Radhamani P.C vs State Of Kerala
2021 Latest Caselaw 24060 Ker

WP(C) No.30758/2021                        1/3

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
             Tuesday, the 28th day of December 2021 / 7th Pousha, 1943
                              WP(C) NO. 30758 OF 2021
   PETITIONER:

          RADHAMANI P.C, AGED 58 YEARS, D/O.CHELLAPPAN NAIR, VADAKKANATHU
          HOUSE, MUTHUKAD P.O., PERUVANNAMUZHI, KOZHIKODE PIN 673 528

   RESPONDENTS:

      1. STATE OF KERALA, LABOUR DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
         PIN 695 001, REP.BY ITS SECRETARY
      2. THE PLANTATION CORPORATION OF KERALA LIMITED, KANJIKUZHI, KOTTAYAM,
         PIN 686 002, REP.BY MANAGING DIRECTOR
      3. THE MANAGER THE PLANTATION CORPORATION OF KERALA LIMITED, PERAMBRA
         ESTATE, MUTHUKAD P.O., PERUVANNAMUZHI, KOZHIKODE, PIN 673 528
      4. PRINCIPAL SECRETARY, DEPARTMENT OF AGRICULTURE DEVELOPMENT AND
         FARMERS WELFARE, SECRETARIAT (ANNEXE II), THIRUVANANTHAPURAM, PIN
         695 001


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to permit the petitioner to continue in the service of the 2nd
   Respondent Estate on the basis of Ext.P2, during the pendency of this writ
   petition.


        This petition coming on for admission upon perusing      the   petition and
   the affidavit filed in support of WP(C) and upon hearing      the   arguments of
   M/S.K.R.PRATHISH & P.K.SREEVALSAKRISHNAN Advocates for        the    petitioner,
   GOVERNMENT PLEADER for R1 and R4 and of STANDING COUNSEL      for   R2 & R3, the
   court passed the following:
 WP(C) No.30758/2021                        2/3




                                       ORDER

Admit.

Learned Government Pleader takes notice for the respondents 1 and 4. Learned Standing Counsel takes notice for respondents 2 and 3.

I have gone through Ext.P5 judgment of the Division Bench of this court. The Standing Counsel for the Second Respondent Corporation submits that the question regarding the age of superannuation of the plantation workers of the corporation is pending before the State Government. Accordingly, there will be an interim order to the effect that the petitioner will be temporarily allowed to continue in the service of the Second Respondent Corporation until further orders.

28/12/2021.

                                            Sd/- MURALI PURUSHOTHAMAN, JUDGE




28-12-2021                   /True Copy/                           Assistant Registrar
 WP(C) No.30758/2021                 3/3

                       APPENDIX OF WP(C) 30758/2021
Exhibit P2            TRUE COPY OF THE GOVERNMENT ORDER DATED 18.2.2021
Exhibit P5            TRUE COPY OF THE JUDGMENT IN WRIT APPEAL NO.1615 OF

2021 DATED 3.12.2021 OF THIS HON'BLE COURT.