Sarath Louis K vs Joint Registrar (General), Co-Operative Societies, Thrissur, Ayyanthole P.O, Thrissur District 680003

Devan Ramachandran, J

The singular plea of the petitioner is that the first respondent be directed to take up Ext.P3 complaint preferred by him and to dispose it of at the earliest.

The petitioner says that he has been constrained to prefer Ext.P3 before the first respondent because respondents 3 and 4 are now attempting to make appointments through a vitiated recruitment process, pursuant to Ext.P1 notification; and that unless it is interdicted quickly, the third respondent - Society itself will stand prejudiced.

Smt.K.G.Sarojini - learned Government Pleader, responded to the afore submissions of Sri.Muhammed Hussain K.M. - learned counsel for the petitioner, saying that Ext.P3 can be disposed of by the first respondent without any delay and that, in the meanwhile, the said Authority will also ensure that the recruitment process is done only as per law. She, however, prayed that this Court may not make any affirmative declarations with respect to the contentions of the petitioner in this case and leave it to be finally decided by the first respondent.

I am aware that this Court is disposing of this writ petition at the stage of admission, without issuing notice to respondents 3 to 6. I am, however, of the view that I am not inhibited from doing so, since the directions I propose herein will not prejudice them either.

Taking note of the afore submissions of the learned Government Pleader, I dispose of this writ petition, directing the first respondent to take up Ext.P3 complaint of the petitioner and dispose it of; resulting in an appropriate order and necessary action thereon, after hearing him, as also respondents 3 to 6.

Needless to say, all action to be taken by respondents 3 and 4 pursuant to Ext.P1 notification will abide by the final decision to be taken by the first respondent - Joint Registrar, in terms of the afore directions.