Ramshad Rahim vs The State Of Kerala
2021 Latest Caselaw 7037 Ker

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT

                    THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR

                                            &

                         THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

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

                                 WP(C).No.13401 OF 2015(S)

PETITIONERS:

         1        RAMSHAD RAHIM, AGED 29 YEARS, SON OF ABDUL RAHIM, ARAFA MANZIL, PADA
                  NORTH, KARUNAGAPPALLY, KOLLAM-690 518

         2        SHAMEENA BEEGUM S, AGED 32 YEARS
                  W/O.NADEER SHAW T.A, KAROOR PUTHEN VEEDU, PULIYOOR VANCHI EAST,
                  THAZHAVA P.O, KARUNAGAPPALLY, KOLLAM

                  BY ADVS.
                  SRI.P.B.SAHASRANAMAN
                  SRI.T.S.HARIKUMAR
                  SRI.K.JAGADEESH

RESPONDENTS:

         1        THE STATE OF KERALA, REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
                  THIRUVANANTHAPURAM 695 001

         2        THE SECRETARY, DEPARTMENT OF GENERAL ADMINISTRATION (MINORITY
                  WELFARE), SECRETARIAT, THIRUVANANTHAPURAM-695 001

         3        THE SECRETARY, DEPARTMENT OF PERSONNEL AND ADMINISTRATIVE REFORMS,
                  SECRETARIAT, THIRUVANANTHAPRUAM-695 001.

         4        THE SECRETARY, DEPARTMENT OF FINANCE, SECRETARIAT,
                  THIRUVANANTHAPURAM-695 001

         5        THE SECRETARY, PUBLIC SERVICE COMMISSION,PATTOM,THIRUVANANTHAPURAM

         6        DR.P NAZEER, SEERA,VELLAYANI JUNCTION, NEMOM P.O,
                  THIRUVANANTHAPURAM-695 020.

                  SRI. TEK CHAND, SR GP FOR R1 TO R4
                  SRI. P.CHANDRASEKHAR FOR R6
                  R1 BY ADV. SRI.P.A.MOHAMMED SHAH
                  R1 BY ADV. SMT.P.M.MAZNA MANSOOR
                  R1 BY ADV. SRI.S.PRASANTH
                  SRI.P.C.SASIDHARAN SC FOR R5

      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 01-03-2021 , THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.13401 OF 2015(S)
                                           :: 2 ::




                                        JUDGMENT

Dated this the 1st day of March 2021

S.MANIKUMAR, C.J.

This writ petition is filed seeking direction to the respondents 1 to 3

to formulate Special Rules for the appointment of the post including the

post of Director in the Minority Welfare Department immediately.

On this day, when the matter came up for hearing,

Sri.T.S.Harikumar, learned counsel on record submitted that the subject

matter has become infructuous.

Placing on record the above submission of learned counsel for the

petitioner, writ petition is dismissed as infructuous.

sd/-

S.MANIKUMAR CHIEF JUSTICE

sd/-

SHAJI P. CHALY JUDGE jes WP(C).No.13401 OF 2015(S) :: 3 ::

APPENDIX

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE PHOTOSTAT COPY OF THE G.O(P0 NO 2/2011/GAD DATED 01-01-2011

EXHIBIT P2 TRUE PHOTOCOPY COPY OF THE G.O(MS) NO 1/2011 GAD DTED 01-01-2011.

EXHIBIT P3 TRUE PHOTSTAT COPY OF THE G.O(MS) NO 263/2011/GAD DATED 25-08-2011.

EXHIBIT P4 TRUE PHOTOCOPY OF THE NEWS PAPER REPORT IN MANGALAM DATED 16-07-2013.

EXHIBIT P5 TRUE PHOTOCOPY OF THE NEWS PAPER REPORT IN MANGALAM DAILY,DATED 10-12-2014.

EXHIBIT P6 TRUE PHOTOSTAT COPY OF THE NEWS PAPER REPORT IN KERALAKAUMUDI DAILY,DATED 10-12-2014.

EXHIBIT P7 THE NEWS ITEM PUBLISHED IN KERALA KAUMUDU DAILY,DATED 13-12-2013.

EXHIBIT P8 TRUE PHOTOCOPY OF THENES PAPER REPORT IN MANGALAM DAILY,DATED 27-04-2015.

EXHIBIT P9 TRUE PHOTOSTAT COPY OF THE REPRESENTATION OF PETITIONERS DATED 27-04-2015.

// True copy //

P.S. to Judge