hon'ble MR. Justice V.GIRI
Dated :23/05/2008
O R D E R
V.GIRI,J.
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W.P ( C) No.14584 of 2008
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Dated this the 23rd May, 2008
J U D G M E N T
Aggrieved by the non-inclusion of the petitioner in the list forwarded by the DPC in relation to the post of Deputy Registrar, petitioner has preferred Exhibit-P1 statutory appeal before the 2nd respondent. The appeal is to be decided by the statutory authority.
After having heard the learned Government Pleader also, the writ petition is disposed of directing the 2nd respondent to consider and pass orders on Exhibit-P1 within a period of three months from the date of receipt of a copy of this judgment.
(V.GIRI, JUDGE) ma K.THANKAPPAN,J CRL.A. NO.92 OF 1999 ORDER 25th May, 2007 Common issues are raised for consideration in all these writ petitions. Reference is made to the facts in Writ Petition No.4562/2008 for the sake of convenience.