Kerala High Court
Kasaragod District Co-Operative ... vs Kasaragod District Co-Operative ... on 12 March, 2021
WA 398/2021 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR.JUSTICE K. BABU
Friday,the 12thday of March 2021/21st Phalguna, 1942
WA No.398/2021
AGAINST JUDGMENT DATED 01-2-2021 IN WP(C) No.2001/2012 of this Court.
---
1.
For information purpose only
APPELLANTS/RESPONDENTS 1 TO 3:
KASARAGOD DISTRICT CO-OPERATIVE RUBBER MARKETING
SOCIETY LTD.NO.C 325,REPRESENTED BY THE MANAGING DIRECTOR,
KASARAGOD DISTRICT CO-OPERATIVE RUBBER MARKETING SOCIETY
LTD.NO.C 325, KASARAGOD-671 001.
AND 2 OTHERS.
BY ADV SRI.T.K.VIPINDAS
RESPONDENTS/PETITIONER & RESPONDENTS 4 TO 6:
1. SREEJA K.K.,D/O.LATE KRISHNAN NAIR,
KOZHUMMAL HOUSE, MANGOD, KASARAGOD-671 314.
AND 3 OTHERS.
BY ADV SRI.KALEESWARAM RAJ FOR R1
Prayer for interim relief in the Writ Appeal stating that in the circumstances
stated in the appeal memorandum the High Court be pleased to stay the
operation of the Judgment dated 01-02-2021 in
W.P.(c) 2001/2012 in the interest of justice.
This Writ Appeal again coming on for orders on 12.03.2021 upon perusing
the appeal memorandum and this Court's order dated 05.03.2021, the court on
the same day passed the following:-
P.T.O.
ALEXANDER THOMAS & K. BABU, JJ.
----------------------------------------------------
W.A. No.398 of 2021
[arising out of judgment dated 01.02.2021
in W.P.(C) No.2001/2012]
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Dated this the 12th day of March, 2021
For information purpose only
ORDER
Sri.Kaleeswaram Raj, the learned counsel appearing for the
writ petitioner/the 1st respondent in this writ appeal seeks more time
to file an affidavit of his party stating the necessary details regarding
the date of death of the writ petitioner's husband, date of death of
her father (who was the employee of the society), the qualifications
of the petitioner, the date on which she has made application for the
first time for compassionate appointment before the society and
further details to establish that the contention of the appellant
employer that the application of the petitioner for compassionate
appointment under Rule 188A of the Kerala Co-operative Societies
Rules, 1969, is belated is untenable and unsustainable, etc.
2. Time is granted to enable the writ petitioner to file
detailed affidavit in the matter.
3. We have already passed interim order on 05.03.2021
that contempt proceedings arising out of the impugned judgment in
the writ petition, initiated if any, shall stand deferred.
4. Both sides will get ready for disposal of the main
matter in the appeal on the next posting date or immediately
thereafter.
For List this case on 27.05.2021.
information purpose only
H/o copies of this order to both sides.
Sd/-
ALEXANDER THOMAS,
JUDGE
Sd/-
K. BABU,
JUDGE
Skk//08022021
12/03/21
/true copy/ Sd/- ASSISTANT REGISTRAR
