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Rajeev.N vs State Of Kerala
2021 Latest Caselaw 6303 Ker

Citation : 2021 Latest Caselaw 6303 Ker
Judgement Date : 22 February, 2021

Kerala High Court
Rajeev.N vs State Of Kerala on 22 February, 2021
               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.2494 OF 2016(J)


PETITIONER:

               RAJEEV.N, AGED 53 YEARS, S/O. NANDANAN,
               ASSISTANT DIRECTOR OF AGRICULTURE,
               DIRECTORATE OF AGRICULTURE, VIKAS BHAVAN,
               THIRUVANANATHAPURAM RESIDING AT SOMANANDANAM,
               T.C. 43/358-3, 42-A, SANTHI GARDENS,
               MANACAUD P.O, THIRUVANANTHAPURAM.

               BY ADVS.
               SRI.D.KISHORE
               SMT.MINI GOPINATH
               SMT.MEERA GOPINATH
               SRI.R.MURALEEKRISHNAN (MALAKKARA)

RESPONDENTS:

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

      2        THE CHAIRMAN, LOCAL FUND AUDIT COMMITTEE,
               MLA HOSTEL, PALAYAM, THIRUVANANTHAPURAM-695 033

      3        THE SENIOR DEPUTY DIRECTOR OF LOCAL FUND AUDIT,
               OFFICE OF THE DEPUTY DIRECTOR OF LOCAL FUND AUDIT,
               VIKAS BHAVAN, THIRUVANANTHAPURAM-695 033.

      4        THE ASSISTANT DIRECTOR OF PANCHAYATS,
               CIVIL STATION, KUDAPPANAKKUNNU,
               THIRUVANANTHAPURAM-695 043

      5        THE PRINCIPAL AGRICULTURAL OFFICER,
               CIVIL STATION, KUDAPPANAKKUNNU,
               THIRUVANANTHAPURAM-695 043.

      6        THE AGRICULTURAL OFFICER,
               KRISHI BHAVAN, KATTAKKADA-695 572.

      7        THE KATTAKKADA GRAMA PANCHAYAT,
               REPRESENTED BY ITS SECRETARY,
               KATTAKKADA P.O, PIN-695 572
 WPC 2494/16
                                2



       8      THE SECRETARY (SPECIAL GRADE),
              KATTAKKAD GRAMAPANCHAYAT,
              KATTAKKADA P.O, PIN-695 572

       9      THE DEPUTY TAHSILDAR (REVENUE RECOVERY)
              CIVIL STATION, KUDAPPANAKKUNNU,
              THIRUVANANTHAPURAM -695 043


              GP-SRI.SUNIL KUMAR KURIAKOSE

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
22.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 2494/16
                                      3



                                JUDGMENT

When this matter was called today, the

learned Government Pleader - Sri.Sunil Kumar

Kuriakose, submitted that in view of Ext.P10

Government Order, whereby all action against

the petitioner has been dropped, nothing

further remains in this Writ Petition.

In the afore circumstances, recording that

the Government has issued Ext.P10 order, dated

29.08.2019, pending this lis, I order this

writ petition and direct the respondents not

to recover any amounts from the petitioner

based on Ext.P1 report of the 3rd respondent.

Sd/-

                                          DEVAN RAMACHANDRAN
      RR                                           JUDGE
 WPC 2494/16




                           APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PROCEEDINGS NO. KKB 101/2002 DATED 20.11.2002 OF THE6TH RESPONDENT ALONG WITH THE RELEVANT EXTRACT OF THE AUDIT REPORT OF THE 3RD RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE PROCEEDINGS NO.

KKB, 19/12-13 DATED 5.9.2012 OF THE 6TH RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED NIL SUBMITTED BY THE PETITIONER BEFORE THE 8TH RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE PROCEEDINGS NO. KKB 19/2O13-14 DATED 26.8.2013 OF THE 6TH RESPONDENT ALONG WITH THE PROCEEDINGS OF THE 8TH AND 3RD RESPONDENTS.

EXHIBIT P5 TRUE COPY OF THE PROCEEDINGS NO. A2 626/07 DATED 20.12.2013 OF THE 8TH RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE PROCEEDINGS NO.

AUDIT (2) 236/2014 DATED 10.1.2014 OF THE 5TH RESPONDENT.

EXHIBIT P7 TRUE COPY OF THE PROCEEDINGS NO. A 626/07 (1) DATED 6.2.2014 OF THE 8TH RESPONDENT.

EXHIBIT P7A A TRUE COPY OF THE POSTAL ENDORSEMENT IN THE ENVELOPE COVERING EXHIBIT P7

EXHIBIT P8 TRUE COPY OF THE DEMAND NOTICE DATED 8.7.2015 ISSUED BY THE 9TH RESPONDENT.

WPC 2494/16

EXHIBIT P9 TRUE COPY OF THE REPRESENTATION DATED 6.2.2014 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

EXHIBIT P10 TRUE COPY OF THE GO(MS)820/2019/AGRI. DATED 29.08.2019

 
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