Kerala High Court
M.K.Vijayan vs The Kerala State Co-Operative ... on 13 March, 2007
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.V.RAMAKRISHNA PILLAI
TUESDAY,THE 11TH DAY OF FEBRUARY 2014/22ND MAGHA, 1935
WP(C).No. 24770 of 2013 (U)
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PETITIONER :
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M.K.VIJAYAN, AGED 53 YEARS
S/O. KEERAN, MURIPPADATH HOUSE, NJARAKKAL P.O.
VYPIN, (FISHERMEN-CUM-WATCHMAN AND
STOREKEEPER-IN-CHARGE OBM DIVISION).
BY ADVS.SRI.A.X.VARGHESE
SRI.A.V.JOJO
RESPONDENT(S)/RESPONDENTS:
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1. THE KERALA STATE CO-OPERATIVE FEDERATION
FOR FISHERIES DEVELOPMENT LTD.
REPRESENTED BY ITS MANAGING DIRECTOR,
MATSYAFED, KAMALESWARAM,
THIRUVANANTHAPURAM- 695 009.
2. THE GENERAL MANAGER
KERALA STATE CO-OPERATIVE FEDERATION
FOR FISHERIES DEVELOPMENT LTD.
(MATSYAFED) KAMALESWARAM
THIRUVANANTHAPURAM-695 009.
3. THE MANAGER
(OUT BOARD MOTOR DIVISION), MATSYAFED
WILLINGDON ISLAND, KOCHI- 682 003.
4. E.K.SANTHOSH,
FARM WORKER, MATSYAFED OBM DIVISION,
KOCHI-682003.
R1 TO R4 BY ADV. SRI.GEORGE POONTHOTTAM, SC, MATSYAFED
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 11-02-2014,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Mn
...2/-
WP(C).No. 24770 of 2013 (U)
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APPENDIX
PETITIONERS' EXHIBITS :
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EXHIBIT P1: TURE COPY OF THE ORDER DATED 13.3.2007.
EXHIBIT P2: TRUE COPY OF THE JUDGMENT DATED 15.7.2011 IN WPC 19257/2011.
EXHIBIT P3: TRUE COPY OF THE OFFICE ORDER DATED 30.11.2011.
EXHIBIT P4: TRUE COPY OF THE ORDER DATED 19.1.2012.
EXHIBIT P5: TRUE COPY OF THE TRANSFER ORDER DATED 30.8.2013 OF THE IST
RESPONDENT.
EXHIBIT P6: TRUE COPY OF THE OFFICE ORDER DATED 25.9.2013.
EXHIBIT P7: TRUE COPY OF THE LETTER DATED 13.9.2013.
RESPONDENT(S)' EXHIBITS : NIL
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//TRUE COPY//
P.S. TO JUDGE
Mn
A.V.RAMAKRISHNA PILLAI, J
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W.P.(C) No.24770 of 2013
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Dated this the 11th day of February, 2014
JUDGMENT
Exts.P5 and P6 transfer orders are under challenge.
2. The petitioner, who entered service as Fisherman-cum-Watchman in the Njarakkal Fish Farm, was ordered to be transferred by the first respondent as Fisherman-cum-Watchman in the District Office, Matsyafed, Ernakulam.
3. It is admitted by both sides that the transfer orders have been implemented. As it is a matter of policy, there is little scope for interference by this Court in exercise of the powers under Article 226 of the Constitution of India.
4. However, the learned counsel for the petitioner would submits that he has grievance WPC No.24770 of 2013 2 against the appointment of the 4th respondent.
5. In answer to the said submission, the learned counsel for the respondents submitted that there is no specific prayer to that effect in the writ petition.
6. This Court is of the view that if the petitioner has a grievance against the appointment of the 4th respondent, it has to be challenged before the Arbitration Court in appropriate proceedings.
Reserving the aforesaid right of the petitioner, this writ petition is closed without examining the merits.
sd/- A.V.RAMAKRISHNA PILLAI
JUDGE
css/ true copy
P.S.TO JUDGE