AJI Vs. STATE OF KERALA
LAWS(KER)-1995-1-10
HIGH COURT OF KERALA
Decided on
January 24,1995
AJI
Appellant
VERSUS
STATE OF KERALA
Respondents
Referred Judgements :-
INCOME TAX COMMISSIONER V. AHMEDBHAI UMARBHAI & CO. [REFERRED TO]C E S C LIMITED VS. SUBHASH CHANDRABOSE [REFERRED TO]
Cited Judgements :-
THIRUVALLA EAST CO OP BANK LTD VS. JOINT REGISTRAR OF CO OP SOCIETIES [LAWS(KER)-2006-10-44] [REFERRED TO]MALAMPUZHA SERVICE CO-OPERATIVE BANK AND K.V. SIVARAMAN, THE PRESIDENT VS. THE STATE OF KERALA, [LAWS(KER)-2007-7-132] [REFERRED TO]
NILAMBUR CO-OPERATIVE URBAN BANK VS. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL) [LAWS(KER)-2020-1-113] [REFERRED TO]
KARANNUR SERVICE CO VS. CALICUT CITY SERVICE CO [LAWS(KER)-2015-9-194] [REFERRED TO]
E K AUGUSTINE VS. STATE OF KERALA; JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES; BOARD OF DIRECTORS OF THUDANGANAD SERVICE CO-OPERATIVE BANK LTD; THUDANGANAD SERVICE CO-OPERATIVE BANK LTD [LAWS(KER)-2016-9-77] [REFERRED]
K. RAMAKRISHNAN VS. THE JOINT SECRETARY, FINANCE DEPTT. GOVT. OF KERALA AND OTHERS. [LAWS(KER)-2000-4-27] [REFERRED TO]
PRESIDENT, KOLKKALAM SERVICE VS. MEENAKSHIKUTTY V. M. [LAWS(KER)-2002-3-76] [REFERRED TO]
SWATHY MOHAN VS. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES [LAWS(KER)-2019-7-127] [REFERRED TO]
SHANMUKHA SUNDARAM PILLAI S. VS. MEENACHIL RUBBER MARKETING & PROCESSING CO-OPERATIVE SOCIETY LTD [LAWS(KER)-2022-4-46] [REFERRED TO]
JOSEPH MATHEW VS. STATE OF KERALA [LAWS(KER)-2025-1-33] [REFERRED TO]
SHAIJU K., SENIOR ACCOUNTANT, ALAPPUZHA DISTRICT CO-OPERATIVE BANK LTD VS. ALAPPUZHA DISTRICT CO-OPERATIVE BANK LTD [LAWS(KER)-2018-9-352] [REFERRED TO]
CHRISTIAN COLLEGE CO OPERATIVE SOCIETY VS. ANNAMMA JOHN [LAWS(KER)-1998-7-14] [REFERRED TO]
THIRUVANANTHAPURAM REGIONAL CO-OPERATIVE MILK VS. REGISTRAR (DIRECTOR) DAIRY DEVELOPMENT DEPARTMENT [LAWS(KER)-2017-7-202] [REFERRED TO]
SMT.SIVAPRABHA VS. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES [LAWS(KER)-2016-7-70] [REFERRED TO]
KUNHAMMAD VS. JOINT REGISTRAR [LAWS(KER)-1997-11-9] [REFERRED TO]
JUDGEMENT
-
(1.)Appellants in W.A. 345 of 1992 challenges the judgment in O.P. 6781 of 1991. They are third parties. W.A. 672 of 1992 is filed by the petitioner in the O.P. W.A. 664 of 1993 is filed by the Joint Registrar of Cooperative Societies, Alappuzha and W.A. 272 of 1993 is filed by third parties challenging the decision in O.P. 15848 of 1992.
(2.)The position of the parties as arrayed in O.P. 6781 of 1991 is followed in the discussion hereunder.
(3.)O.P. 6781 of 1991 was filed by the President of the Alleppey District Cooperative bank Limited, Alappuzha challenging Exts. P-4 and P-5 orders of respondents 1 and 3. As per Ext. P-4 order, first respondent directed the petitioner to keep in abeyance all further proceedings including interview and appointment proposed by the bank till the enquiry on the complaint petition is over and the fact intimated to the bank in writing. Ext. P-5 is a telegraphic communication issued by the third respondent staying appointments.
(2.)The position of the parties as arrayed in O.P. 6781 of 1991 is followed in the discussion hereunder.
(3.)O.P. 6781 of 1991 was filed by the President of the Alleppey District Cooperative bank Limited, Alappuzha challenging Exts. P-4 and P-5 orders of respondents 1 and 3. As per Ext. P-4 order, first respondent directed the petitioner to keep in abeyance all further proceedings including interview and appointment proposed by the bank till the enquiry on the complaint petition is over and the fact intimated to the bank in writing. Ext. P-5 is a telegraphic communication issued by the third respondent staying appointments.
Copyright © Regent Computronics Pvt.Ltd.