Radhakrishnan P.P vs The State Of Kerala
2021 Latest Caselaw 20523 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943
                       WP(C) NO. 20844 OF 2021
PETITIONER/S:

               RADHAKRISHNAN P.P
               AGED 59 YEARS, S/O C.K. KUNHIRAMAN,
               NAVROOP, ARIMBRA, MULLAKODI, KANNUR.
               BY ADVS.
               R.SUNIL KUMAR
               A.SALINI LAL

RESPONDENTS:

    1          THE STATE OF KERALA
               REP BY THE ADDL. CHIEF SECRETARY,
               KERALA PUBLIC WORKS DEPARTMENT,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695 001.
    2          THE PROJECT DIRECTOR
               KERALA STATE TRANSPORT PROJECT,
               JAGAD BUILDINGS, KOWDIAR P.O.,
               THIRUVANANTHAPURAM-695 003.
    3          THE EXECUTIVE ENGINEER
               KERALA STATE TRANSPORT PROJECT DIVISION,
               PWD ROADS DIVISION, KANNUR-670 013.
    4          THE DISTRICT COLLECTOR,
               KANNUR DIST., COLLECTORATE,
               KANNUR-670 002.
    5          INDIAN OIL CORPORATION LIMITED,
               REP BY ITS DEPUTY GENERAL MANAGER,
               GROUND FLOOR, PREMIER PARK,
               INCHAKKAL BYE PASS ROAD,
               VALLAKKADAVU P.O.,
               THIRUVANANTHAPURAM-695 008
               BY SMT.B.VINITHA, SR.GOVERNMENT PLEADER

        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   01.10.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.20844 of 2021
                                           2




                           W.P.(C) No.20844 of 2021
                     -----------------------------------------------


                                  JUDGMENT

The issues raised by the petitioner in this writ

petition are covered by the decision of this Court in W.P.(C) No.

5973 of 2021 and connected cases. Ext.P6 is the judgment in

the said cases.

In the circumstances, the writ petition is disposed of

directing the respondents to extend the benefit of Ext.P6

judgment to the petitioner also.

Sd/-

P.B.SURESH KUMAR, JUDGE.

rkj W.P.(C) No.20844 of 2021

APPENDIX OF WP(C) 20844/2021

PETITIONER EXHIBITS Exhibit P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 04.7.2020 Exhibit P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 23.9.2020 Exhibit P3 COPY OF THE GO(MS) NO 46/2019/PWD DATED 22.10.2019 Exhibit P4 COPY OF THE GO(MS) NO 16/2020/PWD DATED 10.2.20 Exhibit P5 COPY OF THE RELEVANT PAGES OF GO(MS) NO 67/2020/PWD DATED 16.10.2020 Exhibit P6 COPY OF THE JUDGMENT OF WPC NO 5973/2021 DATED 12.8.2021