JOHN Vs. JOINT REGISTRAR OF CO OP SOC

JUDGEMENT

(1.) When C. M. P. 847 of 1996 in W. A. 316 of 1996 came up for orders, counsel appearing on either side wanted the appeal itself heard and disposed of. Accordingly, we heard counsel at length. As agreed to by them, we are disposing of the Writ Appeal.

(2.) O. P. 3097/1996 was filed on 20-2-1996. One of us, J. B. Koshy, J , ordered notice by Special Messenger. On getting notice, respondents entered appearance. Learned counsel appearing on either side submitted that facts are not in dispute. The question of law that arises in the Original Petition is identical to that in W. A. 316/1996. Learned Counsel, therefore, prayed for disposal of the Original Petition along with W. A. 316/1996. Accordingly we are disposing of the Original Petition along with W. A. 316/ 1996.

(3.) Appellant in Writ Appeal and respondents 2, 3 and 4 in O. P. 3097/ 1996 were members of the managing committee of primary co-op, societies, which were attached to the central society, namely the Kottayam Dist. Co-op. Bank Ltd. They, being members of the managing committee of the primary societies, were sent up as delegates to the general body of the Kottayam Dist Co-op. Bank Ltd., hereinafter referred to as "the bank". As delegates of the general body of the bank, they got elected to the managing committee of the bank. Appellant become the President of the Bank.