Pramod.P.P vs State Of Kerala
2021 Latest Caselaw 6261 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    MONDAY, THE 22ND DAY OF FEBRUARY 2021 / 3RD PHALGUNA, 1942

                       WP(C).No.2105 OF 2015(K)


PETITIONERS:

      1        PRAMOD.P.P, PERINJERY HOUSE,
               SDPY ROAD, PALLURUTHY ROAD,
               KOCHI-682 006

      2        PRASANTH PP, PERINJERY HOUSE,
               SDPY ROAD, PALLURUTHY ROAD,
               KOCHI-682 006

               BY ADV. SRI.P.K.BABU

RESPONDENTS:

      1        STATE OF KERALA, REPRESENTED BY THE SECRETARY TO
               GOVERNMENT LOCAL SELF GOVERNMENT DEPARTMENT
               SECRETARIAT, THIRUVANANTHAPURAM-695 001

      2        THE DIRECTOR, LOCAL SELF GOVERNMENT DEPARTMENT,
               THIRUVANANTHAPURAM-695 001

      3        THE COCHIN CORPORATION
               REPRESENTED BY ITS SECRETARY,
               ERNAKULAM, COCHIN-682 031

               BY ADVS.
               SRI.K.ANAND - SC

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
22.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 2105/15
                                   2


                               JUDGMENT

This Writ Petition has been filed in the

year 2015 seeking a direction to the

respondent-Corporation to regularise the

C.L.R. Workers, including the petitioners,

without overlooking the seniority in Ext.P3

Seniority List.

2. I notice that a counter affidavit has

been filed by the respondents, wherein, they

say that the petitioners were initially

engaged on 06.06.2000, but that they were

engaged as C.L.R. Workers only on 01.12.2006.

They say that, therefore, their seniority in

the list can be fixed only from that date and

not from 06.06.2000.

3. However, this Court is not aware of

any of the developments that happened in the

last more than five years, during which

period, this Writ Petition has been pending

and the learned counsel on either side are WPC 2105/15

unable to give any further information.

4. I am, therefore, guided to the

suspicion that nothing remains in this Writ

Petition on account of efflux of time.

Accordingly, this Writ Petition is closed;

however, leaving liberty to the petitioners to

seek a re-hearing, if any further reliefs are

still required.

Sd/-

                                     DEVAN RAMACHANDRAN
      RR                                   JUDGE
 WPC 2105/15



                           APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 EXT P1:TRUE COPY OF THE APPLICATION FILED BY THE 1ST PETITIONER DATED 14.08.2003 BEFORE THE CHAIRMAN, HEALTH COMMITTEE, COCHIN CORPORATION.

EXHIBIT P2 EXT P2:TRUE COPY OF THE APPLICATION FILED BY THE 2ND PETITIONER DATED 14.08.2003 BEFORE THE CHAIRMAN, HEALTH COMMITTEE, COCHIN CORPORATION

EXHIBIT P3 EXT P3:TRUE COPY OF THE LIST OF TEMPORARY CLR WORKERS DATED 31.08.2009

EXHIBIT P4 EXT P4:TRUE COPY OF THE REPRESENTATION DATED 01.02.2006 FILED BY THE 1ST PETITIONER BEFORE THE HEALTH OFFICER

EXHIBIT P5 EXT P5:TRUE COPY OF THE REPRESENTATION DATED 01.02.2006 FILED BY THE 2ND PETITIONER BEFORE THE HEALTH OFFICER