Kerala High Court
Neyyattinkara Bar Association vs State Of Kerala on 11 January, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
MONDAY, THE 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942
WP(C).No.11545 OF 2016(S)
PETITIONER/S:
1 NEYYATTINKARA BAR ASSOCIATION,
NEYYATTINKARA, THIRUVANANTHAPURAM-695 121, REPRESENTED
BY ITS SECRETARY, ADV.C.KAMALASANAN.
2 P.C.PRATHAP
PRESIDENT, BAR ASSOCIATION, NEYYATTINKARA,
THIRUVANANTHAPURAM-695 121.
3 SUJESH J.MATHEW
PUNNOLIL HOUSE, PAINGOTTOOR P.O., POTHANICADU,
KOTHAMANGALAM, ERNAKULAM DISTRICT-686 671.
BY ADVS.
SRI.S.P.ARAVINDAKSHAN PILLAY
SRI.S.A.ANAND
SRI.K.A.BALAN
SRI.PETER JOSE CHRISTO
SMT.N.SANTHA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, HOME
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2 SECRETARY TO GOVERNMENT
FINANCE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
3 DIRECTOR GENERAL OF PROSECUTION
ERNAKULAM-682 018.
R1 BY DIRECTOR GENERAL OF PROSECUTION
R2-3 BY SRI.K.V.SOHAN, STATE ATTORNEY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2021, ALONG WITH WP(C).1211/2017(S), THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 11545/2016 & 1211/2017 :2:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
MONDAY, THE 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942
WP(C).No.1211 OF 2017
PETITIONER/S:
1 KANJIRAPPALLY BAR ASSOCIATION
KANJIRAPPALLY, PONKUNNAM FORT P.O., KOTTAYAM-686 513,
REPRESENTED BY ITS PRESIDENT.
2 THE BAR ASSOCIATION
CHAVARA, KOLLAKA P.O., KOLLAM 690 536, REPRESENTED BY
ITS SECRETARY.
3 THE BAR ASSOCIATION,
KATTAPPANA, KATTAPPANA P.O., IDUKKI DISTRICT,
REPRESENTED BY ITS PRESIDENT.
4 THE BAR ASSOCIATION,
ALAPPUZHA, THONTANKULANGARA P.O., ALAPPUZHA,
REPRESENTED BY ITS SECRETARY.
BY ADVS.
SRI.K.JAJU BABU (SR.)
SRI.BRIJESH MOHAN
SMT.M.U.VIJAYALAKSHMI
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT OF
KERALA, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001
2 THE ADDITIONAL CHIEF SECRETARY
TO GOVERNMENT OF KERALA, HOME DEPARTMENT,
GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM-695 001.
3 THE ADDITIONAL CHIEF SECRETARY
TO GOVERNMENT OF KERALA, FINANCE DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
W.P.(C) No. 11545/2016 & 1211/2017 :3:
4 THE DIRECTOR GENERAL OF PROSECUTION
ERNAKULAM, KOCHI-682 018.
R1-R4 BY SRI.K.V.SOHAN, STATE ATTORNEY
R1-R4 BY GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.01.2021, ALONG WITH WP(C).11545/2016(S), THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 11545/2016 & 1211/2017 :4:
Dated this the 11th day of January, 2021.
JUDGMENT
S. MANIKUMAR,CJ.
The writ petitions are filed seeking a direction to the
respondents to sanction the post of Assistant Public Prosecutors and
appoint them on permanent basis in the Grama Nyayalayas in the
State established as per Grama Nyayalayas Act, 2008.
2. Today, when the matter is taken up, Sri. K.V. Sohan,
learned State Attorney, submitted that Assistant Public Prosecutors
have been appointed in the Grama Nyayalayas and therefore, the
writ petitions may be dismissed as infructuous.
Placing on record the aforesaid submission, these writ
petitions are dismissed as infructuous.
S. MANIKUMAR,
CHIEF JUSTICE.
SHAJI P. CHALY,
JUDGE.
Rv
