Benny Joseph K vs Union Of India
2021 Latest Caselaw 4669 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942

                      WP(C).No.26765 OF 2020(U)


PETITIONER:

               BENNY JOSEPH K.
               AGED 58 YEARS
               S/O. JOSEPH, KURUVATHAZHA HOUSE, OPPOSITE TO MOTHER
               MARY HOSPITAL, CHUNGAM BYPASS ROAD, THAMARASSERY,
               KOZHIKODE-673573.

               BY ADVS.
               SRI.T.D.SUSMITH KUMAR
               SRI.C.SIVADAS

RESPONDENTS:

      1        UNION OF INDIA
               REPRESENTED BY SECRETARY, MINISTRY OF LAW, (COMPETENT
               AUTHORITY AS PER NOTARIES ACT AND RULES) CENTRAL
               SECRETARIAT, NEW DELHI-110006.

      2        STATE OF KERALA
               REPRESENTED BY SECRETARY LAW (H) DEPARTMENT,
               SECRETARIAT, THIRUVANANTHAPURAM-695001.

      3        THE ADDITIONAL SECRETARY TO GOVERNMENT AND COMPETENT
               AUTHORITY UNDER NOTARIES ACT,
               LAW DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-690001.

               R1 BY ADV. VISHNU J., CGC


               R2-R3 BY ADV.SMT.PRINCY XAVIER, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.26765 OF 2020(U)

                                        2




                                  JUDGMENT

Dated this the 9th day of February 2021

The writ petition is filed by a

practicing lawyer who has appeared for the

interview for appointment as Notary public.

It is stated that, after a Memorial dated

28.11.2015 was submitted, the petitioner was

subjected to an interview on 29.02.2016. It

is stated that the petitioner has submitted

a representation, Ext.P3 on 11.11.2020 to

the 3rd respondent. According to the

petitioner, he is competent and eligible for

appointment as Notary stating that he got

enrolled on 14.07.1990 with his office at

Calicut.

2. The learned Government Pleader

submitted that the application of the

petitioner along with several others who WP(C).No.26765 OF 2020(U)

have also attended the interview are pending

active consideration of the Government.

Therefore, this writ petition is

disposed of recording the same.

Sd/-

P.V.ASHA JUDGE DM WP(C).No.26765 OF 2020(U)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE LETTER DATED 29.12.2015 ISSUED BY THE ADDITIONAL LAW SECRETARY TO GOVERNMENT AND COMPETENT AUTHORITY, THE 3RD RESPONDENT.

EXHIBIT P2 THE TRUE COPY OF THE LETTER HAVING NO.28120/H2/2015/LAW DATED 26.2.2016 ISSUED BY THE ADDITIONAL LAW SECRETARY TO GOVERNMENT AND COMPETENT AUTHORITY.

EXHIBIT P3 THE TRUE COPY OF THE REPRESENTATION DATED 11.11.2020 SUBMITTED BY THE PETITIONER TO THE ADDITIONAL LAW SECRETARY TO GOVERNMENT AND COMPETENT AUTHORITY.

EXHIBIT P4 THE COMPUTER PRINTOUT OF THE JUDGMENT IN (WP(C) NO.23864 OF 2011), DOWNLOADED FROM THE OFFICIAL WEBSITE OF THIS HON'BLE COURT.

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE