P. Santhosh vs The State Of Kerala
2021 Latest Caselaw 23333 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE SUNIL THOMAS
   THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                       WP(C) NO. 36597 OF 2017
PETITIONER/S:
     1     P. SANTHOSH, S/O.BALAKRISHNAN NAIR, AGED 43
           YEARS,MENIKANDATHIL HOUSE, AMBALATHUKULANGARA, CHELANNUR,
           KOZHIKODE 673616

     2     P.M. LIJAMOL, D/O.ASHOKAN P.M. AGED 35 YEARS, PRASOBH
           PURAM, KANNANKARA PO, CHELLANNUR,KOZHIIKODE 673616

           BY ADV SMT.SHAMEENA SALAHUDHEEN


RESPONDENT/S:
     1     THE STATE OF KERALA
           REPRESENTED BY ITS SECRETARY TO GOVERNMENT,LOCAL SELF
           GOVERNMENT DEPARTMENT,GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM, 695001

     2     JOINT DEVELOPMENT COMMISSION AND JOINT PROGRAMME
           COORDINATOR JPC, MAHATMA GANDHI NATIONAL RURAL EMPLOYMENT
           GUARANTEE SCHEME (MGNEGS) KOZHIKODE

     3     CHELANNUR GRAMA PANCHAYATH, CHELANNUR, KOZHIKODE
           673616,REPRESENTED BY ITS SECRETARY

     4     THE SECRETARY, CHELANNUR GRAMA PANCHAYATH,
           CHELANNUR,KOZHIKODE 673616

     5     MISSION DIRECTOR AND COMMISSIONER OF RURAL DEVELOPMENT
           MAHATMA GANDHI, NATIONAL RURAL EMPLOYMENT,GUARANTEE
           SCHEME (KERALA), FIRST FLOOR, PUNARJANI, TC.NO. 26/1332
           (2),PANAVILA JUNCTION, THIRUVNANTHAPURAM 695001

           BY ADVS.
           SRI.K.RAKESH ROSHAN, SMT.THUSHARA.V, GP V.VENUGOPAL


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 36597 OF 2017           2

                           JUDGMENT

The learned counsel for the petitioners submitted that

the matter has become infructuous. This is recorded and the

writ petition is closed.

Sd/-

SUNIL THOMAS, JUDGE R.AV

APPENDIX OF WP(C) 36597/2017

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE EXPERIENCE CERTIFICATE ISSUED BY THE 4TH RESPONDENT IN FAVOUR OF THE 1ST PETITIONER

EXHIBIT P2 A TRUE COPY OF THE EXPERIENCE CERTIFICATE ISSUED BY THE 4TH RESPONDENT IN FAVOUR OF THE 2ND PETITIONER

EXHIBIT P3 A TRUE COPY OF THE COMMUNICATION DATED 06.01.2016 ISSUED BY THE 5TH RESPONDENT

EXHIBIT P4 A TRUE COPY OF THE DECISION DATED 28.03.2017 TAKEN BY THE 3RD RESPONDENT

EXHIBIT P5 A TRUE COPY OF THE DECISION DATED 22.04.2017 TAKEN BY THE 3RD RESPONDENT

EXHIBIT P6 A TRUE COPY OF THE INTERIM ORDER DATED 06.07.2017 PASSED IN WA.NO. 1417/2017 BY DIVISION BENCH OF THIS HON'BLE COURT

EXHIBIT P7 A TRUE COPY OF THE INTERIM ORDER DATED 23.08.2017 PASSED IN WA.NO. 1417/2017 BY DIVISION BENACH OF THIS HON'BLE COURT