Kerala High Court
P.G.Satheedevi vs P.S.Ramachandran on 27 November, 2012
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE THE CHIEF JUSTICE MR.MOHAN M.SHANTANAGOUDAR
&
THE HONOURABLE MR. JUSTICE SATHISH NINAN
WEDNESDAY, THE 2ND DAY OF NOVEMBER 2016/11TH KARTHIKA, 1938
WA.No. 92 of 2013 () IN WP(C).25325/2012
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AGAINST THE JUDGMENT IN WP(C) 25325/2012 DATED 27-11-2012
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APPELLANT(S)/2ND RESPONDENT IN THE WPC :-
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P.G.SATHEEDEVI, DISTRICT MANAGER,
THE KERALA STATE DEVELOPMENT CORPORATION FOR
SCHEDULED CASTES AND SCHEDULED TRIBES LTD.,
KOTTAYAM, PIN - 686 001.
BY ADVS.SMT.SUMATHY DANDAPANI (SR.)
SRI.MILLU DANDAPANI
RESPONDENT(S)/WRIT PETITIONER & 1ST RESPONDENT IN WP(C) :-
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1. P.S.RAMACHANDRAN, DISTRICT MANAGER (HIGHER GRADE),
THE KERALA STATE DEVELOPMENT CORPORATION FOR
SCHEDULED CASTES AND SCHEDULED TRIBES LTD.,
ALAPPUZHA - 688 002.
2. THE KERALA STATE DEVELOPMENT CORPORATION FOR
SCHEDULED CASTES AND SCHEDULED TRIBES LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR,
REGISTERED OFFICE, PB NO. 523, TOWN HALL ROAD,
THRISSUR, PIN - 680 020.
R1 BY ADV. SRI.S.P.ARAVINDAKSHAN PILLAY
SMT.N.SANTHA
SRI.K.A.BALAN
SRI.PETER JOSE CHRISTO
SRI.S.A.ANAND
BY SRI.M.K.CHANDRA MOHANDAS
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 02-11-
2016 ALONG WITH WA. 353/2013, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
MOHAN M. SHANTANAGOUDAR, C.J
&
SATHISH NINAN, J.
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W.A. Nos.92 & 353 of 2013
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Dated this the 2nd day of November 2016
J U D G M E N T
Mohan M. Shantanagoudar, C.J These writ appeals are filed against the judgment dated 27.11.2012 allowing W.P.(C) No.25325 of 2012, by which, the learned Single Judge set aside the order of transfer and displacement made against the writ petitioner/1st respondent herein, who was working as the Regional Manager (Higher Grade) in the District Office of the Kerala State Development Corporation for Scheduled Castes and Scheduled Tribes Ltd. in Kottayam to a post available in Alappuzha.
At the time of issuing notice in W.A. No.92 of 2013, an interim order was granted staying the operation of the impugned judgment and the said interim order continues as of now. Consequently, the order of transfer passed by the authority continues to remain in force and the appellant in the aforesaid writ appeal, who was transferred to the place of the 1st respondent herein, is still continuing in the very same station. W.A. Nos.92 & 353 of 2013 -: 2 :-
2. Smt.Sumathi Dandapani, learned Senior Counsel appearing for the appellant in W.A. No.92 of 2013 submits that the appellant is going to be retired in the month of May, 2017 and therefore, status quo may be maintained till then. Learned Senior Counsel further brings to the notice of this Court that since the date of retirement is fast approaching and as the guidelines of the Corporation discloses that a person, who is to retire within one year shall not be disturbed from the existing place, the appellant may be permitted to continue in the present station till her retirement.
Be that as it may, since the appellant is now working at Kottayam as the District Manager, she is permitted to continue there in the same post till her retirement in the month of May, 2017. However, the request for transfer made by the 1st respondent shall be considered at the time of next general transfers.
With the above observations, these writ appeals stand disposed of.
Sd/-
MOHAN M. SHANTANAGOUDAR CHIEF JUSTICE Sd/-
SATHISH NINAN JUDGE //TRUE COPY// P.A. TO JUDGE Jvt/3.11.2016