IDUKKI DISTRICT POLICE CO-OP SOCIETY Vs. RASHEED

JUDGEMENT

(1.) This intra-court appeal is preferred against the judgment of the learned Single Bench in WP(C) No.26956/2024 dtd. 9/9/2024. The appellant herein is the Idukki District Police Co-operative Society Ltd., 7th respondent in the aforesaid writ petition.

(2.) The writ petitioner, Rasheed A. K., had availed four loans from the appellant, Idukki District Police Co-operative Society Ltd. and defaulted the repayment. The writ petitioner/1st respondent had claimed benefits under various One Time Settlement Schemes [for short, 'OTS Schemes'] for clearing the outstanding loan amount. The last OTS Scheme announced was under Ext.P14 circular dtd. 7/6/2024. The request submitted by the writ petitioner/1st respondent was turned down by the Assistant Registrar of the Co-operative Society as per Ext.P20 communication. Thereafter, 1st respondent approached the writ Court claiming the following reliefs:

(3.) The contention of the petitioner was that, during 2023 itself, the OTS benefit was extended to the 1st respondent as per Ext.R7(a) and the same was not been acted upon by the 1st respondent. It was also contended that the Society is running at a loss and therefore, is not obliged to extend the benefits under Ext.P14 circular.