Kerala High Court
Mathaikutty T.Yohannan vs Kerala State Cashew Workers Apex on 17 October, 2014
Author: K.Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
FRIDAY,THE 17TH DAY OF OCTOBER 2014/25TH ASWINA, 1936
WP(C).No. 30117 of 2009 (H)
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PETITIONER :
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MATHAIKUTTY T.YOHANNAN, AGED 59 YEARS,
S/O.T.YOHANNAN, ADMINISTRATIVE OFFICER, CAPEX
H.O.KADAPPAKKADA, KOLLAM - 8, RESIDING AT
THENGUVILA PUTHENVEEDU, CHERIYELA, ALUMMOOD P.O.,
MUKHATHALA, KOLLAM.
BY ADV. SRI.S.SUDHEESHKAR
RESPONDENTS :
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1. KERALA STATE CASHEW WORKERS APEX
INDUSTRIAL CO-OPERATIVE SOCIETY LTD. (CAPEX)
P.B.NO.262, KADAPPAKKADA, KOLLAM REPRESENTED
BY ITS MANAGING DIRECTOR.
2. THE CHAIRMAN,
KERALA STATE CASHEW WORKERS APEX
INDUSTRIAL CO-OPERATIVE SOCIETY LTD. (CAPEX)
P.B.NO.262, KADAPPAKKADA, KOLLAM.
3. THE DIRECTOR OF INDUSTRIES AND
COMMERCE, VIKAS BHAVAN, THIRUVANANTHAPURAM.
4. THE PRINCIPAL SECRETARY TO GOVERNMENT
OF KERALA, DEPARTMENT OF INDUSTRIES AND, COMMERCE
SECRETARIAT, TRIVANDRUM.
5. PUBLIC SERVICE COMMISSION REPRESENTED
BY ITS SECRETARY
OFFICE OF THE PUBLIC SERVICE COMMISSION
PATTOM PALACE P.O., THIRUVANANTHAPURAM.
R1 BY ADV. SRI.PIRAPPANCODE V.S.SUDHIR
R3 & R4 BY GOVERNMENT PLEADER SRI.V.K. RAFIQ
R5 BY ADV. SRI.P.C.SASIDHARAN, SC, KPSC,
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 17-10-2014, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
bp
K. VINOD CHANDRAN, J.
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W.P.(C) No.30117 of 2009 - H
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Dated this the 17th day of October, 2014
J U D G M E N T
There is no representation for the petitioner. Hence, the Writ Petition is dismissed for default.
Sd/-
K. VINOD CHANDRAN, JUDGE SB // True Copy // P.A To Judge.