SANTHOSH Vs. KERALA STATE BEVARAGES

JUDGEMENT

(1.) These writ petitions have been filed by the employees of the Kerala State Beverages (Manufacturing and Marketing) Corporation Limited (for short, the "respondent Corporation"), challenging certain circulars issued by the Managing Director of the respondent Corporation as well as the steps taken on that basis.

(2.) The facts as culled out from W.P(C) No.32713 of 2019 are as under:

(3.) It is challenging the proceedings initiated as above, as well as the circulars issued by the Managing Director of the respondent Corporation, on the basis of which the proceedings have been taken, that the petitioners have filed the captioned writ petition.