Sheeja V.G vs Perumbadappu Grama Panchayath
2021 Latest Caselaw 2238 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

                      WP(C).No.16856 OF 2020(F)


PETITIONERS:

      1        SHEEJA V.G.
               AGED 41 YEARS
               KANNAZHIYATH HOUSE, AYIROOR, AYIROOR P.O.,
               PERUMPADAPPU, MALAPPURAM-679580.

      2        MUBEENA T.
               THANNITHURAKKAL HOUSE, PALAPETTY, PALAPETTY P.O.,
               PERUMBADAPPU, MALAPPURAM-679579.

      3        GEETHA P.,
               CHANAYIL HOUSE, AYIROOR, AYIROOR P.O., PERUMBADAPPU,
               MALAPPURAM-679580.

               BY ADVS.
               SRI.P.K.IBRAHIM
               KUM.SREEJI K.B.

RESPONDENTS:

      1        PERUMBADAPPU GRAMA PANCHAYATH,
               REPRESENTED BY ITS SECRETARY, PERUMBADAPPU, PIN-
               679580.

      2        THE SECRETARY,
               PERUMBADAPPU GRAMA PANCHAYATH, PERUMBADAPPU, PIN-
               679580.

      3        THE IMPLEMENTING OFFICER,
               NATIONAL AYUSH MISSION, OFFICE OF THE DISTRICT
               MEDICAL OFFICER, MALAPPURAM -676505.

               R1-2 BY ADV. SRI.C.M.MOHAMMED IQUABAL



               SRI. SUNIL KUMAR KURIAKOSE - GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
20.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.16856 OF 2020             2




                           JUDGMENT

Dated this the 20th day of January 2021

Today when this matter was called the learned counsel

for the respondents submitted that whole amount due to the

petitioners have already been paid.

The learned counsel for the petitioners affirm that the

3rd petitioner has received her dues, but is not sure whether the

others have.

However, taking note of the aforesaid submission of the

learned counsel for the respondent and recording the same, I

close this writ petition; however, leaving liberty to the petitioners

to seek a hearing if all of them are yet to obtain their eligible

amounts.

Sd/-

DEVAN RAMACHANDRAN JUDGE SMF/20.01

APPENDIX PETITIONERS' EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE LETTER DATED 30/04/2018 ADDRESSED TO THE 3RD RESPONDENT BY THE DOCTOR IN CHARGE OF THE CENTRE.

EXHIBIT P2 TRUE COPY OF THE RESOLUTION OF THE 1ST RESPONDENT PANCHAYATH DATED 05/12/2018 AUTHORIZING THE SECRETARY FOR PAYMENT OF THE WAGES.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 04/09/2019 IN WPC 11528/2019 OF THIS HON'BLE COURT.

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 18/06/2020 SUBMITTED BY THE PETITIONERS ON 28/07/2020.

EXHIBIT P5 TRUE COPY OF THE RECEIPT NO.A3/2746/2020 DATED 28/07/2020 ISSUED ACKNOWLEDGING THE RECEIPT OF EXT.P4.

//TRUE COPY// P A TO JUDGE