Kerala High Court
N. Sajeevan vs The Director on 16 January, 2025
Author: Murali Purushothaman
Bench: Murali Purushothaman
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
THURSDAY, THE 16TH DAY OF JANUARY 2025 / 26TH POUSHA, 1946
WP(C) NO. 1464 OF 2025
PETITIONERS:
1 N. SAJEEVAN
AGED 45 YEARS
NADUKKANDI HOUSE, KADIYANGADU P.O.,
PERAMBRA VIA, KOZHIKODE DISTRICT,
PIN - 673 525.
2 K. DEVADASAN
AGED 55 YEARS
S/O. NARAYANAN, KARAYULLATHIL HOUSE,
AVADUKKA P.O., PERAMBRA VIA,
KOZHIKODE DISTRICT, PIN - 673 528.
3 N.P. PADMANABHAN
AGED 54 YEARS
S/O. KELPAPPAN, MALAPPOYIL HOUSE,
NECHADU P.O., NADUVANNUR VIA,
KOZHIKODE, PIN - 673 614.
4 K.K. RAJAN
AGED 55 YEARS
S/O. KANARAN, MOYORAKUNNUMMEL HOUSE,
PERUVANNAMUZHI P.O., KOZHIKODE,
PIN - 673 528.
5 P. SOMAN
AGED 54 YEARS
S/O. NARAYANAN NAIR, PARIYARATHUU HOUSE,
PERAMBRA P.O., KOZHIKODE, PIN - 673 525.
6 K.K. BALAN
AGED 56 YEARS
KARUVARAKUNUMMEL HOUSE, CHEMBANODU P.O.,
PERUVANNAMUZHI VIA, KOZHIKODE,
PIN - 673 525.
7 T.K. PADMANABHAN
AGED 55 YEARS
THRIKKODUMMEL HOUSE, KADIYANGADU P.O.,
PERAMBRA VIA, KOZHIKODE,
PIN - 673 525.
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8 K.SATHEESAN
AGED 52 YEARS
KARAYULLATHIL HOUSE, AVADUKKA P.O.,
PERUVANNAMUZHI VIA,
KOZHIKODE, PIN - 673 528.
9 T.P. DAMODARAN
AGED 59 YEARS
THEKKE PERUVANNAMEETHEL HOUSE,
CHERUVANNUR P.O., MEPPAYUR VIA,
KOZHIKODE, PIN - 673 524.
0 M.P. MURALEEDHARAN
AGED 56 YEARS
MADAPARAMBIL HOUSE, THANDORAPPARA P.O.,
KAYANNA VIA, KOZHIKODE, PIN - 673 526.
11 V. RADHAKRISHNAN
AGED 54 YEARS
VAZHAYIL HOUSE, PATTANIPARA,
PERUVANNAMUZHI P.O., PERMBRA P.O.,
KOZHIKODE, PIN - 673 528.
12 K. SHAMMUGHAM
AGED 54 YEARS
KAMMADATHU HOUSE,
PANNIKKOTTUR HARIJAN COLONY,
CHEMBANODU P.O., PERUVANNAMUZHI VIA,
KOZHIKODE, PIN - 673 528.
13 VIJAYAN M.P
AGED 59 YEARS
SOUHRIDAYA, KOOTHALI P.O.,
PERAMBRA VIA, KOZHIKODE,
PIN - 673 525.
14 P.V. SURESH
AGED 51 YEARS
PUTHENVEETTIL HOUSE,
PERUVANNAMUZHI VIA, KOZHIKODE,
PIN - 673 528.
15 K.J. SILAS
AGED 49 YEARS
KAKKATHURUTHIL HOUSE,
MUTHUKADU P.O.,
PERAMBRA VIA, KOZHIKODE,
PIN - 673 528.
BY ADV K.MUHAMMED SALAHUDHEEN
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RESPONDENTS:
1 THE DIRECTOR
INDIAN INSTITUTE OF SPICES RESEARCH (IISR),
MARIKKUNNU P.O., KOZHIKODE,
PIN - 673 512.
