Suresh T. V vs State Of Kerala
2021 Latest Caselaw 17527 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE SUNIL THOMAS
     THURSDAY, THE 26TH DAY OF AUGUST 2021 / 4TH BHADRA, 1943
                      WP(C) NO. 17276 OF 2021
PETITIONER:

      1      SURESH T.V
             AGED 58 YEARS
             S/O. CHANDRASENAN, RESIDING AT WARIEM HOUSE,
             THALAVADY P.O., THIRUVALLA,
             ALAPPUZHA DISTRICT - 689 572

             BY ADVS.
             C.P.SAJI
             P.DEEPA MOHAN
RESPONDENTS:

      1      STATE OF KERALA
             REPRESENTED BY ITS GOVERNMENT SECRETARY, GENERAL
             ADMINISTRATION, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM - 695 001.

      2      KERALA STATE CENTRE FOR ADVANCED PRINTING AND
             TRAINING FORMERLY KNOWAN AS AUDIO-VISUAL AND
             REPROGRAPHIC CENTRE, REPOGRAPHIC COMPLEX,
             VATTIYOORKAVU, THIRUVANANTHAPURAM - 695 013,
             REPRESENTED BY ITS MANAGING DIRECTOR

      3      MANAGING DIRECTOR,
             KERALA STATE CENTRE FOR ADVANCED PRINITING AND
             TRAINING, REPOGRAPHIC COMPLE, VATTIYOORKAVU,
             THIRUVANANTHAPURAM - 695 013.

             BY ADVS.
             SRI. V. VENUGOPAL, GP
             SMT. LATHA ANAND, SC

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   26.08.2021,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 17276 OF 2021
                                        2




                                JUDGMENT

Dated this the 26th day of August, 2021

The petitioner retired on 31.07.2021, after 21 years

of service. The grievance of the petitioner is that inspite

of several requests, his request for declaration of

probation was not effected. According to him, it was

intended to deny the legitimate rights due to the

petitioner. Accordingly, Ext.P9 representation was

submitted to the first and third respondent. The

grievance of the petitioner is that Ext.P9 representation is

still pending consideration.

2. Having heard the learned Counsel for the

petitioner, learned Government Pleader and also the

learned Standing Counsel for respondents 2 and 3, I am

inclined to dispose of the Writ Petition itself with a

direction to the first and third respondent, whoever is the

competent authority to consider Ext.P9 representation

and to pass appropriate orders in accordance with the

rules, as expeditiously as possible, at any rate, within a WP(C) NO. 17276 OF 2021

period of one month from the date of receipt of a copy of

this judgment.

The Writ Petition is accordingly disposed of.

Sd/-

SUNIL THOMAS

JUDGE SKP/26-8 WP(C) NO. 17276 OF 2021

APPENDIX OF WP(C) 17276/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE PHOTO COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 06.01.2001.

EXHIBIT P2 TRUE PHOTO COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER FOR THE DECLARATION OF HIS PROBATION DATED 04.03.2016 TO THE 3RD RESPONDENT.

EXHIBIT P3 TRUE PHOTO COPY OF THE REPRESENTATION DATED 27.12.2018 SUBMITTED TO 3RD RESPONDENT.

EXHIBIT P4 TRUE PHOTO COPY OF THE REPRESENTATION DATED 12.11.2019 SUBMITTED TO THE CHAIRMAN OF THE 2ND RESPONDENT.

EXHIBIT P5 TRUE PHOTO COPY OF THE LETTER DATED 15.10.2020 ISSUED TO THE PETITIONER BY THE 3RD RESPONDENT.

EXHIBIT P6 TRUE PHOTO COPY OF THE SERVICE RULES OF THE 2ND RESPONDENT.

EXHIBIT P7 TRUE PHOTO COPY OF THE CIRCULAR NO.1/235/2018/ADM. REFORMS DEPARTMENT/TVM DATED 25.07.2018.

EXHIBIT P8 TRUE PHOTO COPY OF THE GOVERNMENT ORDER NO.G.O.(RT) NO.2493/2016/FIN. DATED 17.03.2016.

EXHIBIT P9 TRUE PHOTO COPY OF THE REPRESENTATION DATED 22.03.2021 SUBMITTED TO THE 1ST AND 3RD RESPONDENTS.

EXHIBIT P10 TRUE PHOTO COPY OF THE POSTAL ACKNOWLEDGMENT CARD OF THE 1ST RESPONDENT.

WP(C) NO. 17276 OF 2021

EXHIBIT P11 TRUE PHOTO COPY OF THE CERTIFICATE FOR MANUAL OF OFFICE PROCEDURE TEST OF THE PETITIONER.

RESPONDENTS EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE