Satheesan Pillai. G vs State Of Kerala
2023 Latest Caselaw 9557 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
               THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
         Tuesday, the 5th day of September 2023 / 14th Bhadra, 1945
                         WP(C) NO. 22370 OF 2022 (U)
PETITIONER:

     SATHEESAN PILLAI. G (1572) (RETIRED) AGED 58 YEARS, S/O.
     GOVINDAPILLAI CHIEF MANAGER, KSFE LTD. PARIPPALLY BRANCH,
     PIN-681574, RESIDING AT VC BHAVAN, KADAMPATTUKONAM PARIPPALLY.P.O.,
     KOLLAM - 691574.

RESPONDENTS:

  1. STATE OF KERALA REPRESENTED BY THE PRINCIPAL SECRETARY TO
     GOVERNMENT, DEPARTMENT OF FINANCE GOVERNMENT OF KERALA,
     THIRUVANANTHAPURAM-695001.
  2. THE BOARD OF DIRECTORS, REPRESENTED BY THE MANAGING DIRECTOR, KERALA
     FINANCIAL ENTERPRISES LTD BHADRATHA, THRISSUR - 680 020.
  3. SECRETARY, REPRESENTING THE KERALA STATE FINANCIAL ENTERPRISES STAFF
     CO-OPERATIVE SOCIETY LTD, T.777 SILVER JUBILEE BUILDING, STATUE,
     THIRUVANANTHAPURAM - 695 001.


     Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to pass orders extending the relief of parity as adjudged in the
common judgment dated 08-04-2022 in W.P.(C) No.2149 of 2021 of this
Hon'ble Court.

     This petition again coming on for admission upon perusing the
petition and the affidavit filed in support of WP(C) and this Court's
order dated 22.08.2023 and upon hearing the arguments of
M/S.T.P.DEYANANTHAN, A.V.RAMAKRISHNA PANICKER & KRISHNALAL Advocates for
the petitioner, M/S.M.GOPIKRISHNAN NAMBIAR, K.JOHN MATHAI, JOSON
MANAVALAN, KURYAN THOMAS, PAULOSE C. ABRAHAM, RAJA KANNAN, Advocates for
R2 and of SRI.VINOD KUMAR C, Advocate for R3, the Court passed the
following:
                             RAJA VIJAYARAGHAVAN V, J.
                           -------------------------------------
                      W.P.(C) Nos.22370 & 22812 of 2022
                        -------------------------------------------
                     Dated this the 5th day of September, 2023

                                            ORDER

The learned counsel appearing for the 3rd respondent seeks an

adjournment to place on record a counter.

Post after one week.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE NS/5/9/2023

05-09-2023 /True Copy/ Assistant Registrar