Shaheen F vs State Of Kerala
2021 Latest Caselaw 12916 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
        MONDAY, THE 14TH DAY OF JUNE 2021 / 24TH JYAISHTA, 1943
                        WP(C) NO. 12149 OF 2021
PETITIONER/S:

            SHAHEEN F, AGED 41 YEARS,
            S/O.M.FASILUDEEN, U.D.CLERK,
            KERALA LABOUR WELFARE FUND BOARD, THIRUVANANTHAPURAM,
            NOW UNDER ORDERS OF TRANSFER TO DISTRICT OFFICE,
            KOLLAM. RESIDING AT VATTAVILA VEEDU, KAVALAYOOR P.O.,
            THIRUVANANTHAPURAM - 695 144.

            BY ADV ABHILASH S.FRANCIS

RESPONDENT/S:

    1       STATE OF KERALA, REPRESENTED BY THE SECRETARY,
            XLABOUR AND SKILLS DEPARTMENT,
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.

    2       COMMISSIONER, KERALA LABOUR WELFARE FUND BOARD,
            OPPOSITE THAYYIL LANE, KUNNUMPURAM ROAD,
            VANCHIYOOR P.O., THIRUVANANTHAPURAM-695 035.

    3       KERALA LABOUR WELFARE FUND INSPECTOR,
            THIRUVANANTHAPURAM,
            OPPOSITE THAYYIL LANE, KUNNUMPURAM ROAD,
            VANCHIYOOR P.O., THIRUVANANTHAPURAM - 695 035.

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION             ON
14.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12149 OF 2021
                                             2




                                       JUDGMENT

The petitioner is challenging Exts.P1 and P2 orders of

transfer issued to him on several grounds. The

petitioner has preferred Exts.P3 and P4 representations

against the orders of transfer.

2. I am not inclined to consider the merits of the orders

of transfer in a proceeding under Article 226 of the

Constitution of India at the first instance. The writ

petition is hence disposed of directing the respondents to

consider and dispose of Exts.P3 and P4 representations

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

a certified copy of this judgment. If the respondents

consider it necessary, the petitioner may also be

afforded a personal hearing in the matter either in

person or through video conferencing.

Sd/-

                                                                T.R.RAVI, JUDGE
      AMV/14/06/2021
 WP(C) NO. 12149 OF 2021





                                  APPENDIX



      PETITIONERS EXHIBITS    :

      EXHIBIT P1          COPY      OF     THE      TRANSFER    ORDER

NO.KLWFBH/872/2021-EI(EST) DATED 02.06.2021 ISSUED BY 2ND RESPONDENT.

EXHIBIT P2 COPY OF THE ORDER NO.938/2021 ISSUED BY THE 3RD RESPONDENT DATED 03.06.2021.

EXHIBIT P3 COPY OF THE REPRESENTATION DATED 05.06.2021 SENT TO THE 2ND RESPONDENT THROUGH PROPER CHANNEL.

EXHIBIT P4 COPY OF THE REPRESENTATION DATED 05.06.2021 TO THE 3RD RESPONDENT.

      RESPONDENTS EXHIBIT :    NIL




                                         TRUE COPY         P.A.TO JUDGE