Kerala High Court
Manju C.Jacob vs Joint Registrar (Co-Operative ... on 11 August, 2009
Author: Antony Dominic
Bench: Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 22809 of 2009(U)
1. MANJU C.JACOB, AGED 30 YEARS,
... Petitioner
Vs
1. JOINT REGISTRAR (CO-OPERATIVE SOCIETIES)
... Respondent
2. ASSISTANT REGISTRAR,(CO-OPERATIVE
3. CHAVAKKAD FIRKA CO-OPERATIVE RURAL BANK
4. SNEHA JOSEPH V. W/O. RENJITH, THANIKKAL
5. RESHMI.V.R.W/O. A.S.MONI,APPANADATH
For Petitioner :SRI.SHOBY K.FRANCIS
For Respondent : No Appearance
The Hon'ble MR. Justice ANTONY DOMINIC
Dated :11/08/2009
O R D E R
ANTONY DOMINIC, J.
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W.P.(C) NO. 22809 OF 2009 (U)
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Dated this the 11th day of August, 2009
J U D G M E N T
Petitioner's complaint is that overlooking her seniority, promotion has been wrongly given to respondents 4 and 5. Complaining of this, according to the petitioner, Ext.P10 complaint has been made to the 1st respondent.
2. Evidently the dispute raised is a service dispute and therefore the only remedy now provided by the statute is under Section 69(2)(d) of the Kerala Co-operative Societies Act. Therefore the petitioner has to avail of that remedy.
In view of the above, the writ petition is disposed of leaving it open to the petitioner to pursue the statutory remedy available under Section 69(2)(d) of the Co-operative Societies Act. Needles to say that if any such proceedings are initiated, the authorities concerned shall endeavour to dispose of the same with due expedition.
ANTONY DOMINIC, JUDGE Rp