Kerala High Court
Sheela S vs The State Of Kerala on 13 January, 2021
Author: Sunil Thomas
Bench: Sunil Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942
WP(C).No.25744 OF 2020(P)
PETITIONER:
SHEELA S
AGED 57 YEARS
W/O. VYASAN,
WORKDING AS BRANCH MANAGER/INTERNAL AUDITOR,
S.C.B.LTD 1155,
CHIRAYINKEEZHU,
RESIDING AT CHITHIRA,
KUTTIKKAD LANE,
CHIRAYINKEEZHU,
THIRUVANANTHAPURAM
BY ADVS.
SRI.C.S.MANILAL
SRI.S.NIDHEESH
RESPONDENTS:
1 THE STATE OF KERALA
REP BY THE SECRETARY TO GOVT. CO-OPERATIVE
DEPARTMENT, SECRETARIAT, TRIVANDRUM-695 001
2 THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
STATE OF KERALA, TRIVANDRUM-695 001
3 THE JOINT REGISTRAR (GENERAL)
CO-OPERATIVE SOCIETIES,
TRIVANDRUM-695 001
4 THE CHIRAYINKEEZHU SERVICE CO-OPERATIVE BANK LTD
NO.1155,
CHIRAYINKEEZHU,
GOVERNING BODY,
REP. BY THE SECRETARY,
TRIVANDRUM-695 305
5 RAVEENDRAN NAIR.R.
BRANCH MANAGER/INTERNAL AUDITOR,
CHIRAYINKEEZHU SERVICE CO-OPERATIVE BANK LTD NO.1155,
CHIRAYINKEEZHU,
THIRUVANANTHAPURAM-695 305
WP(C).No.25744 OF 2020
2
6 VIJAYAKUMARI.K.V.,
BRANCH MANAGER/INTERNAL AUDITOR, CHIRAYINKEEZHU
SERVICE CO-OPERATIVE BANK LTD NO.1155,
CHIRAYINKEEZHU, THIRUVANANTHAPURAM-695 305
7 SURESHKUMAR.B.,
BRANCH MANAGER/INTERNAL AUDITOR,
CHIRAYINKEEZHU SERVICE CO-OPERATIVE BANK LTD
NO.1155, CHIRAYINKEEZHU,
THIRUVANANTHAPURAM-695 305
SR.GP BIMAL K NATH
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.25744 OF 2020
3
JUDGMENT
Dated this the 13th day of January 2021 The petitioner in this Writ Petition is the petitioner in A.R.C No.48/2020 of the Co-operative Arbitration Court, Trivandrum. He filed an application under Section 69(2) of the Co-operative Societies Act seeking certain reliefs.
The petitioner has come up with this writ petition seeking a limited relief for a direction to the Tribunal to dispose of the matter as expeditiously as possible. It seems that, the application was filed only in November and the application seems to be rather fresh.
However, considering the nature of the relief sought and also the grievance set up by the petitioner herein, I am inclined to dispose of the writ petition itself without ordering notice to the other contesting respondents but after hearing the learned Senior Government Pleader, with a direction to the Arbitration Tribunal, Trivandrum to take up WP(C).No.25744 OF 2020 4 and dispose of the A.R.C No. 48/2020, as expeditiously as possible, at any rate, with in a period of 6 months from the date of receipt of a copy of this judgment.
Sd/-
SUNIL THOMAS
JUDGE
Jms //True Copy// P.A to Judge
WP(C).No.25744 OF 2020
5
APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE DRAFT SENIORITY LIST DATED
14.5.2020
EXHIBIT P2 TRUE COPY OF THE ORDER OF THE 2ND
RESPONDENT DATED 1.1.2019 R.C.S.9423/18
EXHIBIT P3 TRUE COPY OF THE REQUEST OF THE PETITIONER
DATED 9.7.2020
EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WPC 15082/2020
DATED 28.7.2020
EXHIBIT P5 TRUE COPY OF THE DECISION OF THE 4TH
RESPONDENT DATED 7.10.2020 REF NO.1168/2020
EXHIBIT P6 TRUE COPY OFT HE ARC 48/2020 FILED BEFORE
THE CO-OPERATIVE ARBITRATION COURT, TRIVANDRUM DATED 3.11.2020 //True Copy// P.A to Judge