Thomas Varghese vs Matsyafed, (Kerala State Co-Operative ...
2025 Latest Caselaw 8286 Ker

Kerala High Court

Thomas Varghese vs Matsyafed, (Kerala State Co-Operative ... on 25 April, 2025

                                              2025:KER:33106
           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE S.MANU

 FRIDAY, THE 25TH DAY OF APRIL 2025 / 5TH VAISAKHA, 1947

                       WP(C) NO. 16920 OF 2025

PETITIONER:

               THOMAS VARGHESE, AGED 38 YEARS,
               S/O. VARGHESE, THURUTHIL HOUSE,
               THIRUVANCHOOR P.O, KOTTAYAM DISTRICT,
               PIN - 686019.

               BY ADV T.U.SUJITH KUMAR


RESPONDENTS:

    1          MATSYAFED, (KERALA STATE CO-OPERATIVE
               FEDERATION OF FISHERIES DEVELOPMENT LTD.)
               KAMALESHWARAM, MANACAUD P.O,
               THIRUVANANTHAPURAM DISTRICT,
               REPRESENTED BY ITS CHAIRMAN, PIN - 695009.

    2          THE MANAGING DIRECTOR
               MATSYAFED (KERALA STATE CO-OPERATIVE FEDERATION
               OF FISHERIES DEVELOPMENT LTD.),
               KAMALESHWARAM, MANACAUD P.O,
               THIRUVANANTHAPURAM DISTRICT, PIN - 695009.

               SRI T P PRADEEP-SC


        THIS    WRIT   PETITION    (CIVIL)   HAVING    COME    UP    FOR
ADMISSION       ON   25.04.2025,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                        2025:KER:33106
WP(C) NO. 16920 OF 2025

                                   -2-
                               JUDGMENT

The limited prayer in this Writ Petition is

for a direction to the 2nd respondent to consider

Ext.P4 representation of the petitioner.

2. The learned Standing Counsel for the

respondents, in response, submitted that the

representation can be considered within a period of

two months.

3. In view of the submissions by both sides,

this Writ Petition is disposed of, directing the 2nd

respondent to consider Ext.P4 representation, afford

an opportunity of personal hearing to the

petitioner, and to dispose of the same within a

period of two weeks from the date of receipt of a

copy of this judgment.

This Writ Petition is disposed of as above.

Sd/-

                                                 S.MANU
akv                                                  JUDGE
                                               2025:KER:33106
WP(C) NO. 16920 OF 2025

APPENDIX OF WP(C) 16920/2025

PETITIONER EXHIBITS

EXHIBIT-P1 A TRUE COPY OF THE ORDER NO.

MATSYAFED/E3/6151/2016 DATED 04-10- 2018 ISSUED BY THE SECOND RESPONDENT.

EXHIBIT-P2 A TRUE COPY OF THE ORDER NO.

MATSYAFED/E3/6151/2016 DATED 02-11- 2018 ISSUED BY THE SECOND RESPONDENT.

EXHIBIT-P3 A TRUE COPY OF THE LETTER BEARING NO.

MATSYAFED /E3/75065/23 DATED 04-02- 2025 ISSUED BY THE SECOND RESPONDENT.

EXHIBIT-P4 A TRUE COPY OF THE REPRESENTATION DATED 22.03.2025 SUBMITTED BY THE PETITIONER BEFORE THE SECOND RESPONDENT.