Kerala High Court
P.Sankaran Namboodiri vs The Kerala State Financial Enterprises ... on 9 August, 2007
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
TUESDAY, THE 24TH DAY OF MARCH 2015/3RD CHAITHRA, 1937
WP(C).No. 19103 of 2014 (K)
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PETITIONER(S):
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P.SANKARAN NAMBOODIRI, AGED 60 YEARS,
S/O.S.PARAMESWARAN NAMBOODIRI, THALAVANNATTU ILLAM
NAGAMPADAM, KOTTAYAM-1.
BY ADVS.SRI.E.N.VISHNU NAMBOODIRI
SRI.P.P.NARAYANAN
SRI.S.P.SURESH KUMAR
SRI.N.N.ELAYATH
RESPONDENT(S):
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1. THE KERALA STATE FINANCIAL ENTERPRISES LIMITED,
REPRESENTED BY ITS MANAGING DIRECTOR,
CORPORATE OFFICE, BHADRATHA, MUSEUM ROAD
THRISSUR-680020.
2. STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM.
R1 BY ADV. SRI.M.GOPIKRISHNAN NAMBIAR
R1 BY ADV. SRI.P.GOPINATH
R1 BY ADV. SRI.P.BENNY THOMAS
R1 BY ADV. SRI.K.JOHN MATHAI
R1 BY ADV. SRI.JOSON MANAVALAN
R1 BY ADV. SRI.KURYAN THOMAS
R BY GOVERNMENT PLEADER SMT.LOWSY(SR.)
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
24-03-2015, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 19103 of 2014 (K)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT-P1: TRUE COPY OF THE CHARGE SHEET DATED 9/8/2007 ISSUED BY
THE 1ST RESPONDENT.
EXHIBIT-P2: TRUE COPY OF THE DISMISSAL ORDER ISSUED BY THE 1ST
RESPONDENT.
EXHIBIT-P3: TRUE COPY OF THE REPORT OF THE ENQUIRTY COMMISSIONER
DATED 14/11/2009.
EXHIBIT-P4: TRUE COPY OF THE APPEAL MEMORANDUM DATED 23/3/2011 FILED
BY THE PETITIONER BEFORE THE BOARD OF DIRECTORS OF THE COMPANY.
EXHIBIT-P5: TRUE COPY OF THE ORDER DATED 30/7/2012 OF THE BOARD OF
DIRECTORS OF THE COMPANY.
RESPONDENT(S)' EXHIBITS
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A.MUHAMED MUSTAQUE, J.
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W.P.(C) No. 19103 OF 2014
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Dated this the 24th day of March, 2015
JUDGMENT
This writ petition is disposed by this Court on 9/2/2015 for non-prosecution. However, before signing the judgement, to give an opportunity to the petitioner, the writ petition is posted today as to be spoken. However, today also when the case is taken up for consideration, none appears. Therefore, the writ petition is dismissed for non-prosecution.
Sd/-
A.MUHAMED MUSTAQUE, Judge.
dpk /True copy/ PS to Judge.