Sudheesh T.S vs The Cochin Municipal Corporation
2021 Latest Caselaw 23167 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
           THE HONOURABLE MR. JUSTICE SUNIL THOMAS
  WEDNESDAY, THE 24TH DAY OF NOVEMBER 2021 / 3RD AGRAHAYANA,
                            1943
                   WP(C) NO. 22664 OF 2021
PETITIONERS:

    1     SUDHEESH T.S
          AGED 43 YEARS
          S/O T.V.SURENDRAN,
          THAIPARAMBIL HOUSE,
          PONNURUNNI, KOCHI-682019.

    2     SHEEJA RAJEEV
          AGED 45 YEARS
          D/O P.S.RAJAN, ONAKKAVIL, PALLURUTHY,
          KOCHI-682006.

    3     PRESTINA D'CRUZ
          AGED 45 YEARS
          D/O MANUAL D'CRUZ, KARUVILLI HOUSE,
          THOPPUMPADY, KOCHI-682005.

    4     SHEELA JOSY
          AGED 57 YEARS
          D/O E.D RAPHEL, ALAMPARAMBIU, CATHERINE CONVENT,
          COMPANY PARAMBU, EDAKOCHI-682006.

    5     KUSUMAM KUMARAN
          D/O PADMANABHAN, PAYATTUPARAMBIL,
          EDAKOCHI-682006.

    6     PUSHPA DINESAN
          AGED 55 YEARS
          D/O PRABHAKARAN, THANDASSERY HOUSE,
          KUMBALANGI, KOCHI-682007.

          BY ADVS.
          SALIM V.S.
          TOLY DAS
          A.M.FOUSI
 WPC NO.22664 OF 2021
                                      2


RESPONDENTS:

     1       THE COCHIN MUNICIPAL CORPORATION
             REPRESENTED BY ITS SECRETARY, CORPORATION OF
             COCHIN OFFICE, PARK AVENUE, COCHIN-682011.

     2       STATE OF KERALA
             REPRESENTED BY ITS SECRETARY, LOCAL SELF
             GOVERNMENT, THIRUVANANTHAPURAM-695001.

             BY ADVS.
             SMT.PARVATHY KOTTOL, GP
             SRI.K.B.ARUNKUMAR, SC
             SAJAN MANNALI
             AADITHYAN S.MANNALI

      THIS    WRIT       PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION     ON       24.11.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WPC NO.22664 OF 2021
                                    3




                             JUDGMENT

Dated this the 24th day of November, 2021

Petitioners are contingent sanitation workers on

daily wages engaged by the first respondent.

Pursuant to Ext.P2 judgment of this Court, first

respondent included the names of the petitioners in

the CLR Priority List. Ext.P4 request for approval

was submitted by the Secretary, Cochin Corporation

to the Secretary, Local Self Government,

Thiruvananthapuram by communication dated

26.06.2021.

2. After having heard the learned Counsel for

the petitioners, learned Standing Counsel and the

learned Government Pleader, I am inclined to

dispose of the writ petition itself with a direction to

the second respondent to pass appropriate orders

on Ext.P4, as expeditiously as possible, at any rate, WPC NO.22664 OF 2021

within an outer limit of two months from today.

The Writ Petition is accordingly disposed of.

Sd/-

SUNIL THOMAS

JUDGE SKP/24-11 WPC NO.22664 OF 2021

APPENDIX OF WP(C) 22664/2021

PETITIONERS' EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REPRESENTATION DATED 29.01.2018 SUBMITTED BEFORE THE 1ST RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HONORABLE COURT DATED 14.03.2018 IN WPC NO.5786/2018.

EXHIBIT P3 TRUE COPY OF THE ORDER DATED 17.12.2018 PASSED BY THE 1ST RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE LETTER DATED 26.02.2021 OF THE 1ST RESPONDENT ALONG WITH THE LEGIBLY TYPED COPY.

RESPONDENTS' EXHIBITS: NIL

TRUE COPY

P.A.TO JUDGE