MANAGING COMMITTEE OF VALLAPPUZHA SERVICE CO-OPERATIVE BANK Vs. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES GENERAL

JUDGEMENT

(1.) Petitioner No.1 is the Managing Committee of the Vallappuzha Service Co-operative Bank. Petitioner No.2 is the Service Co operative Bank.

(2.) The bank initiated steps to make an appointment to the post of a sub staff. Respondent Nos.2 to 5 convened a press conference on 8/12/2022 and raised certain allegations which were published in the print and visual media.

(3.) Some members of the bank filed complaints against respondent Nos.2 to 5. The Managing Committee, in its meeting held on 18/4/2023, decided to take action against respondent Nos.2 to 5. The Committee, on 25/4/2023, issued show cause notices to respondent Nos.2 to 5 (Exts.P5 to P8), calling upon them to explain why they should not be removed from the membership of the bank. Respondent Nos.2 to 5 submitted replies (Exts.P9 to P12) refuting the allegations.