Kerala High Court
Ubaidulla.K.P vs The Administrator on 24 June, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943
WP(C) NO. 20755 OF 2013
PETITIONER:
UBAIDULLA.K.P., AGED 30 YEARS,
S/O.DR.N.MUTHUKOYA (LATE) PUBLIC RELATIONS OFFICER & OFFICEWR
(MARKETING ) LAKSHADWEEP DEVELOPMENT CORPORATION LTD (LDCL)
27/1038-B, PANAMPALLY NAGAR, COCHIN 682 016, RESIDING AT
C/O.SAYED FAZAL.K.P, JEELI MANZIL, THAIKKATTUKARA PO,
KUNNATHERI, ALWAYE 683 106.
BY ADVS.
SRI.T.C.GOVINDA SWAMY
SMT.KALA T.GOPI
RESPONDENTS:
1 THE ADMINISTRATOR
UNION TERRITORY OF LAKSHADWEEP & CHAIRMAN, LAKSHADWEEP
DEVELOPMENT CORPORATION, KAVARATTI ISLAND, KAVARATTI 682 55,
UNION TERERITORY OF LAKSHADWEEP
2 THE MANAGING DIRECTOR
LAKSHADWEEP DEVELOPMENT CORPORATION,( A GOV ERNMENT OF INDIA
UNDDERTAKING) BOTANICAL GARDENS, , KAVARATTI ISLAND 682 555,
UNION TERERITORY OF LAKSHADWEEP
3 THE GENERAL MANAGER
LAKSHADWEEP DEVELOPMENT CORPORATION,( A GOVERNMENT OF INDIA
UNDDERTAKING)27/1038-B, PANAMPILLY NAGAR, KOCHI 682 036.
4 THE GENERAL SECRETARY
LAKSHADWEEP SEDAMEN'S WELFARE ASSOCIATION, MARVA COMPLEX, NEAR
GOVERNMENT PRESS, KAVARATTI 682 555, UNION TERRITOREY OF
LAKSHADWEEP`
5 NATIONAL UNION OF SEAFARERS OF INDIA
REPRESENTED BY ITS SECRETARY, HEAD OFFICE, NUSI BHAVAN, 4, GOA
STREET, BALLARD ESTATE, MUMBAI 400 001.
WP(C) NO. 20755 OF 2013
2
6 THE BRANCH SECRETARY
NATIONAL UNION OF SEAFGARERS OF INDIA, KAVARATTI BRANCH,
BUILDING NO.C-39 (A) E 1216, NEAR PARADISE HUT, LAGOON ROAD,
KAVARATTI ISLAND PO, PIN 682 555, UNION TERRITORY OF
LAKSHADWEEP
BY ADV SRI.MANU.S, SCGC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 24.06.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 20755 OF 2013
3
JUDGMENT
The petitioner, who is stated to be working as a Public
Relations Officer & Officer (Marketing) under the Lakshadweep
Development Corporation Ltd., impugns Ext.P2 order transferring
him from Cochin to Kalepeni.
2. I notice that when this matter was considered by this
Court on 21.08.2013, an interim order had been granted, staying the
transfer and that this order continues to be in force even today.
3. Smt.T.N.Sreekala, learned counsel appearing for the
petitioner, affirmed that on the strength of the interim order, her
client still continues in Ernakulam and prayed that this writ petition
be ordered confirming the same.
4. Sri.S.Manu, learned counsel appearing for the official
respondents submitted that Ext.P2 was only a proposal and that in
view of the interim orders of this Court, no action has been taken on
it, nor is it proposed to pursue anything further as per the same.
In the afore circumstances, I close this writ petition confirming
the interim order dated 21.08.2013, without any further orders.
SD/-
DEVAN RAMACHANDRAN
JUDGE
rp
WP(C) NO. 20755 OF 2013
APPENDIX OF WP(C) 20755/2013
PETITIONER'S EXHIBITS:
EXHIBIT P1 COPIES OF SOME OF THE POSTING IN THE FACE BOOK AS
DOWNLOADED FROM, THJE WEBSITE
EXHIBIT P2 COPY OF THE MINUTES OF THE MEETING BEARING
F.NO.LDCL/CREW/2013 DATED 13/8/2013 SIGNED BY THE
MANAGING DIRECTOR, LDCL
EXHIBIT P3 COPY OF PRESS REPORT RELEASED BY THE UNION
OFFICIALS WHICH CAME UP IN MANORAMA ONLINME COM
EXHIBIT P4 COPY OF THE LETTER DATED 19/8/2013 SUBMITTED BY THE
4TH RESPONDENT UNION TO THE MANAGING DIRECTOR,
LDCL.
