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I.S. Jauhar vs State Of Kerala
2022 Latest Caselaw 5864 Ker

Citation : 2022 Latest Caselaw 5864 Ker
Judgement Date : 31 May, 2022

Kerala High Court
I.S. Jauhar vs State Of Kerala on 31 May, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                        WP(C) NO.16904 OF 2022
PETITIONERS :-

            I.S.JAUHAR
            DEPUTY MANAGER, SEETHARAM TEXTILES LTD.,
            THRISSUR-680 002.

            BY ADVS.
            S.P.ARAVINDAKSHAN PILLAY
            N.SANTHA
            V.VARGHESE
            PETER JOSE CHRISTO
            S.A.ANAND
            K.N.REMYA
            L.ANNAPOORNA
            VISHNU V.K.
            ABHIRAMI K. UDAY
            LAKSHMI JAYAKUMAR


RESPONDENTS :-

    1       STATE OF KERALA REPRESENTED BY THE
            SECRETARY TO GOVERNMENT, INDUSTRIES DEPARTMENT,
            SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 001.

    2       DIRECTOR OF HANDLOOM AND TEXTILES,
            DIRECTORATE OF HANDLOOMS AND TEXTILES,
            VIKAS BHAVAN, THIRUVANANTHAPURAM, PIN-695 033.

    3       MANAGING DIRECTOR,
            SEETHARAM TEXTILES LTD., THRISSUR-680 002.

    4       K.T.JAYARAJAN,
            MANAGING DIRECTOR, KERALA TEXTILE CORPORATION LTD.,
            SASTHAMANGALAM, THIRUVANANTHAPURAM,
            IN-CHARGE OF MANAGING DIRECTOR,
            SEETHARAM TEXTILES LTD., THRISSUR-680 002.

    5       S.VIJAYAKUMAR,
            UNIT-IN-CHARGE, SEETHARAM TEXTILES LTD.,
            THRISSUR-680 002.

            BY SMT.RESMI THOMAS, GP
            BY SRI.P.U.SHAILAJAN

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.16904 OF 2022

                               -: 2 :-


                            JUDGMENT

Dated this the 31st day of May, 2022

It is submitted by the learned counsel appearing for

respondents 3 and 4 that the 5 th respondent is retiring today and

that there is no intention to extend the services of the 5 th

respondent or to transfer him to the 3rd respondent. The said

submission is recorded and the writ petition is closed.

Sd/-

ANU SIVARAMAN JUDGE jvt/2.6.2022 WP(C) NO.16904 OF 2022

APPENDIX OF WP(C) 16904/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF OFFICE ORDER NO.STL/226/18-19 DATED 12.06.2018 OF THE MANAGING DIRECTOR OF STL.

Exhibit P2 TRUE COPY OF OFFICE ORDER NO.STC/327-08-09 DATED 18.06.2008 OF THE MANAGING DIRECTOR OF STL.

Exhibit P3 TRUE COPY OF LETTER NO.STL/621/21-22 DATED 23.03.2022 TO THE MANAGING DIRECTOR OF KSTCL.

Exhibit P4 TRUE COPY OF LETTER NO.P/227/56/31 DATED 07.04.2022 TO THE MANAGING DIRECTOR OF STL.

Exhibit P5 TRUE COPY OF THE ORDER NO.STL/12/ 2022-23 DATED 07.04.2022 OF THE 4TH RESPONDENT.

Exhibit P6 TRUE COPY OF OFFICE ORDER DATED 27.09.2018 OF THE 3RD RESPONDENT.

Exhibit P7 TRUE COPY OF THE JOINING REPORT OF 5TH RESPONDENT TO THE 3RD RESPONDENT.

Exhibit P8 TRUE COPY OF THE MEMORANDUM NO.P/227/ 56/188 DATED 04.05.2022 OF THE 3RD RESPONDENT/4TH RESPONDENT.

Exhibit P9 TRUE COPY OF LETTER NO.P/227/56/265 DATED 20.05.2022 OF THE 3RD RESPONDENT/4TH RESPONDENT.

Exhibit P10 TRUE COPY OF DRAFT RECRUITMENT RULES OF SITARAM TEXTILES LTD.

 
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