S.Balachandran vs Kerala State Co-Operative Marketing ...
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Kerala High Court

S.Balachandran vs Kerala State Co-Operative Marketing ... on 12 April, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                       PRESENT
 THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
 FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA,
                        1946
                WP(C) NO. 3863 OF 2018
PETITIONER/S:

         S.BALACHANDRAN
         AGED 58 YEARS
         S/O.LATE M.SREEDHARAN PILLAI, FLAT-1B,
         CHERYL ENCLAVE, SPICES STREET NORTH END,
         JUDGES AVENUE, KALOOR, ERNAKULAM DISTRICT,
         PIN-682018.
         BY ADV SRI.DINESH MATHEW J.MURICKEN


RESPONDENTS:

   1     KERALA STATE CO-OPERATIVE MARKETING
         FEDERATION LTD
         GANDHI NAGAR, KOCHI-682020, REPRESENTED BY
         ITS MANAGING DIRECTOR.
   2     MANAGING DIRECTOR KERALA STATE CO-
         OPERATIVE MARKETING FEDERATION LTD.
         GANDHI NAGAR, KOCHI-682020.
   3     THE DEPUTY LABOUR COMMISSIONER GRATUITY
         AUTHORITY
         OFFICE OF THE REGIONAL JOINT LABOUR
         COMMISSIONER, ERNAKULAM, KAKKANAD-682030.

         BY ADV SRI.MILLU DANDAPANI
         BY G.P. SRI. JUSTIN JACOB.



    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.04.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WPC No.3863/2018

                                2




                            JUDGMENT

It is submitted by the learned counsel for the

petitioner that the writ petition has become infructuous.

Accordingly, the writ petition is dismissed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.12.04.2024.

APPENDIX OF WP(C) 3863/2018

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 02-05-2017.

     EXHIBIT P2      TRUE     COPY     OF    THE    FIRST
                     INFORMATION                  REPORT

NO.RC03/(A)/2017/CBI/ACB/COCHIN OF CENTRAL BUREAU OF INVESTIGATION, ACB, COCHIN DATED 21-03-2017.

EXHIBIT P3 TRUE COPY OF THE MEMO ISSUED AGAINST THE PETITIONER BY THE 2ND RESPONDENT DATED 27-05-2016. EXHIBIT P4 TRUE COPY OF THE ORDER IN WP(C)NO.30744/2016 PASSED BY THIS HONOURABLE COURT DATED 20-09- 2016.

EXHIBIT P5 TRUE COPY OF THE JUDGMENT IN WP(C)NO.19098/2017 PASSED BY THIS HONOURABLE COURT DATED 27-10- 2017.

EXHIBIT P6 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER UNDER RULE 791) OF THE KERALA PAYMENT OF GRATUITY RULES IN FORM 'I' BEFORE THE 3RD RESPONDENT DATED 20-12- 2017.

EXHIBIT P7 TRUE COPY OF THE LETTER ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER DATED 05-01-2018. EXHIBIT P8 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER UNDER FORM "N" OF THE KERALA PAYMENT OF GRATUITY RULES BEFORE THE 3RD RESPONDENT DATED 12-01-2018.