Felix A Moraes vs The Kerala State Co-Operative ...
2021 Latest Caselaw 6347 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE AMIT RAWAL

    MONDAY, THE 22ND DAY OF FEBRUARY 2021 / 3RD PHALGUNA, 1942

                      WP(C).No.14798 OF 2010(Y)


PETITIONER:

               FELIX A MORAES, S/O J.C.MORAES,
               AGED 56 YEARS, RESIDING AT MANGLA BHAVAN,,
               MENAMKULAM, KAZHAKOOTTAM.P.O.,
               THIRUVANANTHAPURAM,
               EMPLOYED ASST. GENERAL MANAGER, MATSYAFED,
               DISTRICT OFFICER, MOPILA BAY, KANNUR DISTRICT.

               BY ADV. SRI.R.S.KALKURA

RESPONDENTS:

      1        THE KERALA STATE CO-OPERATIVE FEDERATION
               FOR FISHERIES DEVELOPMENT LIMITED,(MATSYAFED),
               REP. BY ITS MANAGING DIRECTOR, KAMALESWARAM,,
               MANACAUD.P.O., THIRUVANANTHAPURAM.

      2        THE CHAIRMAN MATSYAFED HEAD OFFICE
               KAMALESWARAM, MANACAUD.P.O., THIRUVANANTHAPURAM.

      3        THE SECRETARY FISHERIES AND
               PORT DEPARTMENT, GOVERNMENT SECRETARIAT,,
               THIRUVANANTHAPURAM.

               BY SRI.T.P.PRADEEP, SC, MATSYAFED
               BY SRI.P.K.VIJAYA MOHANAN, SC, MATSYAFED
               BY ADV. SRI.GEORGE POONTHOTTAM SCMATSYAFED


               GP SRI B HARISH KUMAR

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
22.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.14798 OF 2010(Y)

                                  2

                            JUDGMENT

Dated this the 22nd day of February 2021

Petitioner has challenged the transfer vide Exts.P4 and P6.

There was no interim order in the writ petition filed in the year

2010. There would not be any cause of action for challenging the

transfer in 2021.

Accordingly, this writ petition is dismissed as infructuous.

Sd/-

AMIT RAWAL

JUDGE nak