Kerala High Court
Sakunthala K vs Plantation Corporation Of Kerala ... on 13 June, 2023
WP(C) No.9191/2022 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
Tuesday, the 13th day of June 2023 / 23rd Jyaishta, 1945
IA.NO.1/2023 IN WP(C) NO. 9191 OF 2022 (Y)
PETITIONERS/RESPONDENTS 1 TO 3:
1. THE PLANTATION CORPORATION OF KERALA LTD., REP. BY ITS MANAGING
DIRECTOR, REGISTERED OFFICE, MUTTAMBALAM P.O, KOTTAYAM-686004.
2. MANAGING DIRECTOR, PLANTATION CORPORATION OF KERALA LTD., REGISTERED
OFFICE, MUTTAMBALAM P.O, KOTTAYAM-686004.
3. MANAGER, THE PLANTATION CORPORATION OF KERALA LTD., KASARGODE
ESTATE, MULIYAR P.O, KASARGODE-671542.
RESPONDENTS/PETITIONER & RESPONDENTS 4 TO 7:
1. SAKUNTHALA K., W/O.SRI.BHASKARA K., AGED 43 YEARS, FIELD WORKER,
ADHURU DIVISION, KASARGODE ESTATE, KASARGOD-671542, PLANTATION
CORPORATION OF KERALA LTD, RESIDING AT KEMMANGAYA HOUSE, EDNEER
POST, PADY VILLAGE, VIA CHENGALA, KASARGODE-671543.
2. SREEJA M, RANK NO.15, FIELD SUPERVISOR, THE PLANTATION CORPORATION
OF KERALA LTD, KASARGOD ESTATE, MULIYAR P O, ADHURU DIVISION,
KASARGODE-671542.
3. SATHYAN M., RANK NO.12, FIELD SUPERVISOR, THE PLANTATION CORPORATION
OF KERALA LTD, RAJAPURAM ESTATE, PANATHUR P O, KASARGOE-671532.
4. RAVEENDRAN T V., RANK NO.19, FIELD SUPERVISOR, THE PLANTATION
CORPORATION OF KERALA LTD, CHEEMENI ESTATE, CHEEMENI POST,
KASARGOD-671313.
5. ANANDHAN H, RANK 29, FIELD SUPERVISOR, THE PLANTATION CORPORATION OF
KERALA LTD, CHEEMENI ESTATE, CHEMEENI POST, KASARGOD-671313.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to enlarge the time
for completing the proceedings regarding revision of select list and
consequential action in respect of field supervisors in the Kasaragod
estate of the Corporation for a period of two more months from 3.5.2023.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's judgment
dated 17.03.2023 and upon hearing the arguments of SRI.N.RAJESH, Advocate
for Petitioners in I.A./R1 to R3 in WP(C), M/S.T.G.SUNIL (PRANAVAM), J.OM
PRAKASH, C.X.ANTONY BENEDICT, T.G.MANOJ, T.G.SANTHOSH, T.G.MAHESH &
EMMANUAL SANJU, Advocates for R1 in I.A./Petitioner in WP(C), M/S.PUSHPA
RAJAN KODOTH, K.JAYESH MOHANKUMAR & VANDANA MENON, Advocate for R2 in
I.A./R4 in WP(C), SRI.A.ARUNKUMAR, Advocate for R3 & R4 in I.A./R5 & R6 in
WP(C), SRI.K.JAYESH MOHANKUMAR, Advocate for R5 in I.A./R7 in WP(C), the
court passed the following:
WP(C) No.9191/2022 2/2
ORDER
This is an application to enlarge the time for completing the
proceedings of revision of select list and consequential action for a
period of two months from 03.05.2023.
Heard.
Taking note of the averments made in the affidavit filed in
support of the I.A., the relief is granted. The time is extended for a
period of two months from 03.05.2023.
13.06.2023
Sd/- N.NAGARESH, JUDGE
13-06-2023 /True Copy/ Assistant Registrar
