P.V. ABDUL SALAM Vs. MUKKOM SERVICE CO

JUDGEMENT

(1.) The petitioners who are members of the managing committee of the 1st respondent Bank has approached this Court in this Writ petition under Article 226 of the Constitution of India seeking a Writ of certiorari to quash Ext.P3 notice dated 03.01.2018 issued by the 2nd respondent Joint Registrar under Rule 44(1) (j) of the Kerala Co-operative Societies Rules, 1969 (for brevity, 'the Rules') and also Ext.P6 notice dated 23.01.2018 issued by the said respondent. The petitioners have also sought for a writ of mandamus commanding the 2nd respondent to furnish a copy of the report of the 4th respondent Unit Inspector and the letter of the 3rd respondent Assistant Registrar in order to furnish a proper explanation and to defend the proceedings initiated as per Exhibits P3 and P6.

(2.) On 07.02018 when this writ petition came for admission notice by speed post was ordered to the 1st respondent and the learned Government Pleader took notice for respondents 2 to 4. This Court has also made it clear that no coercive steps shall be taken against the petitioners, without leave of the Court.

(3.) Heard the learned counsel for the petitioner, the learned counsel for the 1st respondent Bank and also the learned Senior Government Pleader for respondents 2 to 4.