Citation : 2021 Latest Caselaw 16820 Ker
Judgement Date : 11 August, 2021
WP(C) No.16319/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
Wednesday, the 11th day of August 2021 / 20th Sravana, 1943
WP(C) NO. 16319 OF 2021(L)
PETITIONER:
THE SECRETATRY, MES RAJA RESIDENTIAL SCHOOL, NIT CAMPUS P.O.,
KOZHIKODE DISTRICT - 673 601.
RESPONDENTS:
1. STATE OF KERALA, REP. BY ITS SECRETARY, DEPARTMENT OF LOCAL SELF
GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2. THE DIRECTOR OF GENERAL EDUCATION, JAGATHI, THIRUVANANTHAPURAM - 695
014.
3. THE ASSISTANT EXECUTIVE ENGINEER, LSGD SUB DIVISION, KUNNAMANGALAM
BLOCK PANCHAYATH, KUNNAMANGALAM, KOZHIKODE DISTRICT - 673 571.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the 3rd respondent to issue fitness certificate to the
building of MES Raja Residential School after accepting a fee of Rs.
1,000/- stipulated in Ext.P5, pending final disposal of the above case.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.R.K.MURALEEDHARAN & ATHIRA A.MENON Advocates for the petitioner and of
GOVERNMENT PLEADER for respondents 1 to 3, the court passed the following:
ORDER
Admit.
Government Pleader takes notice for R1 to R3.
In the light of the judgment in WP(C) 15235/2013 dated 05-10-2013, the petitioner shall not be compelled to pay the supervision charges provided for in Ext.P10 circular dated 15-02-2021 for grant of fitness certificate.
Hand over.
11-08-2021 Sd/-
N.NAGARESH
JUDGE
WP(C) No.16319/2021 2/2
EXHIBIT P5.A TRUE COPY OF THE RULES FOR LEVY OF FEES AND OTHER DEPARTMENTAL CHARGES AND SERVICES RENDERED BY PUBLIC WORKS DEPARTMENT. EXHIBIT P10 A TRUE COPY OF THE CIRCULAR DATED 15-02-2021.
11-08-2021 /True Copy/ Assistant Registrar
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