Sivadas vs The Executive Engineer, ...
2021 Latest Caselaw 14271 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR. JUSTICE A.M.BADAR
        THURSDAY, THE 8TH DAY OF JULY 2021 / 17TH ASHADHA, 1943
                        WP(C) NO. 11828 OF 2021
PETITIONER/S:

            SIVADAS
            AGED 49 YEARS
            S/O.CHELLAPPAN, SASTHA COLONY, MALAMPUZHA, PALAKKAD.

            BY ADVS.
            RAJESH SIVARAMANKUTTY
            K.VIJINA
            ARUL MURALIDHARAN



RESPONDENT/S:

    1       THE EXECUTIVE ENGINEER, IRRIGATION DIVISION,
            MALAMPUZHA, PALAKKAD-678 651.

    2       THE ASSISTANT ENGINEER,
            (C & B) SECTION, IRRIGATION DIVISION, MALAMPUZHA,
            PALAKKAD-678 651.

    3       THE CURATOR, MALAMPUZHA GARDEN,
            MALAMPUZHA DAM, PALAKKAD-678 651.

    4       THE STATE OF KERALA,
            REPRESENTED BY SECRETARY, IRRIGATION DEPARTMENT,
            THIRUVANANTHAPURAM-695 001.


OTHER PRESENT:

            SRI.RON BASTIAN, GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11828 OF 2021
                                     2

                               JUDGMENT

Heard the learned counsel for the petitioner. Learned Government

Pleader appears for the respondents.

2. The only grievance of the petitioner raised in the petition is to

direct the 1st respondent to decide the representation at Ext.P2 made by

the petitioner in the matter of engagement of male and female workers

in Malampuzha Garden, where he is the HR worker.

3. The learned Government Pleader submits that the

representation if any, is pending before the 1st respondent, then that

shall be decided by the 1st respondent.

In this view of the matter, the petition is disposed of with a

direction to the 1st respondent to decide the representation at Ext.P2, if

the same is not yet decided, within a period of one month from the date

of communication of this judgment. The learned Government Pleader is

requested to communicate this judgment to the concerned respondent

for compliance. Parties to act on authenticated copy of this judgment.

Nsd

sd/-

A.M.BADAR JUDGE WP(C) NO. 11828 OF 2021

APPENDIX OF WP(C) 11828/2021

PETITIONER ANNEXURE

Exhibit P1 TRUE COPY OF THE JUDGMENT DATED 30.01.2018 IN WPC NO.25446/2015 PASSED BTY THIS HON'BLE COURT.

Exhibit P2 TRUE COPY OF THE REPRESENTATION DATED 26.02.2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

//true copy//

PA to Judge