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C.Maniappan vs M/S.Matsyafed
2022 Latest Caselaw 10887 Ker

Citation : 2022 Latest Caselaw 10887 Ker
Judgement Date : 3 November, 2022

Kerala High Court
C.Maniappan vs M/S.Matsyafed on 3 November, 2022
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944
                        WP(C) NO. 35121 OF 2022
PETITIONER/S:

          C.MANIAPPAN, AGED 59 YEARS, C/O CHELLAPPAN,
          RESIDING AT VISAKAM, KOMANA, AMBALAPUZHA, ALAPPUZHA
          DISTRICT, KERALA - 688 561

          GEORGE POONTHOTTAM (SR.)
          NISHA GEORGE
          REGINALD VALSALAN


RESPONDENTS:

    1     MATSYAFED ,
          (KERALA STATE CO-OPERATIVE FEDERATION FOR FISHERIES
          DEVELOPMENT LTD), KAMALESHWARAM, MANAKKAD P.O,
          THIRUVANANTHAPURAM-695 009.

    2     THE MANAGING DIRECTOR,
          MATSYAFED, (KERALA STATE CO-OPERATIVE FEDERATION FOR
          FISHERIES DEVELOPMENT LTD), KAMALESHWARAM, MANAKKAD
          P.O., THIRUVANANTHAPURAM - 695 009.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.11.2022, ALONG WITH WP(C).35141/2022, 35181/2022, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 35121 OF 2022   con.cases
                                       2



           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA,
                                      1944
                       WP(C) NO. 35141 OF 2022
PETITIONER:

            K.SAJEEVAN., AGED 60 YEARS
            S/O. KUTTAPPAN, RESIDING AT LAKSHMI BHAVAN,
            PUNNAPARA P.O., ALAPPUZHA DISTRICT, KERALA -
            688 004.


            GEORGE POONTHOTTAM (SR.)
            NISHA GEORGE
            REGINALD VALSALAN


RESPONDENTS:

     1      MATSYAFED ,
            (KERALA STATE CO-OPERATIVE FEDERATION FOR
            FISHERIES DEVELOPMENT LTD), KAMALESHWARAM,
            MANAKKAD P.O, THIRUVANANTHAPURAM-695 009.


     2      THE MANAGING DIRECTOR,
            MATSYAFED, (KERALA STATE CO-OPERATIVE
            FEDERATION FOR FISHERIES DEVELOPMENT LTD),
            KAMALESHWARAM, MANAKKAD P.O.,
            THIRUVANANTHAPURAM - 695 009.


         THIS   WRIT   PETITION       (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 03.11.2022, ALONG WITH WP(C).35121/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 35121 OF 2022   con.cases
                                       3



           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA,
                                      1944
                       WP(C) NO. 35181 OF 2022
PETITIONER:

            M.MOHAMMED SHEREEF, AGED 60 YEARS
            S/O. H. MOIDEEN KUNJU, RESIDING AT SHIFA
            (THACHEZHATHU), VANDANAM P.O., ALAPPUZHA
            DISTRICT KERALA-688 004.


            GEORGE POONTHOTTAM (SR.)
            NISHA GEORGE
            REGINALD VALSALAN



RESPONDENTS:

     1      MATSYAFED,
            (KERALA STATE CO-OPERATIVE FEDERATION FOR
            FISHERIES DEVELOPMENT LTD), KAMALESHWARAM,
            MANAKKAD P.O, THIRUVANANTHAPURAM-695 009.
            REPRESENTED BY MANAGING DIRECTOR .

     2      THE MANAGING DIRECTOR,
            MATSYAFED, (KERALA STATE CO-OPERATIVE
            FEDERATION FOR FISHERIES DEVELOPMENT LTD),
            KAMALESHWARAM, MANAKKAD P.O.,
            THIRUVANANTHAPURAM - 695 009.



