Renjith Sarkar vs Government Of India
2021 Latest Caselaw 919 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.2813 OF 2010(B)


PETITIONER:

               RENJITH SARKAR, AGED 41, S/O.LATE
               BHASKARAN, NANDI QUARTERS, ONDANPARAMBA,,
               KANNOTHUMCHAL, KANNUR DISTRICT.

               BY ADVS.
               SRI.ABRAHAM K.JOHN
               SRI.P.K.BALAKRISHNAN

RESPONDENTS:

      1        GOVERNMENT OF INDIA, JS (AE) & DG (NLM), MINISTRY OF
               HUMAN RESOURCES, DEVELOPMENT (M.H.R.D.), SASTHRI
               BHAVAN,, NEW DELHI-110 001.

      2        JAN SHIKSHAN SANSTHAN JSS
               KANNUR, REP. BY ITS CHAIR PERSON,, MOOZA APARTMENTS,
               1ST FLOOR, NEAR MAKKANI,,
               SOUTH BAZAR, KANNUR-2.

      3        MOLLY THOMAS
               ILLATHUPARAMBIL HOUSE, KUMARAKOM SOUTH P.O.,,
               KOTTAYAM-686 563.

               SMT.P.A.ANITHA
               SRI.P.PARAMESWARAN NAIR, ASG OF INDIA
               SRI.T.P.M.IBRAHIM KHAN,
               SRI.B.S.SWATHI KUMAR
               SRI. P.VIJAYAKUMAR - ASGI

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2813 OF 2010(B)

                                      2


                               JUDGMENT

Dated this the 11th day of January 2021

The petitioner has approached this Court seeking Exts.P3,

P5 and P7 be quashed and that he be reinstated in service as

Director-in-charge of the second respondent.

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

the year 2010 but has never been admitted nor any interim orders

secured by the petitioner. I am, therefore, of the firm view that at

this distance of time, this Court is incapacitated from issuing any

further orders as prayed for.

This writ petition is, therefore, closed; however, leaving

liberty to the petitioner to seek a rehearing of the same, if it is so

necessary.

Sd/- DEVAN RAMACHANDRAN

Stu JUDGE WP(C).No.2813 OF 2010(B)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ENQUIRY REPORT AND THE COVERING LETTER DATED 26-08-09 OF THE UNDER SECRETARY OF THE 1ST RESPONDENT SENT TO THE DIRECTOR, 2ND RESPONDENT.

EXHIBIT P2 TRUE COPY OF REPRESENTATION DATED 28-10-09 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE SHOW CAUSE NOTICE DATED 03-

11-09 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER.

EXHIBIT P4 TRUE COPY OF THE EXPLANATION DATED 26-11-09 SUBMITTED BY THE PETITIONER TO THE 3RD RESPONDENT

EXHIBIT P5 TRUE COPY OF THE CHARGE MEMO DATED 10-12-09 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER.

EXHIBIT P6 TRUE COPY OF THE EXPLANATION DATED 12-01-

2010 SUBMITTED TO THE 3RD RESPONDENT BY THE PETITIONER.

EXHIBIT P7 TRUE COPY OF LETTER DATED 13-12-09 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER

EXHIBIT P8 TRUE COPY OF REPRESENTATION DATED 14-01-2010 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P9 TRUE COPY OF THE PETITION DATED 28.01.2010 BEFORE THE FIRST RESPONDENT.

EXHIBIT P10 TRUE COPY OF POSTAL COVER FOR ISSUANCE OF PETITION DATED 28.01.2010 BEFORE THE FIRST RESPONDENT.