Kerala High Court
Sushama.J vs State Of Kerala on 21 January, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942
WP(C).No.7412 OF 2020(B)
PETITIONER:
SUSHAMA.J.
AGED 47 YEARS
W/O SELVARAJAN, ANGANAWADI WORKER,
ANGANAWADI NO 37 OF THIRUPURAM PANCHAYATH,
ICDS PROJECT PARASSALA, THIRUVANANTHAPURAM, RESIDING
AT N.N.NIVAS, PATHANAVILA, ARUMANOOR, POOVAR,
THIRUVANANTHAPURAM-695 525.
BY ADV. SRI.S.MOHAMMED AL RAFI
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF SOCIAL WELFARE,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF SOCIAL WELFARE,
OFFICE OF DIRECTOR OF SOCIAL WELFARE,
VIKAS BHAVAN, THIRUVANANTHAPURAM-695 033.
3 THE DISTRICT OFFICER,
SOCIAL WELFARE DEPARTMENT , POOJAPPURA,
THIRUVANANTHAPURAM-695 012.
4 THE CHILD DEVELOPMENT PROJECT OFFICER,
ICDS PROJECTS, PROJECT OFFICE, PARASSALA,
THIRUVANANTHAPURAM-695 501.
5 SREEKALA S,
KRISHNA NIVAS, KUNNIMMELTHATTU, PERUMTHOTTAM,
MULLUVILA P.O.THIRUVANANTHAPURAM-695 133.
GP BIJOY CHANDRAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2
WP(C).No.7412 OF 2020(B)
JUDGMENT
Dated this the 21st day of January 2021
This writ petition is filed by the petitioner
seeking the following reliefs:-
"i. Call for the records leading to Ext.P5 and
quash the same by writ of certiorari.
ii. Issue a writ of mandamus or writ of
similar nature or order or direction forbearing
the respondents No.1 to 4 from terminating the
service of the petitioner as Anganawadi Worker
from Anganawadi No.37 of Thirupuram
Panchayath."
2. Heard the learned counsel for the petitioner
and the learned Government Pleader.
3. It is submitted by the learned counsel for
the petitioner that, Ext.P7 representation has been
preferred by the petitioner before the 4th
respondent, which is liable to be considered in
accordance with law.
4. The learned Government Pleader submits that
orders have been passed by the Child Development
Project Officer on Ext.P7 representation on
WP(C).No.7412 OF 2020(B)
20.01.2021.
5. The learned counsel for the petitioner
submits that, copy of the orders have not been
received by the petitioner.
In any view of the matter, in case Ext.P7
representation is pending, the same shall be
considered by the 4th respondent with notice to the
petitioner as well. In case orders have been passed
on Ext.P7 representation, the petitioner shall be
free to take up the matter before the appropriate
authorities, in accordance with law. In case such a
representation is preferred, it shall be considered
with notice to the petitioner also.
This writ petition is disposed of accordingly.
Sd/-
ANU SIVARAMAN
JUDGE
hmh
WP(C).No.7412 OF 2020(B)
APPENDIX
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE EXPERIENCE CERTIFICATE
DATED 7.2.2020 ISSUED BY THE 4TH
RESPONDENT
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF
ATTENDANCE REGISTER EVIDENCING THE
EMPLOYMENT OF THE APPLICANT AS WORKER IN
EXHIBIT P3 TRUE COPY OF THE ORDER DATED 21.8.2019
IN OA NO. 1710/2019 ISSUED BY THE KERALA
ADMINISTRATIVE TRIBUNAL,
THIRUVANANTHAPURAM
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 16.8.2019
IN OA NO 765/2019 OF KERALA
ADMINISTRATIVE TRIBUNAL
EXHIBIT P5 TRUE COPY OF THE ORDER NO.ICDS NO
B4/9454/19 ISSUED BY THE 2ND RESPONDENT
EXHIBIT P6 TRUE COPY OF THE ORDER DATED 18.2.2020
IN OA NO 1710/2019 OF THE KERALA
ADMINISTRIATIVE TRIBUNAL,
THIRUVANANTHAPURAM
EXHIBIT P7 TRUE COPY OF THE REPRESENTATION DATED
05.01.2021 SUBMITTED BY THE PETITIONER
BEFORE THE 4TH RESPONDENT
PETITIONER'S/S EXHIBITS: NIL
