Baiju V.S vs Kerala Water Authority
2021 Latest Caselaw 17372 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
           THE HONOURABLE MR. JUSTICE SUNIL THOMAS
  WEDNESDAY, THE 25TH DAY OF AUGUST 2021 / 3RD BHADRA, 1943
                   WP(C) NO. 13026 OF 2021
PETITIONERS:

    1     BAIJU V.S.
          AGED 48 YEARS
          S/O. SREEDHARAN V.E., RESIDING AT VADAKKEDATH
          HOUSE, KALLOOR, ANNAMANADA P.O., THRISSUR-680741,
          WORKING AS HEAD OPERATOR AT P.H.SECTION, KERALA
          WATER AUTHORITY, KODUNGALLUR, PULLOOT P.O.,
          NARAYANAMANGALAM, THRISSUR, PINCODE-680663.

    2     SAJI T.K.,
          AGED 48 YEARS
          S/O. KURIAKOSE T.P., RESIDING AT THACHETHUKUDY
          HOUSE, CHAIPPANKUZHI P.O., THRISSUR-680724, WORKING
          AS HEAD OPERATOR, WSP SECTION 1, KERALA WATER
          AUTHORITY, CHALAKKUDY, THRISSUR, PINCODE-680307.

    3     HARI B.,
          AGED 46 YEARS
          S/O. BALAJI SINGH, SHABANI, HNWRA 56, HARITHA
          NAGAR, VAYALIKKADA, VATTIYOORKAVU P.O.,
          THIRUVANANTHAPURAM-695013, WORKING AS HEAD
          OPERATOR, SEWAGE SUB DIVISION, KERALA WATER
          AUTHORITY, KURIATHY, THIRUVANANTHAPURAM,
          PINCODE-695009.

          BY ADVS.
          SANTHOSH G. PRABHU
          N.U.DEEPA
          A.ASWATHY

RESPONDENTS:

    1     KERALA WATER AUTHORITY
          JALABHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM-
          695033, REPRESENTED BY ITS MANAGING DIRECTOR.
 WP(C) NO. 13026 OF 2021
                                    2

     2       CHIEF ENGINEER (HRD & GL),
             JALABHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM-
             695033.

             BY ADV MARY BENJEMIN

      THIS    WRIT     PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION     ON     25.08.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 13026 OF 2021
                                  3




                          JUDGMENT

Dated this the 25th day of August, 2021

When the matter came up for hearing, the learned

Counsel for the petitioners submitted that the promotion

order has already been issued and hence, the Writ

Petition has become infructuous. This is recorded and

the Writ Petition is closed accordingly.

Sd/-

SUNIL THOMAS

JUDGE SKP/25-8 WP(C) NO. 13026 OF 2021

APPENDIX OF WP(C) 13026/2021

PETITIONERS EXHIBITS:

EXHIBIT P1 RELEVANT PAGES OF THE PROCEEDINGS OF DEPUTY CHIEF ENGINEER OF 1ST RESPONDENT DATED 17.10.2018 PROMOTING OPERATORS AS HEAD OPERATORS.

EXHIBIT P2 TRUE COPY OF REPRESENTATION SUBMITTED BY THE 1ST PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P3 TRUE COPY OF REPRESENTATION SUBMITTED BY THE 2ND PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P4 TRUE COPY OF REPRESENTATION SUBMITTED BY THE 3RD PETITIONER BEFORE THE 1ST RESPONDENT.

RESPONDENTS EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE