P.P.Suresh vs The Kerala State Co-Operative ...

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Kerala High Court

P.P.Suresh vs The Kerala State Co-Operative ...

Bench: K.Surendra Mohan

       

  

  

 
 
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT:

           THE HONOURABLE MR.JUSTICE K.SURENDRA MOHAN

     WEDNESDAY, THE 30TH DAY OF JULY 2014/8TH SRAVANA, 1936

                  WP(C).No. 19445 of 2014 (E)
                  ----------------------------

PETITIONER(S) :-
-----------------

       P.P.SURESH, AGED 52 YEARS
       S/O. PEETHAMBARAN, PANIKKASSERY HOUSE, NARAKKAL
       VYPIN, NOW WORKING AS WORKER, NARAKKAL FISH FARM.

       BY ADVS.SRI.A.X.VARGHESE
               SRI.A.V.JOJO

RESPONDENT(S) :-
------------------

    1. THE KERALA STATE CO-OPERATIVE FEDERATION FOR FISHERIES
       DEVELOPMENT LTD, REPRESENTED BY ITS MANAGING DIRECTOR,
       MATSYAFED, KAMALESWARAM, THIRUVANANTHAPURAM-695009.

    2. THE GENERAL MANAGER, KERALA STATE CO-OPERATIVE
       FEDERATION FOR FISHERIES DEVELOPMENT LTD.
       (MATSYAFED) KAMALESWARAM, THIRUVANANTHAPURAM-695009.

    3. THE MANAGER,
       MATSYAFED FISH FARM, NARAKKAL
       ERNAKULAM DISTRICT-682 505.

       BY SRI.GEORGE POONTHOTTAM, SC, MATSYAFED


       THIS WRIT PETITION (CIVIL)  HAVING COME UP FOR ADMISSION
ON 30-07-2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:



jvt

WP(C).No. 19445 of 2014 (E)
----------------------------

                            APPENDIX

PETITIONER(S)' EXHIBITS :-
----------------------------

EXT.P1. TRUE COPY OF THE ORDER DATED 22-7-2014 OF THE 1ST
RESPONDENT.

EXT.P2. TRUE COPY OF THE REPRESENTATION DATED 25-7-2014.



RESPONDENT(S)' EXHIBITS :- NIL
--------------------------------



                          //TRUE COPY//


                          P.A. TO JUDGE



                  K. SURENDRA MOHAN, J.
                  ------------------------------------
                  W.P.(C) No.19445 of 2014
                 -------------------------------------
             Dated this the 30th day of July 2014


                         J U D G M E N T

The petitioner challenges Ext.P1 Transfer Order published in the website by which, he is transferred from Narakkal Fish Farm to Matsyafed OBM Division, Willingdon Island, Kochi. The contention of the petitioner is that, he is only a farm worker. He would be directed to take charge as Store Keeper, which requires possession of higher qualification, that he does not have. He has therefore, submitted Ext.P2 representation to the first respondent. He complains that the representation has also not been considered.

2. Advocate George Poonthottam appears for all the respondents.

3. Since Ext.P1 Transfer Order transfers the petitioner only from Narakkal Fish Farm to Ernakulam, it cannot be presumed to visit the petitioner of any adverse consequence. The complaint raised by the petitioner is that, he is likely to be put in charge of Store Keeper for which, he is not qualified. W.P.(C) No.19445 of 2014 -: 2 :- Since Ext.P2 is pending before the first respondent, it is sufficient that the same is considered.

In view of the above, this writ petition is disposed of directing the first respondent to consider Ext.P2 representation submitted by the petitioner and to pass appropriate orders thereon in accordance with law.

Sd/-

K. SURENDRA MOHAN, JUDGE.

Jvt

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