SUNIL KUMAR.K Vs. STATE OF KERALA

JUDGEMENT

(1.) The limited prayer made by the petitioners in this writ petition is that the 4th respondent- Additional Registrar -Secretary, Kerala State Co-operative Union, be directed to implement Ext.P18 order issued by the Government of Kerala. They say that this order has been issued by the Government in consultation with all the other stakeholders, including the State Co- operative Union and therefore, that there is no justification for the 4th respondent in not implementing it fully.

(2.) The learned Standing Counsel appearing for the 4th respondent submits that a counter affidavit has been placed on record on behalf of his client today, wherein it is clearly averred, in paragraphs 18 and 19, as under:

(3.) Even when I hear the learned Standing Counsel for the 4th respondent who makes submissions in tune with the afore extracted averments, the fact remains that Ext.P18 continues to be in force and the only reason cited by the 4th respondent in not implementing the same is on account of the pendency of Ext.R4(h) clarification that has been sought for by them from the Registrar of Co-operative Societies.