Kerala High Court
K. Divakaran vs The General Manager on 12 January, 2023
WP(C) NO. 15158 OF 2013 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA, 1944
WP(C) NO. 15158 OF 2013
PETITIONER/S:
K. DIVAKARAN
SECRETARY, KERALA DINESH BEEDI (1) CO-OPERATIVE
SOCIETY LTD., NELLIKATTE P.O., BELLE-671531,
KASARAGOD DISTRICT.
BY ADVS.
SRI.T.K.VIPINDAS
SRI.K.M.MUHAMMED HUSSAIN
SMT.P.K.PRIYA
SRI.K.V.SREE VINAYAKAN
RESPONDENT/S:
1 THE GENERAL MANAGER,
THE DISTRICT INDUSTRIAL CENTRE, VIDYANAGAR P.O.,
KASARAGOD, PIN-671123.
2 THE PRESIDENT
THE HOSDURG BEEDI WORKERS' INDL.(SERVICE TYPE) CO-
OPERATIVE SOCIETY LTD., NO.S.IND.(C)41, NELLIKKAT,
P.O.BALLA, KANHANGAD, KASARAGOD DISTRICT-671531.
BY ADVS.
GOVERNMENT PLEADER
SRI.A.ARUNKUMAR
SRI.A.ARUNKUMAR
OTHER PRESENT:
SRI.K.M.FAISAL, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12.01.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 15158 OF 2013 2
P.V.KUNHIKRISHNAN, J
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W.P.(C) No.15158 of 2013
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Dated this the 12th day of January, 2023
JUDGMENT
The above writ petition is filed with following prayers :
"1. Issue a writ in the nature of certiorari or any other
appropriate writ or direction calling for the records relating
Exhibit P12 and quash the same as illegal.
2. Consequently issue a writ in the nature of certiorari or
any other appropriate writ or direction calling for the records
relating Exhibit P13 and P14 and quash the same as illegal.
3. Issue a writ in the nature of Mandamus or any other
appropriate writ or direction directing the 1 st respondent to
drop all further action against the petitioner.
4. Allow the writ petition with cost.
5. Grant such other relief which this Hon'ble Court may
deem fit and proper in the fact and circumstance of the case."
[SIC]
2. The impugned order in this writ petition is only a
show cause notice. No interim order is passed in this writ
petition. Probably, the prayers in this writ petition might have
been infructuous. If there is any surviving grievance to the
petitioner, the petitioner is free to approach the competent
authority, in accordance to law.
With the above observation, this writ petition is closed.
SD/-
P.V.KUNHIKRISHNAN
JUDGE
SKS
APPENDIX OF WP(C) 15158/2013
PETITIONER EXHIBITS
EXHIBIT P1 : TRUE COPY OF THE JUDGMENT IN
WPC 15068/2012 DT.2-9-2011.
EXHIBIT P2 : TRUE COPY OF THE
COMMUNICATION DT.13-9-2010 ISSUED BY R1 TO
R2.
EXHIBIT P3 : TRUE COPY OF THE REPLY DT.5-
10-2010 ISSUED BY R2 TO R1.
EXHIBIT P4 : TRUE COPY OF THE LETTER
ISSUED BY CHAIRMAN, KERALA DINESH BEEDI
WORKERS CENTRAL CO-OPERATIVE SOCIETY LTD.
TO THE DIRECTOR, INDUSTRIAL DIRECTORATE,
THIRUVANANTHAPURAM DT.27-12-2010.
EXHIBIT P5 : TRUE COPY OF THE LETTER
ISSUED BY R1 TO R2 DT.14-6-2011.
EXHIBIT P6 : TRUE COPY OF THE REPLY
SUBMITTED BY THE PRESIDENT TO R1 DT.15-7-
2011.
EXHIBIT P7 : TRUE COPY OF THE LETTER
ISSUED BY R1 TO R2 DT.6-3-2012.
EXHIBIT P8 : TRUE COPY OF THE LETTER
ISSUED BY R2 TO THE PETITIONER DT.16-3-
2012.
EXHIBIT P9 : TRUE COPY OF THE REPLY TO
EXT.P8 ISSUED BY THE PETITIONER TO THE R2
DT.21-3-2012.
EXHIBIT P10 : TRUE COPY OF THE LETTER
ISSUED BY THE R1 TO THE R2 DT.11-4-2013.
EXHIBIT P11 : TRUE COPY OF THE LETTER
ISSUED BY R2 TO R1 DT.3-5-2013.
EXHIBIT P12 : TRUE COPY OF THE LETTER
ISSUED BY R1 TO R2 DT.23-5-2013.
EXHIBIT P13 : TRUE COPY OF THE RESOLUTION
OF THE MANAGING COMMITTEE OF HOSDURG BEEDI
WORKERS' INDL.(SERVICE TYPE) CO-OP.SOCIETY
LTD. DT.8-6-2012.
EXHIBIT P14 : TRUE COPY OF THE SHOW CAUSE
NOTICE ISSUED BY R2 DT.10-6-2013.
EXHIBIT P15 : THE NOTICE ISSUED BY THE
HONOURABLE LOK AYUKTA DT.10-4-2013 TO THE
PETITIONER.
RESPONDENT'S EXHIBITS :
ANNEXURE R1)A A TRUE COPY OF THE RELEVANT PORTION OF
STANDING ORDER OF KERALA DINESH BEEDI
EMPLOYEES CENTRAL PRIMARY COOPERATIVE
SOCIETY
