R JAIKRISHNAN NAIR S/O RAMACHANDRAN NAIR Vs. BOARD OF DIRECTORS OF ALLEPPEY CO-OPERATIVE SPINNING MILLS LTD

JUDGEMENT

(1.) All these writ petitions are filed by the very same person, who was working as General Manager in Alleppey Co-operative Spinning Mills Ltd and hence are disposed of by this common judgment.

(2.) Petitioner, who was working as the General Manager of the Alleppey Co-operative Spinning Mills Ltd ('Alleppey Mill' for short), filed this writ petition challenging Ext.P1 notice issued by the 2nd respondent - Director of Handlooms and Textiles dated 27.8.2013 by which it was directed that the original certificates relating to educational qualification (SSLC to BBA) as well as experience of the petitioner shall be made available in the office of the 2nd respondent through a special messenger, for verification. He has also sought for a declaration that the 2nd respondent - Director of Handlooms and Textiles, who is not his appointing authority is incompetent to issue Ext.P1 notice to the petitioner, who was appointed as General Manager by the Government.

(3.) Government filed a counter affidavit stating that the 2nd respondent issued the notice on directions from the Government. The claims and contentions of the petitioner are controverted explaining the circumstances under which such directions were issued as well as those under which the petitioner was appointed and regularised as General Manager.