Citation : 2022 Latest Caselaw 3158 Ker
Judgement Date : 18 March, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
FRIDAY, THE 18TH DAY OF MARCH 2022 / 27TH PHALGUNA, 1943
WP(C) NO. 13927 OF 2021
PETITIONER/S:
SHIJI C.R
AGED 44 YEARS
S/O. RAJAPPAN, II GRADE DRIVER VEGETABLE AND FRUIT
PROMOTION COUNCIL KERALAM (VFPCK), THRISSUR, RESIDING
AT OMEPARAMBIL HOUSE, VYTTILA, THAMMANAM , KOCHI 19.
BY ADVS.
BABU JOSEPH KURUVATHAZHA
M.G.SREEJITH
K.S.ARCHANA
RESPONDENT/S:
1 VEGETABLE AND FRUIT PROMOTION COUNCIL KERALAM
(VFPCK), MYTHRI BHAVAN, NEAR DOORDARSHAN KENDRA,
KAKKANAD, ERNAKULAM, KOCHI 682 037, REPRESENTED BY T
CHIEF EXECUTIVE OFFICER.
2 CHIEF EXECUTIVE OFFICER,
VEGETABLE AND FRUIT PROMOTION COUNCIL KERLA (VFPCK),
MYTHRI BHAVAN, NEAR DOORSHAN KENDRA, KAKKANAD,
ERNAKULAM, KOCHI 682 037.
BY ADV SHRI. MAJNU KOMATH, SC, VEGETABLE AND FRUIT
PROMOTION COUNCIL KERALAM VFPCK
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 13927 OF 2021
2
JUDGMENT
Dated this the 18th day of March, 2022
The writ petition is filed aggrieved by the refusal to consider
the petitioner's request for transfer to Kakkanad in Ernakulam. By
order dated 07.10.2021, this Court directed the respondents to
consider the request made by the petitioner.
2. Learned Standing Counsel for the respondents
submitted, on instructions that, the representation dated
13.10.2021 filed by the petitioner was considered and he was
transferred from Kodakara to the Krishi Business Kendra (KBK),
Kakkand on 03.11.2021 and he has joined at the transferred
station on 10.11.2021.
If so, nothing survives of consideration in this writ petition.
Accordingly, the Writ Petition is closed.
Sd/-
V.G.ARUN JUDGE RK WP(C) NO. 13927 OF 2021
APPENDIX OF WP(C) 13927/2021
PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE ORDER OF APPOINTMENT DATED 29.12.2004 ISSUED BY THE 2ND RESPONDENT. Exhibit P2 TRUE COPY OF THE ORDER DATED 13.7.2015 ISSUED BY THE 2ND RESPONDENT.
Exhibit P3 TRUE COPY OF THE JUDGMENT OF THIS HONBLE COURT DATED 17.8.2015 IN WPC NO. 20579/2015. Exhibit P4 TRUE COPY OF THE REPRESENTATION DATED 19.11.2015 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.
Exhibit P5 TRUE COPY OF THE JUDGMENT OF THIS HONBLE COURT DATED 17.8.2020 IN WPC NO. 16592/2020. Exhibit P6 TRUE COPY OF THE JUDGMENT OF THIS HONBLE COURT DATED 2.2.2021. IN WP(C). NO. 78/2021. Exhibit P7 TRUE COPY OF THE RELEVANT PAGES OF THE TRANSFER RULES ADOPTED BY THE IST RESPONDENT, FORMING PART OF THE STAFF REGULATIONS ADOPTED BY THE IST RESPONDENT.
Exhibit P8 TRUE COPY OF THE ORDER DATED 9.2.2021 ISSUED BY THE 2ND RESPONDENT.
Exhibit P8(A) TRUE COPY OF THE REPRESENTATION DATED 29.3.2021 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.
Exhibit P9 TRUE COPY OF THE REPRESENTATION DATED 8.5.2021 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.
Exhibit P10 TRUE COPY OF THE PROCEEDING, PERTAINING TO THE RELIEVING OF MR. PRASAD KUMAR A, ON 11.2.2021 ISSUED BY THE OFFICE SUPERINTENDENT IN PURSUANCE TO THE ORDER OF TRANSFER DATED 29.12.2020.
Exhibit P11 TRUE COPY OF THE LETTER DATED 11.2.2021 SUBMITTED BY MR PRASAD KUMAR A BEFORE THE DISTRICT MANAGER, IDUKKI UNDER THE RESPONDENTS.
Exhibit P12 TRUE COPY OF THE JOINING REPORT OF MR. PRASAD KUMAR A DATED 11.2.2021 AT IDUKK FORWARDED BY THE DISTRICT, MANGER, VFPCK, IDUKKI TO THE 2ND RESPONDENT.
Exhibit P13 TRUE COPY OF THE ORDER DATED 15.2.2021 ISSUED BY THE 2ND RESPONDENT.
Exhibit P14 TRUE COPY OF THE DETAILS OF 6 VEHICLES AT THE HEAD OFFICE OF THE 1ST RESPONDENT WP(C) NO. 13927 OF 2021
Exhibit P15 TRUE COPY OF THE ORDER DATED 03.06.2021 ISSUED BY THE 1ST RESPONDENT Exhibit P16 ORIGINAL PHOTOGRAPH, PERTAINING TO THE BEDRIDDEN CONDITION OF PETITIONER'S MOTHER Exhibit P17 TRUE COPY OF THE DETAILS OF 6 VEHICLES OF KRISHI BUSINESS KENDRA (kbk)
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