Suresh N vs Union Of India
2025 Latest Caselaw 8357 Ker

Kerala High Court

Suresh N vs Union Of India on 29 April, 2025

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
            THE HONOURABLE MR. JUSTICE G.GIRISH
                             &
         THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
  TUESDAY, THE 29TH DAY OF APRIL 2025 / 9TH VAISAKHA, 1947
                     WA NO. 899 OF 2025
      JUDGMENT DATED 04.04.2025 IN WP(C) NO.14162 OF 2025
OF HIGH COURT OF KERALA
APPELLANT/PETITIONER:

          SURESH N​
          AGED 52 YEARS​
          S/O K.NARAYANAN NAIR. SENIOR SUPERINTENDENT (PHOTO
          PRINTING)-SG, EMP TRIVANDRUM INTERNATIONAL AIRPORT,
          THIRUVANANTHAPURAM, PIN - 695008


          BY ADVS. ​
          GIGIMON ISSAC​
          S.MANIKANTAN NAIR​
          VAISHAKH M.S​
          TOBIAS TOGI MATHEW​

RESPONDENTS/RESPONDENTS:

    1     UNION OF INDIA​
          REP. BY SECRETARY TO MINISTRY OF CIVIL AVIATION,
          AIR AREA, NEW DELHI, PIN - 110003

    2     THE COORDINATOR IN-CHARGE,​
          DEPARTMENT OF HUMAN RESOURCE MANAGEMENT, AIRPORTS
          AUTHORITY OF INDIA, THIRUVANANTHAPURAM, PIN - 695008

    3     THE REGIONAL EXECUTIVE DIRECTOR​
          AIRPORTS AUTHORITY OF INDIA SOUTHERN REGION,
          CHENNAI AIRPORT, MEENAMBAKKAM, CHENNAI, PIN - 600027


          DAYA SINDHU SREEHARI, SC FOR RESPONDENTS

     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
29.04.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                              2025:KER:33270
W.A No.899 of 2025                      2

                                   JUDGMENT

G. GIRISH, J

Heard the learned counsel for the petitioner and the learned

Standing Counsel for the respondents.

2.​ The learned counsel for the petitioner submitted that the only

relief which he seeks, is a direction to the respondents, or the competent

authority concerned to consider and dispose of Ext.P10 representation in a

time bound manner.

3.​ Having regard to the facts and circumstances of the case, we

deem it appropriate to dispose of this Writ Appeal with the following

direction:-

The respondents 1 to 3 or the competent authority concerned

shall consider Ext.P10 representation of the petitioner, as expeditiously

as possible, at any rate, within a period of one month from today.

The Writ Appeal stands disposed of as above.

          ​      ​

                                   ​      ​     ​          Sd/-
                                          ​          ​ G. GIRISH
                                                        JUDGE


                                                          Sd/-
                                                    K. V. JAYAKUMAR
                                                          JUDGE
IAP