Kerala State Audio-Visual ... vs Kerala State Audio-Visual & ...
2022 Latest Caselaw 10469 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                   WP(C) NO. 10996 OF 2010


PETITIONER:

          KERALA STATE AUDIO-VISUAL & REPROGRAPHIC CENTRE
          CENTRE EMPLOYEES UNION (CITU),,
          REPRESENTED BY ITS SECRETARY, T.K.AJITH PRASAD,,
          RESIDING AT VAZHAVILA HOUSE,
          KANJIRAMPARA P.O.,, THIRUVANANTHAPURAM - 30.
          BY ADV SRI.G.SUDHEER

RESPONDENTS:

    1     KERALA STATE AUDIO-VISUAL REPROGRAPHIC CENTRE -
          REPRESENTED BY ITS MANAGING DIRECTOR,
          HEAD OFFICE COMPLEX,, VATTIYOORKAVU,
          THIRUVANANTHAPURAM - 13.
    2     THE DISTRICT LABOUR OFFICER
          THIRUVANANTHAPURAM.
          BY ADVS.
          SMT.K.K.RAZIYA , SC, CENTRE FOR ADVANCED PRINTING
          & TRA
          SRI.K.ANAND A.201
          SMT.LATHA KRISHNAN


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.10.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WPC.No.10996/2010

                                         2




                    P.V.KUNHIKRISHNAN, J.
                     --------------------------------
                    W.P.(C).No.10996 of 2010
              ----------------------------------------------
            Dated this the 07th day of October, 2022


                              JUDGMENT

This writ petition is filed with following prayers:

i. Issue a writ of mandamus or any other appropriate writ, order or direction directing the 1st respondent not to implement promotion policy before finalization of Ext. P9 proceedings and with out fixing staff pattern and preparing seniority list etc. ii. Direct 2nd respondent to finalise Ext P9 with in a time limit.

iii. Such other relief as that are deemed fit and proper in the nature and circumstances of this case.

(SIC)

2. When this writ petition came up for consideration,

the counsel for the petitioner submitted that in the changed

circumstances, this writ petition may be closed with liberty to

raise the grievance, if there is any fresh cause of action. WPC.No.10996/2010

Therefore, this writ petition is closed leaving open all the

contentions raised in the writ petition.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE WPC.No.10996/2010

APPENDIX OF WP(C) 10996/2010

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE LETTER ISSUED BY 1ST RESPONDENT DATED 17.2.2010 TO THE PETITIONER.

Exhibit P2 TRUE COPY OF THE NOTICE NO.

KSAVRC/3455/09 ISSUED BY THE 1ST RESPONDENT DATED 19.2.2010. Exhibit P3 TRUE COPY OF THE DRAFT PROPOSAL OF PROMOTION POLICY.

Exhibit P4 TRUE COPY OF WRITTEN OBJECTION FILED BY THE PETITIONER DATED 25.2.2010. Exhibit P5 TRUE COPY OF THE REPLY NO.

KSAVRC/3455/09 DATED 27.2.2010 OF THE FIRST RESPONDENT .

Exhibit P6 TRUE COPY OF THE SENIORITY LIST. Exhibit P7 TRUE COPY OF THE NOTICE ISSUED BY 1ST RESPONDENT DATED 23.2.2010 . Exhibit P8 TRUE COPY OF THE OBJECTIONS AND OPINIONS SUBMITTED BY THE JOINT COUNCIL OF THE PETITIONER DATED 3.3.2010 .

Exhibit P9 TRUE COPY OF THE PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 5.3.2010.

Exhibit P10 TRUE COPY OF THE NOTICE NO. LR 1234/2010 ISSUED BY THE 2ND RESPONDENT DATED 6.3.2010.