Kerala State Warehousing ... vs Sandhya V.V
2023 Latest Caselaw 6490 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
          Tuesday, the 13th day of June 2023 / 23rd Jyaishta, 1945

                           WA NO. 1026 OF 2023


 (AGAINST THE JUDGMENT DATED 10.04.2023 IN WP(C) 4526/2018 OF THIS COURT)

APPELLANTS/RESPONDENTS 2 & 1 IN WPC:

  1. KERALA STATE WAREHOUSING CORPORATION, REPRESENTED BY ITS MANAGING
     DIRECTOR, P.B NO. 1727 KOCHI, PIN - 682016.
  2. MANAGING DIRECTOR, KERALA STATE WAREHOUSING CORPORATION,P.B NO. 1727
     KOCHI,PIN - 682016.

 BY ADV.SRI.MAJNU KOMATH

RESPONDENTS/PETITIONER & ADDL 3RD RESPONDENT IN WPC :

  1. SANDHYA V.V., W/O. ANISH, PART TIME SWEEPER, HEAD OFFICE, KERALA
     STATE WAREHOUSING CORPORATION, KOCHI, PIN - 682016.
  2. THE ASSISTANT ENGINEER, PUBLIC WORKS DEPARTMENT (BUILDINGS),
     ERNAKUALM, PIN - 682011.

BY ADV.SRI.P.K.BABU FOR R1


     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the operation of the judgment dated 10.04.2023 in the WPC
No.4526/2018 of the learned single judge of this Hon'ble Court pending
disposal of the writ appeal.

     This Writ Appeal again coming on for orders on 13/06/2023 upon
perusing the appeal memorandum and this court's order dated 05.06.2023,
the court passed the following:
          ALEXANDER THOMAS & C. JAYACHANDRAN, JJ.
                 ==================
                     WA 1026/ 2023
       (Arising out of the judgment dated10.04.2023 in WP(C)No.4526/2018))
                       ==================
                  Dated this the 13th day of June, 2023
                               ORDER

The competent officer of the appellant Kerala State Warehousing

Corporation will file an affidavit on the various points mentioned in this

Court's order dated 05.06.2023 within two weeks. On the said affidavit,

it should be specifically stated as to the basis on which Ext.P13 series of

orders/proceedings have been issued fixing the number of sanctioned

posts in the category of part-time sweeper and also as to whether the

norms issued by the State Government in Ext.R1(a) G.O.(P) No.

412/2011/Fin. Dated 30.09.2011 is applicable to the appellant

Corporation and if so, since when and whether Government has issued

any directions in that regard and also as to whether the Board of

Directors of the appellant Corporation has issued any resolution in that

behalf etc. The said affidavit may also state the date of retirements of the

other regular incumbents holding the post of part-time sweeper in the

appellant Corporation.

List the case on 27.06.2023.

Handover to both sides.                                sd/-

                                       ALEXANDER THOMAS, JUDGE


                                                 sd/-
                                       C. JAYACHANDRAN, JUDGE
Nsd