         THIS   WRIT   PETITION       (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 03.11.2022, ALONG WITH WP(C).35121/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 35121 OF 2022   con.cases
                                      4

                                 JUDGMENT

[WP(C) Nos.35121/2022, 35141/2022, 35181/2022]

These matters have been listed today for admission,

but it is conceded by the learned counsel on both sides that

all the issues impelled - both factual and legal - have been

decided by the learned Division Bench of this Court in Writ

Appeal No.1137/2022 - a certified copy of which judgment

has been produced on record as Ext.P9.

2. Taking note of the afore submissions and since the

petitioner is stated to be identically situated as the appellant

in Writ Appeal No.1137/2022, I allow these writ petitions

and direct the Society to pay them all eligible retiral benefits

within a period of one month from the date of receipt of a

copy of this judgment.

As ordered in Ext.P9 judgment, it will be open to the

first respondent - Society, after the determination by the

arbitrator on the question of the petitioner's liability, to

proceed against them, in case the arbitrator holds so.

Sd/- DEVAN RAMACHANDRAN JUDGE stu WP(C) NO. 35121 OF 2022 con.cases

APPENDIX OF WP(C) 35141/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE INSPECTION REPORT DATED 03.07.2019 SUBMITTED BEFORE THE 2ND RESPONDENT.

Exhibit P2 TRUE COPY OF THE SHOW CAUSE NOTICE NO.

MATSYAFED/E1/2267/19 DATED 26.02.2020 ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT.

Exhibit P3 TRUE COPY OF THE EXPLANATION/REPLY TO THE SHOW CAUSE NOTICE SUBMITTED BY THE PETITIONER DATED NIL BEFORE THE 2ND RESPONDENT.

Exhibit P4 TRUE COPY OF THE COMMUNICATION NO.MATSYAFED/E1/2267/19 DATED 01.06.2020 ISSUED BY THE 2ND RESPONDENT.

Exhibit P5 TRUE COPY OF THE SUB COMMITTEE REPORT DATED 26.05.2021.

Exhibit P6 TRUE COPY OF THE DECISION NO. 2/21 TAKEN BY THE MANAGING COMMITTEE DATED 02.06.2021.

Exhibit P7 TRUE COPY OF THE INSPECTION REPORT SUBMITTED BY THE FINANCIAL AUDIT WING DATED NIL.

Exhibit P8 TRUE COPY OF THE COMMUNICATION ISSUED BY THE PETITIONER TO THE 2ND RESPONDENT.

Exhibit P9 TRUE COPY OF THE JUDGEMENT IN WA.NO 1137 OF 2022 DATED 25.08.2022 PASSED BY THIS HON'BLE COURT.

WP(C) NO. 35121 OF 2022 con.cases

APPENDIX OF WP(C) 35181/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE INSPECTION REPORT DATED 03.07.2019 SUBMITTED BEFORE THE 2ND RESPONDENT.

Exhibit P2 TRUE COPY OF THE SHOW CAUSE NOTICE NO.

MATSYAFED/E1/2267/19 DATED 26.02.2020 ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT.

Exhibit P3 TRUE COPY OF THE EXPLANATION/REPLY TO THE SHOW CAUSE NOTICE SUBMITTED BY THE PETITIONER DATED 06.03.2020 BEFORE THE 2ND RESPONDENT.

Exhibit P4 TRUE COPY OF THE COMMUNICATION NO.MATSYAFED/E1/2267/19 DATED 01.06.2020 ISSUED BY THE 2ND RESPONDENT.

Exhibit P5 TRUE COPY OF THE SUB COMMITTEE REPORT DATED 26.05.2021.

Exhibit P6 TRUE COPY OF THE DECISION NO. 2/21 TAKEN BY THE MANAGING COMMITTEE DATED 02.06.2021.

Exhibit P7 TRUE COPY OF THE INSPECTION REPORT SUBMITTED BY THE FINANCIAL AUDIT WING DATED NIL.

Exhibit P8 TRUE COPY OF THE COMMUNICATION ISSUED BY THE PETITIONER TO THE 2ND RESPONDENT.

Exhibit P9 TRUE COPY OF THE JUDGEMENT IN WA.NO 1137 OF 2022 DATED 25.08.2022 PASSED BY THIS HON'BLE COURT.

 
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