Libiya vs State Of Kerala
2021 Latest Caselaw 3710 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

                      WP(C).No.33231 OF 2011(D)


PETITIONER:

               LIBIYA
               AGED 24 YEARS, D/O. ABRAHAM JOSEPH,
               KALLARACKAL HOUSE, KALTHOTTY KARA, AYYAPPANKOVIL
               VILLAGE, IDUKKI DISTRICT.

               BY ADV. SRI.A.C.DEVASIA

RESPONDENTS:

      1        STATE OF KERALA, REPRESENTED BY ITS
               SECRETARY, DEPARTMENT OF GENERAL EDUCATION,,
               GOVERNMENT SECRETRIAT, THIRUVANANTPUARAM-695001.

      2        THE DIRECTOR OF EDUCATION IDUKKI
               DISTRICT, KATTAPPANA-688001.

      3        THE CHAIRMAN, KERALA PUBLIC SERVICE
               COMMISSION, OFFICE OF THE KERALA PUBLIC SERVICE,
               COMMISSION,PATTOM,THIRUVANANTPUARAM-695004.

      4        THE SECRETARY PAREEKSHA YOJAK
               HINDI SAHITHYA SAMMELAN, PRAYAG, ALLAHABAD,
               UTTER PRADESH STATE-670001.

      5        K.M.SHAJI, KENDREEEYA HIND MAHA
               VIDHYALAYAM, KATTAPPANA SOUTH P.O.,
               KATTAPPANA, IDUKKI DISTRICT-688001.

      6        JILU SHAJI, PRINCIPAL
               KENDREEEYA HIND MAHA VIDHYALAYAM,
               KATTAPPANA SOUTH P.O., KATTAPPANA,
               IDUKKI DISTRICT-688001.

               R1-2 BY GOVERNMENT PLEADER
               R1, R5 BY ADV. SRI.K.M.KURIAN
               R1 BY ADV. SRI.P.VIJAYAKUMAR

               SRI. P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
02.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.33231 OF 2011                      2

                                    JUDGMENT

This writ petition has been filed as

early as in the year 2011 seeking, inter

alia, that the 3rd respondent be directed to

include the name of the petitioner in Ext.P5

Rank List on the strength of Ext.P2

certificate issued by the 4th respondent -

Hindi Sahithya Sammelen, Allahabad.

2. I notice that this matter has been

pending before this Court for the last 9

years without any interim orders being

secured by the petitioner; and I am,

therefore, of the view that the prayers have

now become stale and cannot be granted.

I, therefore, close this writ petition

finding that this has become infructuous.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/4.2.2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ABSTRACT OF THE GOVERNMENT ORDER DATED 17.03.1998 VIDE GO(MS) NO.88/98/G.EDN.

EXHIBIT P2 TRUE COPY OF CERTIFICATES OF HINDI BHUSHAN DATED 12.05.2005.

EXHIBIT P2 A TRUE COPY OF THE SAHITYA ACHARYA CERTIFICATE DATED 29.08.2006.

EXHIBIT P2 B TRUE COY OF THE SIKSHA VISARAD CERTIFICATE DATED 03.07.2007.

EXHIBIT P2 C TRUE COPY OF MARK LIST DATED 11.05.2007.

EXHIBIT P3 TRUE COPY OF THE SHORT LIST NOTIFICATION DATED 19.12.2009.

EXHIBIT P4 TRUE COPY OF THE INTIMATION DATED NIL SENT BY THE 3RD RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE RANK LIST DATED 09.06.2011 FOR THE POST OF HIGH SCHOOL ASSISTANT (HINDI) PUBLISHED BY THE 3RD RESPONDENT.

EXHIBIT P6 TRUE COPY OF CANCELLATION OF THE GOVERNMENT ORDER GO(MS) 180/2008 DATED 31.10.2008 PUBLISHED IN K.E.R.