Kerala High Court
Rethosh K.G vs The Managing Director on 6 October, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
WP(C) NO. 20480 OF 2021
PETITIONERS:
1 RETHOSH K.G.
AGED 49 YEARS
S/O.GOKULAM, ABKARI WORKER, C-3/LDC NCB, PRESENTLY
WORKING IN FL-1 NO.8030, EDAMUTTOM SHOP, KUNNATH
HOUSE, KANDASSANKADAVU P.O., THRISSUR DISTRICT.
BY ADVS.
C.S.AJITH PRAKASH
T.K.DEVARAJAN
PAUL C THOMAS
BABU M.
NIDHIN RAJ VETTIKKADAN
HAARIS MOOSA
RESPONDENTS:
1 THE MANAGING DIRECTOR
KERALA STATE BEVERAGES (M&M) CORPORATION LTD.,
BEVCO TOWER, VIKAS BHAVAN P.O., PALAYAM,
THIRUVANANTHAPURAM, PIN-695033.
2 THE GENERAL MANAGER (ADMIN),
KERALA STATE BEVERAGES (M&M) CORPORATION LTD.,
BEVCO TOWER, VIKAS BHAVAN P.O., PALAYAM,
THIRUVANANTHAPURAM, PIN-695033.
3 THE REGIONAL MANAGER,
KERALA STATE BEVERAGES (M&M) CORPORATION LTD.,
THRISSUR REGION, ST.JOSEPH STREET, KURIACHIRA,
THRISSUR, PIN-680006.
BY ADV. SRI.T.NAVEEN, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 06.10.2021, ALONG WITH WP(C).20498/2021, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
WPC No.20480 of 2021 &
WPC No.20498 of 2021
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
WP(C) NO. 20498 OF 2021
PETITIONER:
1 SATHEESH V. S.
AGED 57 YEARS
S/O. SURENDRAN, ABKARI WORKER/LDC NCB, PRESENTLY
WORKING IN FL-1-080000, EDAMUTTOM, VAZHAPPALLY
HOUSE, KAZHIMPURAM P. O., EDAMUTTOM, THRISSUR
DISTRICT.
BY ADVS.
C.S.AJITH PRAKASH
T.K.DEVARAJAN
PAUL C. THOMAS
BABU M.
NIDHIN RAJ VETTIKKADAN
HAARIS MOOSA
ADESH JOSHI
RESPONDENTS:
1 THE MANAGING DIRECTOR
KERALA STATE BEVERAGES(M & M) CORPORATION LTD.,
BEVCO TOWER, VIKAS BHAVAN P. O., PALAYAM,
THIRUVANANTHAPURAM, PIN - 695 033.
2 THE GENERAL MANAGER (ADMIN)
KERALA STATE BEVERAGES(M & M) CORPORATION LTD.,
BEVCO TOWER, VIKAS BHAVAN P. O., PALAYAM,
THIRUVANANTHAPURAM, PIN - 695 033.
3 THE REGIONAL MANAGER
KERALA STATE BEVERAGES(M & M) CORPORATION LTD.,
THRISSUR REGION, ST. JOSEPH STREET, KURIACHIRA,
THRISSUR, PIN - 680 006.
WPC No.20480 of 2021 &
WPC No.20498 of 2021
3
4 THE WAREHOUSE MANAGER
KERALA STATE BEVERAGES (M & M) CORPORATION LTD.,
CWC CENTRAL WAREHOUSE, HIGH ROAD, 1ST BLOCK,
NEHRU NAGAR, KURIACHIRA, THRISSUR, PIN - 680 006.
BY ADV. SRI. T. NAVEEN, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 06.10.2021, ALONG WITH WP(C).20480/2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC No.20480 of 2021 &
WPC No.20498 of 2021
4
JUDGMENT
Dated this the 06th day of October, 2021
The petitioners are employees of Kerala State
Beverages Corporation Ltd. (KSBC), who were originally
Abkari Workers. Both of them are presently employed in
FL 1 retail outlet of KSBC at Edamuttam. Both claim that
they belong to Thrissur District and stay at a nearby
place. By Ext.P1 transfer order, both have been
transferred and posted at Nedumbassery. The grievance
of the petitioners is that they have to travel 70km and
have to catch 3 buses to reach the destination. Raising
these contentions, Ext.P3 representations were submitted
by the respective petitioners.
