Kerala High Court
Santhosh.A.K vs The Kerala State Co-Operative ... on 21 December, 2022
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 21ST DAY OF DECEMBER 2022 / 30TH AGRAHAYANA,
1944
WP(C) NO. 41587 OF 2022
PETITIONER:
SANTHOSH.A.K.
AGED 56 YEARS
S/O KRISHNANKUTTY, ANJALASSERY HOUSE,
NJARAKKAL, ERNAKULAM - 682505, WORKING AS
FARM WORKER, MATSYAFED NET FACTORY,
MARINE DRIVE, ERNAKULAM, PIN - 682018
BY ADVS.
A.V.JOJO
A.X.VARGHESE
AMALA SURESH
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE FEDERATION FOR
FISHERIES DEVELOPMENT LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR, MATSYAFED,
KAMALESWARAM, THIRUVANANTHAPURAM, PIN - 695009
2 THE GENERAL MANAGER
KERALA STATE CO-OPERATIVE FEDERATION FOR FISHERIES
DEVELOPMENT LTD., (MATSYAFED) KAMALESWARAM,
THIRUVANANTHAPURAM, PIN - 695009
3 THE MANAGER
MATSYAFED NET FACTORY, MARINE DRIVE,
ERNAKULAM, PIN - 682018
SRI T P PRADEEP - SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 21.12.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C)No. 41587 of 2022
:2:
DEVAN RAMACHANDRAN, J.
=========================
W.P.(C)No.41587 of 2022
==========================
Dated this the 21st December, 2022
JUDGMENT
The petitioner impugns Ext.P1 order of transfer, but concedes that he has preferred Ext.P2 appeal against it, before the Managing Director of the 1st respondent - "The Kerala Co- operative Federation for Fisheries Development Ltd." ('Matsyafed', for short).
2. Sri.T.P.Pradeep - learned Standing Counsel for the "Matsyafed", responded to the afore submissions of Sri.A.V.Jojo
- learned counsel for the petitioner, that if the petitioner only requires Ext.P2 to be taken up and disposed of, there does not appear to be any legal impediment for the respondent in doing so; but prayed that this Court may not make any affirmative declarations in his favour and leave it to the said respondent to take an appropriate decision thereon, as per law.
3. Taking note of the afore submissions, I direct the 1 st respondent to take up Ext.P2 and dispose of the same, after affording him an opportunity of being heard; thus culminating in W.P.(C)No. 41587 of 2022 :3: an appropriate order and necessary action thereon, as expeditiously as is possible, but not later than two weeks from the date of receipt of a copy of this judgment.
This writ petition is thus ordered.
Sd/-
DEVAN RAMACHANDRAN JUDGE anm W.P.(C)No. 41587 of 2022 :4: APPENDIX OF WP(C) 41587/2022 PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE OFFICE ORDER DATED 13/12/2022 ISSUED BY THE 1ST RESPONDENT Exhibit P2 THE TRUE COPY OF THE REPRESENTATION DATED 15/12/2022 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT RESPONDENTS' EXHIBITS : NIL