K.J.Joseph vs The State Of Kerala
2021 Latest Caselaw 4389 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

      FRIDAY, THE 05TH DAY OF FEBRUARY 2021 / 16TH MAGHA,1942

                       WP(C).No.8937 OF 2020(N)


PETITIONER:

               K.J.JOSEPH,
               AGED 39 YEARS,
               S/O. JOSEPH, PEEDIKAYIL VEEDU, THAMARAKULAM,
               KOLLAM DISTRICT.

               BY ADVS.
               SRI.M.KIRANLAL
               SRI.MANU RAMACHANDRAN
               SRI.T.S.SARATH
               SRI.R.RAJESH (VARKALA)
               SHRI.SAMEER M. NAIR

RESPONDENTS:

      1        THE STATE OF KERALA,
               REPRESENTED BY SECRETARY,
               PUBLIC WORKS DEPARTMENT,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695 001.

      2        THE EXECUTIVE ENGINEER,
               OFFICE OF THE ELECTRICAL ENGINEER,
               PWD ELECTRICAL DIVISION,
               THIRUVANANTHAPURAM-695 001.

      3        THE EXECUTIVE ENGINEER,
               PWD BUILDINGS DIVISION,
               KOLLAM-691 001.

      4        THE ASSISTANT EXECUTIVE ENGINEER,
               PWD SUB DIVISION (ELECTRICAL),
               KOLLAM-691 001.

*ADDL. R5      THE DIRECTOR
               SOCIAL JUSTICE DEPARTMENT.          [DELETED]**

               *ADDL.R5 IS SUO MOTU IMPLEADED AS PER ORDER DATED
               20.10.2020.
 WP(C).No.8937 OF 2020(N)

                               2

             ** ADDL.R5
                THE DIRECTOR,
                WOMEN AND CHILD DEVEOLOPMENT CORPORATION.

             **EXISTING ADDL.R5 DELETED AND IN ITS PLACE ADDL.R5
             IS SUO MOTU IMPLEADED AS PER ORDER DATED 13.11.2020
             IN W.P.(C) NO.8937/2020.


             BY ADV. SMT.PRINCY XAVIER, GOVERNMENT PLEADER

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8937 OF 2020(N)

                                           3




                                     JUDGMENT

The writ petition was filed seeking

the following reliefs:

"i) issue a writ of Mandamus, against the respondents to take immediate action for the payment of Rs.2,02,709/- covered by the Exbt P2 bill together with interest, to the petitioner within such time fixed by this Honourable Court.

ii)issue such other appropriate writ, order or direction which this Hon'ble Court may deem fit in the circumstances of the case."

2. The learned Government Pleader

submits that payment is already made.

Therefore nothing survives in the writ

petition.

                    The       writ    petition             is    accordingly

    closed.                                                       Sd/-

                                                       P.V.ASHA, JUDGE.

    ww

WP(C).No.8937 OF 2020(N)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE INTIMATION DATED 07/07/2016 ISSUED FROM THE OFFICE OF THE EXECUTIVE ENGINEER.

EXHIBIT P2 A TRUE COPY OF THE BILL WITH THE FORWARDING LETTER OF THE 2ND RESPONDENT.