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The Kerala Dairy Development ... vs The State Of Kerala
2021 Latest Caselaw 13027 Ker

Citation : 2021 Latest Caselaw 13027 Ker
Judgement Date : 17 June, 2021

Kerala High Court
The Kerala Dairy Development ... vs The State Of Kerala on 17 June, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 17TH DAY OF JUNE 2021 / 27TH JYAISHTA, 1943
                       WP(C) NO. 11893 OF 2021
PETITIONER:

          THE KERALA DAIRY DEVELOPMENT DEPARTMENT
          MINISTERIAL SAFF ASSOCIATION
          PATTOM, THIRUVANANTHAPURAM-695 004,
          REPRESENTED BY ITS GENERAL SECRETARY,
          K.K.BALAMURALI, AGED 50 YEARS,
          S/O.R.KUNJUKRISHNA PILLAI,
          SENIOR SUPERINTENDENT, O/O.DEPUTY DIRECTOR,
          DAIRY DEVELOPMENT DEPARTMENT,
          KOZHIKODE-673 317 (REG.NO.97/1972).

          BY ADV J.G.SYAMNATH


RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
          DEPARTMENT OF AGRICULTURE (DAIRY DEVELOPMENT),
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHAUPRAM-695 001.

    2     THE DIRECTOR,
          DAIRY DEVELOPMENT DEPARTMENT,
          PATTOM, THIRUVANANTHAPURAM-695 004.

          BY SHRI.BIJOY CHANDRAN, SR.GP


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
 17.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11893 OF 2021
                                   2



                             JUDGMENT

Dated this the 17th day of June 2021

The writ petition has been filed praying for a limited

relief of a direction to the respondents to consider and

dispose of Ext.P1 representation pending before the

Government regarding the issuance of special rules. Ext.P1 is

seen to have been filed on 23.03.2020.

In the above circumstances, the writ petition is disposed

of directing the 1st respondents to consider and pass orders

of Ext.P1 representation at the earliest at any rate within a

period of three months from the date of receipt of a copy of

this judgment.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 11893 OF 2021

APPENDIX OF WP(C) 11893/2021

PETITIONER'S EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE REPRESENTATION OF THE PETITIONER SUBMITTED BEFORE THE 1ST RESPONDENT DATED 23.03.2021.

RESPONDENT'S EXHIBITS     : NIL

                  //TRUE COPY//       PA TO JUDGE
 

 
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