Alappuzha Co-Operative Spinning ... vs State Of Kerala
2021 Latest Caselaw 14716 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
         WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                          WP(C) NO. 5203 OF 2012
PETITIONERS:

     1        ALAPPUZHA CO-OPERATIVE SPINNING MILLS EMOPLOYEES UNION,
              AGED 34 YEARS,
              REP.BY ITS GENERAL SECRETARY, M.A.ALIYAR, MADAVANA,
              KAREELAKULANGARA.P.O., ALAPPUZHA.

     2        BIJU.R.,
              PRESIDENT, KERALA CO-OPERATIVE EMPLOYEES UNION,
              KAYAMKULAM AREA COMMITTEE, RESIDING AT SREERAGAM,
              CHERAVALLY, KAYAMKULAM.

              BY ADV SRI.GEORGE VARGHESE(PERUMPALLIKUTTIYIL)



RESPONDENTS:

     1        STATE OF KERALA,
              REPRESENTED BY SECRETARY TO DEPARTMENT OF INDUSTRIES,
              GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

     2        THE REGISTRAR AND DIRECTOR OF HANDLOOM AND TEXTILES,
              THIRUVANANTHAPURAM-695 001.

     3        MANAGING DIRECTOR,
              KERALA CO-OPERATIVE TEXTILE FEDERATION, TEXFED,
              MUTHUSWAMY LANE, DEVASWOM BOARD JUNCTION,
              THIRUVANANTHAPURAM-695 001.

     4        CHAIRMAN,
              ALAPPEY CO-OPERATIVE SPINNING MILLS LTD. NO.(ST) 8,
              KAREELAKULANGARA, ALAPPUZHA DISTRICT-688 001.

     5        ALAPPEY CO-OPERATIVE SPINNING MILLS LTD.NO. (ST) 8,
              KEERIKKAD.P.O., KAREELAKULANGARA, ALAPPUZHA DISTRICT,
              REP.BY ITS GENERAL MANAGER-690 508.
 WP(C) NO. 5203 OF 2012           -2-




            BY ADVS.
            SRI.K.ANAND
            SMT.LATHA KRISHNAN

            GP SRI B HARISH KUMAR


     THIS    WRIT   PETITION     (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   14.07.2021,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 5203 OF 2012     -3-




                         JUDGMENT

Learned counsel for the respondent No.2 submits

that, in pursuance to the notification Ext.P4, Alleppy Co-

operative Spinning Mills Ltd., did not go ahead with the

appointments as notified. Thus the cause of action of the

petition does not survive. Ordered to be closed.

Sd/-

AMIT RAWAL JUDGE vv

APPENDIX OF WP(C) 5203/2012

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE RELEVANT PAGES 1, 11, 12 AND 13 OF THE BYE LAW CONTAINING CLAUSE 21.

Exhibit P2 A TRUE COPY OF SPECIAL RULES FR APPOINTMENT/PROMOTION OF EMPLOYEES OF THE 5TH RESPONDENT.

Exhibit P3 A TRUE COPY OF COMMUNICATION NO.H.L.T.

3/10273/06 DATED 27/01/2009 RECEIVED BY THE UNION.

Exhibit P4 A TRUE COPY OF NOTIFICATION PUBLISHED IN THE HINDU DAILY DATED 11/01/2012.

Exhibit P5 A TRUE COPY OF REPRESENTATION SUBMITTED BY THE 1ST PETITIONER BEFORE THE HONOURABLE MINISTER FOR INDUSTRIES.

Exhibit P6 A TRUE COPY OF INTERIM ORDER DATED 12/12/2011 IN WPC NO. 33137/2011 OF THE HONOURABLE COURT