Kerala High Court
The Director,Isro,Lpsc vs S.N.Priya on 17 November, 2023
Author: Sathish Ninan
Bench: Sathish Ninan
MFA (ECC) No.86/2019 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SATHISH NINAN
Friday, the 17th day of November 2023 / 26th Karthika, 1945
IA.NO.4/2023 IN MFA(ECC)NO.86 OF 2019
ECC 144/2017(WCC NO.79/2011) OF EMPLOYEES COMPENSATION COMMISSIONER (INDUSTRIAL
TRIBUNAL AND EMPLOYEES INSURANCE COURT) THIRUVANANTHAPURAM.
APPLICANTS / APPELLANTS:
1. THE DIRECTOR, ISRO, LPSC SECTION, VALIAMALA, VALIYAMALA P.O.,
THIRUVANANTHAPURAM-695547.
2. GOVT. OF INDIA, REPRESENTED BY SECRETARY DEPARTMENT OF SPACE AND
TECHNOLOGY CENTRAL SECRETARIAT, NEW DELHI.
RESPONDENTS / ADDL.RESPONDENTS 8 & 9 TO BE IMPLEADED:
1. SMT.S.N.PRIYA, W/O. LATE GOPAKUMAR, THENGUVILAKATHU VEEDU, AMACHAL
P.O., KULATHUMMAL VILLAGE, THIRUVANATHAPURAM-695572
2. P.DEVIKA NAIR, D/O. LATE GOPAKUMAR, THENGUVILAKATHU VEEDU, AMACHAL
P.O., KULATHUMMAL VILLAGE, THIRUVANATHAPURAM-695572
3. P.GOPIKA NAIR, D/O. LATE GOPAKUMAR, THENGUVILAKATHU VEEDU, AMACHAL
P.O., KULATHUMMAL VILLAGE, THIRUVANATHAPURAM-695572
4. K.SUBHADRAMMA(DIED) M/O. LATE GOPAKUMAR, THENGUVILAKATHU VEEDU,
AMACHAL P.O., KULATHUMMAL VILLAGE, THIRUVANATHAPURAM-695572
5. THE SECRETARY, KERALA STATE EX-SERVICEMEN LEAGUE, KUNNUKUZHI P.O.,
THIRUVANANTHAPURAM-695037.
6. SHRI.SHAJI KUMAR, (S/O. LATE K.SUBHADRAMMA), TC 17/941, SHEELA
BHAVAN, CHADIYARA, POOJAPPURA P.O. THIRUVANANTHAPURAM- 695 012
(SOUGHT TO BE IMPLEADED)
7. SMT.SHEELA.S.,(DIED) D/O.LATE SMT.SUBHADRAMMA, TC 48/617, SHEELA
BHAVAN, CHADIYARA, POOJAPPURA.P.O., THIRUVNANTHAPURAM - 695026.
(SOUGHT TO BE IMPLEADED)
8. SHRI.GIRIKUMAR, AGED 60 YEARS, (SPOUSE OF LATE SHEELA S), TC 48/617,
SHEELABHAVAN, CHADIYARA, POOJAPPURA P.O., THIRUVANANTHAPURAM-
695026. (SOUGHT TO BE IMPLEADED)
9. SMT.ANJANA GIRI, AGED 25 YEARS, D/O.LATE SHEELA S., TC 48/617,
SHEELA BHAVAN, CHADIYARA, POOJAPPURA P.O.,
THIRUVANANTHAPURAM-695026. (SOUGHT TO BE IMPLEADED)
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to declare the service
of notice to the additional respondents 8 and 9 to be complete in the
interest of justice.
This Application coming on for orders, upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S. P.VIJAYAKUMAR and MANU S., DSG OF INDIA, for the applicants, and
of SMT.STEFFY V.J., Advocats for the respondents 1 to 3, the court passed
the following: P.T.O.
MFA (ECC) No.86/2019 2/2
ORDER
The learned counsel for the appellants pray that appellants be permitted to take out notice to unserved respondents by paper publication.
Request is granted.
Appellants are permitted to take out notice to R8 & R9 by paper publication. Publication to be effected in Janmabhoomi daily of Thiruvananthapuram Edition.
Sd/- SATHISH NINAN JUDGE 17-11-2023 /True Copy/ Assistant Registrar