Kerala High Court
T.Manoharan vs Coir Board on 22 January, 2026
Author: N.Nagaresh
Bench: N.Nagaresh
2026:KER:5631
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 22ND DAY OF JANUARY 2026 / 2ND MAGHA, 1947
WP(C) NO. 47131 OF 2025
PETITIONER:
T.MANOHARAN,
AGED 62 YEARS,
SON OF THE LATE DAMODARAN,
MECHANIC GRADE I (RETIRED),
HINDUSTAN COIR, KALAVOOR P O,
ALAPPUZHA, KERALA,
RESIDING AT THEKKEMATTACKAL (ASSARISSERI) HOUSE,
CHAMANTHUKARA P O, VAIKOM,
KOTTAYAM, KERALA,
PIN - 686606
BY ADVS.
SMT.REKHA VASUDEVAN
SMT.ELIZABETH V.JOSEPH
SMT.ASWATHY ANILKUMAR
SMT.SOYA D.C
SHRI.MAHESH C.R.
SMT.ANN MARY ANSEL
RESPONDENTS:
1 COIR BOARD,
REPRESENTED BY ITS CHAIRMAN,
COIR HOUSE, M G ROAD,
COCHIN, KERALA,
PIN - 682016
2 THE SECRETARY,
COIR BOARD, COIR HOUSE, M G ROAD,
COCHIN, KERALA, PIN - 682016
2026:KER:5631
W.P.(C) No.47131/2025
:2:
3 THE ADMINISTRATIVE OFFICER,
COIR BOARD, COIR HOUSE,
M G ROAD, COCHIN,
KERALA, PIN - 682016
BY ADV.
SMT.O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF
INDIA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.01.2026, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
2026:KER:5631
W.P.(C) No.47131/2025
:3:
JUDGMENT
Dated this the 22nd day of January, 2026 The petitioner is aggrieved by the inaction on the part of the respondents in regularising his service with effect from the date of his initial engagement. The petitioner would urge that similar benefits were given to other similarly situated employees. Though the petitioner is identically placed, the benefits extended in Exts.P9 and P10 series of orders are not been given to the petitioner. Hence, the petitioner is before this Court.
2. I have heard the learned counsel for the petitioner and the learned Deputy Solicitor General of India representing the respondents.
3. The prayer of the petitioner is to direct respondents 1 and 2 to pass orders granting the petitioner 2026:KER:5631 W.P.(C) No.47131/2025 :4: consequential benefits of regularisation of service with effect from 08.01.1992 including arrears of pay and pension. The petitioner also seeks inclusion in the statutory pension Scheme.
4. Going through the pleadings in the writ petition, I find that the petitioner has submitted Ext.P18(a) representation dated 14.12.2024 to the 2nd respondent. In the facts of the case, I am of the view that it would be only just and proper that the 2nd respondent considers the representation submitted by the petitioner at the first instance.
The writ petition is disposed of directing the 2 nd respondent to consider Ext.P18(a) representation dated 14.12.2024 submitted by the petitioner and pass appropriate orders thereon within a period of two months. All legal contentions are left open.
Sd/-
N. NAGARESH JUDGE SR 2026:KER:5631 W.P.(C) No.47131/2025 :5: APPENDIX OF WP(C) NO. 47131 OF 2025 PETITIONER'S EXHIBITS:
Exhibit P1 A TRUE COPY OF THE CERTIFICATE DATED 21.02.1992 ISSUED BY THE NETHAJI INDUSTRIAL TRAINING CENTRE Exhibit P1(a) A TRUE COPY OF THE NATIONAL APPRENTICESHIP CERTIFICATE ISSUED BY THE NATIONAL COUNCIL FOR VOCATIONAL TRAINING Exhibit P2 A TRUE COPY OF THE ORDER NO.
