The Kerala Civil Judicial Staff ... vs State Of Kerala
2021 Latest Caselaw 15507 Ker

WP(C) No.22363/2016                             1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                      Friday, the 23rd day of July 2021 / 1st Sravana, 1943
                                   WP(C) NO. 22363 OF 2016(R)

   PETITIONERS
   1.    THE KERALA CIVIL JUDICIAL STAFF ORGANIZATION
          REG.NO.226/82, STATE COMMITTEE,
          REPRESENTED BY ITS GENERAL SECRETARY, MUNSIFF COURT,
          VANCHIYOOR COURT COMPLEX, VANCHIYOOR P.O,
          THIRUVANANTHAPURAM-695 035.
   2.     K. SUDARSANAN, GENERAL SECRETARY,
          THE KERALA CIVIL JUDICIAL STAFF ORGANIZATION,
          MUNSIFF COURT, VANCHIYOOR COURT COMPLEX,
          VANCHIYOOR. P.O, THIRUVANANTHAPURAM-695 035.


   RESPONDENTS
   1.     STATE OF KERALA,
          REPRESENTED BY ITS PRINCIPAL SECRETARY, HOME (C) DEPARTMENT,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
   2.     PRINCIPAL SECRETARY TO GOVERNMENT OF KERALA,
          PERSONAL & ADMINISTRATIVE REFORMS DEPARTMENT,
          GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695 001.
   3.     LAW SECRETARY TO GOVERNMENT OF KERALA,
          GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695 001.
   4.     HIGH COURT OF KERALA,
          REPRESENTED BY ITS REGISTRAR GENERAL,
          HIGH COURT,KOCHI, ERNAKULAM-682 031.
   5.     REGISTRAR (SUBORDINATE JUDICIARY),
          HIGH COURT OF KERALA, HIGH COURT, KOCHI- ERNAKULAM-682 031.
   6.     UNION OF INDIA,
          REPRESENTED BY ITS SECRETARY, MINISTRY OF LAW AND JUSTICE,
          GOVERNMENT OF INDIA, NEW DELHI-110 001.


          Writ Petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be pleased
   to:


   1. to direct the 1st and 5th respondents to file a report before this Honourable
   Court, regarding the existing staff pattern and required staff strength of the
   subordinate courts in the State of Kerala and


   2. to direct the 1 st respondent to report actions taken on the matters of
   sanctioning of additional staff in compliance of judgment of this Honourable
   Court in OP No.706 of 2001, during the pendency of the Writ Petition.

                                                                P.T.O.
 WP(C) No.22363/2016                           2/2




           This petition again coming on for orders upon perusing the petition and

   the affidavit filed in support of WP(C) and this court's order dated

   12/12/2019 and upon hearing the arguments of M/S DR.K.P.PRADEEP, T.THASMI,

   SANAND RAMAKRISHNAN & T.T.BIJU, Advocates for the petitioners, GOVERNMENT

   PLEADER for R1 to R3, SRI.B. UNNIKRISHNA KAIMAL, STANDING COUNSEL for R4 & R5,

   SRI.B.RAMACHANDRAN, CENTRAL GOVERNMENT COUNSEL for R6 and of SRI.P.G. PRAMOD,

   GOVERNMENT PLEADER, the court passed the following:


                                         ORDER

Shri.P.G. Pramod, learned Government Pleader seeks two weeks time to

file statement/pleadings indicating the progress of the works done

consequent to the interim order of this Court dated 01/10/2019.

List on 06/08/2021.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

23-07-2021 /True Copy/ Assistant Registrar