Govindankutty Menon K. G vs State Of Kerala
2022 Latest Caselaw 9578 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
         THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
                                   &
            THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        THURSDAY, THE 25TH DAY OF AUGUST 2022/3RD BHADRA, 1944
                        W.A.NO.1257 OF 2022
  AGAINST THE ORDER DATED 31.05.2022 IN W.P(C).NO.15078/2022 OF
                       HIGH COURT OF KERALA
APPELLANT/PETITIONER:

            GOVINDANKUTTY MENON K. G.
            AGED 58 YEARS
            S/O.K.V.GOVINDANKUTTY NAIR (LATE), 'AKHILAM',
            OLAVANNA P.O., ODUMBARA ROAD, KOZHIKODE - 673 019.

            BY   ADV.SRI.S.RAJEEV
            BY   ADV.SRI.V.VINAY
            BY   ADV.SRI.M.S.ANEER
            BY   ADV.SRI.SARATH K.P.
            BY   ADV.SRI.PRERITH PHILIP JOSEPH


RESPONDENTS/RESPONDENTS:

    1       STATE OF KERALA
            THROUGH FOOD AND CIVIL SUPPLIES DEPARTMENT,
            REP. BY ITS SECRETARY, ROOM NO.159, 4TH FLOOR,
            NORTH BLOCK SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

    2       SUPPLYCO
            REPRESENTED BY ITS MANAGING DIRECTOR,
            MAVELI BHAVAN, MAVELI ROAD, GANDHI NAGAR,
            ERNAKULAM - 682 020.

    3       CHAIRMAN & MANAGING DIRECTOR
            KERALA CIVIL SUPPLIES CORPORATION, SUPPLYCO,
            MAVELI BHAVAN, MAVELI ROAD, GANDHI NAGAR,
            ERNAKULAM - 682 020.
 W.A.NO.1257 OF 2022          :: 2 ::




 4        BOARD OF DIRECTORS
          SUPPLYCO, MAVELI BHAVAN, MAVELI ROAD,
          GANDHI NAGAR, ERNAKULAM - 682 020,
          REP. BY ITS CHAIRMAN.

          BY SRI.BIJOY CHANDRAN, GOVT. PLEADER
          BY ADV.SRI.LAXMI NARAYAN




      THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.A.NO.1257 OF 2022                   :: 3 ::




                                JUDGMENT

A.K. Jayasankaran Nambiar, J.

The issue involved in this Writ Appeal is squarely covered

against the petitioner by the judgment dated 23.08.2022 in

W.A.No.1144 of 2022. Accordingly, this Writ Appeal is also dismissed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE prp/6/6/22 W.A.NO.1257 OF 2022 :: 4 ::

APPENDIX OF W.A.NO.1257/2022

PETITIONER ANNEXURES:

Annexure I THE TRUE COPY OF THE PROCEEDINGS DATED 07/07/2022 OF THE 3RD RESPONDENT.

RESPONDENTS ANNEXURES: NIL.

//TRUE COPY//

P.S. TO JUDGE