Kerala High Court
Michael Samson vs The Executive Committee on 24 February, 2022
Author: V Raja Vijayaraghavan
Bench: V Raja Vijayaraghavan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
Thursday, the 24th day of February 2022 / 5th Phalguna, 1943
WP(C) NO. 516 OF 2022(L)
PETITIONER:
MICHAEL SAMSON, AGED 55 YEARS, S/O. BERNARD JOSEPH, ALAYIDATHU
HOUSE, MANASSERI, MUNDAMVELI P.O, KOCHI , EX-WORKER, MATSYAFED
DISTRICT OFFICE, ERNAKULAM.
RESPONDENTS:
1. THE EXECUTIVE COMMITTEE, REPRESENTED BY CHAIRMAN, MATSYAFED,
KAMALESWARAM, MANAKKADU P.O, THIRUVANANTHAPURAM PIN 695 009.
2. THE MANAGING DIRECTOR, MATSYAFED, THIRUVANANTHAPURAM 3.
3. V.P SURENDRAN DEPUTY GENERAL MANAGER (COMMERCIAL OPERATIONS)
INCHARGE, MATSYAFED, THIRUVANANTHAPURAM PIN 695 009.
4. THE DISTRICT MANAGER, MATSYAFED DISTRICT OFFICE, ERNAKULAM, PIN 682
005.
5. THE KERALA CO-OPERATIVE TRIBUNAL JAWAHAR SAHAKARANA BHAVAN,
VAZHUTHACAUD, POOJAPPURA RD, DPI, THIRUVANANTHAPURAM PIN 695 014.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay the operation of Exhibit P-16, till the disposal of the
above writ petition(c).
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's order dated
25-01-2022 and upon hearing the arguments of M/S.A.X.VARGHESE & A.V.JOJO,
Advocates for the petitioners and of SRI. T.P. PRADEED,Advocate for
respondents 1 to 4, the court passed the following:-
RAJA VIJAYARAGHAVAN V, J.
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W.P.(C) No. 516 of 2022
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Dated this the 24th day of February, 2022
ORDER
Sri. T.P. Pradeep, the learned Standing Counsel seeks an adjournment.
Interim order will stand extended by a further period of one month.
Sd/-
RAJA VIJAYARAGHAVAN V, JUDGE avs 24-02-2022 /True Copy/ Assistant Registrar