Jesto Varghese vs State Of Kerala
2021 Latest Caselaw 16925 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943
                          WP(C) NO. 15883 OF 2021
PETITIONER:
              JESTO VARGHESE
              AGED 33 YEARS
              S/O.V.O.VARGHESE, WORKING AS PROJECT MANAGER, SANGAMITHRA
              SURAKSHA PROJECT, 2ND FLOOR, CORPORATION A BLOCK
              BUILDING, PATTURAIKKAL, THRISSUR-680022, RESIDING AT
              VADASSERY HOUSE, KODASSERY P.O., THAZHOOR, THRISSUR
              DISTRICT.

              BY ADV I.SHEELA DEVI


RESPONDENTS:
     1     STATE OF KERALA
           REPRESENTED BY ITS SECRETARY, DEPARTMENT OF CO-OPERATION,
           GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.

     2        SANGAMITHRA SURAKSHA PROJECT,
              2ND FLOOR, CORPORATION A BLOCK BUILDING, PATTURAIKKAL,
              THRISSUR-680022, REPRESENTED BY THE PROJECT DIRECTOR.

     3        THE PROJECT DIRECTOR,
              SANGAMITHRA SURAKSHA PROJECT, 2ND FLOOR, CORPORATION A
              BLOCK BUILDING, PATTURAIKKAL, THRISSUR-680022.
  ADDL.R4     KERALA STATE AIDS CONTROL SOCIETY
              RED CROSS ROAD, JAI VIHAR, KUNNUKUZHY,
              THIRUVANANTHAPURAM, KERALA 695035
              (ADDITIONAL R4 IS IMPLEADED AS PER ORDER DATED 12.08.2021
              IN I.A NO.1 OF 2021)

OTHER PRESENT:

              SRI. BIJOY CHANDRAN-SR.G.P


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15883 OF 2021
                                      2

                                JUDGMENT

The learned counsel appearing for the additionally impleaded

4th respondent, however, submits that the additionally impleaded

respondent has no role in the appointments made under the 2 nd

respondent which is an independent Project.

2. In the above view of the matter and in view of the fact

that the petitioner has approached the 3 rd respondent with Ext.P4,

there will be a direction to the 3rd respondent to consider Ext.P4

request made by the petitioner on its merits and to pass orders

thereon, within a period of two weeks from the date of receipt of a

copy of this judgment. The proceedings initiated by Ext.P5

employment notice shall not be finalised till orders are passed as

directed above. The petitioner shall produce a copy of this judgment

along with a copy of the writ petition before the 3 rd respondent for

compliance.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE Bng/13.08.2021 WP(C) NO. 15883 OF 2021

APPENDIX OF WP(C) 15883/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REGISTRATION CERTIFICATE NO.R 578/06 DATED 27.09.2006 ISSUED BY THE REGISTRAR OF CO-OPERATIVE SOCIETIES TO THE 2ND RESPONDENT.

Exhibit P2 TRUE COPY OF THE APPOINTMENT ORDER DATED 01.04.2021 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.

Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED 16.07.2021 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

Exhibit P4 TRUE COPY OF THE REPRESENTATION DATED 30.07.2021 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

Exhibit P5 TRUE COPY OF THE NOTIFICATION 01.08.2021 PUBLISHED BY THE 2ND RESPONDENT IN MALAYALA MANORAMA DAILY.