Sajeesh Chacko vs The State Of Kerala
2021 Latest Caselaw 16318 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    WEDNESDAY, THE 4TH DAY OF AUGUST 2021 / 13TH SRAVANA, 1943
                       WP(C) NO. 35833 OF 2016
PETITIONERS:

    1     SAJEESH CHACKO
          AGED 35 YEARS
          THADATHIL HOUSE,
          CHITTOOR POST,
          ATTAPPADI, 678 581.

    2     SHIBU CYRIAC
          AGED 37 YEARS
          S/O.KURIAN, PARAYIL HOUSE,
          THAVALAM P.O., AGALI,
          PALAKKAD.

          BY ADVS.
          SRI.A.JAYASANKAR
          SRI.ASHWIN SETHUMADHAVAN
          SRI.MANU GOVIND
          SMT.B.MEERA
          SRI.S.SABARINADH


RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY ITS CHIEF SECRETARY,
          GROUND FLOOR,
          MAIN BLOCK, SECRETARIAT THIRUVANANTHAPURAM 695 001.

    2     THE SECRETARY
          DEPARTMENT OF LOCAL SELF GOVERNMENT,
          GROUND FLOOR,
          MAIN BLOCK,
          SECRETARIAT THIRUVANANTHAPURAM 695 001.

    3     THE SECRETARY
          DEPARTMENT OF RURAL DEVELOPMENT,
          GROUND FLOOR,
          MAIN BLOCK,
          SECRETARIAT THIRUVANANTHAPURAM 695 001.

    4     THE DISTRICT COLLECTOR
          PALAKKAD COLLECTORATE (SUB-OFFICE),
          PALAKKAD 678 001.
 WP(C) NO.35833 OF 2016           2



     5       THE CHAIRMAN
             ATTAPPADY HILLS AREA DEVELOPMENT SOCIETY - CENTRE
             FOR COMPREHENSIVE PARTICIPATORY RESOURCE MANAGEMENT
             (AHADS - CCPRM) AGALI P.O.,
             AGALI, ATTAPPADY,
             PALAKKAD 678 581.

     6       THE UNDER - SECRETARY
             DEPARTMENT OF LOCAL SELF GOVERNMENT,
             GROUND FLOOR, MAIN BLOCK,
             SECRETARIAT, THIRUVANANTHAPURAM 695 001.

     7       THE SPECIAL SECRETARY
             DEPARTMENT OF LOCAL SELF GOVERNMENT,
             GROUND FLOOR,
             MAIN BLOCK, SECRETARIAT THIRUVANANTHAPURAM - 695
             001.


             BY ADV.K.B.SONY - GOVERNMENT PLEADER


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   04.08.2021,   THE   COURT       ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.35833 OF 2016        3




                            JUDGMENT

Dated this the 4th day of August 2021

Sri.Manu Govind, the learned counsel for the petitioners

submitted that the matter has become infructuous. Accordingly, the

writ petition is dismissed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SMF

APPENDIX OF WP(C) 35833/2016

PETITIONERS' EXHIBITS:

EXT.P1 A TRUE COPY OF ORDER DATED 21/10/2011 IN WPC 28147/2011.

EXT.P1(A) A TRUE COPY OF ORDER DATED 25/10/2011 IN WPC 28468/2011.

EXT.P1(B) A TRUE COPY OF ORDER DATED 25/10/2011 IN WPC 28480/2011.

EXT.P2 A TURE COPY OF THE GOVERNMENT ORDER (MS) NO.47/2014/LSGD DATED 22/02/2014 ISSUED BY 2ND RESPONDENT AND THE BYE-LAW AND THE RULES OF THE AHADS - CCPRM.

EXT.P3 A TRUE COPY OF THE LETTER NO.D-4804/2013 DATED 30/04/2014 DISPATCHED BY DISTRICT LABOUR OFFICER TO THE 4TH RESPONDENT.

EXT.P4 A TRUE COPY OF THE REPRESENTATION DATED 24/7/2014 DELIVERED BY PETITIONERS TO THE 5TH RESPONDENT.

EXT.P5 A TRUE PHOTOCOPY OF THE SAID ORDER NO.G.O.

(MS) NO.53/2013/F&WLD DATED 15/5/2013, OBTAINED UNDER THE RTI ACT.

EXT.P6 A TRUE PHOTOCOPY OF THE ORDER NO.G.O.(MS) NO.59/2013/ F&WLD DATED 3/6/2013.

EXT.P7 A TRUE PHOTOCOPY OF THE JUDGMENT DATED 5/6/2015 IN WRIT PETITIONER(C) NO.32134 OF

EXT.P8 A TRUE PHOTOCOPY OF THE REPRESENTATION PREFERRED BY THE PETITIONERS WITH THE 5TH RESPONDENT DATED 23/1/2016.

EXT.P9 A TRUE PHOTOCOPY OF THE JUDGMENT DATED 8/2/2016 PASSED BY THIS CHONOURABLE COURT IN WRIT PETITION 4634/2016.

EXT.P10 A TRUE PHOTOCOPY OF THE SAID G.O.(RT) NO.2299/2016/LSGD DATED 29/7/2016.

//TRUE COPY// PA TO JUDGE