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Jithesh K vs Kerala State Beverages (M And M) ...
2021 Latest Caselaw 23148 Ker

Citation : 2021 Latest Caselaw 23148 Ker
Judgement Date : 24 November, 2021

Kerala High Court
Jithesh K vs Kerala State Beverages (M And M) ... on 24 November, 2021
w.p(c).25914/2021
                                        1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MR. JUSTICE SUNIL THOMAS
WEDNESDAY, THE 24TH DAY OF NOVEMBER 2021 / 3RD AGRAHAYANA, 1943
                          WP(C) NO. 25914 OF 2021
PETITIONER/S:

             JITHESH K, AGED 33 YEARS, S/O K.BALANARAYANAN,
             ASSISTANT GRADE -II, ID NO.52875, FL-1 9022,
             CHERUPULASSERY, PALAKKAD, KERALA STATE BEVERAGES (M
             & M) CORPORATION LTD, RESIDING AT NARAYANA NILAYAM,
             CHERPULASERY DESOM, OTTAPPALAM TALUK, PALAKAKD
             DISTRICT, KERALA-679503.

             BY ADV P.PAULOCHAN ANTONY



RESPONDENT/S:

      1      KERALA STATE BEVERAGES (M AND M) CORPORATION LTD
             REPRESENTED BY ITS MANAGING DIRECTOR, BEVCO TOWER,
             VIKAS BHAVAN P.O, PALAYAM, THIRUVANANTHAPURAM-
             695033.

      2      MANAGING DIRECTOR
             KERALA STATE BEVERAGES ( M & M) CORPORATION LTD,
             BEVCO TOWER, VIKAS BHAVAN P.O, PALAYAM,
             THIRUVANANTHAPURAM-695033.

      3      REGIONAL MANAGER
             REGIONAL OFFICE, N-I, KERALA STATE BEVERAGES (M AND
             M) CORPORATION LTD, KURIACHIRA, OLLUR, THRISSUR-
             680006.

      4      MANAGER
             WARE HOUSE, PERINTHALMANNA, KERALA STATE BEVERAGES
             (M AND M) CORPORATION LTD, ANGADIPPURAM P.O,
             MALAPPURAM-679321.

             BY ADV SRI.NAVEEN.T., SC, KERALA STATE BEV.CO. M.
             AND M.


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   24.11.2021,    THE    COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 w.p(c).25914/2021
                                   2




                             JUDGMENT

When the matter was taken up, learned counsel for the

petitioner sought permission to withdraw the Writ Petition.

2. Permitted.

Accordingly, Writ Petition is dismissed as withdrawn.

Sd/-

SUNIL THOMAS JUDGE Sbna/ w.p(c).25914/2021

APPENDIX OF WP(C) 25914/2021

PETITIONER EXHIBITS

Exhibit P7 TRUE COPY OF THE PROCEEDINGS OF NO-

KSBC/RM(N1)/2021-22 DATED 09/11/2021 OF RESPONDENT NO.3

Exhibit P8 TRUE COPY OF THE FIR NO.976/2021 DATED 16/11/2021 OF PERINTHALMANNA POLICE STATION.

Exhibit P1 TRUE COPY OF THE TRANSFER ORDER NO.

KSBC/RM/(NI)/THR/2021-22/215 DATED 13.08.2021 ISSUED BY THE RESPONDENT NO.3.

Exhibit P2 TRUE COPY OF THE RELIEVING ORDER NO.KSBC/PMNA/MGR/458/2020-21 DATED 26.08.2021 ISSUED TO PETITIONER.

Exhibit P3 TRUE COPY OF THE JOINING ORDER NO.KSBC/PKD/2021-22/220/21 DATED 02.09.2021 ISSUED BY THE KSBC PALAKKAD.

Exhibit P4 TRUE COPY OF THE ORDER NO.17148/AE3/ (C0/2021/KSBC DATED 01.11.2021 ISSUED BY THE RESPONDENT NO.2.

Exhibit P5 TRUE COPY OF THE REVISION PETITION DATED 08.11.2021 SUBMITTED BY THE PETITIONER BEFORE RESPONDENT NO.2.

Exhibit P6 TRUE COPY OF THE COMPLAINT DATED 11.08.2021 PREFERRED BY THE PETITIONER BEFORE RESPONDENT NO.2.

Ext.R1(a) TRUE COPY OF THE ENQUIRY REPORT DATED 18.09.2021 OF THE KANNUR DISTRICT AUDIT TEAM

 
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