Kerala High Court
P.K.Gopinathan Nair vs The State Of Kerala
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
TUESDAY,THE 15TH DAY OF JULY2014/24TH ASHADHA, 1936
WP(C).No. 30717 of 2013 (L)
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PETITIONER(S):
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P.K.GOPINATHAN NAIR,
TC 27/85, RED CROSS ROAD,
THIRUVANANTHAPURAM - 695 035.
BY ADVS.SRI.SUMAN CHAKRAVARTHY
SRI.SANDEEP T.GEORGE
RESPONDENT(S):
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1. THE STATE OF KERALA,
REPRESENTED ITS SECRETARY TO GOVERNMENT,
HEALTH AND FAMILY WELFARE DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2. THE DIST. COLLECTOR & EX-OFFICIO PRESIDENT,
INDIAN RED CROSS SOCIETY,
THIRUVANANTHAPURAM DISTRICT BRANCH
OFFICE OF THE DIST. COLLECTOR, KUDAPPANKUNNU,
THIRUVANANTHAPURAM - 695 043.
3. INDIAN RED CROSS SOCIETY,
KERALA STATE BRANCH, RED CROSS BUILDING,
OPPOSITE GENERAL HOSPITAL,
THIRUVANANTHAPURAM - 695 035,
REPRESENTED BY ITS SECRETARY.
4. THE ADHOC COMMITTEE,
INDIAN RED CROSS SOCIETY THIRUVANANTHAPURAM DISTRICT BRANCH,
RED CROSS BUILDING, OPPOSITE GENERAL HOSPITAL,
THIRUVANANTHAPURAM - 695 035,
REPRESENTED BY ITS SECRETARY.
R1 & 2 BY SENIOR GOVERNMENT PLEADER SRI.JOSEPH GEORGE
R3 & 4 BY ADV. SRI.BLAZE K.JOSE, SC, INDIAN RED CROSS SOCIETY
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 15-07-2014,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
PJ
WP(C).No. 30717 of 2013 (L)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXT.P1: TRUE COPY OF THE NEWS ITEM IN CHANDRIKA DAILY DATED 17/11/13.
EXT.P2: TRUE COPY OF THE JANMABHOOMI DAILY DTED 17/11/13.
EXT.P3: TRUE COPY OF THE RELEVANT PORTION OF THE RULES GOVERNING THE
DISTRICT BRANCH.
EXT.P4: TRUE COPY OF THE REPRESENTATION DATED 6/12/13.
RESPONDENT(S)' EXHIBITS
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NIL.
/ TRUE COPY /
P.S. TO JUDGE
PJ
A.MUHAMED MUSTAQUE, J.
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W.P.(C) No.30717 of 2014
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Dated this the 15th day of July, 2014
JUDGMENT
The petitioner is a life member of Indian Red Cross Society. He approached this Court on account of inaction on the part of the third respondent to convene a General Body Meeting to elect the District Branch Committee of Thiruvananthapuram Red Cross Society in terms of Chapter VI (1) [c] of the codified rules.
2. The learned counsel appearing for the third respondent undertakes that the General Body Meeting will be convened to elect a District Branch Committee of Thiruvananthapuram Red Cross Society, within a period of six weeks from today.
Recording the above undertaking, this writ petition is disposed of.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE ln