Aji.A vs Kerala Agricultural University
2021 Latest Caselaw 15820 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                 THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943
                            WP(C) NO. 13434 OF 2021
PETITIONER:

              AJI.A.,
              AGED 47 YEARS
              S/O.APPU, CHERUVILA PUTHEN VEEDU, VELLAYANI P.O.,
              THIRUVANANTHAPURAM-695 522.

              BY ADVS.
              R.T.PRADEEP
              M.BINDUDAS
              K.C.HARISH



RESPONDENTS:

     1        KERALA AGRICULTURAL UNIVERSITY,
              REPRESENTED BY ITS REGISTRAR, VELLANIKKARA, THRISSUR-680
              686.

     2        REGISTRAR, KERALA AGRICULTURAL UNIVERSITY,
              VELLANIKKARA, THRISSUR-680 686.


OTHER PRESENT:

              SRI. ROBSON PAUL-S.C.




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13434 OF 2021
                                       2

                                JUDGMENT

This writ petition is filed seeking the following relief:-

"I. To issue a writ of mandamus or any other appropriate writ, order or direction to respondents to take a decision on Exhibits P6 & P7 within such time fixed by this Hon'ble Court not later than 10 days."

2. Heard the learned counsel for the petitioner and

the learned Standing Counsel appearing for the

respondents.

3. The learned counsel for the petitioner submits that

the petitioner had work as Casual labourer on daily wages in

the College of Agriculture, Vellayani. Relying on Ext.P3, it

submitted that the request of the petitioner before the

respondents made in Exts.6 and P7 is liable to be

considered.

4. The learned Standing Counsel for the University

submits that Ext.P3 is not applicable to the University and

that it is specifically with regard to farms under the WP(C) NO. 13434 OF 2021

agriculture department that Ext.P3 has been issued.

However, in view of the fact that the petitioner has

approached the respondents with Exts.P6 and P7

representations, I am of the opinion that it is for the

respondents to take a decision on the same.

5. There will, accordingly, be a direction to the

respondents to take up, consider and pass orders on Exts.P6

and P7 representations, in accordance with, within a period

of two months from the date of receipt of a copy of this

judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE Bng/02.08.2021 WP(C) NO. 13434 OF 2021

APPENDIX OF WP(C) 13434/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF EXPERIENCE CERTIFICATE DATED 19.08.2010 AS REGARD THE EMPLOYMENT ON DAILY WAGES FROM 01.12.2009 TO 01.01.2010 BY ASSISTANT DIRECTOR AND HEAD OF DEPARTMENT OF AGRICULTURAL ENTOMOLOGY.

Exhibit P2 TRUE COPY OF CERTIFICATE DATED 07.08.2010 AS REGARD HIS ENGAGEMENT IN FIELD WORK IN DEPARTMENT OF OLERICULTURE.

Exhibit P3 TRUE COPY OF GO NO.161/2017/AGRICULTURE DATED 13.12.2017 BY DEPARTMENT OF AGRICULTURE (FARMS) OF GOVERNMENT OF KERALA.

Exhibit P4 TRUE COPY OF REPRESENTATION DATED 06.05.2019 SEEKING RECOGNITION AS CASUAL WORKER AND ENGAGEMENT ON ROTATION BASIS BEFORE 2ND RESPONDENT.

Exhibit P5 TRUE COPY OF JUDGMENT DATED 04.07.2019 IN WPC NO.18281/2019.

Exhibit P6 TRUE COPY OF REPRESENTATION DATED 17.08.2019 SUBMITTED BY PETITIONER BEFORE THE 2ND RESPONDENT.

Exhibit P7 TRUE COPY OF REPRESENTATION DATED 05.11.2020 SUBMITTED BY PETITIONER BEFORE 2ND RESPONDENT.