A.Abdul Rasheed Kutty vs The Managing Director
2021 Latest Caselaw 22695 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE SUNIL THOMAS
 FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA, 1943
                      WP(C) NO. 25889 OF 2021
PETITIONER:

     1       A.ABDUL RASHEED KUTTY
             AGED 60 YEARS
             S/O. ABDUL KHADER, KUTTIYIL , EDAVANASSERI,
             MYNAGAPALLY P.O, KOLLAM PIN 690 519

             BY ADVS.
             K.S.BHARATHAN
             ALPHIN ANTONY
             AADITHYAN S.MANNALI
             VISAKH ANTONY
             ABEL ANTONY
             CHRISTINE MATHEW

RESPONDENTS:

     1       THE MANAGING DIRECTOR
             KERALA STATE HANDLOOM DEVELOPMENT CORPROATION,
             P M 32/249, THILLERI ROAD, KANNUR, KERALA 670 001

     2       THE COMPANY SECRETARY
             KERALA STATE HANDLOOM DEVELOPMENT CORPORATION,
             P M 32/249, THILLERI ROAD, KANNUR, KERALA 670 001

             BY ADV. SRI.M.GOPIKRISHNAN NAMBIAR, SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   19.11.2021,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WPC NO.25899 OF 2021
                                       2




                             JUDGMENT

Dated this the 19th day of November, 2021

The petitioner was appointed as Quality Control

Inspector in the respondent Kerala State Handloom

Development Corporation and retired thereafter.

Exts.P3 and P4 are the representations submitted by

the petitioner seeking action on Ext.P2 for granting

time bound grade promotion. Aggrieved by the delay

in disposal of Exts.P3 and P4 representations, the

petitioner has approached this Court.

2. After having heard the learned Counsel for

the petitioner and Adv. M. Gopikrishnan Nambiar, the

learned Standing Counsel for the respondent and

considering the limited prayer sought by the

petitioner, I am inclined to dispose of the Writ Petition

itself, directing the competent authority among the

respondents to take up, consider and dispose of on

merits Exts.P3 and P4 representations in the light of

Ext.P2 order, as expeditiously as possible, at any rate, WPC NO.25899 OF 2021

within a period of three months, from the date of

receipt of a copy of this judgment, after giving a

reasonable opportunity of being heard to the

petitioner, either physically or online.

The Writ Petition is disposed of accordingly.

Sd/-

SUNIL THOMAS

JUDGE SKP/19-11 WPC NO.25899 OF 2021

APPENDIX OF WP(C) 25889/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE LETTER COMMUNICATION FROM KERALA STATE HANDLOOM DEVELOPMENT CORPORATION TO PRINCIPAL SECRETARY, INDUSTRIES (C) DEPARTMENT, LETTER NO. K.S.H.D.C./G2/364/12/2018-19 DATED 04- 04-2018

EXHIBIT P2 TRUE COPY OF THE ORDER NO. C1/203/2018 DATED 05-02-2020 FROM THE INDUSTRIES (C) DEPARTMENT

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 12-08-2021 TO 1ST RESPONDENT TO CONSIDER EXHIBIT P2

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 23-10-2021 TO 1ST RESPONDENT TO CONSIDER EXHIBIT P2

RESPONDENTS' EXHIBITS: NIL

TRUE COPY

P.A.TO JUDGE