P.M.MOHANDAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are employees of the 4th respondent Service Co-operative Bank, which is a Co-operative Society registered under the Kerala Co-operative Societies Act, 1969, have filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P3 decision taken by the 5th respondent Society on 23.06.2018 as the same is illegal and in violation of sub-section (6) of Section 80 of the Act. The petitioner has also sought for an order directing respondents 4 and 5 to reimburse the dearness allowance to the petitioners, which were deducted by Ext.P3.

(2.) On 17.07.2018, when this writ petition came up for admission, the learned Senior Government Pleader took notice on admission for respondents 1 to 3. This Court issued urgent notice on admission by special messenger to respondents 4 and 5.

(3.) A counter affidavit has been filed by the