Maya Satheesh vs Thiruvananthapuram Regional Co Operative Milk Producers Union Ltd

P.V. Kunhikrishnan, J

The above writ petition is filed with the following prayers:-

I) To issue a writ of mandamus or any other appropriate writ, order or direction directing the 2nd  respondent to consider and dispose of Exhibit-P5 representation within a time limit to be fixed by this Honourable Court;

II) To issue a direction to the 2nd respondent that till a decision is entered on Exhibit-P5, not to proceed with Exhibit-P6;

III) Petitioner also prays that this Hon'ble Court may be pleased to dispense with the translation of the documents produced in the vernacular language.

IV) Such other reliefs which the petitioner may ask for during the course of the proceedings and which this Honourable Court may deem fit and necessary in the interest of justice.

It is submitted that the petitioner is eking out her livelihood by doing casual works like distribution of milk to various houses and other establishments. The petitioner is aggrieved by Ext.P6 by which the petitioner was asked to vacate the Milma Hub. The petitioner submitted Ext.P5 before the 1st respondent. The same is also not considered is the grievance. Hence this writ petition.

Heard the Counsel for the petitioner and the Standing Counsel appearing for the respondents.

After hearing both sides, I am of the considered opinion that this writ petition itself can be disposed of directing the competent authority among the respondents to consider Ext.P5 within a time frame.

Therefore, this writ petition is disposed of with the following directions:

i) The competent authority among the respondents will consider Ext.P5 and pass appropriate orders in it, after giving an opportunity of hearing to the petitioner, as expeditiously as possible, at any rate, within one month from the date of receipt of a copy of this judgment.

ii) Till the final orders are passed as directed above, the status quo regarding the Milma Hub will continue.

iii) The petitioner will produce a certified copy of this judgment along with a copy of this writ petition before the respondents for compliance.