Biju Ramakrishnan vs The Deputy Director
2021 Latest Caselaw 12928 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
        MONDAY, THE 14TH DAY OF JUNE 2021 / 24TH JYAISHTA, 1943
                        WP(C) NO. 12170 OF 2021
PETITIONER/S:

            BIJU RAMAKRISHNAN
            AGED 42 YEARS
            MATTATHIL HOUSE, VELLAYAMKUDY, KATTAPPANA-685515.

            BY ADV K.M.KURIAN



RESPONDENT/S:

    1       THE DEPUTY DIRECTOR
            THE DAIRY DEVELOPMENT DEPARTMENT, IIIRD FLOOR,
            MINI-CIVIL STATION, THODUPUZHA, PIN-685584.

    2       THE ASSISTANT DAIRY DEVELOPMENT OFFICER,
            NIRMALACITY, VAZHAVARA P.O., PIN-685515, KATTAPPANA.

    3       NIRMALACITY KSHEEROLPADAKA SAHAKARANA-SANGOM,
            NIRMALACITY, VAZHAVARA P.O., PIN-685515, KATTAPPANA,
            REPRESENTED BY ITS SECRETARY.

    4       THE PRESIDENT,
            NIRMALACITY KSHEEROLPADAKA SAHAKARANA-SANGOM,
            NIRMALACITY, VAZHAVARA P.O., PIN-685515, KATTAPPANA.

            R1 & R2 BY GOVT.PLEADER SRI BIJOY CHANDRAN



    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
 14.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12170 OF 2021                  2


                             JUDGMENT

Admit. The learned Government Pleader takes notice for

respondents 1 & 2.

2. The writ petition has been filed challenging the denial of

continuation of the employment of the petitioner by respondents 3

& 4. The petitioner has preferred Ext.P6 representation before the

1st respondent and prays that the same may be directed to be

disposed of within a time frame.

3. Heard. In the light of the limited prayers made by the

petitioner, there is no necessity to issue notice to the respondents

3 & 4.

4. The writ petition is disposed of directing the 1 st

respondent to consider and pass orders on Ext.P6 within one

month from the date of receipt of a copy of this judgment after

hearing the petitioner and respondents 3 & 4. If it is not possible

for a personal hearing, the hearing can be conducted in the virtual

mode.

Sd/--

T.R.RAVI JUDGE Pn

APPENDIX OF WP(C) 12170/2021

PETITIONER EXTS:

Exhibit P1 TRUE COPY OF THE CERTIFICATE ISSUED BY THE 3RD RESPONDENT DATED 25.2.11.

Exhibit P2 TRUE COPY OF THE CERTIFICATE ISSUED BY THE 1ST RESPONDENT DATED 14.8.13.

Exhibit P3 TRUE COPY OF THE LETTER ISSUED BY THE 3RD RESPONDENT DATED 7.6.14.

Exhibit P4 TRUE COPY OF THE MEDICAL RECORDS OF THE PETITIONER DATED 9.9.15.

Exhibit P5 TRUE COPY OF VOUCHER DATED 16.5.21.

Exhibit P5(A) TRUE COPY OF VOUCHER DATED 31.5.21.

Exhibit P6 TRUE COPY OF REPRESENTATION GIVEN BY THE PETITIONER TO THE 1ST RESPONDENT DATED 31.5.21.