H/AN/AP/01/90 DATED 21.12.1990 ISSUED BY THE WEAVING MASTER OF HINDUSTAN COIR Exhibit P3 A TRUE COPY OF THE CONDUCT AND CHARACTER CERTIFICATE DATED 19.09.2005 ISSUED BY THE DEPUTY DIRECTOR OF HINDUSTAN COIR ALONG WITH ITS RETYPED COPY Exhibit P4 A TRUE COPY OF THE OFFICE ORDER NO. 32 DATED 17.05.2000 ISSUED BY THE 2ND RESPONDENT Exhibit P5 A TRUE COPY OF THE LETTER NO.
HC/2006/ADM/1/3/643 DATED 06.09.2007 ISSUED BY THE SENIOR SCIENTIFIC OFFICER (PD) Exhibit P6 . A TRUE COPY OF THE OFFICE ORDER NO.
93 DATED 09.09.2008 ISSUED BY THE 3RD RESPONDENT Exhibit P7 A TRUE COPY OF THE CERTIFICATE NO.
CB/ADM/2001/14/1 DATED 16.06.2010 ISSUED BY THE 2ND RESPONDENT Exhibit P8 A TRUE COPY OF THE JUDGMENT DATED 24.07.2012 IN WRIT PETITION (MD) NO. 6568 TO 6570 AND 6936 OF 2011 AS DOWNLOADED FROM THE WEBSITE OF THE HONOURABLE HIGH COURT OF MADRAS Exhibit P9 A TRUE COPY OF THE OFFICE ORDER NO. 86 DATED 01.11.2013 ISSUED BY THE 2ND RESPONDENT ALONG WITH ITS RETYPED COPY 2026:KER:5631 W.P.(C) No.47131/2025 :6: Exhibit P10 A TRUE COPY OF THE OFFICE ORDER NO. 51 DATED 18.12.2015 ISSUED BY THE 2ND RESPONDENT ALONG WITH ITS RETYPED COPY Exhibit P10(a) A TRUE COPY OF THE CIRCULAR NO. A-
38016/11/2021-ADM (ESTABLISHMENT) DATED 21.12.2021 ISSUED BY THE MARKETING AND PUBLICITY OFFICER, ADMINISTRATION DEPARTMENT ALONG WITH ITS RETYPED COPY Exhibit P10(b) A TRUE COPY OF THE OFFICE ORDER NO. 1 DATED 29.04.2022 ISSUED BY THE 2ND RESPONDENT ALONG WITH ITS RETYPED COPY Exhibit P11 A TRUE COPY OF THE OFFICE ORDER NO. 13 DATED 24.05.2016 ISSUED BY THE 2ND RESPONDENT Exhibit P12 A TRUE COPY OF THE OFFICE ORDER NO. 3 DATED 17.06.2021 ISSUED BY THE 2ND RESPONDENT ALONG WITH ITS RETYPED COPY Exhibit P13 A TRUE COPY OF THE ORDER NO. A-
21021/61/2015-ADM (PERSONNEL) DATED 06.07.2022 ISSUED BY THE 2ND RESPONDENT ALONG WITH ITS RETYPED COPY Exhibit P14 A TRUE COPY OF THE COMPUTATION ORDER NO. A-38015/31/2022-ADM (ESTABLISHMENT) DATED 31.01.2023 ISSUED BY THE 2ND RESPONDENT Exhibit P15 A TRUE COPY OF THE REPRESENTATION DATED 27.04.2023 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT Exhibit P16 A TRUE COPY OF THE REPRESENTATION DATED 05.11.2024 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT Exhibit P17 A TRUE COPY OF THE REPRESENTATION DATED 05.11.2024 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT Exhibit P18 A TRUE COPY OF THE REPRESENTATION DATED 14.12.2024 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT Exhibit P18(a) A TRUE COPY OF THE REPRESENTATION DATED 14.12.2024 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT 2026:KER:5631 W.P.(C) No.47131/2025 :7: Exhibit P18(b) A TRUE COPY OF THE REPRESENTATION DATED 22.03.2025 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT Exhibit P18(c) A TRUE COPY OF THE REPRESENTATION DATED 24.06.2025 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT.