Kerala Forest Staff Association vs Kerala Forest Protective Staff ...
2024 Latest Caselaw 26913 Ker

Kerala High Court

Kerala Forest Staff Association vs Kerala Forest Protective Staff ... on 6 September, 2024

Author: Anil K. Narendran

Bench: Anil K.Narendran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
          Friday, the 6th day of September 2024 / 15th Bhadra, 1946
                  CM.APPL.NO.1/2024 IN WA NO. 1339 OF 2024
    AGAINST JUDGMENT DATED 04.03.2024 IN WP(C) 27456/2015 OF THIS COURT
APPLICANT/APPELLANT:

     KERALA FOREST STAFF ASSOCIATION, FLAT NO F4, MUTHOOT GREEN VALLEY,
     KRISHNA NAGAR, PEROORKADA THIRUVANANTHAPURAM 0 695005, HAVING
     PRESENT ADDRESS AT CHUNGAM, CIVIL LINE ROAD, AYYANTHOLE P.O.,
     THIRUSSUR - 680 003., REPRESENTED BY ITS SECRETARY DILSHAD M,
     S/O.MAKKAR, AGED 40 YEARS,PRESENTED WORKING AS DEPUTY RANGE FOREST
     OFFICER (GRADE), EDAMALAYAR FOREST STATION, MALAYATTUR DIVISION,
     ERNAKULAM DISTRICT - 686 681, RESIDING AT CHAPPANKOTTU HOUSE,
     KOZHIPILLY P.O., KOTHAMANGALAM, ERNAKULAM DISTRICT., PIN - 686691

RESPONDENTS/RESPONDENTS:

  1. KERALA FOREST PROTECTIVE STAFF ASSOCIATION, REG.NO.264/88
     T.C.42/1002, ETRA- 224, MAHATMALAYAM,THAMPANOOR P.O.
     THIRUVANANTHAPURAM -695014, REPRESENTED BY ITS GENERAL SECRETARY IN
     -CHARGE P.VINOD.
  2. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
     PERSONNEL & ADMINISTRATIVE REFORMS DEPARTMENT, GOVERNMENT
     SECRETARIAT, THIRUVANANTHAPURAM - 695001
  3. SECRETARY TO GOVERNMENT, FOREST AND WILD LIFE DEPARTMENT, GOVERNMENT
     SECRETARIAT, THIRUVANANTHAPURAM - 695001
  4. ADDITIONAL PRINCIPAL CHIEF FOREST CONSERVATOR (ADMINISTRATION),
     FOREST HEADQUARTERS, VAZHUTHACAUD, THIRUVANANTHAPURAM - 695010

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 145 days in filing the above Appeal, so as to secure the ends of
justice.
     This Application coming on for orders on 06/09/2024, upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of M/S.T.MADHU, C.R.SARADAMANI, RENJISH S. MENON AND
AISWARYA JAYAPAL, Advocates for the applicants, and of SENIOR GOVERNMENT
PLEADER FOR R2 TO R4, the court on the same day passed the following:
                ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
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                             W.A.No.1339 of 2024
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                 Dated this the 6th day of September, 2024

                                      ORDER

Anil K. Narendran, J.

Issue notice to the 1st respondent by speed post, returnable

within four weeks.

2. The learned Senior Government Pleader takes notice of

respondents 2 to 4.

3. The memorandum of writ appeal shall be enclosed

along with the notice sent to the 1st respondent.

List on 01.10.2024.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE MIN

06-09-2024 /True Copy/ Assistant Registrar