For Information Purpose Only vs B.S.Rajeev
2021 Latest Caselaw 8960 Ker

WP(C) 6889/2021                           1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      Present:
                  THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

             Wednesday,the 17th day of March 2021/26th Phalguna, 1942
                              WP(C) No.6889/2021(I)

    For information purpose only
PETITIONER

      B.S.RAJEEV,SENIOR CLERK, DISTRICT KHADI AND VILLAGE INDUSTRIES
      OFFICE, THIRUVANANTHAPURAM-695 001.

RESPONDENTS

      1.THE KERALA KHADI AND VILLAGE INDUSTRIES BOARD,REPRESENTED
      BY ITS SECRETARY, KHADI BHAVAN, VANCHIYOOR
      THIRUVANANTHAPURAM-695 035.

      2.THE VICE-CHAIRPERSON,KERALA KHADI AND VILLAGE INDUSRIES
      BOARD KHADI BHAVAN, VANCHIYOOR,
      THIRUVANANTHAPURAM-695 035.

      3.THE CHAIRMAN,KERALA KHADI AND VILLAGE INDUSTRIES BOARD,
      THE HON'BLE MINISTER FOR INDUSTRIES AND COMMERCE, GOVT.
      SECRETARIAT, THIRUVANANTHAPURAM-695 001.



  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 direct the 3rd
respondent to consider and pass orders on Exhibit P7 and pass appropriate orders
pending disposal of the Writ Petition .
 WP(C) 6889/2021                         2/2




  This petition coming on for admission upon perusing the petition and the
affidavit filed in support of WP(C) and upon hearing the arguments of M/S
R.RAJASEKHARAN PILLAI, Advocate for the petitioners and of STANDING
COUNSEL for respondents (B/o), the court passed the following

    For
    Admit.
           information purpose only
                    ORDER

Learned Standing Counsel takes notice for the respondents and seeks time to place a counter affidavit on record. There will be an interim direction to the 3rd respondent to consider and pass orders on Exhibit P7 appeal preferred by the petitioner seeking reinstatement in service. Exhibit P7 shall be considered taking note of Exhibit P8 judgment as well. Post on 06-04-2021.

17-03-2021 Sd/-

ANU SIVARAMAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

EXHIBIT P7 - TRUE COPY OF THE APPEAL SUBMITTED BY THE PETITIONER BEFORE THE 3rd RESPONDENT WHO IS THE CHAIRPERSON AND THE MINISTER FOR INDUSTRIES AND COMMERCE ON 26.2.2021. EXHIBIT P8 - TRUE COPY OF THE JUDGMENT DATED 28.9.2018 IN WPC NO.27355/2018 OF THIS HON'BLE COURT.