The Managing Director vs Kerala State Commission For Scheduled ...
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Kerala High Court

The Managing Director vs Kerala State Commission For Scheduled ... on 10 May, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) No.17011/2024                        1/3                         Order Date : 10-05-2024

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                  Friday, the 10th day of May 2024 / 20th Vaisakha, 1946
                                  WP(C) NO. 17011 OF 2024
   PETITIONER:

          THE MANAGING DIRECTOR, M/S. TRAVANCORE TITANIUM PRODUCTS LTD.,
          KOCHUVELI,THIRUVANANTHAPURAM, PIN - 695021

   RESPONDENTS:

      1. KERALA STATE COMMISSION FOR SCHEDULED CASTE AND SCHEDULED TRIBES,
         AYYANKALIBHAVAN, KANAKA NAGAR, VELEMBALAM, KOWDIAR P.O.,
         THIRUVANANTHAPURAM, REPRESENTED BY ITS REGISTRAR, PIN-695003
      2. SRI. SANTHOSH P.T, S/O P.R. THANKAPPAN, PULLAZHATHVEEDU, PAMPADY
         P.O., KOTTAYAM, PIN- 686502.


        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 stay the operation of Exhibit P8 order and further proceedings
   thereto, pending disposal of this writ petition.


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S. LATHA ANAND, M.N.RADHAKRISHNA MENON, K.R.PRAMOTH KUMAR, S.VISHNU
   (ARIKKATTIL), SIDHARTH P.S. & RADHAKRISHNA PILLAI B, Advocates for the
   petitioner, the court passed the following:
 WP(C) No.17011/2024                        2/3                      Order Date : 10-05-2024




                             MURALI PURUSHOTHAMAN, J.
                        ---------------------------------------------
                               W.P.(C) No.17011 OF 2024
                      -------------------------------------------------
                           Dated this the 10th day of May, 2024


                                        ORDER

Admit. Learned Standing Counsel takes notice for the

1st respondent. Issue notice by speed post to the 2 nd

respondent.

Post on 27.05.2024. There will be a stay of operation

of Ext. P8 order till then. Counter affidavit shall be filed in

the meantime.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.

WP(C) No.17011/2024 3/3 Order Date : 10-05-2024

APPENDIX OF WP(C) 17011/2024 Exhibit P1 TRUE COPY OF THE COMPLAINT FILED BY THE 2ND RESPONDENT BEFORE THE 1ST RESPONDENT Exhibit P2 TRUE COPY OF THE NOTICE DATED 18.10.2023 1ST RESPONDENT TO THE PETITIONER Exhibit P3 TRUE COPY OF THE REPORT DATED 22.11.2023 SUBMITTED BY THE PETITIONER Exhibit P4 TRUE COPY OF THE LETTER DATED 27.11.2023 BY THE BOARD OF THE PUBLIC SECTOR TRANSFORMATION CONTAINING THEIR REPORT Exhibit P5 TRUE COPY OF THE NOTICE DATED 27.12.2023 SENT BY THE 1ST RESPONDENT TO THE PETITIONER Exhibit P6 TRUE COPY OF THE ORDER DATED 08.12.2023 PASSED BY THE 1ST RESPONDENT Exhibit P7 TRUE COPY OF THE JUDGMENT DATED 12.03.2024 IN WP (C) 2312 OF 2024 OF THIS HON'BLE COURT Exhibit P8 TRUE COPY OF THE ORDER DATED 17.04.2024 PASSED BY THE 1ST RESPONDENT COMMISSION Exhibit P9 TRUE COPY OF THE REPRESENTATION DATED 24/04/2024 SEND BY THE 2ND RESPONDENT