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Sujatha .C vs State Of Kerala
2021 Latest Caselaw 14153 Ker

Citation : 2021 Latest Caselaw 14153 Ker
Judgement Date : 7 July, 2021

Kerala High Court
Sujatha .C vs State Of Kerala on 7 July, 2021
          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  WEDNESDAY, THE 7TH DAY OF JULY 2021 / 16TH ASHADHA, 1943
                  WP(C) NO. 13499 OF 2021
PETITIONER:

         SUJATHA .C
         AGED 47 YEARS
         W/O.SETHUMADHAVAN,CHOLAYIL HOUSE,
         GOVT.PRESS.P.O, SHORANNUR-2,PALAKKAD DISTRICT, CDS
         CHAIRPERSON,COMMUNITY DEVELOPMENT
         SOCIETY(CDS),SHORNUR,
         PALAKKAD DISTRICT.

         BY ADVS.
         K.MOHANAKANNAN
         A.R.PRAVITHA
         D.S.THUSHARA
         H.PRAVEEN (KOTTARAKARA)
         T.S.NEJIMUDDIN
         T.V.NEEMA


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY TO GOVERNMENT,
          LOCAL SELF GOVERNMENT DEPARTMENT,
          THIRUVANANTHAPURAM-695001.

    2     EXECUTIVE DIRECTOR
          KUDUMBASREE,KUDUMBASHREE STATE MISSION OFFICE, 2ND
          FLOOR,TRIDA BUILDING,CHALAKKUZHY ROAD, MEDICAL
          COLLEGE.P.O, TRIVANDRUM-695011.

    3     THE CO-ORDINATOR,
          KUDUMBASREE DISTRICT MISSION,
          CIVIL STATION,PALAKKAD-678013.

    4     KUDUMBASREE ACCOUNTING & AUDITING SERVICES
          SOCIETY(KAASS)-DISTRICT OFFICE,
          PALAKKAD-678013,REPRESENTED BY ITS SECRETARY.

    5     MEMBER SECRETARY,
          SHORNUR KUDUMBASREE,SHORNUR
          MUNICIPALITY,SHORNUR.P.O, PALAKKAD DISTRICT-
          679121.
 WP(C) NO. 13499 OF 2021

                                       2

     6       SMT.RESHMA,
             ACCOUNTANT,SHORNUR KUDUMBASREE,SHORNUR
             MUNICIPALITY,
             SHORNUR.P.O, PALAKKAD DISTRICT-679121.

     7       RAVEENDRAN,ENQUIRY OFFICER,
             KUDUMBASREE MISSION,COLLECTORATE,CIVIL
             STATION,PALAKKAD-678013.

             BY ADV.SMT.PRINCY XAVIER, GP



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   07.07.2021,    THE   COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 13499 OF 2021

                                        3




                     W.P.(C) No.13499 of 2021
                -----------------------------------------------

                                JUDGMENT

Petitioner is stated to be the Chairperson of a

Community Development Society (CDS) functioning under the

Kudumbasree Mission. She lodged Ext.P2 complaint before the

second respondent alleging that without her junction, meeting of

the CDS, of which she is the Chairperson, was conducted at the

instance of respondents 5 and 6, and various decisions adversely

affecting her interests have been taken. The grievance voiced by

the petitioner in the writ petition concerns the inaction on the part

of the second respondent in considering Ext.P2 complaint. The

petitioner, therefore, seeks appropriate directions in this regard in

the writ petition.

2. Heard the learned counsel for the petitioner as also

the learned Government Pleader.

Having regard to the facts and circumstances of the

case, I deem it appropriate to dispose of the writ petition directing

the second respondent to consider Ext.P2 and take appropriate

action thereon, after affording the petitioner and all other WP(C) NO. 13499 OF 2021

concerned an opportunity of hearing. Ordered accordingly. This

shall be done within two months.

Sd/-

P.B.SURESH KUMAR JUDGE PV WP(C) NO. 13499 OF 2021

APPENDIX OF WP(C) 13499/2021

PETITIONER ANNEXURE

Exhibit P1 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 28.5.2020

Exhibit P2 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 19-6-2020

Exhibit P3 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 8-9-2020

Exhibit P4 TRUE COPY OF THE MINUTES BOOK OF THE EXECUTIVE COMMITTTE CONVENED ON 10.6.2020 AT 3 PM

Exhibit P5 TRUE COPY OF THE RELEVANT PAGE OF THE MINUTES OF THE MEETING DATED 10.06.2020

Exhibit P6 TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER BEFORE THE SUPERINTENDENT OF POLICE,PALAKKAD DATED 7-9-2020

Exhibit P7 TRUE COPY OF THE COMMUNICATION SENT BY THE 5TH RESPONDENT TO THE 3RD RESPONDENT DATED 11.6.2020

Exhibit P8 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE MUNICIPAL SECRETARY DATED 14.9.2020

Exhibit P9 TRUE COPY OF THE CIRCULAR DATED 30.8.2017 ISSUED BY THE GOVERNMENT

Exhibit P10 TRUE COPY OF THE NOTICE DATED 31.12.2019

Exhibit P11 TRUE COPY OF THE COMMUNICATION DATED 28.10.2020 SENT BY THE 3RD RESPONDENT TO THE PETITIONER ALONG WITH A LETTER SENT BY THE 2ND RESPONDENT TO THE 3RD RESPONDENT DATED 27.10.2020 WP(C) NO. 13499 OF 2021

Exhibit P12 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 7TH RESPONDENT DATED 01.10.2020

Exhibit P13 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 10.2.2021.

 
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