Kerala High Court
Dhanya P.Chinnan vs Rubber Board on 15 January, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942
WP(C).No.4424 OF 2012(C)
PETITIONER:
DHANYA P.CHINNAN, PULIKKAPARAMBIL HOUSE,
SEA SHORE COLONY, NARAKKAL (P.O),
ERNAKULAM DISTRICT-682 505.
BY ADVS.
SRI.T.SANJAY
SHRI.JOHN T.PAUL
SMT.REJITHA RAJAN
RESPONDENTS:
1 RUBBER BOARD,
P.B.NO. 1122, SUB JAIL ROAD,
KOTTAYAM-686 002,
REPRESENTED BY ITS CHAIRMAN.
2 THE DEPUTY SECRETARY (P & A),
RUBBER BOARD, P.B.NO. 1122,
SUB JAIL ROAD, KOTTAYAM, PIN-686 002.
BY ADVS. SRI.V.ABRAHAM MARKOS, SC
SRI.BINU MATHEW
SRI.B.J.JOHN PRAKASH
SRI.MATHEWS K.UTHUPPACHAN
SRI.TERRY V.JAMES
SRI.TOM THOMAS KAKKUZHIYIL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.4424 OF 2012(C)
-2-
JUDGMENT
Dated this the 15th day of January 2021
The petitioner has approached this
Court seeking a direction to the
respondents to permit her to participate in
the skill test and interview for the post
of 'Stenographer Grade-II', which was
scheduled in February, 2012.
2. I notice that an interim order was
issued on 23.02.2012 in the following
manner:
"Urgent Notice on admission.
Learned Standing Counsel takes notice
for respondent Nos. 1 and 2.
2. Learned counsel for the
petitioner submitted that the
petitioner is to appear for the skill
test and interview for appointment to
the post of Stenographer Grade-II at
Agarthala. It is submitted that she is
a Scheduled Caste candidate and is
having a very poor financial
background. Learned counsel for the
petitioner further submitted that
simultaneously a test is being
conducted for the same post in the Head
WP(C).No.4424 OF 2012(C)
Office at Kottayam on 26th and 27th
February, 2012. Accordingly, the
petitioner seeks permission to appear
for the skill test and interview at
Kottayam. Learned Standing Counsel
opposed this prayer pointing out that
the vacancy to which appointment is
proposed is only in the north-east.
3. Having regard to the paucity
of time for the petitioner to appear
for the test and other factors stated
by the petitioner, the respondents will
permit the petitioner to appear for the
skill test and interview at Kottayam.
It is made clear that this will be at
the risk of the petitioner and that the
same will be subject to further orders
to be passed in the writ petition.
3. Today, none of the learned counsel
of the parties are able to inform me as to
the further developments in this case.
4. It is evident, this matter was
filed as early as in the year 2012; and
therefore, had the petitioner been selected
pursuant to the skill test and interview,
certainly, he would have approached this
Court for further orders. The fact that he
has not done so, makes it manifest that
WP(C).No.4424 OF 2012(C)
this writ petition has now become
infructuous.
In the afore circumstances, this writ
petition is closed, without any further
orders.
Sd/-
DEVAN RAMACHANDRAN
JUDGE
akv
WP(C).No.4424 OF 2012(C)
APPENDIX
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ADVERTISEMENT
PUBLISHED IN MATHRUBHOOMI THOZHIL
VARTHA DATED 01/01/2011.
EXHIBIT P2 TRUE COPY OF THE MEMORANDUM ISSUED BY
THE 2ND RESPONDENT DATED 30/01/2012.
EXHIBIT P3 TRUE COPY OF THE NOTIFICATION PUBLISHED
BY THE 1ST RESPONDENT DATED 01/02/2012.
EXHIBIT P4 TRUE COPY OF THE REPRESENTATION
SUBMITTED BY THE PETITIONER BEFORE THE
2ND RESPONDENT DATED 04/02/2012.
EXHIBIT P5 TRUE COPY OF THE LETTER ISSUED BY THE
2ND RESPONDENT TO THE PETITIONER DATED
17/02/2010.
RESPONDENT'S/S EXHIBITS :
ANNEXURE R1 TRUE COPY OF THE ADVERTISEMENT
NO.3/2010 DATED 09/12/2010 OF THE
RESPONDENTS.
ANNEXURE R2 TRUE COPY OF THE SELECT LIST DATED
15/03/2012 PUBLISHED BY THE
RESPONDENTS.
//TRUE COPY//
P.A. TO JUDGE
