Kerala High Court
Anu S vs Surya A on 12 June, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
Monday, the 12th day of June 2023 / 22nd Jyaishta, 1945
IA.NO.1/2023 IN WA NO. 951 OF 2023(FILING NO.)
AGAINST JUDGMENT DATED 14/7/2022 IN WP(C) 28431/2020 OF THIS COURT.
PETITIONERS/APPELLANTS:
1. ANU S., AGED 38 YEARS, W/O.SUNI, RESIDING AT THONDAITHARA
KIZHAKKATHIL, PORUKARA, PANMANA P.O., EDAPPALLY KOTTA, KOLLAM, PIN
- 691583
2. AMRITHA T.V., AGED 38 YEARS, W/O.RAGHAVA WARRIER, RESIDING AT
KRISHNA VILAS, POOKKOTTOOR, MALAPPURAM , PIN - 676517
3. SABITHA P.K., AGED 37 YEARS, W/O.ANISH P.S., RESIDING AT
PUTHENVEETTIL HOUSE, PALAMBRA ,KANJIRAPPALLY P.O., KOTTAYAM., PIN -
686507
4. LALY P.P., AGED 38 YEARS, W/O.MANOJ P.U., RESIDING AT ULUTHUKAVIL
HOUSE, UDHAYANAPURAM P.O., VAIKOM, KOTTAYAM , PIN - 686143
5. NISHAMOL V., AGED 39 YEARS, W/O.SREEJITH, RESIDING AT SREEJA NIVAS,
KALLELIBHAGAM P.O., KALLUKADAVU, KOLLAM , PIN - 690519
6. MANOJ KUMAR K., AGED 43 YEARS, S/O.MADHAVAN NAIR, RESIDING AT
KOMBRATH HOUSE, VENKITANGU P.O., THRISSUR , PIN - 680510
7. ANURAJ P., AGED 36 YEARS, S/O.PRABHAKARAN, RESIDING AT KURIKKAL
HOUSE, KUTHANOOR P.O., PALAKKAD , PIN - 678721
RESPONDENTS/RESPONDENTS:
1. SURYA A., AGED 28 YEARS, W/O.ABHIKRISHNAN R.S., VIDYA BHAVANAM,
PUTHIYAVILA, PATTOLIMARKET P.O., ALAPPUZHA., PIN - 690531
2. BUSHRA K.M., AGED 42 YEARS W/O.SHAMEER K.I., KALLUNGAL HOUSE,
EDAYAPURAM, ALUVA P.O., ERNAKULAM., PIN - 683101
3. THE STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF CO-OPERATION, SECRETARIAT, THIRUVANANTHAPURAM , PIN -
695001
4. THE REGISTRAR OF CO-OPERATIVE SOCIETIES, OFFICE OF THE REGISTRAR OF
CO-OPERATIVE SOCIETIES, THIRUVANANTHAPURAM , PIN - 695001
5. THE MANAGING DIRECTOR, KERALA STATE CO-OPERATIVE COIR MARKETING
FEDERATION LTD. (COIR BOARD), KERALA STATE CO-OPERATIVE COIR,
MARKETING FEDERATION LTD.NO.679, P.B.NO.4616, ALAPPUZHA , PIN -
688012
6. THE MANAGING DIRECTOR, KERALA STATE KERAKARASHAKA SAHAKARANA
FEDERATION LTD., (KERAFED), WATER WORKS COMPOUND, VELLAYAMBALAM,
VIKAS BHAVAN P.O., THIRUVANANTHAPURAM., PIN - 695033
7. THE MANAGING DIRECTOR, THE KERALA STATE CO-OPERATIVE CONSUMER
FEDERATION LTD. (CONSUMER FED), KERALA STATE CO-OPERATIVE CONSUMER
FEDERATION LTD., GANDHINAGAR, ERNAKULAM, PIN - 682020
8. THE MANAGING DIRECTOR, FEDERATION OF SC/ST DEVELOPMENT C-OPERATIVE
LTD., FEDERATION COMPOUND, AKG NAGAR ROAD, PEROORKADA,
THIRUVANANTHAPURAM , PIN - 695005
9. THE MANAGING DIRECTOR, (MILMA), MILMA BHAVAN, PATTOM ,
THIRUVANANTHAPURAM , PIN - 695004
10. THE MANAGING DIRECTOR, KERALA STATE HANDLOOM WEAVERS CO-OPERATIVE
SOCIETY LTD., (HANTEX), MUTHOOT TOWERS, CHEMPAKA NAGAR, OOTTUKUZHY,
THYCAUD, THIRUVANANTHAPURAM, , PIN - 695001
11. THE MANAGING DIRECTOR, KERALA STATE CO-OPERATIVE FEDERATION CO-
OPERATIVE, FISHERIES DEVELOPMENT LTD., (MATSYAFED), KAMALESWARAM,
MANACAUD P.O., THIRUVANANTHAPURAM , PIN - 695009
12. THE MANAGING DIRECTOR, KERALA STATE CO-OPERATIVE HOUSING FEDERATION
LTD., (HOUSEFED), ERNAKULAM NORTH, KATHRIKADAVU, KALOOR, ERNAKULAM.,
PIN - 682017
13. THE KERALA PUBLIC SERVICE COMMISSION, REPRESENTED BY ITS SECRETARY,
KERALA PUBLIC SERVICE COMMISSION, PATTOM, THIRUVANANTHAPURAM, PIN -
695014
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to grant special leave
to file a Writ Appeal against the judgment dated 14/7/2022 in W.P.(C) No.
28431/2020 before the Honourable High Court of Kerala, Ernakulam.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S.B.KRISHNA MANI, N.V.SANDHYA & DHANUJA M.S, Advocates for the
petitioners and SRI.KALEESWARAM RAJ, Advocate for the Respondent No.1 and
of MANU GOVIND, Advocate for the Respondent No.6, the court passed the
following:
ALEXANDER THOMAS & C. JAYACHANDRAN, JJ.
==============================================
I.A. No. 1 of 2023 in
Unnumb. W.A. of 2023 (Filing No. 951 of 2023),
I.A. No. 1 of 2023 in
Unnumb. W.A. of 2023 (Filing No. 952 of 2023)
&
I.A. No. 1 of 2023 in
Unnumb. W.A. of 2023 (Filing No. 959 of 2023)
(arising out of the impugned judgment dated 14.7.2022 in WP(C).Nos.28431/2020,
2918/2021 & 15630/2020 respectively)
==============================================
Dated this the 12th day of June, 2023
ORDER
The respondents in the IA may file counter/objection to the above
application seeking third party leave to file Writ Appeals, at the instance of
such third parties, against the WP(C)s to impugn the judgment in the
WP(C)s.
2. Time by 2 weeks is granted.
3. The respondent PSC and the respondent employer co-
operative societies may also file their respective statements in the matter
and may also apprise this Court as to whether the post of LDC alone has
been sanctioned in the respective co-operative society employer banks or
whether the post of Assistant is duly sanctioned and whether the abovesaid
post of LDC in various apex co-operative societies could be operated for
advise of candidates to the post of Assistants, etc.
List on 29.6.2023.
Hand over to both sides.
Sd/-
ALEXANDER THOMAS, JUDGE
Sd/-
C. JAYACHANDRAN, JUDGE
MMG
