JOSE T A Vs. STATE OF KERALA

JUDGEMENT

(1.) The main prayer in this writ petition is to quash Exts. P4, P7, P8 and P14 orders.

(2.) Facts of the case are that, Ext.P1 is an order passed by the 3rd respondent, appointing the petitioner as the Authorised Wholesale Distributor at Mundoor and Kuttanelloor in Trissur District. However, this order was not implemented and seeking its implementation, petitioner filed O.P. No. 2072/97 before this Court by this time, Government policy had changed and as a result of which, the first respondent entrusted AWD-1 at Mundoor to a Co-operative Society and AWD No. 2 at Kuttanelloor, to the Kerala State Civil supplies Corporation. This arrangement, appears to have continued till 2004 when the Civil Supplies Corporation abandoned the distributorship and AWD entrusted to the Co-operative Society was suspended.

(3.) At this stage, the petitioner herein filed WP(c). No. 14615/04, again claiming implementation of Ext.P1, appointing him as AWD at Mundoor and Kuttanelloor. In that Writ Petition a learned Single Judge of this Court passed Annexure-A2 order dated 18-5-2004, directing that if the Government is appointing anybody other than the Civil Supplies Corporation, the same shall be done only in accordance with law after issuing notification. Aggrieved by this order, the petitioner filed W.A. No. 1308/04, in which a Division Bench of this Court passed Ext.P2 order directing that the AWDs at Mundoor and Kuttanellor shall not be entrusted to anybody other than the appellant (the petitioner herein), if the shops have not already been entrusted to any other person.