Citation : 2021 Latest Caselaw 20465 Ker
Judgement Date : 1 October, 2021
WP(C) No.13205/2020 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
Friday, the 1st day of October 2021 / 9th Aswina, 1943
WP(C) NO. 13205 OF 2020(A)
PETITIONER:
DHAYAMOL T.F. AGED 40 YEARS W/O.SAJEEVAN.P.K., PUTHENPURAYIL HOUSE,
VAIKAPRAYAR P.O., VAIKOM, KOTTAYAM DISTRICT, KERALA, PIN-686 146.
RESPONDENTS:
1. THE STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT,
SOCIAL JUSTICE DEPARTMENT, 1ST FLOOR, SOUTH BLOCK, SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695 001.
2. THE DISTRICT SOCIAL JUSTICE OFFICER, OFFICE OF THE KOTTAYAM DISTRICT
SOCIAL JUSTICE, MINI CIVIL STATION, PUTHENANGADY, THIRUNAKKARA,
KERALA, PIN-686 001.
3. THE CHILD DEVELOPMENT PROJECT OFFICER, OFFICE OF THE CHILD
DEVELOPMENT PROJECT OFFICER, CHALAPARAMBU, VAIKOM, PIN-686 141.
4. UDAYANAPURAM GRAMA PANCHAYATH, NADUVILE, VAIKOM, KOTTAYAM-686 146,
REPRESENTED BY ITS SECRETARY.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct respondents 2 and 3 to appoint the petitioner provisionally to the post of
Anganwadi worker in the existing vacancy of Anganwadi worker with the Anganwadis in
Udayanapuram Grama Panchayath, pending disposal of the above Writ Petition (Civil).
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's order dated
03.08.2020 and upon hearing the arguments of M/S K.M.SATHYANATHA MENON,
KAVERY S THAMPI, Advocates for the petitioner, SENIOR GOVERNMENT PLEADER
for the respondents 1 to 3 and of SRI. S.RAJMOHAN,STANDING COUNSEL for the
respondent 4, the court passed the following:
WP(C) No.13205/2020 2/3
SUNIL THOMAS, J.
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W.P.(C) Nos.13205 & 13756 of 2020
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Dated this the 01st day of October, 2021
ORDER
The learned Government Pleader seeks time for
instructions. The learned Government Pleader shall get
specific instructions as to, what transpired after Ext.P3.
The respondent shall file statement positively before the
next posting date.
Post for hearing on 26.10.2021. Any further
appointment made to the posts in question in this case will
be subject to the result of the Writ Petition.
Sd/-
SUNIL THOMAS
JUDGE
SKP/1-10
01-10-2021 /True Copy/ Assistant Registrar
WP(C) No.13205/2020 3/3
APPENDIX OF WP(C) 13205/2020 EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 24.10.2019 IN WPC NO.20805/2019.
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