Rinu.V.O vs The Managing Director
2023 Latest Caselaw 11202 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
       FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
                        WP(C) NO. 38506 OF 2022
PETITIONER:

           RINU.V.O
           AGED 42 YEARS
           S/O VARGHESE, MANALITHATTU VEEDU, CHANI,
           KANJIRANKULAM P.O., THIRUVANANTHAPURAM DIST.,PIN -695524.

           BY ADV S.JUSTUS

RESPONDENTS:

     1     THE MANAGING DIRECTOR
           KERALA FOREST DEVELOPMENT CORPORATION LTD., AARANYAKOM,
           KARAPUZHA, KOTTAYAM, PIN-685003.

     2     THE DIVISIONAL MANAGER,
           KERALA FOREST DEVELOPMENT CORPORATION LTD.,
           THIRUVANANTHAPURAM, PIN 695010.

           SRI. KABANI DINESH, SC FOR KFDC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION           ON
27.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 38506 OF 2022                    2




                                         JUDGMENT

The petitioner, a daily wage earner, has worked for the second

respondent for over two decades. Since 1/07/2022, he has been denied

permission to sign the attendance register despite no disciplinary

proceedings against him. The petitioner states that Provident Fund

contributions have been deducted from his salary and paid since November

2012. He seeks for the issuance of directions to the respondents to allow

the petitioner to continue working for the second respondent.

2. The learned counsel appearing for the petitioner submitted

that the petitioner had filed Exhibit P3 representation before the 1st

respondent, highlighting his grievances. He requested that directions be

issued to the 1st respondent to consider the representation and take a

decision.

3. The learned Standing Counsel appearing for the respondents

submitted that a decision on Ext.P3 can be taken within a period of one

month.

4. Having regard to the facts and circumstances, this writ

petition is disposed of by ordering as under:

a) There will be a direction to the 1st respondent to take up, consider, and pass appropriate orders on Ext.P3 after

affording an opportunity of being heard to the petitioner herein.

b) Orders, as directed above, shall be passed expeditiously, in any event, within a period of one month from the date of production of a copy of this judgment.

c) It would be open to the petitioner to produce a copy of the Writ Petition along with the judgment before the concerned respondent for further action.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE Sru

APPENDIX OF WP(C) 38506/2022

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE LETTER DATED 01.10.2022 ISSUED BY THE 2ND RESPONDENT REGARDING THE TENURE OF SERVICE.

Exhibit P2 TRUE COPY OF THE REPORT DATED 17.08.2019 TO THE 1ST RESPONDENT.

Exhibit - P3 TRUE COPY OF THE REPRESENTATION DATED 19.10.2023 BEFORE THE 1ST RESPONDENT.