Nithya Sugathan vs. State Of Kerala
Held
The High Court directed the 2nd respondent (Managing Director, Horticorp) to consider and pass appropriate orders on the petitioner's pending representation (Ext.P9) within six weeks from the date of receipt of the judgment, after providing her an opportunity of hearing.
Facts
The petitioner, an Accounts Officer, received show cause notices concerning non-filing of GST-TDS returns and deposition, followed by a transfer. She subsequently filed a representation seeking a transfer back to the head office or Thiruvananthapuram, which remained unaddressed.
Key Issues
The primary legal issue was the non-disposal of the petitioner's representation seeking a transfer, which the Court addressed by directing its prompt consideration by the respondent.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE BASANT BALAJI MONDAY, THE 29TH DAY OF JANUARY 2024 / 9TH MAGHA, 1945 WP(C) NO. 3413 OF 2024 PETITIONER: NITHYA SUGATHAN AGED 40 YEARS, D/O.SUGATHAN.S., ACCOUNTS OFFICER, HORTICORP DISTRICT PROCUREMENT CENTRE, KOLLAM, RESIDING AT NITHYA BHAVANAM, MUKKOLA.P.O., THIRUVANANTHAPURAM, PIN - 695043 BY ADV RASHEED C.NOORANAD RESPONDENTS: 1 STATE OF KERALA REP. BY SECRETARY TO THE DEPARTMENT OF AGRICULTURAL, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001 2 MANAGING DIRECTOR HORTICORP KERALA STATE HORTICULTURAL PRODUCTS DEVELOPMENT CORPORATION LTD., UDAYAGIRI, POOJAPURA.P.O., THIRUVANANTHAPURAM, PIN - 695012 3 DISTRICT HORTICORP DISTRICT PROCUREMENT CENTRE, KOLLAM OFFICE OF THE HORTICORP, PIN - 691001 OTHER PRESENT: SC SRI RAHUL SURENDRAN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 29.01.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC No.3413/2024 -2- JUDGMENT (Dated this the 29th day of January 2024) The petitioner is presently working as an Accounts Officer in Horticorp District Procurement Centres, Kollam. She received a show cause notice dated 21.11.2023, ask
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.