Kottarakkara Public Works ... vs State Of Kerala And Others
2021 Latest Caselaw 21686 Ker

WP(C) NO. 35308 OF 2011                   1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     TUESDAY, THE 2ND DAY OF NOVEMBER 2021 / 11TH KARTHIKA, 1943
                                WP(C) NO. 35308 OF 2011
PETITIONER/S:

               KOTTARAKKARA PUBLIC WORKS SKILLED WORKERS LABOUR
               CONTRACT CO-OP.
               KOTTARAKKARA, REPRESENTED BY ITS SECRETARY,
               REJANI.A.

               BY ADV SRI.T.V.AJAYAKUMAR



RESPONDENT/S:

       1       STATE OF KERALA AND OTHERS
               REPRESENTED BY THE CHIEF SECRETARY TO THE
               GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM-695 001.

       2       THE EXECUTIVE ENGINEER
               K.I.P(RB) DIVISION NO.2, KOTTARAKKARA-691 532.

       3       A.JOSEPH
               VAZHATHIL HOUSE, IDAMORE.P.O., PULUR, KOLLAM
               DISTRICT. PIN-691 307.

               BY ADV SRI.VINOY VARGHESE KALLUMOOTTILL



OTHER PRESENT:

               SMT.VIDYA KURIAKOSE, GP




       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    02.11.2021,         THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 35308 OF 2011           2




                       P.V.KUNHIKRISHNAN, J
                 --------------------------------------------
                     W.P.(C.) No.35308 of 2011
                    --------------------------------------
             Dated this the 2nd day of November, 2021


                              JUDGMENT

The counsel for the respondent submitted that the matter

is infructuous. If there is any fresh cause of action, the counsel

submitted that the petitioner may be allowed to approach the

appropriate authorities, in accordance to law. The petitioner is

free to approach the authorities, if there is any fresh cause of

action.

With this observation, this writ petition is closed.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX

PETITIONER'S EXHIBITS :

EXT.P1 TRUE COPY OF THE GO (MS) 135/97/CO-OP DATED

13.11.1997

EXT.P2 TRUE COPY OF THE JUDGMENT DATED 5.2.2009 OF

THIS HON'BLE COURT PASSED IN WPC NO.36527 OF 2008

EXT.P3 TRUE COPY OF THE GOVERNMENT ORDER DATED

18.6.2011

EXT.P4 TRUE COPY OF THE CERTIFICATE DATED 5.12.2011

EXT.P5 TRUE COPY OF THE ELIGIBILITY CERTIFICATE

DATED 7.1.2011

EXT.P6 TRUE COPY OF THE REPRESENTATION DATED

21.12.2011 SUBMITTED BY THE PETITIONER BEFORE THE 2ND

RESPONDENT

RESPONDENT'S EXHIBITS : NIL