Kerala High Court
Indian Coffee Board Workers ... vs State Of Kerala on 3 November, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944
WP(C) NO. 35112 OF 2022
PETITIONER:
INDIAN COFFEE BOARD WORKERS CO-OPERATIVE SOCIETY
LTD NO. 4227,THRISSUR P.B.NO.184, PIN - 680 001,
REP. BY ITS SECRETARY, C.D.SURESH,
S/O. DAMODARAN NAIR. MOB: 9349963098.
BY ADVS.
SRI V.RAJENDRAN (PERUMBAVOOR)
SRI N.RAJESH
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY PRINCIPAL SECRETARY
DEPARTMENT OF CO-OPERATION, SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 DIRECTOR OF INDUSTRIES ,
OFFICE OF THE DIRECTOR OF INDUSTRIES,
VIKAS BHAVAN.P.O., THIRUVANANTHAPURAM - 695033.
3 THE KERALA STATE CO-OPERATIVE ELECTION COMMISSION,
3RD FLOOR CO-BANK TOWERS VIKAS BHAVAN.P.O.,
THIRUVANANTHAPURAM - 695033 REP. BY ITS CHAIRMAN.
4 ELECTORAL OFFICER ,
INDIA COFFEE BOARD WORKERS CO-OPERATIVE SOCIETY
LTD. NO.4227 THRISSUR 680 001. - (DEPUTY REGISTRAR,
DISTRICT INDUSTRIES CENTRE AYYANTHOLE, THRISSUR
680002).
5 RETURNING OFFICER,
INDIA COFFEE BOARD WORKERS CO-OPERATIVE SOCIETY
LTD. NO.4227 , THRISSUR - 680 001. (DEPUTY
DIRECTOR, DISTRICT INDUSTRIES CENTRE KUNATHURMEDU,
PALAKKAD-678001).
SRI. BIMAL K. NATH, SR.GOVT.PLEADER
SRI C.M.NAZAR, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.11.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W. P. (C). No. 35112 of 2022
2
T.R. RAVI, J.
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W. P. (C). No. 35112 of 2022
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Dated this the 3rd day of November, 2022
JUDGMENT
Admit. Government Pleader takes notice for respondents 1 & 2.
Standing Counsel takes notice for respondents 3 to 5.
2. The prayer in the writ petition is for a direction to
respondents 3 to 5 to make arrangements to videograph the entire
election proceedings of the petitioner Society scheduled to be held on
13.11.2022 as per Ext.P5 proceedings and Ext.P6 election notification or
in the alternative to issue a direction to respondents 3 to 5 to permit the
petitioner Society to engage a videographer to videograph the entire
election proceedings of the Society notified by the 3 rd respondent
scheduled to be held on 13.11.2022. The petitioner has filed Ext.P7
application before respondents 4 and 5 seeking the above relief, which is
stated to be pending.
In view of the limited prayer made in the writ petition, this writ
petition is disposed of permitting the petitioner Society to videograph the
entire polling process at their cost and under the supervision of
respondents 3 to 5.
Sd/-
T.R. RAVI
JUDGE
dsn
W. P. (C). No. 35112 of 2022
APPENDIX OF WP(C) 35112/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF JUDGMENT IN W.P.(C)36664/17
OF THIS HON'BLE COURT DATED. 16.11.17.
Exhibit P2 TWO PHOTOGRAPHS SHOWING THE INCIDENTS
TOOK PLACE IN THE GENERAL BODY MEETING
DATED 23.03.2022.
Exhibit P3 TRUE COPY OF JUDGMENT OF THIS HON'BLE
COURT IN W.P.(C)17008/22 DATED 10.6.22.
Exhibit P4 TRUE COPY OF ORDER IN I.A.1/22 IN W.P.
(C)29953/22 OF THIS HON'BLE COURT DATED
12.10.22.
Exhibit P5 RUE COPY OF PROCEEDINGS OF THE STATE CO-
OPERATIVE ELECTION COMMISSION BEARING
NO.E(2)6157/2022/SCEC DATED 15.10.22.
Exhibit P6 TRUE COPY OF ELECTION NOTIFICATION.
PUBLISHED BY 4TH RESPONDENT ON 15.10.2022
BEARING NO.E(2) 6157/2022/SCEC.
Exhibit P7 TRUE COPY OF PETITION FILED BY PETITIONER
BEFORE RESPONDENTS 4 & 5 DATED 26.10.22.