2 THE SENIOR ADMINISTRATIVE OFFICER
INDIAN INSTITUTE OF SPICES RESEARCH (IISR),
MARIKKUNNU P.O., KOZHIKODE,
PIN - 673 012.
3 THE ADMINISTRATIVE OFFICER
INDIAN INSTITUTE OF SPICES RESEARCH (IISR),
MARIKKUNNU P.O.,
KOZHIKODE, PIN - 673 012.
SRI. KRISHNA T C - SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.01.2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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JUDGMENT
The petitioners have filed this writ petition
for the following reliefs:-
"i) Call for the records leading to Ext.P3 and
quash the same, in so far as it relates to the
petitioners by issuing a writ of certiorai or
any other appropriate writ, order or
direction.
ii) Issue a writ of Mandamus or any other
appropriate order or direction commanding
1st respondent to consider Ext.P8
representation of petitioners as
expeditiously as possible within such time
frame fixed by this Hon'ble Court;
iii) Issue a writ of certiorari or such other
appropriate writ order or direction, quashing
Ext.P6."
2. The petitioners are casual labourers
working under Indian Institute of Spices
Research (IISR), the 1st respondent. By Ext.P3
order, IISR changed the working timings of the
casual labourers. Challenging the same, the
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petitioners preferred W.P.(C) No.33242 of 2022.
The same was disposed of by Ext.P5 judgment
directing the 1st respondent to consider the
representation preferred by the petitioners and
to pass appropriate orders thereon. Pursuant to
Ext.P5, the 1st respondent passed Ext.P6 order
regarding their request. Aggrieved by Ext.P6,
the petitioners preferred Ext.P8 representation
before the 1st respondent. The limited prayer of
the petitioners is for a direction to the 1 st
respondent to consider Ext.P8 expeditiously.
3. Heard the learned counsel for the
petitioners and Sri.T.C.Krishna, the learned
Standing Counsel for the respondents.
4. There will be a direction to the 1 st
respondent to consider Ext.P8 representation
submitted by the petitioners in accordance with
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law, as expeditiously as possible, at any rate,
within a period of one month from the date of
receipt of a copy of this judgment. Before
passing orders, the petitioners shall be heard in
a representative capacity.
The writ petition is disposed of with the
above direction.
Sd/-
MURALI PURUSHOTHAMAN
JUDGE
SPR
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APPENDIX
PETITIONER'S EXHIBITS:-
EXHIBIT P1 A TRUE COPY OF THE G.O. (P) NO. 8/2017 DATED
17.5.2017.
EXHIBIT P2 A TRUE COPY OF THE JUDGMENT DATED 6.3.2019
IN W P C NO. 26226 OF 2018 OF THIS HON'BLE
COURT.
EXHIBIT P3 A TRUE COPY OF THE ORDER DATED 30.09.2022
ISSUED BY THE 3RD RESPONDENT.
EXHIBIT P4 A TRUE COPY OF THE REPRESENTATION DATED
01.10.2022 FILED BY THE PETITIONERS BEFORE
THE 1ST RESPONDENT.
EXHIBIT P5 A TRUE COPY OF THE JUDGMENT DATED 19.02.2022
IN WPC NO. 33242 OF 2022 ON FILES OF THIS
HON'BLE COURT.
EXHIBIT P6 A TRUE COPY OF THE MEMORANDUM DATED
18.11.2022 OF THE 1ST RESPONDENT.
EXHIBIT P7 A TRUE COPY OF THE JUDGMENT IN WPC NO. 1903
OF 2023 DATED 30.10.2024.
EXHIBIT P8 A TRUE COPY OF THE REPRESENTATION DATED
29.11.2022 FILED BY THE PETITIONERS BEFORE
THE 1ST RESPONDENT.
RESPONDENTS EXHIBITS:- NIL.
