MADHU.C. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, an employee of the third respondent Company, has a grievance that the Government has issued Exhibit P3 directive to the third respondent to extend financial assistance to the fifth respondent, a Society, though the Government has no such power.

(2.) The facts in brief are that the fifth respondent is a Co -operative Society having the employees of the third respondent Company as its members; it also functions from the administrative building of the third respondent. With a huge fund basis, the fifth respondent Society has also collected deposits from its members, apart from extending the loans.

(3.) In the course of time, a couple of employees of the fifth respondent Society, in connivance with certain members of the managing committee, all of them being the employees of the third respondent, have indulged in huge misappropriation of funds running into about thirty one crore rupees, apart from subjecting the Society to maladministration.