Thamban Kachippurath vs The President
2022 Latest Caselaw 7192 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                      WP(C) NO. 20372 OF 2022
PETITIONER:

          THAMBAN KACHIPPURATH
          AGED 57 YEARS
          S/O GOVINDAN NAMBIAR,
          RESIDING AT KACHIPPURATH,
          KOKKAD, ULIKKAL P.O,
          KANNUR, PIN - 670705
          BY ADVS.
          M.K.SUMOD
          ABDUL RAOOF PALLIPATH
          K.R.AVINASH (KUNNATH)
          VIDYA M.K.


RESPONDENTS:

    1      THE PRESIDENT
           NELLIKKAMPOYIL KSHEERODPADANA SAHAKARANA SANGHAM,
           NO.C.25 (D) APCOS
           ULIKKAL P.O, KANNUR
           PIN - 670705
     2     THE GOVERNING BODY OF THE NELLIKKAMPOYIL
           KSHEERODPADANA SAHAKARANA SANGHAM
           ULIKKAL PO, KANNUR ,
           REPRESENTED BY ITS PRESIDENT,
           NELLIKKAMPOYIL KSHEERODPADANA SAHAKARANA SANGHAM,
           ULIKKAL P.O,KANNUR,PIN - 670705
     3     THE DEPUTY DIRECTOR
           DAIRY DEVELOPMENT DEPARTMENT,
           CIVIL STATION, KANNUR, PIN - 670002
     4     THE STATE OF KERALA
           REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
           DEPARTMENT OF ANIMAL HUSBANDRY AND DAIRY
           DEVELOPMENT, GOVERNMENT SECRETARIAT,
           TRIVANDRUM, PIN - 695001
           BY ADV GOVERNMENT PLEADER
           SMT PARVATHY K
      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20372 OF 2022            2

                          JUDGMENT

Adverting to rather limited relief sought for in this writ

petition, I propose to dispose it of at the stage of admission

itself, without issuing notice to the parties. I am certain that

this Court will be justified in doing so, since it will cause no

prejudice to them.

2. The petitioner only seeks that the 2 nd respondent be

directed to take up and dispose of Ext.P2 Appeal within a time

frame to be fixed by this Court.

3. Learned Government Pleader- Smt.Parvathy K.,

submitted that the afore request of the petitioner, as voiced by

Sri.M.K.Sumod - his learned counsel, can be acceded to, since

Ex.P2 is a statutory Appeal.

Resultantly, I order this writ petition and direct the 2 nd

respondent to take up Ext.P2 Appeal of the petitioner and

dispose it off, after hearing him, as also any other person who

may be interested; thus culminating in an appropriate order

and necessary action thereon, as expeditiously as is possible,

but not later than two months from the date on which a

certified copy of this judgment is produced before them by the

petitioner, along with a copy of this writ petition.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/23.6

APPENDIX OF WP(C) 20372/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE TERMINATION LETTER DATED: 28/10/2021 ISSUED BY THE 1ST RESPONDENT Exhibit P2 TRUE COPY OF THE STATUTORY APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT Exhibit P3 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER DATED: 15/02/2022 BEFORE THE 3RD RESPONDENT Exhibit P4 TRUE COPY OF THE ACKNOWLEDGEMENT RECEIVED FROM THE POSTAL DEPARTMENT Exhibit P5 TRUE COPY OF THE REPRESENTATION DATED:

07/03/2022 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT Exhibit P6 TRUE COPY OF THE NOTICE ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER DATED: 12/04/22