Arun.M vs State Of Kerala
2021 Latest Caselaw 13558 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
                        WP(C) NO. 4248 OF 2021
PETITIONER:

            ARUN.M
            AGED 44 YEARS
            S/O. MADHAVAN, TREASURER
            (CSC ID NO. 371674660012),
            KERALA CSC VLE ASSOCIATION,
            REG NO. TVM TC 472 /2020
            THOTTAM CHAMBERS BUILDING,
            EAST OF DISTRICT COURT, VANCHIYOOR P.O.
            THIRUVANANTHAPURAM 695 035,
            RESIDING A T AMBADY, VAMANAPURAM P.O.
            THIRUVANANTHAPURAM 695 606.

            BY ADVS.
            S.CHANDRASEKHARAN NAIR
            SRI.S.GOKUL BABU
            SRI.RAJU GEORGE (KARUVATTA)
            SMT.AMALA.J.RAJ
            SHRI.JEREES J.


RESPONDENTS:


    1       STATE OF KERALA
            REPRESENTED BY CHIEF SECRETARY,
            KERALA STATE IT MISSION,
            GOVERNMENT SECRETARIAT, STATUTE,
            THIRUVANANTHAPURAM.

    2       SECRETARY,
            DEPARTMENT OF ELECTRONICS AND
            INFORMATION TECHNOLOGY,
            THIRUVANANTHAPURAM 695 051.

    3       DIRECTOR,
            KERALA STATE IT MISSION,
            THIRUVANANTHAPURAM 695 051.


            SMT. DEEPA NARAYANAN, SR.GP.

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION           ON
01.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4248 OF 2021
                                   2



                           JUDGMENT

Dated this the 1st day of July 2021

The writ petition has been filed praying for quashing Ext.P4

order which is issued in 2019 and for a direction to the respondents 1

and 2 to consider and dispose of Ext.P5 representation. The grievance

of the petitioner is that the common service centers are not able to

function and that the same is putting them in serious difficulties.

In the light of the limited prayer made in the writ petition, this

writ petition is disposed of directing respondents 1 and 2 to consider

and pass orders on Ext.P5 representation at the earliest at any rate

within a period of three months from the date of receipt of a copy of

this judgment.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 4248 OF 2021

APPENDIX OF WP(C) 4248/2021

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE CERTIFICATE ISSUED TO THE PETITIONER BY THE COMMON SERVICE CENTER, GOVERNMENT OF INDIA.

EXHIBIT P1 (A) TRUE COPY OF THE VLE IDENTITY CARD BEARING CSC ID NO. 371674660012 ISSUED BY CSC E GOVERNANCE SERVICE OF INDIA.

EXHIBIT P1 (B) TRUE COPY OF THE RESOLUTION DATED 17.01.2021 OF KERALA CSC VLE ASSOCIATION.

EXHIBIT P2 TRUE COPY OF THE PRINTOUT OF THE WEBSITE OF E DISTRICT SERVICES FROM GOVERNMENT OF KERALA).

EXHIBIT P3 TRUE COPY OF THE GO (MS) 1772018 OF ITD DATED 27.06.2018.

EXHIBIT P4 TRUE COPY OF THE GO(MS) NO. 26/2019 ITD DATED 07.11.20219.

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 27.01.2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST AND 2ND RESPONDENTS.

EXHIBIT P6 TRUE COPY OF THE ORDER BEARING NO.DCKKD/4545/2020/F4 DATED 25.05.2021 ISSUED BY CHAIRMAN DISTRICT DISASTER MANAGEMENT AUTHORITY KOZHICODE. EXHIBIT P7 TRUE COPY OF THE REPRESENTATION GIVEN BY THE CSCVLE ASSOCIATION KERALA DATED 25-05-

EXHIBIT P8 THE TRUE COPY NOTICE ISSUED BY THE DISTRICT COLLECTOR ALAPPUZHA DATED 30.05.2021.

RESPONDENT'S EXHIBITS     : NIL


                 //TRUE COPY//            PA TO JUDGE