Prakash K.S vs State Of Kerala
2021 Latest Caselaw 22894 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                    THE HONOURABLE MR. JUSTICE AMIT RAWAL

         TUESDAY, THE 23RD DAY OF NOVEMBER 2021 / 2ND AGRAHAYANA, 1943

                           WP(C) NO. 26204 OF 2021

PETITIONER/S:
             PRAKASH K.S.
             (RETIRED DEPUTY FINANCE MANAGER, THE KERALA STATE           CO-
             OPERATIVE COIR MARKETING FEDERATION LTD. NO 679, ALAPPUZHA-688
             012), KUNNUMPURATH, KUNINJI P.O, THODUPUZHA, IDUKKI DISTRICT,
             PIN-685 583.

            BY ADVS.
            S.P.ARAVINDAKSHAN PILLAY
            N.SANTHA
            V.VARGHESE
            S.A.ANAND
            PETER JOSE CHRISTO
            K.N.REMYA
            L.ANNAPOORNA
            VISHNU V.K.
            ABHIRAMI K. UDAY
            KURUVILLA SABU CHRISTY


RESPONDENT/S:
      1      STATE OF KERALA
             REPRESENTED BY THE SECRETARY TO GOVERNMENT, INDUSTRIES
             DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 001.

     2      DIRECTOR OF COIR DEVELOPMENT,
            DIRECTORATE OF COIR DEVELOPMENT, COIR BHAVAN, NANDAVANAM,
            THIRUVANANTHAPURAM, PIN-695 033.

     3      THE KERALA STATE CO-OPERATIVE COIR MARKETING,
            FEDERATION LTD NO 679, ALAPPUZHA-688 012, REPRESENTED BY ITS
            MANAGING DIRECTOR.

     4      THE MANAGING DIRECTOR,
            THE KERALA STATE CO-OPERATIVE COIR MARKETING FEDERATION LTD NO
            679, ALAPPUZHA-688 012.


OTHER PRESENT:

            GP SRI JIMMY GEORGE , SRI P C SASIDHARAN SC


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 23.11.2021,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26204 OF 2021

                                2




                           JUDGMENT

The petitioner has approached this court challenging

illegal denial of pay revision and other benefits.

In my view, the petitioner has an efficacious alternative

remedy to challenge the same under Section 69 of the Kerala

Co-operative Societies Rules. The writ petition is disposed of

with a liberty to the petitioner to avail the alternative remedy.

In case the petitioner avails the remedy within a period of 45

days from the date of receipt of a copy of this judgment, the

objection qua the limitation would not be taken.

Sd/-

sab AMIT RAWAL

JUDGE WP(C) NO. 26204 OF 2021

APPENDIX OF WP(C) 26204/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE ORDER NO CF/MD/2011 DATED.1.2.2011 OF THE 3RD RESPONDENT

Exhibit P2 TRUE COPY OF THE ORDER NO E3/2085/2186 DATED 28.2.2011 OF THE 3RD RESPONDENT

Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 7.6.2013 IN WPC NO 37749/2010 OF THIS HON'BLE COURT

Exhibit P4 TRUE COPY OF THE ORDER NO CF/PD/E3/2085/1276 DATED 8.3.2016 OF THE 3RD RESPONDENT

Exhibit P5 TRUE COPY OF THE RELEVANT EXTRACT OF GAZETTE NOTIFICATION IN GO(P) NO 32/2017/IND DATED 8.11.2017 AS PER SRO NO 757/2017

Exhibit P6 TRUE COPY OF THE G.O (MS)NO 81/2018/ID DATED11.10.2018

Exhibit P7 TRUE COPY OF THE RELEVANT EXTRACT OF THE MINUTES OF THE MEETING HELD ON 29.12.2020 OF THE MANAGING COMMITTEE OF COIRFED

Exhibit P7(A) TRUE COPY OF THE ENGLISH TRANSLATION OF EX.P7

Exhibit P8 TRUE COPY OF THE REPRESENTATION DATED 21.4.2021 FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT

Exhibit P9 TRUE COPY OF THE REPRESENTATION DATED 1.11.2021 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT