Kerala High Court
Prasannakumar K vs Union Of India
Author: A.V. Ramakrishna Pillai
Bench: A.V.Ramakrishna Pillai
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.V.RAMAKRISHNA PILLAI
MONDAY, THE 4TH DAY OF AUGUST 2014/13TH SRAVANA, 1936
WP(C).No. 1192 of 2011 (Y)
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PETITIONER(S):
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1. PRASANNAKUMAR K.
SECURITY OFFICER, BIO MEDICAL TECHNOLOGY WING
SREE CHITRA THIRUNAL INSTITUTE FOR MEDICAL
SCIENCES AND TECHNOLOGY, POOJAPPURA, TRIVANDRUM
PIN 695 012.
2. B.S.ANIL KUMAR,
SECURITY OFFICER, HOSPITAL WING
SREE CHITRA THIRUNAL INSTITUTE FOR MEDICAL
SCIENCES AND TECHNOLOGY, MEDICAL COLLEGE PO.,
TRIVANDRUM, PIN 695 012.
BY ADVS.SRI.SANTHAN V.NAIR
SRI.V.V.MITHUN
SRI.B.RAJESH(TRIVANDRUM)
RESPONDENT(S):
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1. UNION OF INDIA, REPRESENTED BY THE
SECRETARY, DEPARTMENT OF SCIENCE AND TECHNOLOGY,
TECHNOLOGY BHAVAN, NEW MEHRAULI ROAD,
NEW DELHI-110 016.
2. THE DIRECTOR
SREE CHITHIRA THIRUNAL INSTITUTE OF MEDICAL
SCIENCE AND TECHNOLOGY, MEDICAL COLLEGE PO,
TRIVANDRUM PIN 695 011.
*ADDL.R3 AND R4 IMPLEADED:
R3. K.V.MANOJ KUMAR, GENERAL SECRETARY,
SREE CHITRA THIRUNAL INSTITUTE FOR MEDICAL
SCIENCES AND TECHNOLOGY STAFF UNION,
SCTIMST, MEDICAL COLLEGE PO.,
TRIVANDRUM, PIN 695 011.
R4. SREEKUMAR, CHAIRMAN,
SREE CHITRA THIRUNAL INSTITUTE FOR MEDICAL
SCIENCES AND TECHNOLOGY STAFF UNION,
SCTIMST (BMT WING), POOJAPPURA P.O., TRIVANDRUM
PIN 695 012.
*ADDL.R3 & R4 WERE IMPLEADED AS PER ORDER DATED 25.1.11 IN IA 1049/11.
R1 BY ADV.SRI.T.P.M. IBRAHIM KHAN, CG-ASGI
R2 BY ADV. SRI.T.R.RAVI
R3 & R4 BY ADV. SRI.S.MOHAMMED AL RAFI
R BY SRI.U.K.RAMAKRISHNAN, SC, TDB
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 04-08-2014,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 1192 of 2011 (Y)
APPENDIX
PETITIONERS' EXHIBITS:
EXT.P1: COPY OF THE REPORT DATED 22ND DECEMBER 2010.
EXT.P2: COPY OF THE REPORT DATED 22.3.2010.
EXT.P3: COPY OF THE LETTER DATED 20.12.2010 NO.SCTIMSTSU/103/2010.
EXT.P4: COPY OF THE LETTER DATED 7.1.2011.
EXT.P5: COPY OF THE NOTICE DATED 8.1.2011 NO.P.&A.1/X/08/DD/SCTIMST/2011
EXT.P6: COPY OF THE LETTER DATED 11.1.2011 SUBMITTED BY THE 1ST
PETITIONER TO THE 2ND RESPONDENT.
EXT.P7: COPY OF THE LETTER DATED 11.1.2011 SUBMITTED BY THE 2ND
PETITIONER TO THE 2ND RESPONDENT.
RESPONDENTS' EXHIBITS:
EXT.R4(a): COPY OF THE REPORTS DTD.17.12.2010 BY R.SREEKUMAR, JR.
SCIENTIFIC OFFICER.
EXT.R4(b): COPY OF THE REPORTS DTD.22.12.2010 BY R.SREEKUMAR, JR.
SCIENTIFIC OFFICER.
EXT.R4(c): COPY OF THE LETTER DTD.30.12.2010 SUBMITTED BY THE ADDL. 3RD
RESPONDENT TO 2ND RESPONDENT.
/TRUE COPY/
P.A. TO JUDGE
VPV
A.V. RAMAKRISHNA PILLAI, J.
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W.P.(C) No. 1192 of 2011
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Dated this the 4th day of August, 2014
J U D G M E N T
The petitioners have approached this Court challenging Ext.P5, by which the petitioners were mutually transferred as Security Officers.
2. The issue arose in the year 2011 and there was no interim stay. Considering the lapse of time, this Court is of the view that the writ petition can be closed reserving the right of the petitioners to approach the appropriate authority if they have any subsisting grievance.
Therefore, the writ petition is closed reserving the right of the petitioners to approach the appropriate authority if they have any subsisting grievance.
Sd/-
A.V. RAMAKRISHNA PILLAI, JUDGE bka/-