Dr.Sureshkumar vs State Of Kerala
2021 Latest Caselaw 16006 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
                        WP(C) NO. 8002 OF 2021
PETITIONER:

            DR.SURESHKUMAR
            AGED 63 YEARS
            S/O.PURUSHOTHAMAN NAIR,
            RESIDING AT UTHRADAM, PERMON, P.O. KOLLAM 691

            BY ADV K.S.MANU (PUNUKKONNOOR)

RESPONDENTS:

    1       STATE OF KERALA
            REP.BY SECRETARY TO GOVERNMENT,
            GENERAL ADMINISTRATION DEPARTMENT,
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001.

    2       KERALA PUBLIC SERVICE COMMISSION
            PATTOM P.O., THIRUVANANTHAPURAM
            REP. BY ITS SECRETARY 695 004.

    (3      THE CHAIRMAN
            KERALA PUBLIC SERVICE COMMISSION,
            PATTOM P.O., THIRUVANANTHAPURAM 695 004.)DELETED

            R3 IS DELETED FROM THE PARTY ARRAY OF THE WP(C) AS PER
            ORDER DATED 26.03.2021 IN WPC 8002/2021

            BY ADV.

            SRI. SUNILKUMAR KURIAKOSE - GP,
            SRI. P.C.SASIDHARAN - SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 8002 OF 2021

                                    2


                               JUDGMENT

Even though various assertions and averments have been made

in the writ petition, when this matter was called today, the learned

counsel for the petitioner - Sri.K.S.Manu, pleaded that the 1 st

respondent - Government of Kerala be directed to take up Ext.P6

representation of his and to dispose it of in terms of law.

2. Sri.K.S.Manu submitted that his client is now confining the

plea as afore because he is confident that, if Ext.P6 is properly

considered by the Government, he will obtain redress of his

grievances.

3. In response, the learned Senior Government Pleader-

Sri.Sunil Kumar Kuriakose, conceded that there does not appear to be

any legal impediment in Ext.P6 representation being taken up and

disposed of by the Government; however, praying that this Court may

not make any affirmative declarations in his favour and leave it to the

competent authority to take a decision thereon as per law.

Taking note of the above, I allow this writ petition and direct the

competent Authority of the 1st respondent to take up Ext.P6

representation of the petitioner and dispose it of, after affording an

opportunity of being heard to him - either physically or through video WP(C) NO. 8002 OF 2021

conferencing - thus culminating in an appropriate order thereon, as

expeditiously as possible, but not later than three months from the date

of receipt of a copy of this judgment.

I make it clear that I have not considered any of the rival

contentions of the parties on its merits and that they are all left open to

be pursued appropriately, when the afore exercise is completed.

Sd/-

DEVAN RAMACHANDRAN JUDGE SCS WP(C) NO. 8002 OF 2021

APPENDIX OF WP(C) 8002/2021

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE ORDER DT. 23/7/2016 ISSUED BY GOVERNMENT.

EXHIBIT P2 COPY OF THE JUDGMENT IN WP(C) NO.37423/15 DT. 22/5/19.

EXHIBIT P3 COPY OF THE ORDER DT. 31/1/13 ISSUED BY GOVERNMENT

EXHIBIT P4 COPY OF THE ORDER DT. 1/1/21 BY THE GOVERNMENT.

EXHIBIT P5 COPY OF THE REPRESENTATION DT. 13/1/2020 TO 3RD RESPONDENT.

EXHIBIT P6 COPY OF THE REPRESENTATION DT. 9/3/21 TO 1ST RESPONDENT.