Kerala High Court
Michael Samson vs The Executive Committee on 1 June, 2022
Author: Devan Ramachandran
Bench: Devan Ramachandran
WP(C) No.516/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Wednesday, the 1st day of June 2022 / 11th Jyaishta, 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.
AND 4 OTHERS
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
24-02-2022 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:-
ORDER
Post after a month. Interim order will continue until then.
Sd/- DEVAN RAMACHANDRAN,JUDGE 01-06-2022 /True Copy/ Assistant Registrar