K.Rajesh vs State Of Kerala
2021 Latest Caselaw 918 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     MONDAY, THE 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942

                      WP(C).No.18020 OF 2010(B)


PETITIONERS:

      1        K.RAJESH, AGED 30 YEARS, KOTTEKATTIL
               HOUSE, PACHATTRI P.O., TIRUR - 676 105,,
               MALAPPURAM DISTRICT. NOW WORKING AS GARDENER GR.II,
               GOVT.AYURVEDA MENTAL HOSPITAL, KOTTACKAL,, MALAPPURAM
               DISTRICT.

      2        P.K.VASANTHA, AGED 46 YEARS
               PADIKKAPARAMBIL HOUSE, TIRUR - 676 103,,
               MALAPPURAM DISTRICT. NOW WORKING AS SANITATION CUM
               SWEEPER, GOVT.AYURVEDA MENTAL HOSPITAL,, KOTTACKAL,
               MALAPPURAM DISTRICT.

               BY ADVS.
               SRI.V.M.KRISHNAKUMAR
               SMT.ANITHA RAVINDRAN

RESPONDENTS:

      1        STATE OF KERALA, REPRESENTED BY THE
               SECRETARY, DEPARTMENT OF HEALTH AND FAMILY WELFARE,
               THIRUVANANTHAPURAM.

      2        THE DIRECTOR OF INDIAN SYSTEM OF
               MEDICINES, THIRUVANANTHAPURAM.

      3        THE DISTRICT MEDICAL OFFICER
               INDIAN SYSTEM OF MEDICINES, MALAPPURAM.

      4        THE KERALA PUBLIC SERVICE COMMISSION
               REP. BY SECRETARY,, O/O.PUBLIC SERVICE COMMISSION,,
               THIRUVANANTHAPURAM.

               SRI.P.C.SASIDHARAN, SC, KPSC
               SRI. SUNIL KUMAR KURIAKOSE - GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.18020 OF 2010(B)

                                        2


                                JUDGMENT

Dated this the 11th day of January 2021

The petitioners have approached this Court seeking a

direction to the respondents to promote them as Attender Gr. II

under the sanction of Rule 13A (1)(b) of KS & SSR.

2. I notice that this writ petition was filed as early as in the

year 2010 but that the petitioners have not been able to obtain

any order in the meanwhile. The service of notices ordered to

various respondents are not complete and no steps have been

taken by the petitioner to do so.

3. When this matter was called today, the learned counsel

for the petitioners submitted that she does not have instructions

as to whether any further orders are required.

In the afore circumstances, I close this writ petition

without any further orders; however, leaving liberty to the

petitioner to seek a rehearing, if it is so necessary.

                                            Sd/- DEVAN RAMACHANDRAN

    Stu                                              JUDGE
 WP(C).No.18020 OF 2010(B)




                                  APPENDIX
    PETITIONER'S EXHIBITS:

    EXHIBIT P1              TRUE COPY OF THE RELEVANT EXTRACT PAGES OF
                            THE SPECIAL RULES.

    EXHIBIT P2              TRUE COPY OF THE LETTER DATED 03/03/2010
                            ISSUED BY THE PSC.

    EXHIBIT P3              TRUE COPY OF THE REPRESENTATION FILED BY THE

1ST PETITIONER TO THE 1ST AND 2ND RESPONDENT DATED 04/06/2010.

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION FILED BY THE 2ND PETITIONER TO THE 1ST AND 2ND RESPONDENT DATED 04/06/2010.

EXHIBIT P5 TRUE COPY OF THE ORDER IN WPC NO.1930/2010 DATED 25/02/2010.