KERALA FOREST DEVELOPMENT CORPORATION STAFF UNION Vs. STATE OF KERALA REPRESENTED BY CHIEF SECRETARY,GOV

JUDGEMENT

(1.) A Trade Union, represented by its General Secretary, filed this writ petition; it sought a writ of quo warranto against P. R. Suresh, the 5th respondent, who has been appointed the Managing Director of the 4th respondent Corporation. The Trade Union primarily contends that Suresh lacks the qualification to be appointed Managing Director.

(2.) When the writ petition was pending, the Government came up with an amendment through G.O.(Ms) No.18/2018/F & WLD, dated 11.04.2018, modifying the qualifications required for the post of Managing Director (IFS) . It also, incidentally, modified the qualification of another post: General Manager (IFS) .

(3.) Initially on 11.04.2018, we passed an interim order, and later extended it on 104.2018, restraining Suresh from discharging the duties of Managing Director.