Tuesday vs For Information Purpose Only
2021 Latest Caselaw 7302 Ker

WP(C) 17805/2020                      1/2

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  Present:
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

            Tuesday, the 2nd day of March 2021/11th Phalguna, 1942
                          WP(C) No.17805/2020(A)
PETITIONER

    For    information purpose only
     JOY ALEXANDER, AGED 42 YEARS,
     S/O.ALEXANDER, RESIDING AT KNRA 44, E CROSS, THEATRE
      ROAD, PETTAH, THIRUVANANTHAPURAM
RESPONDENTS:-
1. STATE OF KERALA
    REPRESENTED BY THE SECRETARY TO GOVERNMENT,
    DEPARTMENT OF TOURISM, SECRETARIAT,
    THIRUVANANTHAPURAM-695 001.
2. KERALA TOURISM DEVELOPMENT CORPORATION LTD
    REP BY MANAGING DIRECTOR, MASCOT, SQUARE,
    THIRUVANANTHAPURAM-695 003.
3. MANAGING DIRECTOR
    KERALA TOURISM DEVELOPMENT CORPORATION LTD MASCOT,
    SQUARE, THIRUVANANTHAPURAM-695 003.
4. THE BOARD OF DIRECTORS
    KERALA TOURISM DEVELOPMENT CORPORATION LTD,
    REPRESENTED BY ITS CHAIRMAN, MASCOT, SQUARE,
    THIRUVANANTHAPURAM-695 003.
5. A.RAJENDRAN
    MUKALOOMULA MANALEYIL HOUSE, OOKODE P.O.,
    THIRUVANANTHAPURAM-695 020. (OFFICE HELPER, KTDC
    THIRUVANANTHAPURAM)
6. JAYAKUMAR P
    KLLARATHARA HOUSE, KULATHUR, UCHAKADA P.O.,
    THIRUVANANTHAPURAM-695 506(A/C MECHANIC, HOTEL
    SAMUDRA, KOVALAM)
7. VIPIN S
    VARUVILA HOUSE, SOUPARNIKA, KOTTUKALKONAM,
    KATTACHALKUZHY P.O., THIRUVANANTHAPURAM-695 509. (A/C
    MECHANIC, MASCOT HOTEL, THIRUVANANTHAPURAM)
8. NAVEEN A.V,
    NAVEEN HOUSE, PERINGAMMALA, KALIYOORP.O,
    THIRUVANANTHAPURAM-695 042. (A/C/MECHANIC, HOTL
    CHAITHRAM, THIRUVANANTHAPPURAM)
9. BINU P.M,
    PARACKAL HOUSE, VENGOOR P.O, PERUMBAVOOR, ERNAKULAM.
    (A/C/MECHANIC, BAULGHATY PALACE, ERNAKULAM).
 WP(C) 17805/2020                      2/2




10. SHRI GIRIPRASAD K. , CHETTEKUZHI MELE VEEDU,
   KOLLAYAM P.O., THIRUVANATHAPURAM- 695043                    (PLUMBER,
 KTDC.)
    For information purpose only
  Writ Petition (civil) praying inter alia that in the circumstances stated
in the affidavit filed along with the WP(C) the High Court be pleased to
pass an interim order directing respondents 2 to 4 to keep the one
existing vacancy of A/C Mechanic in the 2nd Respondent Corporation
vacant till the disposal of the above WP(C), in the interest of justice.
  This petition again coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and this Court's order dated
26-08-2020 and upon hearing the arguments of M/S C.J.JOY & VALSAMMA
KURIAN JOSE, Advocates for the petitioner, SENIOR GOVERNMENT
PLEADER for R1, SRI.P.A.AHAMMED, STANDING COUNSEL for R2 to
R4, SRI. PIRAPPANCODE V.S. SUDIR for R5 to R8, and of
M/S. KALEESWARAM RAJ, VARUN C. VIJAY, A. ARUNA, THULASI K. RAJ,
MAIYREYI SACHIDANANDA HEDGE for R9 to R10
 the court passed the following:
                                   ORDER

Learned Standing Counsel for the KTDC is directed to produce on record the letter of resignation issued by the petitioner on 19-05-2008 or thereabout as also the decision taken by them on 07-02-2016 consequent to the directions in Ext.p16 judgment. Post on 10-03-2021.

02-03-2021 Sd/-

DEVAN RAMACHANDRAN,JUDGE /true copy/ Sd/-

ASSISTANT REGISTRAR

EXHIBIT P16: TRUE COPY OF THE JUDGEMENT DATED 1/6/2016 IN WP(C) NO. 2383 OF 2016 OF THIS HON'BLE COURT.