Kerala High Court
Saraswathy vs The Kerala State Civil Supplies on 13 October, 2008
Author: P.N.Ravindran
Bench: P.N.Ravindran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 28469 of 2008(L)
1. SARASWATHY, ASSISTANT MANAGER, KERALA
... Petitioner
Vs
1. THE KERALA STATE CIVIL SUPPLIES
... Respondent
2. THE REGIONAL MANAGER, KERALA STATE CIVIL
For Petitioner :SRI.R.RAJASEKHARAN PILLAI
For Respondent :SRI.LAKSHMI NARAYAN, SC, SUPPLYCO
The Hon'ble MR. Justice P.N.RAVINDRAN
Dated :13/10/2008
O R D E R
P.N.RAVINDRAN, J.
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W.P.(C) No.28469 of 2008
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Dated this the 13th October, 2008.
J U D G M E N T
This writ petition was filed apprehending petitioner's transfer from the Depot of Kerala State Civil Supplies Corporation Limited at Mavelikara to Nedumkandam.
2. The learned Standing Counsel appearing for the first respondent has filed a statement dated 13.10.2008 and produced along with it a copy of the proceedings dated 3.10.2008 issued by the Chairman and Managing Director of the Kerala State Civil Supplies Corporation Limited, whereby the order by passed him on 28.2.2007 transferring the petitioner to Chengannur has been cancelled and she has been reposted to Mavelikara on compassionate grounds.
3. The learned counsel appearing for the first respondent submits that in this view of the matter, nothing survives to be adjudicated upon in this writ petition. Per contra, W.P.(C) No.28469 of 2008 2 Sri.R. Rajasekharan Pillai, the learned counsel appearing for the petitioner submits that Ext.R1(2) adversely affects the petitioner in so far as it relates to her service conditions and leaving open the right of the petitioner to challenge Ext.R1(2) proceedings dated 3.10.2008 in other appropriate proceedings, this writ petition may be closed.
Having regard to the submissions made at the Bar, this Writ Petition is closed reserving liberty with the petitioner to challenge Ext.R1(2) proceedings in other appropriate proceedings, if she is aggrieved thereby.
P.N.RAVINDRAN, JUDGE nj.