Kerala High Court
Joseph Binoy C.J vs State Of Kerala on 1 August, 2014
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
TUESDAY, THE 21ST DAY OF NOVEMBER 2017/30TH KARTHIKA, 1939
WP(C).No. 37413 of 2017 (B)
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PETITIONER:
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JOSEPH BINOY C.J,AGED 45 YEARS,
S/O AUGUSTINE JOSEPH,HELPER,
MATSYAFED ICE AND FREEZING PLANT
KOCHI 682 005.
BY ADVS.SRI.P.NANDAKUMAR
SRI.S.ANEESH
RESPONDENT(S):
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1. STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
DEPARTMENT OF FISHERIES,GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695005.
2. THE MANAGING DIRECTOR,
KERALA STATE CO-OPERATIVE FEDERATION
FOR FISHERIES DEVELOPMENT LTD,(MATSYAFED),
KAMALESWARAM,MAANACAUED P.O, THIRUVANANTHAPURM 695009.
R1 BY SENIOR GOVERNMENT PLEADER SRI K.P.HARISH
R2 BY ADV. SRI.T.P.PRADEEP, SC,
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 21-11-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
K.V.
WP(C).No. 37413 of 2017 (B)
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APPENDIX
PETITIONERS EXHIBITS:
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P1; TRUE COPY OF THE RELEVANT EXTRACT OF THE ORDER DATED 1.8.2014
ISSUED BY THE 1ST RESPONDENT.
P2; TRUE COPY OF THE RELEVANT EXTRACT OF THE PROCEEDINGS OF THE 2ND
RESPONDENT DATED 1.9.2014.
P3; TRUE COPY OF THE REPRESENTATION DATED 28.3.2016 SUBMITTED BY
THE PETITIONER BEFORE THE 2ND RESPONDENT.
RESPONDENTS EXHIBITS: NIL
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/TRUE COPY/
K.V. P.S.TO JUDGE
SHAJI P. CHALY, J.
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W.P.(C) No.37413 of 2017
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Dated this the 21st day of November, 2017
JUDGMENT
Petitioner was appointed as Mechanic under the 2nd respondent in the year 1998 and has continued as such till 2014. In the meanwhile, the State Government pursuant to a proposal made by the Registrar of Matsyafed accorded sanction for regularizing the services of those employees, who have completed more than 10 years of service under the 2nd respondent and consequentially 2nd respondent as per Ext.P2 order regularized the services of 113 qualified persons. Although the name of the petitioner is included in Ext.P2 order, he has been regularized against the lower post of Helper and not in the post of Mechanic in which post he was working. Aggrieved by the same, petitioner has submitted Ext.P3 representation before the 2nd respondent and seeks direction for early disposal of the same.
2. Having heard learned counsel for petitioner, W.P.(C) No.37413 of 2017 2 learned Senior Government Pleader and learned counsel appearing for the 2nd respondent, there will be a direction to the 2nd respondent to consider Ext.P3 in accordance with law and attain finality at the earliest and at any rate within six weeks from the date of receipt of a copy of this judgement, if required after securing necessary participation of the petitioner.
Writ petition is disposed of accordingly.
SH AJI P. CHALY JUDGE smv 21.11.2017