Ganeshan P.P vs The State Of Kerala

Citation : 2022 Latest Caselaw 7930 Ker
Judgement Date : 29 June, 2022

Kerala High Court
Ganeshan P.P vs The State Of Kerala on 29 June, 2022
                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR.JUSTICE V.G.ARUN
         WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                             WP(C) NO. 20268 OF 2022
PETITIONER:

              GANESHAN P.P.
              AGED 48 YEARS
              SALESMAN, F.P.S. NO.2365063 (A.R.D.NO: 63),
              CHAPPARAPADAVA PANCHAYAT,
              TALIPARAMBA TALUK, KANNUR DISTRICT,
              PIN - 670 581.
              BY ADVS.
              M.V.BOSE
              VINOD MADHAVAN
              P.M.MAZNA MANSOOR


RESPONDENTS:

     1        THE STATE OF KERALA
              REPRESENTED BY SECRETARY, FOOD & CIVIL SUPPLIES (B)
              DEPARTMENT, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM- 695 001.
     2        THE DIRECTOR,
              OFFICE OF THE CIVIL SUPPLIES COMMISSIONER,
              PUBLIC OFFICE BUILDING, MUSEUM, VIKAS BHAVAN P.O,
              THIRUVANANTHAPURAM - 695 033.
     3        THE COMMISSIONER OF CIVIL SUPPLIES,
              OFFICE OF THE CIVIL SUPPLIES COMMISSIONER, PUBLIC OFFICE
              BUILDING, MUSEUM, VIKAS BHAVAN P.O,
              THIRUVANANTHAPURAM - 695 033.
     4        THE DISTRICT COLLECTOR,
              OFFICE OF THE DISTRICT COLLECTOR, COLLECTORATE RD,
              THAVAKKARA, KANNUR - 670 002.
     5        THE DISTRICT SUPPLY OFFICER,
              OFFICE OF THE DISTRICT SUPPLY OFFICER, CIVIL STATION, KANNUR
              - 670 002.
     6        THE TALUK SUPPLY OFFICER,
              OFFICE OF THE TALUK SUPPLY OFFICER, TALUK SUPPLY OFFICE,
              REVENUE TOWER, COURT RD, TALIPARAMBA, KANNUR DISTRICT,
              PIN - 670141.
              BY ADV. RIYAL DEVASSY, GOVERNMENT PLEADER

     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
29.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20268 OF 2022
                                    2




                            JUDGMENT

Dated this the 29th day of June, 2022 Learned Counsel for the petitioner seeks permission to withdraw the writ petition in view of certain inadvertent factual mistakes, with liberty to move afresh.

Accordingly, the writ petition is dismissed as withdrawn with the liberty sought.

Sd/-

V.G.ARUN JUDGE NB/29-6 WP(C) NO. 20268 OF 2022 3 APPENDIX OF WP(C) 20268/2022 PETITIONER'S EXHIBITS EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF THE SSLC BOOK OF THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF THE REGISTER SHOWING THE NAME OF WRIT PETITIONER AS SALESMAN IN THE ARD NO. 63 MENTIONING DATE OF CONTINUOUS EMPLOYMENT AS 25.04.2009 UNDER COLUMN '5'. EXHIBIT P3 TRUE COPY OF THE CERTIFICATE DATED 23/12/2021 ISSUED BY THE 6TH RESPONDENT. EXHIBIT P4 TRUE COPY OF THE COMMUNICATION DATED 01/07/2020 ISSUED BY THE 1ST RESPONDENT TO THE MEMBER OF THE LEGISLATIVE ASSEMBLY WITH COPY MARKED TO THE WRIT PETITIONER.

EXHIBIT P5 TRUE COPY OF THE CERTIFICATE DATED 25.11.2021 ISSUED BY M.V. GOVINDAN MASTER, HON'BLE MINISTER FOR LSGD-EXCISE DEPARTMENTS. EXHIBIT P6 TRUE COPY OF THE CERTIFICATE DATED 18/10/2021 ISSUED BY THE PRESIDENT OF THE CHAPPARAPPADAVU PANCHAYAT.

EXHIBIT P7 TRUE COPY OF THE LETTER NO.(CS) A.8/7183/2019 DATED 20/01/2022 ISSUED FROM THE OFFICE OF THE DIRECTOR OF CIVIL SUPPLIES TO THE DISTRICT SUPPLY OFFICER, PALAKKAD ALONG WITH THE PROCEEDINGS OF THE ADALATH.

RESPONDENTS' EXHIBITS: NIL TRUE COPY P.A. TO JUDGE