Kerala High Court
Cc.Dileep Kumar vs Cochin Port Trust-Rep. By Its Secretary on 6 December, 2006
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 30742 of 2004(I)
1. CC.DILEEP KUMAR,FIREMAN,
... Petitioner
Vs
1. COCHIN PORT TRUST-REP. BY ITS SECRETARY,
... Respondent
2. THE CHAIRMAN,
3. THE ASSISTANT SECRETARY,
4. THE BOARD TRUSTEES,
5. UNION OF INDIA,
For Petitioner :SRI.N.N.SUGUNAPALAN
For Respondent :SRI.ANTONY DOMINIC
The Hon'ble MR. Justice KURIAN JOSEPH
Dated :06/12/2006
O R D E R
KURIAN JOSEPH, J.
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W.P.(C) No.30742 of 2004
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Dated 6th December, 2006.
J U D G M E N T
The writ petition is filed mainly with the following prayers :-
(i) "To issue a writ of mandamus or any appropriate writ, order or direction, directing the respondents to consider the petitioner's application for appointment as L.D.Clerk/Shed Clerk pursuant to Ext.P1.
(ii) To issue a writ of mandamus or any appropriate writ, order or direction, directing the respondents to effect appointment to the post of L.D.Clerk/Shed Clerk strictly in accordance with the qualification prescribed in Ext.P1 and the classification under Ext.P2 Regulations.
(iii) To issue a writ of mandamus or any other appropriate writ, order or direction, restraining the respondents from effecting appointments to the vacancies notified vide Ext.P1 circular from among employees drawing Class III Scale."
In view of Ext.R6(II) judgment in O.P.26758/02, dealing with the very same issue, wherein this Court has issued a direction to complete the selection process, it is not necessary for this Court to pass any further orders in the matter. A copy of the judgment in O.P.26758/02 will be appended to this judgment.
The writ petition is disposed of as above.
KURIAN JOSEPH, JUDGE.
tgs KURIAN JOSEPH, J
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O.P.No. of 2002
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J U D G M E N T Dated 6th December, 2006.