Kerala High Court
Venugopalan V vs Kerala State Schedule Caste Schedule ... on 29 January, 2025
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WP(C) NO.20081 OF 2019 2025:KER:8255
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
WEDNESDAY, THE 29TH DAY OF JANUARY 2025 / 9TH MAGHA, 1946
WP(C) NO.20081 OF 2019
PETITIONER:
VENUGOPALAN V
AGED 49 YEARS, S/O LATE VASU NAIR, VILAKKATHARA HOUSE,
RAMAVARMAPURAM P.O.KUTTUMUKKU, THRISSUR DISTRICT,
WORKING AS DRIVER SENIOR GRADE, KERALA STATE SCHEDULE
CASTE SCHEDULE TRIBE DEVELOPMENT CORPORATION,
DISTRICT OFFICE, ASHIF BUILDING, PERINTHALMANNA ROAD-
MALAPPURAM-676 505
BY ADVS.
VARUGHESE M EASO
SRI.VIVEK VARGHESE P.J.
RESPONDENTS:
1 KERALA STATE SCHEDULE CASTE SCHEDULE TRIBE DEVELOPMENT
CORPORATION, HEAD OFFICE, PB NO 523, TOWN HALL ROAD,
THRISSUR-680 020, REPRESENTED BY MANAGING DIRECTOR.
2 THE MANAGING DIRECTOR,
KERALA STATE SCHEDULE CASTE SCHEDULE TRIBE DEVELOPMENT
CORPORATION, HEAD OFFICE, PB NO.523, TOWN HALL ROAD,
THRISSUR-680 020.
3 THE MANAGER,
KERALA STATE SCHEDULE CASTE SCHEDULE TRIBE DEVELOPMENT
CORPORATION, DISTRICT OFFICE, TOWN HALL ROAD,
THRISSUR-680 020.
4 THE MANAGER,
KERALA STATE SCHEDULE CASTE SCHEDULE TRIBE DEVELOPMENT
CORPORATION, DISTRICT OFFICE, ASHIF BUILDING,
PERINTHALMANNA ROAD-MALAPPURAM,676 505.
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WP(C) NO.20081 OF 2019 2025:KER:8255
5 THE CHAIRMAN,
KERALA STATE SCHEDULE CASTE SCHEDULE TRIBE DEVELOPMENT
CORPORATION, HEAD OFFICE, PB NO 523, TOWN HALL ROAD,
THRISSUR-680 020
6 REJI T. K.,
DRIVER GRADE 1, KERALA STATE SCHEDULE CASTE SCHEDULE
TRIBE DEVELOPMENT CORPORATION, DISTRICT OFFICE
PALAKKADU-678 001.
7 M. A. NAZAR,
THE MANAGING DIRECTOR, KERALA STATE SCHEDULE CASTE
SCHEDULE TRIBE DEVELOPMENT CORPORATION, HEAD OFFICE,
PB NO 523, TOWN HALL ROAD, THRISSUR-680 020.
8 STATE OF KERALA,
REPRESENTED BY THE SECRETARY, GENERAL ADMINISTRATION
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
BY ADVS.
SRI.M.K.CHANDRA MOHANDAS
I.V. PRAMOD
OTHER PRESENT:
SRI.E.G.GORDEN,SR.GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
29.01.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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WP(C) NO.20081 OF 2019 2025:KER:8255
JUDGMENT
Petitioner has filed the captioned writ petition mainly
challenging the transfer ordered from Thrissur to Malappuram
and Wayanad, pursuant to Exts.P18 and P20 orders dated
31.05.2019 and 12.07.2019, respectively. On 04.09.2019,
while admitting the writ petition, a direction that the
petitioner should carry out duties at Wayanad was kept in
abeyance and the afore stay has been extended from time to
time also.
2. Today, it is pointed out by Sri.Varughese M.Easo,
learned counsel for the petitioner and Sri.I.V.Pramod, learned
Standing Counsel for the 1st respondent herein, that the
petitioner is continuing at Thrissur on the basis of the orders
issued by this Court.
3. In the light of the afore, the first prayer in the writ
petition no longer arise for consideration.
