Elizabeth Thomas vs Managing Director
2021 Latest Caselaw 10598 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     MONDAY, THE 29TH DAY OF MARCH 2021 / 8TH CHAITHRA, 1943

                       WP(C).No.6050 OF 2021(E)


PETITIONERS:

               ELIZABETH THOMAS
               AGED 51 YEARS
               ASSISTANT QUALITY ASSURANCE OFFICER,
               PATHANAMTHITTA DAIRY,
               MAMMOOD P.O,
               NARIYAPURAM-689 513,
               RESIDING AT KUTTIYANIKAL,
               PARATHANAM, KOOTTICKAL-686 514

               BY ADV. SRI.S.SUJIN

RESPONDENTS:

1 MANAGING DIRECTOR TRIVANDRUM REGIONAL CO-OPERATIVE MILK PRODUCERS UNION LTD., KSHEERA BHAVAN, PATTOM, THIRUVANANTHAPURAM-695 004

2 MANAGING DIRECTOR, PATHANAMTHITTA DIARY, TRIVANDRUM REGIONAL CO- OPERATIVE MILK PRODUCERS UNION LTD. MAMMOOD, NARIYAPURAM-689513

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 29.03.2021, ALONG WITH WP(C).6054/2021(F), THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: W.P(C).6050 and 6054 of 2021

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR. JUSTICE SUNIL THOMAS

MONDAY, THE 29TH DAY OF MARCH 2021 / 8TH CHAITHRA, 1943

WP(C).No.6054 OF 2021(F)

PETITIONERS:

SHINE JOSEPH AGED 51 YEARS AMPATT HOUSE,G.R.A.55, GAUREESHA PATTOM, THIRUVANANTHAPURAM-695004.

WORKING AS 'ASSISTANT MANAGER(PRODUCTION)',KOLLAM DIARY(MILMA),THEVALLY.P.O, THEVALLY.P.O, KOLLAM-691009.

BY ADV. SRI.S.SUJIN

RESPONDENTS:

1 MANAGING DIRECTOR, TRIVANDRUM REGIONAL CO-OPERATIVE MILK PRODUCERS UNION LTD.

TRIVANDRUM REGIONAL CO-OPERATIVE MILK PRODUCERS UNION LTD, KSHEERA BHAVAN,PATTOM, THIRUVANANTHAPURAM-695004.

2 MANAGER, KOLLAM DIARY,(MILMA), THEVALLY,KOLLAM-691009.

OTHER PRESENT:

SC ,SMT.LATHA ANAND

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 29.03.2021, ALONG WITH WP(C).6050/2021(E), THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: W.P(C).6050 and 6054 of 2021

COMMON JUDGMENT

When the matters were taken up, learned counsel for the

petitioners submitted that, they propose to withdraw the Writ Petitions

reserving their right to pursue their remedies in accordance with law

before the appropriate authorities.

Accordingly, Writ Petitions are disposed of recording the above

permitting the petitioners to seek their remedies in accordance with

law.

Sd/-

                                            SUNIL THOMAS

Sbna                                            JUDGE

W.P(C).6050 and 6054 of 2021

APPENDIX OF WP(C) 6050/2021 PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF NOTIFICATION NO TRU/PER/35/2021(A) DATED 20.02.2021.

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 1.1.2021. W.P(C).6050 and 6054 of 2021

APPENDIX OF WP(C) 6054/2021 PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF NOTIFICATION NO.TRU/PER/35/2021(A)DATED 20.2.2021

EXHIBIT P2 TRUE COPY OF THE ENQUIRY REPORT DATED 24.2.2020

EXHIBIT P3 TRUE COPY OF THE ORDER DATED 19.06.2020 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER.