Kerala High Court
Santhosh Kumar G.P vs Kerala State Beverages Corporation on 19 November, 2014
Author: Dama Seshadri Naidu
Bench: Dama Seshadri Naidu
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
MONDAY,THE 8TH DAY OF DECEMBER 2014/17TH AGRAHAYANA, 1936
WP(C).No. 32727 of 2014 (M)
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PETITIONER(S):
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SANTHOSH KUMAR G.P.,
ASSISTANT GRADE I, FL1 1015, PETTA SHOP,
UNDER RUSSELPURAM WAREHOUSE, BALARAMAPURAM,
THIRUVANANTHAPURAM - 695 501.
FORMERLY AT; ASSISTANT GRADE I,
INTERNAL AUDIT SECTION, HEAD OFFICE,
KERALA STATE BEVERAGE CORPORATION LTD.,
SASTHAMANGALAM, THIRUVANANTHAPURAM - 695 010.
BY ADV. SRI.KALEESWARAM RAJ
RESPONDENT(S):
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1. KERALA STATE BEVERAGES CORPORATION,
REPRESENTED BY ITS MANAGING DIRECTOR,
SASTHAKRIPA OFFICE COMPLEX, SASTHAMANGALAM,
THIRUVANANTHAPURAM - 695 010.
2. THE MANAGING DIRECTOR,
KERALA STATE BEVERAGES CORPORATION,
SASTHAKRIPA OFFICE COMPLEX, SASTHAMANGALAM,
THIRUVANANTHAPURAM - 695 010.
3. GENERAL MANAGER,
KERALA STATE BEVERAGES CORPORATION LTD.,
SASTHAKRIPA OFFICE COMPLEX, SASTHAMANGALAM,
THIRUVANANTHAPURAM - 695 010.
BY ADV. SRI.C.S.AJITH PRAKASH,SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08-12-2014, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
msv/
WP(C).No. 32727 of 2014 (M)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1: TRUE COPY OF THE TRANSFER ORDER DATED 19-11-2014.
EXHIBIT P2: TRUE COPY OF THE OFFICE ORDER DATED 01-11-2014.
EXHIBIT P3: TRUE COPY OF THE G.O. (P) NO 580/2013/FIN DATED 28-11-2013.
EXHIBIT P4: TRUE COPY OF THE LIST OF PERSONS UNDER DEPUTATION SHOWING
THEIR DESIGNATION IN PARENT DEPARTMENT IN THE IST RESPONDENT.
EXHIBIT P5: TRUE COPY OF THE REPRESENTATION DATED 20-11-2014.
RESPONDENT(S)' EXHIBITS:
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NIL
//TRUE COPY//
P.S.TO JUDGE
Msv/
Dama Seshadri Naidu, J.
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W.P.(C)No.32727 of 2014 M
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Dated this the 8th day of December, 2014
JUDGMENT
Heard the learned counsel for the petitioner and the learned Standing Counsel for the respondent Corporation, apart from perusing the record. Since the issue lies in a narrow compass, this Court proposes to dispose of the writ petition at the admission stage itself.
2. Briefly stated, the petitioner, an Assistant Grade I, working in the respondent Corporation, has been transferred from the Head Office to another place within the city, through Exhibit P1. Aggrieved thereby, the petitioner is said to have submitted Exhibit P5 representation before the third respondent. Seeking expeditious disposal of the said representation, the petitioner has approached this Court.
WPC 32727/14 2
3. The learned Standing Counsel for the respondent Corporation has submitted that the Managing Director is the competent authority to take a decision on Exhibit P5 representation of the petitioner.
In the facts and circumstances, having regard to the respective submissions of the learned counsel for the petitioner and the learned Standing Counsel for the respondent Corporation, this Court, without expressing any opinion on the merits of the matter, disposes of the writ petition with a direction to the second respondent to consider Exhibit P5 representation of the petitioner in accordance with law and pass appropriate orders thereon, as expeditiously as possible, at any rate, within a period of one month from the date of receipt of a copy of this judgment.
Dama Seshadri Naidu, Judge tkv