Sureshkumar N vs Chairman
2022 Latest Caselaw 5421 Ker

WP(C) No.16469/2022                        1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                           THE HONOURABLE MR.JUSTICE V.G.ARUN
                  Friday, the 20th day of May 2022 / 30th Vaisakha, 1944
                                WP(C) NO. 16469 OF 2022(G)
   PETITIONER:

          SURESHKUMAR N., AGED 56 YEARS, S/O. S.N. PILLAI, SENIOR LIBRARIAN
          (STANDS COMPULSORILY RETIRED), FLUID CONTROL RESEARCH INSTITUTE,
          [FCRI] PALAKKAD. RESIDING AT MANIMANDIRAM, BHAGAVATHY NAGAR,
          PUDUSSERY, PALAKKAD - 678 103.

   RESPONDENTS:

      1. CHAIRMAN, FCRI GOVERNING COUNCIL (JOINT SECRETARY, DEPARTMENT OF
         HEAVY INDUSTRIES), UDYOG BHAVAN, NEW DELHI - 110 011
      2. THE FLUID CONTROL RESEARCH INSTITUTE,REPRESENTED BY ITS
         DIRECTOR,KANJIKODE,PALAKKAD-678 621
      3. THE DIRECTOR, FLUID CONTROL RESEARCH INSTITUTE, KANJIKODE, PALAKKAD
         - 678 621
      4. UNION OF INDIA, REPRESENTED BY THE SECRETARY, DEPARTMENT OF HEAVY
         INDUSTRIES), UDYOG BHAVAN, NEW DELHI - 110 011

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to refund withheld amounts, pending disposal of the Writ Petition.
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI. U.BALAGANGADHARAN Advocates for the petitioners and SRI.GOPIKRISHNAN
   NAMBIAR, Advocate for R2 & R3,the court passed the following:
 WP(C) No.16469/2022                                    2/3




                                               V.G.ARUN, J.
                       ...................................................................
                                     WP(C) No.16469 of 2022
                      .....................................................................
                            Dated this the 20th day of May, 2022

                                                ORDER

Admit.

Adv. Gopikrisnan Nambiar takes notice for respondents 2

and 3.

Issue notice to 1st and 4th respondent through speed post.

Learned counsel for respondents 2 and 3 raised a preliminary

objection that the writ petition is belated, since the order under

challenge was rendered way back on 5.4.2021.

Learned counsel for the petitioner pointed out that due to a

clerical error Ext.P6 is sought to be quashed, instead of Ext.P7.

The petitioner is permitted to correct the mistake.

Sd/-

                                                                               V.G.ARUN
                                                                                 JUDGE


      SJ




20-05-2022                             /True Copy/                                            Assistant Registrar
 WP(C) No.16469/2022                 3/3

                       APPENDIX OF WP(C) 16469/2022
Exhibit P6            A TRUE COPY OF THE JUDGMENT DATED 29.07.2020 OF THIS

HONOURABLE COURT IN W.PC) NO. 14506/2020. Exhibit P7 A TRUE COPY OF THE ORDER DATED 05.04.2021 ISSUED BY THE 4TH RESPONDENT.