Kerala High Court
R.Jayakrishnan @ Jaykrishnan.R vs State Of Kerala on 3 February, 2020
Author: A.K.Jayasankaran Nambiar
Bench: A.K.Jayasankaran Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
MONDAY, THE 03RD DAY OF FEBRUARY 2020 / 14TH MAGHA, 1941
WP(C).No.25008 OF 2019(A)
PETITIONER/S:
R.JAYAKRISHNAN @ JAYKRISHNAN.R.
AGED 52 YEARS
S/O. RAMA CHANDRAN R., CHANDRAMANGALAM, KRISHNA SREE,
KOOTTAM VILA LINE 3, VATTIYOORKAVU P.O., TRIVANDRUM
MAINTENANCE SUPERVISOR, TRISSUR CO-OPERATIVE SPINNING
MILLS, VAZANI P.O., VADAKKANCHRY P.O. TRISSUR 680
589.
BY ADV. SRI.K.ANIL KUMAR (CHUNAKKARA)
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,
INDUSTRIAL DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, KERALA 695 001.
2 THE DIRECTOR OF HAND LOOMS AND TEXTILES,
DIRECTORATE OF HAND LOOM AND TEXTILES, 4TH FLOOR,
VIKAS BHAVAN, THIRUVANANTHAPURAM 695 001.
3 REGISTRAR OF CO-OPERATIVE SOCIETIES
THIRUVANANTHAPURAM 695 001.
4 BOARD OF DIRECTORS,
THE TRICHUR CO-OPERATIVE SPINNING MILL LTD, VAZHANI
P.O., VADAKANCHERY 680 589.
5 THE CHAIRMAN,
PUBLIC SECTOR RESTRUCTURING AND INTERNAL AUDIT BOARD,
USRA (RIAB), UDARASIROMANI ROAD, VELLAYAMBALAM,
SASTHAMANGALAM P.O., THIRUVANANTHAPURAM 695 010.
6 P.S. SREEKUMAR,17/C MANASWINI,
SHANKAR NAGAR, NEERMANMANKARA, P.O. KAIMANAM,
THIRUVANANTHAPURAM 695 307.
7 C. ANIL KUMAR,ADVOCATE SREE SADAN, AZAD ROAD, KALOOR,
KOCHI 682 017 (ENQUIRY OFFICER, CAMP AT TRICHUR CO-
OPERATIVE SPINNING MILL LTD.),
WP(C).No.25008 OF 2019(A) 2
8 ASHRAF P KHADER,ASMINA MANZIL, ASOK NAGAR,
AYYANTHOLE, TRISSUR 680 003.
9 RAJESH M.C.,CHANDRA KANTHAM, ANCHARA KANDI P.O.,
KANNUR 670 612.
10 THE CHIEF MANAGER
THRISSUR DISTRICT CO-OP BANK LTD, TRISSUR 680 001.
11 ASST. EXECUTIVE ENGINEER,
KERALA STATE ELECTRICITY BOARD, WADAKKANCHERY,
TRICHUR 680 589.
R1-3 BY GOVERNMENT PLEADER SMT.MABLE C. KURIAN
R4 BY ADV. SMT.LATHA ANAND
R4 BY ADV. SRI.M.N.RADHAKRISHNA MENON
R5 BY ADV. SRI.N.SATHEESH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
03.02.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.25008 OF 2019(A) 3
JUDGMENT
There is no representation for the petitioner despite notice. It is seen that there was no representation on the last two occasions as well. Under such circumstances, the writ petition is dismissed for non-prosecution.
Sd/-
A.K.JAYASANKARAN NAMBIAR JUDGE sd WP(C).No.25008 OF 2019(A) 4 APPENDIX PETITIONER'S/S EXHIBITS:
EXHIBIT P1 THE TRUE COPY OF COMPLAIN FILED BY THE CHAIRMAN, ALLEPPY CO-OP. SPINNING MILL DATED 22.1.2014 AGAINST THE PETITIONER.
EXHIBIT P2 THE TRUE COPY OF REPORT OF THE DIRECTOR, VIGILANCE AND ANTI CORRUPTION BUREAU DATED 8.4.2018.
EXHIBIT P3 THE TRUE COPY OF COURT PROCEEDINGS OF JFCM NO. 1 HARIPAD DATED NIL.
EXHIBIT P4 THE TRUE COPY OF FEEDER RULES ORDER NO. HL (T3) /11385/98, DATED 22.9.99 EXHIBIT P5 THE TRUE COPY OF GOVERNMENT CIRCULAR NO.
25941/G2/2013/LBR DATED 5.2.2014.
EXHIBIT P6 THE TRUE COPY OF ATTENDANCE REGISTER OF THE 4TH RESPONDENT MILL DATED NIL.
EXHIBIT P7 THE TRUE COPY OF THE COMPLAINT ISSUED BY THE DGP OFFICE TRIVANDRUM.
EXHIBIT P8 THE TRUE COPY OF INTIMATION LETTER DATED 7.5.2019 ISSUED BY THE MD OF THE 4TH RESPONDENT MILL WITH SHOW CAUSE NOTICES.
EXHIBIT P9 THE TRUE COPY OF LETTER ISSUED BY THE 1ST RESPONDENT DATED 29.6.2019.
EXHIBIT P10 THE TRUE COPY OF REPRESENTATION FILED BY THE PETITIONER BEFORE THE 5TH RESPONDENT DATED 18.8.2019.
sd