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Suresh M vs Rasha K
2024 Latest Caselaw 26957 Ker

Citation : 2024 Latest Caselaw 26957 Ker
Judgement Date : 6 September, 2024

Kerala High Court

Suresh M vs Rasha K 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
                             WA NO. 1385 OF 2024
     AGAINST JUDGMENT DATD 03.06.2024 IN WP(C) 24173/2017 OF THIS COURT
APPELLANT(S)/RESPONDENTS NO.6,7 & 4:

  1. SURESH M, AGED 43 YEARS, S/O.M.UNNIKRISHNA KURUP, ASSISTANT
     MANAGER, K.S.B.C WAREHOUSE, KOZHIKODE-673011, NOW WORKING AS
     REGIONAL MANAGER(N2) KERALA STATE BEVERAGES CORPORATION, KSBC
     REGIONAL OFFICE, NORTH 2 -REGION, MANNANKAVU, NADUVANNUR,
     KOZHIKODE-673614 RESIDING AT SAUPARNIKA (H), THUVVAKODE P.O,
     CHEMENCHERRY VIA, KOZHIKODE, PIN - 673304
  2. SUGUNAN S, AGED 47 YEARS , S/O.SUKUMARAN K. ACCOUNTANT, K.S.B.C
     WAREHOUSE, PALAKKAD-678001, NOW WORKING AS REGIONAL MANAGER(N1)
     KERALA STATE BEVERAGES CORPORATION, KSBC REGIONAL OFFICE POPE JOHN
     IST BLOCK, KURIACHIRA, CHIYYARAM P.O, THRISSUR-680026 RESIDING AT
     MANIANGAD HOUSE, KARINGARAPPULLY POST, KADANGODE, PALAKKAD , PIN -
     678551
  3. T.V.SHALLY, AGED 52 YEARS, ACCOUNTANT, KSBC, WAREHOUSE, CHALAKUDY
     -680307 NOW WORKING AS REGIONAL MANAGER, KERALA STATE BEVERAGES
     CORPORATION, KSBC REGIONAL OFFICE VALAJAVATTOM
     P.O.THIRUVALLA-689104, RESIDING AT PATHYALA HOUSE, MULLASSERY P.O,
     THRISSUR -, PIN - 680509

BY ADVS.M/S. KALEESWARAM RAJ, THULASI K. RAJ, CHINNU MARIA ANTONY &
APARNA NARAYAN MENON

RESPONDENT(S)/PETITIONER/RESPONDENTS 1 TO 3,5 AND 8 TO 10:

  1. RASHA K, ACCOUNT, KERALA STATE BEVERAGES (M &M) CORPORATION LTD,
     WAREHOUSE, PERINTHALMANNA MALAPPURAM, PIN - 679322
  2. KERALA STATE BEVERAGES (M & M) CORPORATION LTD, REPRESENTED BY ITS
     MANAGING DIRECTOR, BEVCO TOWER, T.C.NO.25/42-1, VIKAS BHAVAN P.O.
     PALAYALAM, THIRUVANANTHAPURAM, PIN - 695033
  3. THE MANAGING DIRECTOR, KERALA STATE BEVERAGES (M &M) CORPORATION
     LTD, BEVCO TOWER, T.C.NO.25/42-1, VIKAS BHAVAN P.O. PALAYALAM,
     THIRUVANANTHAPURAM, PIN - 695033
  4. GENERAL MANAGER (ADMN), BEVCO TOWER, T.C.NO.25/42-1, VIKAS BHAVAN
     P.O. PALAYALAM, THIRUVANANTHAPURAM, PIN - 695033
  5. P.N.SASIDHARAN, ASSISTANT MANAGER, K.S.B.C. WAREHOUSE, AYARKUNNAM,
     KOTTAYAM, PIN - 686564
  6. SHIJU RAHMAN, ASSISTANT MANAGER, K.S.B.C, WAREHOUSE,, THIRUVALLA,
     PATHANAMTHITTA , PIN - 689101
  7. ANOOP R, ACCOUNTANT, K.S.B.C, WAREHOUSE, MENONPARA, PALAKKAD, PIN -
     678556
  8. JOYAL VARGHESE, ASSISTANT MANAGER, K.S.B.C, WAREHOUSE, ALAPPUZHA,
      PIN - 688007

BY STANDING COUNSEL FOR R2 TO R4.

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to pass an interim order of stay of the judgment dated 03.06.2024 in
W.P(C)No.24173 of 2017 till this writ appeal is heard and finally decided.
     This Writ Appeal coming on for orders on 06/09/2024 upon perusing
the appeal memorandum, the court on the same day passed the following:
                    ANIL K. NARENDRAN & P.G.AJITHKUMAR, JJ.
                   -----------------------------------------------------
                                 W.A.No.1385 of 2024
                  --------------------------------------------------------
                     Dated this the 6th day of September, 2024

                                         ORDER

Anil K. Narendran, J

The learned counsel for the appellant would place reliance

on the decision of the Full Bench of this Court in Pavithran v.

State of Kerala [2009 (4) KLT 20] (paragraph Nos.10 and 11).

2. Admit.

3. The learned Standing Counsel for Beverages

Corporation takes notice for respondents 2 to 4. Issue urgent

notice by speed post to respondent 1 and 5 to 8 returnable by four

weeks.

4. There will be an interim stay as prayed for, for a period

of two months.

List on 05.11.2024.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE PV

06-09-2024 /True Copy/ Assistant Registrar

 
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