E.A.Joseph vs Food Corporation Of India
2021 Latest Caselaw 16666 Ker

WP(C) NO. 15480 OF 2010             1



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
      WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
                           WP(C) NO. 15480 OF 2010
PETITIONER/S:

               E.A.JOSEPH, ASST.GRADE (GENERAL)
               F.C.I., THRISSUR, RETIRED, S/O.SAMUEL ANDREWS,,
               ETTUMPLACKAL, ETTUMPURAM P.O., MUTTOM,, THODUPUZHA,
               IDUKKI DISTRICT.

               BY ADVS.
               SRI.G.SREEKUMAR (CHELUR)
               SRI.K.RAVI PARIYARATH



RESPONDENT/S:

      1        FOOD CORPORATION OF INDIA
               REP.BY ITS REGIONAL MANAGER, REGIONAL OFFICE,,
               KESAVADASAPURAM, THIRUVANANTHAPURAM-4.

      2        THE DISTRICT MANAGER FOOD CORPORATION
               OF INDIA, DISTRICT OFFICE, MULANKUNNATHUKAVU,, THRISSUR.

      3        FOOD CORPORATION OF INDIA
               EMPLOYEES CO-OPERATIVE SOCIETY NO.751, KOCHI-11.

      4        K.VIJAYAN MUTHUKAVU HOUSE
               PANANGAD P.O., NEDUMANGAD.

      5        P.S.GOPALAKRISHNA PILLAI
               ASST.GRADE II, FOOD CORPORATION OF INDIA,, KOCHI-11.

               BY ADV SRI.T.P.M.IBRAHIM KHAN, SC, FCI


OTHER PRESENT:

              SMT.MABLE.C.KURIAN, SR.GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15480 OF 2010             2




                        P.V.KUNHIKRISHNAN, J
                  --------------------------------------------
                      W.P.(C.) No.15480 of 2010
                     --------------------------------------
               Dated this the 11th day of August, 2021


                               JUDGMENT

It is submitted by the learned senior counsel

Adv.T.P.M.Ibrahim Khan, who is instructed to appear

for respondent Nos. 1 and 2 that the entire claim of the

petitioner is already released and there is nothing

survive in this writ petition.

Therefore, this writ petition is closed, in the light

of the above statement.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX

PETITIONER'S EXHIBITS :

EXT.P1 A TRUE COPY OF THE RELEVANT EXTRACT OF THE OFFICE ORDER DATED 3.11.04

EXT.P2 A TRUE COPY OF THE LETTER GIVEN TO THE PETITIONER DATED 7.12.04

EXT.P3 A TRUE COPY OF THE JUDGMENT IN WPC NO. 37245/04 DATED 27.7.06 BY THIS HON'BLE COURT.

RESPONDENT'S EXHIBITS :

EXT.R1 A PHOTOSTAT COPY OF THE DEMAND NOTICE NO.NIL DATED 7.12.2004 ISSUED BY THE SECRETARY, FCI CO-OPERATIVE SOCIETY, KOCHI

EXT.R2 A PHOTOSTAT COPY OF THE JUDGMENT OF THIS HONOURABLE COURT DATED 8.10.2009 IN WPC 16427 OF 2006.

EXT.R3 A PHOTOSTAT COPY OF THE ORDER DATED 30.10.2007 PASSED BY THE HONOURABLE SUPREME COURT OF INDIA IN SPECIAL LEAVE PETITION (CIVIL) NO. 19799/2007