Ratnarajan.A vs Kerala Kerakarshaka Sahakarana ...
2023 Latest Caselaw 1234 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                         WP(C) NO. 9561 OF 2012


PETITIONER:

             RATNARAJAN.A
             AGED 40 YEARS
             DRIVER, KERAFED COCONUT COMPLEX, MANNANKAVU,
             NADUVANNUR, QUILANDY, KOZHIKODE.
             BY ADVS.
             SRI.ELVIN PETER P.J.
             SRI.K.R.GANESH
             SRI.T.G.SUNIL PRANAVAM

RESPONDENTS:

     1       KERALA KERAKARSHAKA SAHAKARANA FEDERATION LTD.
             NO.4370, KERA TOWER, WATER WORKS COMPOUND,
             VELLAYAMBALAM, THIRUVANANTHAPURAM-695033,
             REPRESENTED BY ITS MANAGING DIRECTOR.
     2       THE MANAGING DIRECTOR
             KERALA KERAKARSHAKA SAHAKARANA FEDERATION LTD.,
             NO.4370, KERA TOWER, WATER WORKS COMPOUND,
             VELLAYAMBALAM, THIRUVANANTHAPURAM-695033.
             BY ADVS.
             SRI.MANU GOVIND, SC, KERAFED
             SRI.GEORGE POONTHOTTAM, SC, KERAFED


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   18.01.2023,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C).No.9561/2012

                                    2




                    P.V.KUNHIKRISHNAN, J.
                     --------------------------------
                     W.P.(C).No.9561 of 2012
              ----------------------------------------------
            Dated this the 18th day of January, 2023


                             JUDGMENT

This writ petition is filed with following prayers:

i. Issue a writ of mandamus or other appropriate writ, order or direction, directing the 2nd respondent to grant promotion or in the alternative appointment by category change as L.D.Typist.

ii. Declare that the petitioner is entitled to get promotion or in the alternative appointment by category change as L.D.Typist. iii. Issue such other and further reliefs as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case. iv. Award cost to the petitioner.

(SIC)

2. Today, when the matter came up for

consideration, the counsel for the petitioner submitted

that the petitioner is already appointed as Typist as per WP(C).No.9561/2012

order dated 11.10.2013 and hence, this writ petition is

not pressed.

Therefore, this writ petition is dismissed as not

pressed.

sd/-

                                 P.V.KUNHIKRISHNAN
JV                                      JUDGE