G THOMAS Vs. PRESIDENT

JUDGEMENT

(1.) PETITIONER is challenging Exts. P3 to P5 orders. According to the petitioner the work allotment through the impugned orders had in effect resulted in demotion of the petitioner from the post of Assistant Secretary. It is evident from Exts. P3 to P5 orders that, various staff in the 2nd respondent Bank has been inter-changed with respect to assignment of various duties and functions. However, the question whether Exts. P3 to P5 are sustainable or not and as to whether it will amount to demotion in cadre etc; need not adjudicated by this Court in writ petition, since there are effective alternate remedies available. The petitioner had already approached the Co-operative Arbitration court, through Ext. P11 petition, challenging Exts. P3 to P5 orders. He had also moved Ext. P12 application seeking interim stay of operation of the impugned orders, pending disposal of Ext. P11 application.

(2.) UNDER the above circumstance, the writ petition is disposed of directing the Co-operative Arbitration Court, thiruvananthapuram to consider and dispose of Ext. P12 application for interim stay and also Ext. P11 petition at the earliest. The interim application may be considered by the said tribunal as early as possible, at any rate, within one month from the date of receipt of a copy of this judgment. The writ petition is disposed of accordingly.