4. The petitioner has also sought for a direction to the
respondents to release the salary arrears payable to him.
WP(C) NO.20081 OF 2019 2025:KER:8255
5. This Court notices that the petitioner has
subsequently filed an application seeking the afore, as
Ext.P22 dated 02.03.2020 before the 2nd respondent herein.
In the light of the afore, this writ petition would stand
disposed of directing the 2nd respondent to consider and pass
orders in Ext.P22 filed by the petitioner, as expeditiously as
possible, at any rate within a period of six weeks from today.
Sd/-
HARISANKAR V. MENON
JUDGE
Skk//03.02.2025
WP(C) NO.20081 OF 2019 2025:KER:8255
APPENDIX OF WP(C) NO.20081 OF 2019
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER NO 3583/A2/2004
DATED 7.3.2019
EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED
7.3.2019 BY PETITIONER BEFORE 2ND
RESPONDENT, THROGUH PROPER CHANNEL
EXHIBIT P3 TRUE COPY OF THE DETAILS OF MEDICAL
TREATMENT OF PETITIONERS WIFE ISSUED BY THE
REGIONAL CANCER CENTER THRIRUVANANTHAPURAM
EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED
7.3.2019 BY THE PETITIONER BEFORE 5TH
RESPONDENT, THROUGH PROPER CHANNEL
EXHIBIT P5 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE
EXHIBIT P6 TRUE COPY OF REPRESENTATION DATED 11.3.2019
BY THE PETITIONER TO THE 3RD RESPONDENT
EXHIBIT P7 TRUE COPY OF REPRESENTATION DATED 12.3.2019
BY THE PETITIONER TO 3RD RESPONDENT
EXHIBIT P8 TRUE COPY OF REPRESENTATION DATED 13.3.2019
BY THE PETITIONER 3RD RESPONDENT NO 3
EXHIBIT P9 TRUE COPY OF REPRESENTATION DATED 14.3.2019
BY THE PETITIONER
EXHIBIT P10 TRUE COPY OF REPRESENTATION DATED 14.3.2019
BY THE PETITIONER 2ND RESPONDENT
EXHIBIT P11 TRUE COPY OF THE LETTER NO A1/ST/666 TSR/14
DATED 8.3.2019 BY THE 3RD RESPONDENT
EXHIBIT P12 TRUE COPY OF THE POSTAL COVER DATED
12.3.2019 OF THE EXHIBIT P11 LETTER
EXHIBIT P13 TRUE COPY OF THE LETTER NO 3583/A2/2004
DATED 11.3.2019 BY THE 2ND RESPONDENT
WP(C) NO.20081 OF 2019 2025:KER:8255
EXHIBIT P14 TRUE COPY OF THE REPRESENTATION DATED
18.3.2019 BY THE PETITIONER ALONG WITH THE
ATTACHED DOCUMENTS
EXHIBIT P15 TRUE COPY OF THE JUDGMENT DATED 25.3.2019
IN COC NO 639 OF THIS HON'BLE COURT
EXHIBIT P16 TRUE COPY OF THE ORDER NO 7398/A2/2019
DATED 20.3.2019 BY THE 2ND RESPONDENT
EXHIBIT P17 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE
EXHIBIT P18 TRUE COPY OF THE ORDER NO 2733/A2/2005
DATED 31.5.2019 BY THE 2ND RESPONDENT
EXHIBIT P19 TRUE COPY OF THE GO (MS) N0 113/2003/FIN
DATED 24.2.2013
EXHIBIT P20 TRUE COPY OF THE LETTER NO 1166/A2/2019/MLP
DATED 12.7.2019 BY THE 4TH RESPONDENT
EXHIBIT P21 TRUE COPY OF THE STAFF PATTERN OF 1ST
RESPONDENT CORPORATION AS ON 1.9.2012
EXHIBIT P22 TRUE COPY OF THE REPRESENTATION DATED
02/03/2020 ALONG WITH THE MEDICAL RECORDS
SUBMITTED BY THE PETITIONER TO THE 2ND
RESPONDENT
