Shihab C.E vs General Manager, Bharat Petroleum ...
2024 Latest Caselaw 5478 Ker

Kerala High Court

Shihab C.E vs General Manager, Bharat Petroleum ... on 16 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
                   WP(C) NO. 4221 OF 2015
PETITIONER:
          SHIHAB C.E.
          AGED 31 YEARS
          CHETTUKUDY HOUSE, IRAMALLOOR P.O,
          KOTHAMANGALAM ERNAKULAM DISTRICT
          BY ADVS.SRI.SALIM V.S.
          SRI.P.V.JEEVESH
          SRI.H.NUJUMUDEEN
          SRI.SHANAVAS.S

RESPONDENTS:
    1     GENERAL MANAGER,
          BHARAT PETROLEUM CORPORATION LTD.
          KOCHI REFINERY, AMBALAMUGAL,
          ERNAKULAM, PIN 682 302
    2     DEPUTY GENERAL MANAGER HR
          BHARAT PETROLEUM CORPORATION LTD., KOCHI REFINERY,
          AMBALAMUGAL, ERNAKULAM, PIN 682 302
    3     THE MANAGER (PROMOTION AND RECRUITMENT)
          BHARAT PETROLEUM CORPORATION LTD., KOCHI REFINERY,
          AMBALAMUGAL, ERNAKULAM, PIN 682 302.
    4     TONY THOMAS
          (SELECTED CANDIDATE, WORKMAN-B(TRAINEE), MECHANIC
          (MOTOR VEHICLE), C/O.THE MANAGER, (PROMOTION AND
          RECRUITMENT), B.P.C.L. KOCHI REFINERY,
          AMBALAMUGAL ERNAKULAM, PIN 682 302.
    5     SURESH
          (SELECTED CANDIDATE, WORKMAN-B(TRAINEE), MECHANIC
          (MOTOR VEHICLE), C/O.THE MANAGER, (PROMOTION AND
          RECRUITMENT), B.P.C.L. KOCHI REFINERY,
          AMBALAMUGAL ERNAKULAM, PIN 682 302.
          BY ADVS.SRI.P.BENNY THOMAS
          SRI.D.PREM KAMATH
          SRI BIJOY CHANDRAN, SR GP


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.02.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C).No.4221/2015

                                     2



                     P.V.KUNHIKRISHNAN, J.
                      --------------------------------
                      W.P.(C).No.4221 of 2015
               ----------------------------------------------
            Dated this the 16th day of February, 2024


                                JUDGMENT

This writ petition is filed with following prayers:

i. To call for the entire records, pertaining to the selection to the post of General Workman- B C, Mechanic (motor vehicle) as per exhibit P1 notification and issue a writ of certiorari quashing the same.

ii. Declare that the selection and appointment of the 4th and 5th respondents as General Workman- B, Mechanic (motor vehicle), Is Illegal. iii. issue a writ of mandamus or any other order directing the respondent 1 to 3, to give appointment to the petitioner to the post of Workman Grade- B (Trainee), Mechanic (motor vehicle).

iv. direct the 1st respondent to consider the Exhibit P6 representation and pass appropriate orders after affording an opportunity of being heard to the petitioner, in the interest of justice. v. grant such other reliefs as this Honourable court may deem fit and proper in the circumstances of the case.

(SIC)

2. It is submitted by the counsel for the 1st respondent

that recruitment to the post of General Workman-B is already

over and the appointment is also made long back. There is no

interim order passed in this case. There is also no

representation for the petitioner. Probably the prayers in this

writ petition might have been infructuous.

Therefore, this writ petition is dismissed as infructuous.

sd/-

                                       P.V.KUNHIKRISHNAN
JV                                            JUDGE