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R.Mohandas vs The Director Of Coir Development
2023 Latest Caselaw 6938 Ker

Citation : 2023 Latest Caselaw 6938 Ker
Judgement Date : 22 June, 2023

Kerala High Court
R.Mohandas vs The Director Of Coir Development on 22 June, 2023
              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     THURSDAY, THE 22ND DAY OF JUNE 2023 / 1ST ASHADHA, 1945
                      WP(C) NO. 25579 OF 2012
PETITIONER:

             R.MOHANDAS
             VALIYAVEETTIL, ALAPPAD, CHERIAZHEEKKAL P.O.,
             KARUNAGAPPALLY, KOLLAM.
             BY ADVS.
             SRI.K.KARTHIKEYA PANICKER
             SMT.DAYA K. PANICKER


RESPONDENTS:

     1    THE DIRECTOR OF COIR DEVELOPMENT
          COIR DIRECTORATE, THIRUVANANTHAPURAM-695001.
     2    THE MANAGING DIRECTOR
          KERALA STATE CO-OPERATIVE COIR MARKETING FEDERATION
          LTD., P.B.NO.4616, ALAPPUZHA-688001.
          BY ADVS.
          SMT.V.P.SEEMANDINI (SR.)
          SMT.V.P.SEEMANDINI SR.
          SRI.JOBY CYRIAC, SC, COIRFED
          SRI.P.C.SASIDHARAN, SC, COIRFED


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   22.06.2023,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 25579 OF 2012           2

                              JUDGMENT

Sri.P.C.Sasidharan - learned Standing Counsel appearing for

the respondent - Coir Federation submitted that the entire gratuity

and other eligible benefits have already been paid to the petitioner.

2. I notice that there is no appearance for the petitioner

perhaps because the afore submissions is accurate.

In the afore circumstances, this writ petition is closed; however,

leaving liberty to the petitioner to seek a rehearing if any further

orders are found necessary.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/22.6

APPENDIX OF WP(C) 25579 OF 2012

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE APPOINTING ORDER NO.CF/PER/2542 DATED 25.6.1980 OF THE 2ND RESPONDENT.

Exhibit P2 TRUE COPY OF THE ORDER NO.E1/575/82/4065 DATED 29.06.1982, OF THE 2ND RESPONDENT Exhibit P3 TRUE COPY OF THE ORDER NO.CF/E3/580/11-

12/1592 DATED 17.1.2012.

Exhibit P4 TRUE COPY OF THE PETITION ORDER E1/3063/VOL-III/11-12/1474 DATED 16.12.2011.

Exhibit P5 TRUE COPY OF THE LETTER DATED 28.06.2012 ISSUED BY THE 2ND RESPONDENT Exhibit P6 TRUE COPY OF THE ORDER DATED 11.11.2008 PASSED BY ARBITRATION COURT IN I.A.97.2008 IN ARC 110/08 Exhibit P7 TRUE COPY OF THE AWARD DATED 22.2.2012 IN A.R.C.110/2008.

Exhibit P8 TRUE COPY OF LETTER CF/10/4925/2012-

13/690 DATED 21.8.2012 RECEIVED BY THE PETITIONER UNDER RIGHT TO INFORMATION ACT.

EXHIBIT P9 TRUE COPY OF THE LETTER NO.CF/10/4925/2012-13/690 DATED 21.8.2012.

 
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