ALEXANDER THOMAS,J. - (1.) The aforecaptioned Writ Appeal has been filed under Section 5(i) of the Kerala High Court Act by the petitioners in W.P.(C) No.15529/2020 so as to impugn the judgment dated 17.09.2020 rendered by the learned Single Judge of this Court in the said WP(C) relegating the petitioners to seek efficacious alternate remedy available under Section 69(2)(d) of the Kerala Co-operative Societies Act, 1969 and the Rules framed thereunder.
(2.) Heard Sri.V.Sajith Kumar, learned counsel appearing for the appellants/petitioners in the O.P., Smt.Latha Anand, learned standing counsel for the Kerala Co-operative Milk Marketing Federation Ltd. (MILMA) appearing for respondents 1 to 3 and Sri.B.Vinod, learned Senior Government Pleader appearing for R4 and R5. In the nature of the orders proposed to be passed by this Court in this appeal, notice to contesting respondent No.6 will stand dispensed with.
(3.) The appellants had filed the above Writ Petition (Civil) seeking direction to respondents 1 to 3 to effect promotions to the appellants as Assistant Manager (P & I) in preference to contesting respondent No.6 without any consequential benefits and also for a direction so as to order that the said respondents will refrain from regularising promotions overlooking the claims of the petitioners.;