Unnikrishnan.K vs Kerala State Co-Operative ...
2021 Latest Caselaw 6856 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942

                       WP(C).No.4468 OF 2021(G)


PETITIONER:

               UNNIKRISHNAN.K
               AGED 48 YEARS
               S/O. CHANGAN, KURUPPANMARIL HOUSE, VALIYAKUNNU P.O.,
               VALANCHERY (VIA), MALAPPURAM DISTRICT

               BY ADV. SRI.U.K.DEVIDAS

RESPONDENTS:

               KERALA STATE CO-OPERATIVE CONSUMERS FEDERATION LTD
               GANDHI NAGAR, ERNAKULAM, KOCHI-682 020, REPRESENTED
               BY ITS MANAGING DIRECTOR

               R1 BY ADV. SRI.M.SASINDRAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.4468 OF 2021(G)
                                   2




                             JUDGMENT

Dated this the 26th day of February 2021

The petitioner is the Sales Assistant Grade-II in the

Kerala State Co-operative Consumers Ltd. (Consumerfed)

and at present working as Unit-in-charge of a

supermarket in Malappuram Region. By Ext.P1

proceedings of the respondent, he has been transferred to

Foreign Liquor Shop, Kodungallur. The petitioner

contends that transfer to such a distant place is causing

injury to him since, he has two children aged 16 years

and 11 years and the aged parents-in-law are also

residing with him. He has to cover more than 95kms

distance to the transferred place. Accordingly, Ext.P3

representation has been submitted.

2. When the matter was taken up, the learned

Standing Counsel for the respondent submitted that

Ext.P3 can be considered as expeditiously as possible.

The learned Counsel for the petitioner submitted that the WP(C).No.4468 OF 2021(G)

petitioner has not been relieved . This is recorded.

Having considered this, I am inclined to dispose of

the writ petition with a direction that Ext.P3

representation shall be taken up and considered by the

respondent on merits as expeditiously as possible, at any

rate, within a period of two weeks from the date of

receipt of a copy of this judgment.

Sd/-

SUNIL THOMAS

JUDGE

SKP/27-2 WP(C).No.4468 OF 2021(G)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PROCEEDINGS NO.CFED/ESD-

4/639/03-167/2020-21 DATED 16.01.2021 ISSUED BY THE RESPONDENT

EXHIBIT P2 TRUE COPY OF THE CERTIFICATE DATED 15.02.201 ISSUED BY THE MEDICAL OFFICER, PRIMARY HEALTH CENTRE, IRIMBILIYAM

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 08.02.2021 SUBMITTED BY THE PETITIONER

RESPONDENTS'S EXHIBITS:NIL

TRUE COPY P.A. TO JUDGE