Kulathupuzha Service Co-Operative ... vs Co-Operative Arbitration Court on 9 November, 2009

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Kerala High Court

Kulathupuzha Service Co-Operative ... vs Co-Operative Arbitration Court on 9 November, 2009

Bench: S.Siri Jagan

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

WP(C).No. 30514 of 2009(H)


1. KULATHUPUZHA SERVICE CO-OPERATIVE BANK
                      ...  Petitioner
2. THE PRESIDENT, KULATHUPUZHA SERVICE

                        Vs



1. CO-OPERATIVE ARBITRATION COURT,
                       ...       Respondent

2. A.ABDUL SALIM, DIRECTOR BOARD MEMBER,

3. SABU ABRAHAM, DIRECTOR BOARD MEMBER,

4. U.NAZARUDEEN, DIRECTOR BOARD MEMBER,

5. SWAPNA SUNIL, DIRECTOR BOARD MEMBER,

6. JOINT REGISTRAR OF CO-OPERATIVE

                For Petitioner  :SRI.  K.SIJU

                For Respondent  : No Appearance

The Hon'ble MR. Justice S.SIRI JAGAN

 Dated :09/11/2009

 O R D E R
                             S. Siri Jagan, J.
               =-=-=-=-=-=-=-=--=-=-=-=-=-=-=-=-=-=
                     W. P (C) No. 30514 of 2009
               =-=-=-=-=-=-=-=-=--=-=-=-=-=-=-=-=-=
                Dated this, the 9th November, 2009.

                            J U D G M E N T

The petitioner is a Co-operative Bank. They wanted to fill up four vacancies of Peons, Salesman and Night Watchman. The 5th respondent filed W.P(C) No. 10712/2008 before this Court to keep the recruitment in abeyance, which was dismissed by Ext. P1 judgment. Thereafter, respondents 2 to 5 filed ARC No. 5/2009 before the Co-operative Arbitration Court, in which I.A. No. 9/2009 for interim stay of the selection process was also filed. On 5-1-2009, the Co-operative Arbitration Court passed Ext. P3 ex parte interim order. Thereafter, the petitioner entered appearance and opposed the continuance of the stay. The grievance of the petitioner is that although the I.A was heard on 20-2-2009, no orders are passed by the Co-operative Arbitration Court in the I.A. The petitioner therefore seeks a direction to the 1st respondent- Co-operative Arbitration Court to pass final orders in I.A.No. 9/2009 in A.R.C.No. 5/2009 expeditiously.

2. I have heard the learned Government Pleader also.

3. In the nature of the order I propose to pass, I do not think it necessary to issue notice to respondents 1 to 5.

In the facts and circumstances of the case, I dispose of this writ petition with a direction to the 1st respondent to pass orders in I.A.No. 9/2009 in A.R.C. No. 5/2009, as expeditiously as possible, at any rate, within two weeks from the date of receipt of a copy of this judgment.

Sd/- S. Siri Jagan, Judge.

Tds/ [True copy] P.S to Judge.

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