Joby Joy T vs Director Of Coir Development
2023 Latest Caselaw 8743 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
    WEDNESDAY, THE 9TH DAY OF AUGUST 2023 / 18TH SRAVANA, 1945
                        WP(C) NO. 24839 OF 2023
PETITIONER/S:

          JOBY JOY T
          AGED 29 YEARS
          S/O. JOY T.C, THAKEDIPPURATHU HOUSE,
          MARUTHORVATTOM P.O, NEAR KVM HOSPITAL,
          CHERTHALA, ALAPPUZHA, PIN - 688545
          BY ADVS.
          JOBY CYRIAC
          KURIAN K JOSE


RESPONDENT/S:

    1     DIRECTOR OF COIR DEVELOPMENT
          OFFICE OF THE DIRECTOR OF COIR DEVELOPMENT,
          COIR BHAVAN, NANDHAVANAM, PALAYAM,
          THIRUVANANTHAPURAM, PIN - 695033
    2     MANAGING DIRECTOR,
          KERALA STATE CO-OPERATIVE COIR
          MARKETING FEDERATION LTD. NO.679
          P.B.NO.4616, ALAPPUZHA, PIN - 688012
    3     KERALA STATE CO-OPERATIVE COIR
          MARKETING FEDERATION LTD. NO.679
          P.B.NO.4616, ALAPPUZHA
          REPRESENTED BY ITS MANAGING DIRECTOR,
          PIN - 688012


          SRI. PC SASIDHARAN (SC)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC No.24839 of 2023
                                       2




                              JUDGMENT

The petitioner is working as a 'Depot Asst.Grade-II'

with the third respondent. The petitioner has approached this

Court projecting a grievance regarding the assignment of

seniority in the cadre of 'Depot Asst.Grade-II'.

2. The learned counsel appearing for the petitioner

would submit that the petitioner would be satisfied with the

direction issued to the second respondent to consider Ext.P3

representation made by the petitioner in accordance with the

law.

3. The learned counsel appearing for the second

and third respondents would submit that the petitioner cannot

complain about the assignment of seniority in Ext.P2. However,

it is submitted that there is no objection in a direction being

issued to the second respondent to consider Ext.P3

representation in accordance with the law.

Having regard to the aforesaid submissions made by

the learned counsel for the petitioner and the learned counsel

appearing for the second and third respondents, this writ WPC No.24839 of 2023

petition will stand disposed of directing the second respondent

to consider and pass orders on Ext.P3 representation in

accordance with the law, within a period of one month from the

date of receipt of a certified copy of this judgment.

Sd/-

GOPINATH P., JUDGE rkj WPC No.24839 of 2023

APPENDIX OF WP(C) 24839/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE ORDER BEARING NO.

CF/E3/6163/215 DATED 23-05-2022 ALLOWING 'CATEGORY CHANGE' AND APPOINTED THE PETITIONER IN THE POST OF 'DEPOT ASSISTANT GRADE-II' Exhibit P2 TRUE COPY OF THE CIRCULAR BEARING NO.

CF/E1/3063/1261 DATED 06-01-2023 OF THE 2ND RESPONDENT Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED 15-06-2023 SUBMITTED BEFORE THE 2ND RESPONDENT