Kerala High Court
K.Somasekhara Kurup vs Kerala State Co-Operative ... on 11 December, 2008
Author: Thottathil B.Radhakrishnan
Bench: Thottathil B.Radhakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 36218 of 2008(J)
1. K.SOMASEKHARA KURUP, REGIONAL MANAGER,
... Petitioner
Vs
1. KERALA STATE CO-OPERATIVE AGRICULTURAL
... Respondent
2. THE MANAGING DIRECTOR,
3. C.SARADAMONI, CORE FACULTY (HOLDING
For Petitioner :SRI.N.RAGHURAJ
For Respondent :SRI.GEORGE POONTHOTTAM,SC,KSCOARDBANK L
The Hon'ble MR. Justice THOTTATHIL B.RADHAKRISHNAN
Dated :11/12/2008
O R D E R
THOTTATHIL B. RADHAKRISHNAN, J.
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W.P(C) No.36218 of 2008-J
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Dated this the 11th day of December, 2008.
J U D G M E N T
The petitioner, aged 57 years, is working as Regional Manager in the first respondent Bank. By Ext.P2 he has been transferred from his present station, Kollam, to be the Core-Faculty with additional charge of Principal, Staff Training Centre, Ernakulam. The petitioner belongs to Punaloor in Kollam District and is due to retire on 31.5.2009. He impeaches Ext.P2 on different grounds. However, those questions are not to come to this Court at this point of time, because the Board of Directors of the first respondent can consider the request of the petitioner to vary Ext.P2 since the matter relates only to transfer. It is well within the managerial control of the Board of the first respondent. Accordingly, this writ petition is ordered directing that if the petitioner makes appropriate representation within a week from now, the second respondent shall place it before the Board of Directors of the first respondent for consideration and disposal and until then, Ext.P2, in so far as it relates to the petitioner will stand suspended and he will be permitted to continue in the same post and station where he works now.
THOTTATHIL B.RADHAKRISHNAN,
ab 11/12 JUDGE