Sankarankutty C.P. vs Kerala State Beverages (M And M) ...
2021 Latest Caselaw 7245 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    TUESDAY, THE 02ND DAY OF MARCH 2021 / 11TH PHALGUNA, 1942

                       WP(C).No.125 OF 2020(M)


PETITIONER:

               SANKARANKUTTY C.P., S/O.PARAMESWARAN NAIR,
               AGED 61 YEARS, ABKARI WORKER (NOW RETIRED),
               CHAMBIL HOUSE, VARIKKOLY.P.O., PUTHENCRUZ,
               ERNAKULAM.

               BY ADVS.SRI.T.V.GEORGE
               SRI.JIMMY GEORGE (THADATHIL)

RESPONDENTS:

      1        KERALA STATE BEVERAGES (M AND M) CORPORATION
               LTD., BEVCO TOWER, VIKAS BHAVAN, PALAYAM,
               THIRUVANANTHAPURAM-695 003, REPRESENTED BY
               ITS MANAGING DIRECTOR.

      2        MR.SHABEER ALI, FINANCE MANAGER, KERALA STATE
               BEVERAGES (M AND M) CORPORATION LTD.,
               THIRUVANANTHAPURAM-695 033.

      3        THE DISTRICT AUDIT TEAM, KERALA STATE BEVERAGES
               CORPORATION LTD., ALUVA, ERNAKULAM-683 101.


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
02.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 125/20                           2




                               JUDGMENT

Dated this the 2nd day of March 2021

When this matter was called today, the learned counsel for

the petitioner submitted that he is not pressing for any further orders,

since admitted terminal benefits have been paid to the petitioner

based on the interim order of this Court dated 15.01.2020.

In the afore circumstances, confirming the aforementioned

interim order, this writ petition is closed.

Sd/-

Devan Ramachandran, Judge tkv

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF APPRECIATION LETTER DATED 26.04.2019 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P2 TRUE COPY OF ORDER DATED 08.11.2019 ISSUED BY THE MANAGER OF RESPONDENT-CORPORATION.

EXHIBIT P3 TRUE COPY OF APPLICATION BEFORE THE 1ST RESPONDENT PREFERRED BY THE PETITIONER ON 24.07.2019.

EXHIBIT P4 TRUE COPY OF REPORT FOR THE PERIOD 01.04.2015 TO 30.09.2015 FORWARDED BY THE MANAGER, WAREHOUSE ALUVA ON 30.12.2015.

EXHIBIT P5 TRUE COPY OF LIABILITY FIXATION REPORT FORWARDED BY THE MANAGER, WAREHOUSE ALUVA DATED 07.06.2016.

EXHIBIT P6 TRUE COPY OF DEMAND NOTICE DATED 24.05.2019 ISSUED BY KERALA STATE BEVERAGES ( M & M) WAREHOUSE ALUVA.

/TRUE COPY/

P.S. TO JUDGE