2. When the matters came up for admission, by
order dated 29.09.2021, it was directed that Ext.P3
representation shall be considered by the first
respondent. It is now submitted that subsequently,
another representation was submitted, copies of which
are produced as Ext.P6 in W.P.(C.) No.20480/2021 and
WPC No.20480 of 2021 &
WPC No.20498 of 2021
Ext.P5 in W.P.(C.) No.20498/2021 .
3. Having heard Mr. C. S. Ajith Prakash, the
learned Counsel for the petitioners and Mr. T. Naveen, the
learned Standing Counsel for K.S.B.C., I am inclined to
dispose of the Writ Petition itself by directing the first
respondent to take up, consider and dispose of Ext.P3
and the additional representations submitted as Ext.P6 in
W.P.(C.) No.20480/2021 and Ext.P5 produced in W.P.(C.)
No.20498/2021, as expeditiously as possible, at any rate,
within a period of fifteen days from the date of receipt of
a copy of this judgment. The petitioners may be given a
reasonable opportunity of being heard either physically or
online. Till appropriate orders are passed, the petitioners
shall be permitted to continue at the present station.
The Writ Petition is disposed of.
Sd/-
SUNIL THOMAS
JUDGE
SKP/6-10
WPC No.20480 of 2021 &
WPC No.20498 of 2021
APPENDIX OF WP(C) 20498/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE TRANSFER ORDER
NO.11360/AE17/2021/KSBC DATED 26.08.2021
ISSUED BY THE GENERAL MANAGER (ADMN.)
EXHIBIT P2 A TRUE COPY OF THE MEDICAL CERTIFICATE
ISSUED BY DR. N. A. MAHEEN,CONSULTANT IN
ENT DATED 25.09.2021 TO THE PETITIONER.
EXHIBIT P3 A TRUE COPY OF THE REPRESENTATION DATED
02.09.2021 SUBMITTED TO THE 1ST
RESPONDENT.
EXHIBIT P4 A TRUE COPY OF THE MEDICAL CERTIFICATE
DATED 22.09.2021 ISSUED BY THE DUTY
DOCTOR, COMMUNITY HEALTH CENTRE TO THE
PETITIONER.
EXHIBIT P5 A TRUE COPY OF THE REPRESENTATION DATED
2.10.2021 SEND TO THE 1ST RESPONDENT
RESPONDENTS' EXHIBITS: NIL
WPC No.20480 of 2021 &
WPC No.20498 of 2021
APPENDIX OF WP(C) 20480/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE TRANSFER ORDER
NO.11360/AE17/2021/KSBC DATED 26.08.2021
ISSUED BY THE GENERAL MANAGER (ADMN).
EXHIBIT P2 A TRUE COPY OF THE DISCHARGE SUMMARY OF
THE ACCIDENT RESULTED IN THIGH BONE
INJURY AND BONE REPLACEMENT ISSUED BY
THE WEST FORT HOSPITAL, THRISSUR.
EXHIBIT P3 A TRUE COPY OF THE REPRESENTATION DATED
02.09.2021 SUBMITTED TO THE 1ST
RESPONDENT.
EXHIBIT P4 A TRUE COPY OF THE MEDICAL CERTIFICATE
DATED 22.09.2021 ISSUED BY THE ASSISTANT
SURGEON AND OPHTHALMOLOGIST OF THE
PETITIONER.
EXHIBIT P5 A TRUE COPY OF THE CIRCULAR NO
KSBC/CMD/C-11 STAFF PATTERN /2021 DATED
27.8.2021 AND RELEVANT PAGE OF ANNEXURE
V
EXHIBIT P6 A TRUE COPY OF THE ADDITIONAL
REPRESENTATION FILED BY THE PETITIONER
DATED 2.10.2021 TO THE 1ST RESPONDENT
RESPONDENTS' EXHIBITS: NIL
TRUE COPY
P.A.TO JUDGE
