Cochin Port Trust vs R.Krishnamoorthy
2023 Latest Caselaw 11828 Ker

WA No.51/2020                                    1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                             &
                           THE HONOURABLE MRS. JUSTICE C.S. SUDHA
                Thursday, the 16th day of November 2023 / 25th Karthika, 1945
                                      WA NO. 51 OF 2020

        AGAINST JUDGMENT DATED 25/10/2019 IN WP(C) 23526/2017 OF THIS COURT

   APPELLANTS/RESPONDENTS:

      1. COCHIN PORT TRUST, REPRESENTED BY ITS CHAIRMAN, COCHIN PORT TRUST,
         ADMINISTRATIVE OFFICE, COCHIN - 682 009.

    AND ANOTHER.

    BY ADV. SMT. LATHA ANAND

   RESPONDENT/PETITIONER:

    R. KRISHNAMOORTHY, HOUSE NO.697/23, BHARANI, CLASSY ENCLAVE, TRIKKAKARA,
    COCHIN - 682 021.




    BY SENIOR ADVOCATE SRI. V.V. SIDHARTHAN AND

    ADVS. M/S. D.G. VIPIN, & KAROL MATHEWS SEBASTIAN ALENCHERRY.

        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 in Writ Petition No.23526 of 2017 of
   the learned Single Judge dated 25.10.2019 pending this Writ Appeal.
        This Writ Appeal again coming on for orders on 16/11/2023 upon
   perusing the appeal memorandum and this Court's order dated 13/02/2020,
   the Court on the same day passed the following:
                                      ORDER

The learned counsel representing the parties are agreeable to give judgments in support of the respective arguments qua imposition of the punishment of discharge in the absence of any provision in the rules, to an employee who in the meantime had retired.

Post on 29/11/2023.

Sd/- AMIT RAWAL, JUDGE

Sd/- C.S. SUDHA, JUDGE

16-11-2023 /True Copy/ Assistant Registrar