Kerala High Court
Nidheesh vs Versus State Of Kerala on 30 March, 2023
Author: Sathish Ninan
Bench: Sathish Ninan
WP(C) No.6586/2023 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SATHISH NINAN
Thursday, the 30th day of March 2023 / 9th Chaithra, 1945
IA.NO.1/2023 IN WP(C) NO. 6586 OF 2023
APPLICANTS/PETITIONERS:
1. NIDEESH V.S, AGED 25 YEARS, S/O.SREESAN, VALIYAKULANAGARA, MUHAMMA,
ALAPUZHA-688525 -
2. SREERAM K, AGED 29 YEARS, S/O.KUNJUMON N.K, PONNATTUCHIRA, MUHAMMA
P.O., ALAPUZHA - 688525
RESPONDENTS/RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT
OF CO-OPERATION, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM- 695001
2. KERALA PUBLIC SERVICE COMMISSION, REPRESENTED BY ITS SECRETARY,
THULASI HILLS, PATTOM, THIRUVANANATHAPURAM - 695004
3. KERALA STATE CO-OPERATIVE FEDERATION FOR FISHERIES DEVELOPMENT
LIMITED, (MATSYAFED) REPRESENTED BY ITS MANAGING DIRECTOR,
KAMALESWARAM, MANACAUD PO., THIRUVANANTHAPURAM - 695009
4. THE DIRECTOR, DIRECTORATE OF INDUSTRIAL TRAINING, 4TH & 5TH FLOOR,
LABOUR COMPLEX, PMG JUNCTION, VIKAS BHAVAN, THIRUVANANTHAPURAM -
690533
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to accept Exhibit P-16
on record, and stay the operation of Exhibit P-16, in the interest of
justice.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SMT.MOLTY MAJEED, Advocate for the Applicants in I.A./Petitioners in
WP(C), GOVERNMENT PLEADER for R1 & R4, SRI.P.C.SASIDHARAN, STANDING
COUNSEL for R2, SRI.T.P.PRADEEP, STANDING COUNSEL for R3, Advocates for
the respondents, the court passed the following:
ORDER
Appointments, if any, effected will be subject to the result of the Writ Petition.
30.03.2023 Sd/- SATHISH NINAN, JUDGE 30-03-2023 /True Copy/ Assistant Registrar WP(C) No.6586/2023 2/2 APPENDIX OF WP(C) 6586/2023 Exhibit.P-16 A TRUE COPY OF THE RANK LIST NO. 180/2023/ERXIV FOR CATEGORY NO. 241/2020 PUBLISHED BY THE 3RD RESPONDENT WITH EFFECT FROM 23/03/2023