A.S.Nisha vs Kuttichal Grama Panchayath
2021 Latest Caselaw 7036 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     MONDAY, THE 01ST DAY OF MARCH 2021 / 10TH PHALGUNA, 1942

                      WP(C).No.14661 OF 2014(G)


PETITIONER:

               A.S.NISHA, GURUVIHAR, UTHARAMKKODE, KOTTOOR P.O.,
               KUTTICHAL, THIRUVANANTHAPURAM.

               BY ADVS.
               SRI.K.JAJU BABU (SR.)
               SRI.BRIJESH MOHAN
               SMT.M.U.VIJAYALAKSHMI

RESPONDENTS:

      1        KUTTICHAL GRAMA PANCHAYATH
               KUTTICHAL P.O., THIRUVANANTHAPURAM DISTRICT,
               PIN - 695 574. REPRESENTED BY ITS SECRETARY.

      2        THE SECRETARY
               KUTTICHAL GRAMA PANCHAYATH, KUTTICHAL P.O.,
               THIRUVANANTHAPURAM, PIN - 695 574.

      3        THE JOINT PROGRAMME CO-ORDINATOR
               MAHATMA GANDHI NATIONAL RURAL EMPLOYMENT
               GUARANTEE SCHEME, VATTIYOORKAVU P.O.,
               THIRUVANANTHAPURAM - 695 013.

      4        V.S.CHITHRA
               ACCOUNTANT - CUM-DATA ENTRY OPERATOR, KUTTICHAL GRAMA
               PANCHAYATH, KUTTICHAL P.O., THIRUVANANTHAPURAM, -
               695 574.

      5        V.S.DEEPA, ACCOUNTANT-CUM-DATA ENTRY OPERATOR,
               KUTTICHAL GRAMA PANCHAYATH, KUTTICHAL P.O.,
               THIRUVANANTHAPURAM, PIN - 695 574.

               SRI.P.G.PRAMOD
               SRI.SUNIL KUMAR KURIAKOSE-GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
01.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.14661 OF 2014(G)

                                          2


                                  JUDGMENT

Dated this the 1st day of March 2021

This writ petition has been filed as early as in the year

2014 impugning Ext.P4; as per which, the petitioner's

engagement as an Accountant-cum-Data Entry Operator on

contract has been terminated. The petitioner, consequently,

prays that respondents 1 and 2 be directed to permit her to

continue in the said position, until a regular appointment is

made.

2. When this matter was called today, the learned

counsel for the petitioner submitted that he has no

instructions from his client as to what happened to this case

for the last more than six years when this case has been

pending and prayed that this writ petition be called after few

days.

3. However, I notice that the petitioner has not been able

to secure any interim order in this case until now. Obviously,

therefore, her engagement on contract may have been not

renewed in the last more than seven years when this matter

has been pending and I am, therefore, not sure if any further WP(C).No.14661 OF 2014(G)

orders will be required in this writ petition.

In the afore circumstances, I close this writ petition

finding it to have become infructuous; however, leaving liberty

to the petitioner to seek a rehearing, if any further orders are

still found necessary.

                                         Sd/- DEVAN RAMACHANDRAN

     STU                                          JUDGE