ARAYOOR SERVICE CO Vs. JOINT REGISTRAR OF CO

JUDGEMENT

(1.) The petitioner, who is a Co-operative Society registered under the Co-operative Societies Act, is before this Court in this writ petition, seeking a writ of certiorari to quash Ext.P5 order dated 9.10.2017 of the 1st respondent and for a declaration that the 1st respondent cannot interdict in the matters regarding the selection and appointment since the constitution of the Arbitration Court and in view of the law declared by the Larger Bench of this Court in Chirayinkeezhu Service Co-operative Bank Ltd. v. Santhosh (2015 (4) KLT 163).

(2.) On 12.10.2017, when this writ petition came up for admission, the learned Government Pleader sought time to get instructions. This Court issued urgent notice by speed post to respondents 2 and 3 returnable in two weeks. This Court has also made it clear that the selection process up to issuance of appointment order can be proceeded by the petitioner Society. However, appointment shall be made only by securing further orders.

(3.) During the pendency of this writ petition, the complainant before the Joint Registrar, got himself impleaded by filing I.A.No.19939/2017 vide the order of this Court dated 6.12.2017. A counter affidavit has also been filed by the 3rd respondent opposing the reliefs sought for by the petitioner.