Kerala High Court
Vasanthakumari vs Kerala State Beverages Manufacturing ... on 2 November, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
SATURDAY, THE 2ND DAY OF NOVEMBER 2024 / 11TH KARTHIKA, 1946
WP(C) NO. 21861 OF 2018
PETITIONER:
VASANTHAKUMARI
AGED 49 YEARS
W/O. RADHAKRISHNAN NAIR, AGED 49, PAZHAMULA,
PERUNGADAVILA P.O., NEYYATTINKARA, THIRUVANANTHAPURAM
DIST.
BY ADV SRI.J.S.AJITHKUMAR
RESPONDENTS:
1 KERALA STATE BEVERAGES MANUFACTURING AND MARKETING)
CORPORATION LTD.
BEVCO TOWER, VIKAS BHAVAN P.O., THIRUVANANTHAPURAM-33,
REPRESENTED BY ITS MANAGING DIRECTOR.
2 THE MANAGING DIRECTOR
KERALA STATE BEVERAGES (MANUFACTURING AND MARKETING)
CORPORATION LTD.,BEVCO TOWER, VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM-33.
3 THE GENERAL MANAGER
KERALA STATE BEVERAGES (MANUFACTURING AND MARKETING)
CORPORATION LTD., BEVCO TOWER, VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM-33.
4 SHEIKATH MAJEED
ASSISTANT GRADE -I, GENERAL ADMINISTRATION DEPT.,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM.
5 A. SHAJU
ASSISTANT MANAGER, SALARY SECTION, KERALA STATE
BEVERAGES (MANUFACTURING AND MARKETING) CORPORATION
LTD., BEVCO TOWER, VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM-33.
6 P.U. NASEEMA
MANAGER, SALARY SECTION, KERALA STATE BEVERAGES
W.P.(C) No. 21861 of 2018 2
2024:KER:81569
(MANUFACTURING AND MARKETING) CORPORATION LTD.,
BEVCO TOWER, VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM-33.
7 V.R. PRIYA
ASST. GRADE-I, SALARY SECTION, KERALA STATE
BEVERAGES (MANUFACTURING AND MARKETING)
CORPORATION LTD., BEVCO TOWER, VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM-33.
8 THE MANAGER
SALARY SECTION, KERALA STATE BEVERAGES
(MANUFACTURING AND MARKETING) CORPORATION LTD.,
BEVCO TOWER, VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM-33.
BY ADV SRI.NAVEEN.T., SC, KERALA STATE BEV.CO. M.
AND M.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 02.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) No. 21861 of 2018 3
2024:KER:81569
HARISANKAR V. MENON, J.
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W.P.(C) No. 21861 of 2018
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Dated this the 02th day of November, 2024
JUDGMENT
Sri. J.S Ajith Kumar, the learned counsel for the
petitioner seeks permission to withdrawn this writ petition.
In the light of the above submission, this writ petition is
dismissed as withdrawn.
Sd/-
HARISANKAR V. MENON,
JUDGE
vnk/-
2024:KER:81569
APPENDIX OF WP(C) 21861/2018
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE MEMO OF CHARGES ISSUED
BY THE 2ND RESPONDENT TO THE PETITIONER
DATED 25.05.2017.
EXHIBIT P2 TRUE COPY OF THE OBJECTION OF THE
PETITIONER DATED 24.07.2017 TO THE 2ND
RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE 1ST ENQUIRY REPORT OF
THE 3RD RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE EXPLANATION OF THE 4TH
RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE EXPLANATION OF THE 6TH
RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE EXPLANATION OF THE 7TH
RESPONDENT.
EXHIBIT P7 TRUE COPY OF THE ENQUIRY REPORT OF THE
3RD RESPONDENT DATED 06.02.2017.
EXHIBIT P8 TRUE COPY OF THE MEMO CHARGES OF THE 2ND
RESPONDENT TO THE PETITIONER DATED
11.10.2017.
EXHIBIT P9 TRUE COPY OF THE OBJECTION/EXPLANATION OF
THE PETITIONER TO THE 2ND RESPONDENT
06.11.17.
EXHIBIT P10 COPY OF THE PROCEEDINGS OF THE 2ND
RESPONDENT DATED 29.11.2017.
EXHIBIT P11 COPY OF THE NOTICE DATED 19.12.17 ISSUED
BY THE 3RD RESPONDENT TO THE PETITIONER.
EXHIBIT P12 COPY OF THE OBJECTION/EXPLANATION OF THE
2024:KER:81569
PETITIONER TO THE 3RD RESPONDENT.
EXHIBIT P13 TRUE COPY OF THE COMMUNICATION OF THE 3RD
RESPONDENT TO THE PETITIONER.
EXHIBIT P14 TRUE COPY OF THE ENQUIRY REPORT OF THE
3RD RESPONDENT DATED 16.04.2018.
EXHIBIT P15 COPY OF THE INTERNAL MEMO OF THE 2ND
RESPONDENT DATED 08.05.2018.
EXHIBIT P16 TRUE COPY OF THE ORDER DATED 30.06.2017
OF THE 2ND RESPONDENT.
EXHIBIT P17 TRUE COPY OF THE JUDGMENT DATED
13.07.2017 IN W.P.(C) NO.23099/2017 OF
THIS HON'BLE COURT.
