Brigi Samuel vs State Of Kerala
2021 Latest Caselaw 14423 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         TUESDAY, THE 13TH DAY OF JULY 2021 / 22ND ASHADHA, 1943
                          WP(C) NO. 2180 OF 2021


PETITIONERS:

     1       BRIGI SAMUEL, AGED 30 YEARS
             S/O. K.O. SAMUEL, RESIDING AT NAGAMALA ESTATE,
             KAZHUTHURUTHY P.O, THENMALA, KOLLAM-691 307

     2       SHERIN A, AGED 29 YEARS,
             S/O. ABDUL SALIM, RESIDING AT N.S. COLLEGE,
             E.S.M. COLONY, KULATHUPUZHA P.O, KOLLAM-691 310

             BY ADVS.
             BIJITH S.KHAN
             SRI.N.ANAND


RESPONDENTS:

     1       STATE OF KERALA, DEPARTMENT OF TOURISM, PARK VIEW ,
             THIRUVANANTHAPURAM, KERALA, INDIA-695 033,
             REPRESENTED BY ITS SECRETARY.

     2       THE THENMALA ECOTOURISM PROMOTION SOCIETY (TEPS),
             VAZHUTHACAUD, THIRUVANANTHAPURAM- 695 014,
             REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.

             BY ADVS.

               SRI.M.SREEKUMAR

             SRI. SUNIL KUMAR KURIAKOSE - GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 2180/21
                                             2



                                  JUDGMENT

This Writ Petition has been filed by the

petitioners seeking that they be allowed to appear

in the objective test scheduled by the respondents

on 29.01.2021, as per Ext.P2 notification.

2. I notice that when this matter was

considered by this Court on 28.01.2021,

petitioners were allowed to take part in the

examination provisionally and subject to further

orders in this Writ Petition.

3. When this matter was called today,

Sri.N.Anand - learned counsel for the petitioners,

submitted that his clients took part in the

examination, but that two persons specifically

named in this Writ Petition, have now been

selected by the respondents. He, therefore, prayed

that his clients be allowed liberty to challenge

the said appointments.

WPC 2180/21

Taking note of the afore submissions and

confirming the interim order of this Court dated

28.01.2021 - to the extent to which it permitted

the petitioners to appear for the examination - I

close this Writ Petition; however, leaving full

liberty to them to challenge the appointments or

the process of appointment, as they may be

advised, appropriately; for which purpose, all

rival contentions are left open.

Sd/-

RR                                       DEVAN RAMACHANDRAN
                                                 JUDGE
 WPC 2180/21


                APPENDIX OF WP(C) 2180/2021

PETITIONER ANNEXURE:

EXHIBIT P1         TRUE COPY OF THE EXPERIENCE CERTIFICATE
                   DATED 24.03.2017.

EXHIBIT P2         TRUE COPY OF NOTIFICATION DATED

30.10.2020 ISSUED BY RESPONDENT NO.2.

EXHIBIT P3 TRUE COPY OF EMAIL COMMUNICATION DATED 14.11.2020 ADDRESSED BY PETITIONER NO. 2 TO RESPONDENT NO.2.

EXHIBIT P4 TRUE COPY OF E-MAIL COMMUNICATION DATED 17.11.2020 ISSUED BY THE RESPONDENT NO.2 TO PETITIONER NO.2.

EXHIBIT P5 TRUE COPY OF COUNTER FOIL EVIDENCING PAYMENT OF RS. 1,000/- TO RESPONDENT NO.2 BY 1ST PETITIONER.

EXHIBIT P6 TRUE COPY OF E-MAIL COMMUNICATION DATED

TO RESPONDENT NO.2.

EXHIBIT P7 TRUE COPY OF RECEIPT EVIDENCING PAYMENT OF RS. 1000/- TO RESPONDENT NO.2 BY 2ND PETITIONER.

EXHIBIT P8 TRUE COPY OF THE EMAIL COMMUNICATION ADDRESSED BY PETITIONER NO.2 TO RESPONDENT NO.2.

EXHIBIT P9 TRUE COPY OF ADMISSION TICKET RECEIVED BY ONE FAZIL SHA ON 25.01.2021.

RESPONDENT EXHIBITS:

Exhibit R2(A) TRUE COPY OF GO(MS) NO.65/2001/GAD DATED 07/03/2001.

WPC 2180/21

Exhibit R2(B) TRUE COPY OF GO(RT) NO.182/2020/TOURISM DATED 08/06/2020.

Exhibit R2(C) TRUE COPY OF THE LETTER NO.TOUR A4/173/2019-TOUR DATED 24/09/2020.

Exhibit R2(D) TRUE COPY OF NOTIFICATION GO(P) NO.12/2016/P&ARD DATED 04/06/2016.

Exhibit R2(E) TRUE COPY OF GO(RT) NO.2227/2009/TSM DATED 26/03/2009.

Exhibit R2(F) TRUE COPY OF NOTIFICATION NO.

TEPS/1307/2020 DATED 30/10/2020.

Exhibit R2(G) TRUE COPY OF ORDER NO.

TEPS/G2/162/2014-2015 DATED 06/11/2014.

Exhibit R2(H) TRUE COPY OF THE PROCEEDINGS NO.

TEPS/A1/620/2014 DATED 14/01/2015 OF THE CHIEF EXECUTIVE OF 2ND RESPONDENT.

Exhibit R2(I) TRUE COPY OF ORDER NO. TEPS/G1/162/2017 DATED 27/03/2017.

Exhibit R2(J) TRUE COPY OF APPLICATION SUBMITTED BY THE 1ST PETITIONER ALONG WITH DOCUMENTS.

Exhibit R2(K) TRUE COPY OF APPLICATION SUBMITTED BY THE 2ND PETITIONER ALONG WITH DOCUMENTS.

Exhibit R2(L) TRUE COPY OF MINUTES OF MEETING HELD ON 20/01/2021 ALONG WITH LIST OF ELIGIBLE CANDIDATES.

Exhibit R2(M) TRUE COPY OF THE BANK STATEMENT OF THE 2ND RESPONDENT.