Sanil S vs Kerala State Beverages (M & M)Ltd
2021 Latest Caselaw 930 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

   MONDAY, THE 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942

                     WP(C).No.674 OF 2021


PETITIONER :-

            SANIL S
            ASSISTANT GRADE II,
            DISTRICT AUDIT TEAM,
            KSBC WAREHOUSE MENONPARA, PALAKKAD.

            BY ADVS.
            SRI.DEEPU THANKAN
            SMT.UMMUL FIDA
            SMT.LAKSHMI SREEDHAR

RESPONDENTS :-

      1     KERALA STATE BEVERAGES (M & M)LTD
            BEVCO TOWER, VIKASBHAVAN, PALAYAM,
            THIRUVANANTHPAURAM - 695 033,
            REPRESENTED BY ITS MANAGING DIRECTOR.

      2     MANAGING DIRECTOR
            KERALA STATE BEVERAGES (M & M) LTD,
            BEVCO TOWER, VIKASBHAVAN, PALAYAM,
            THIRUVANANTHAPURAM - 695 033.

            BY SRI.NAVEEN T., SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.674 OF 2021

                                     -: 2 :-


                                  JUDGMENT

Dated this the 11th day of January 2021

This writ petition is filed seeking directions to the respondents

to consider Ext.P5 objection preferred by the petitioner to Ext.P4

provisional seniority list of Assistants Grade-II in the 1 st respondent

Corporation. It is submitted that Ext.P5 objections have been

preferred as against ExtP4 provisional seniority list and the same are

liable to be considered before Ext.P4 is finalised.

In the above view of the matter, there will be a direction to

the 2nd respondent to take up, consider and pass orders on Ext.P5

objections preferred by the petitioner, if the same is received and

pending, within a period of one month from the date of receipt of a

copy of this judgment.

In case, Ext.P4 has not been finalised till date, the

finalisation shall be on a consideration of all objections including that

of the petitioner.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/11.1.2021 WP(C).No.674 OF 2021

APPENDIX

PETITIONER'S EXHIBITS :-

EXT.P1 :- TRUE COPY OF THE PROCEEDINGS OF THE SECOND RESPONDENT DATED 1/3/2017.

EXT.P2 :- TRUE COPY OF THE PROCEEDINGS OF THE SECOND RESPONDENT DATED 12/5/2017.

EXT.P3 :- TRUE COPY OF THE PROCEEDING OF THE SECOND RESPONDENT DATED 18/5/2017.

EXT.P4 :- TRUE COPY OF THE INTERNAL MEMO DATED 24/11/2020 ISSUED BY THE SECOND RESPONDENT.

EXT.P5 :- TRUE COPY OF THE OBJECTION SUBMITTED BY THE PETITIONER DATED 20/12/2020.

RESPONDENT'S EXHIBITS :- NIL

//TRUE COPY//

P.A. TO JUDGE