Shajina C vs State Of Kerala Represented By
2021 Latest Caselaw 2777 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

      MONDAY, THE 25TH DAY OF JANUARY 2021 / 5TH MAGHA, 1942

                       WP(C).No.7226 OF 2011(C)


PETITIONER:

               SHAJINA C
               II GRADE ASSISTANT,
               PAYYANNUR KHADI CENTRE,
               PAYYANNUR, KANNUR-670 307.

               BY ADV. SRI.KALEESWARAM RAJ

RESPONDENTS:

      1        STATE OF KERALA REPRESENTED BY
               SECRETARY TO GOVERNMENT, DEPARTMENT OF SOCIAL
               WELFARE, SECRETARIAT, THIRUVANANTHAPURAM-695 001.

      2        DIRECTOR OF SOCIAL WELFARE
               THIRUVANANTHAPURAM-695 001.

      3        THE DISTRICT SOCIAL WELFARE OFFICER
               KANNUR-670 001.

      4        KERALA KHADI AND VILLAGE INDUSTRIES
               BOARD, REPRESENTED BY THE SECRETARY, KERALA KHADI AND
               VILLAGE INDUSTRIES BOARD,
               THIRUVANANTHAPURAM-695 001.

      5        SECRETARY TO GOVERNMENT,
               DEPARTMENT OF REVENUE, SECRETARIAT,
               THIRUVANANTHAPURAM-695 001.

      6        SECRETARY TO GOVERNMENT,
               DEPARTMENT OF EDUCATION, SECRETARIAT,
               THIRUVANANTHAPURAM, PIN-695 001.

               R1 BY GOVERNMENT PLEADER
               R1 BY ADV. SRI.K.P.HARISHSCKERALA KHADI BOARD
               R1 BY ADV. SRI.TOM K.THOMAS, SC, KERALA KHADI AMP
               VILLAGE INDUSTRIES B
               R1 BY ADV. SRI.M.SHARAFUDHEEN, SC, KERALA KHADI AND
               VILLAGE INDUSTRIES
               R4 BY ADV. SRI.TOM K.THOMAS, SC KERALA KHADI &
               VILLAGE INDUSTRIES B
 WP(C).No.7226 OF 2011         2



             SRI. SUNIL KUMAR KURIAKOSE (GP), SRI.TOM K.
             THOMAS(SC), SRI. SHARAFUDHEEN(SC)

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
25.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7226 OF 2011                      3

                                     JUDGMENT

The petitioner effectively seeks an inter-

departmental transfer in the services of the

Kerala Khadi and Village Industries Board.

2. However, Government has taken a stand

in their counter pleadings that the afore said

Board is not a Government Department and

therefore, that the transfer sought for by the

petitioner cannot be acceded to.

3. In any event of the matter, I notice

that this writ petition has been pending

before this Court for the last more than 9

years without any orders being issued in

favour of the petitioner. I am, therefore, of

the view that no further reliefs can be

granted to him based on the averments in the

writ petition, on account of efflux of time.

In the afore circumstances, I close this

writ petition, but leaving liberty to the

petitioner to seek any relief that he may

require against the respondents through a

fresh writ petition; for which purpose, all

contentions in this case are left open.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/30.1.2021