K.Laila vs The State Of Kerala
2021 Latest Caselaw 20680 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE SUNIL THOMAS
     TUESDAY, THE 5TH DAY OF OCTOBER 2021 / 13TH ASWINA, 1943
                      WP(C) NO. 21160 OF 2021
PETITIONER:

      1      K.LAILA
             AGED 51 YEARS
             D/O. KOYA,
             VELIMPARAMBIL HOUSE, ASRAMAM WARD,
             AVALOOKUNNU P.O., ALAPPUZHA, PIN-686006.

             BY ADVS.
             P.K.IBRAHIM
             SREEJI K.B.
             FATHIMA FIDHA

RESPONDENTS:

      1      THE STATE OF KERALA
             REPRESENTED BY THE PRINCIPAL SECRETARY, DEPARTMENT
             OF COIR INDUSTRY (E) DEPARTMENT, GOVERNMENT
             SECRETARIAT, THIRUVANANTHAPURAM, PIN-695001.

      2      THE KERALA COIR WORKERS WELFARE FUND BOARD,
             HEAD OFFICE, ALAPPUZHA, VELLAKINARU, ALAPPUZHA,
             PIN-688011, REPRESENTED BY ITS CHIEF EXECUTIVE
             OFFICER.

             BY ADVS.
             SMT.PARVATHY KOTTOL, GP
             SRI.P SHANES MATHER, SC

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   05.10.2021,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 21160 OF 2021
                                    2




                                JUDGMENT

Dated this the 05th day of October, 2021

Adv. P. Shanes Methar took notice for the Coir

Board.

2. The petitioner who is engaged as a sweeper,

at the Head Office of the second respondent at

Alappuzha, on a consolidated pay, claiming that she

has been working for the past 4 years, sought

regularisation of her service. A representation was

submitted on 20.02.2018 before the first respondent.

Since it was not responded, she addressed a

communication dated 12.10.2020. Pursuant there to, it

is seen that the Coir Board by Ext.P9 communication

recommended for regularisation of her employment.

The matter is now pending consideration before the

Government. The limited prayer sought by the

petitioner is for a direction to the first respondent to

consider and pass orders pursuant to Ext.P6, Ext.P8

and Ext.P9.

WP(C) NO. 21160 OF 2021

3. Heard the learned Counsel for the petitioner,

learned Standing Counsel for the Coir Board and also

the learned Government Pleader, I am inclined to

dispose of the Writ Petition itself by directing the

Government to pass appropriate orders pursuant to

Ext.P6, Ext.P8 and Ext.P9, as expeditiously as possible,

at any rate, within a period of two months from the

date of receipt of a copy of this judgment.

The Writ Petition is accordingly, disposed of.

Sd/-

SUNIL THOMAS

JUDGE SKP/5-10 WP(C) NO. 21160 OF 2021

APPENDIX OF WP(C) 21160/2021

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE INTERIM ORDER DATED 20.08.2001 IN O.P.NO.24825/2001. EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 03.08.2005 IN W.A.NO.2554/2002. EXHIBIT P3 TRUE COPY OF THE ORDER DATED 02.09.2006 OF THE 2ND RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE COMMUNICATION DATED 14.11.2006.

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 18.12.2010 ADDRESSED TO THE HON'BLE MINISTER IN CHARGE OF THE COIR BOARD. EXHIBIT P6 TRUE COPY OF THE REPRESENTATION SUBMITTED TO THE 2ND RESPONDENT DATED 20.02.2018 FOR BEING FORWARDED TO THE 1ST RESPONDENT.

EXHIBIT P7 TRUE COPY OF THE LETTER DATED 27.02.2018 BY 2ND RESPONDENT FORWARDING EXT.P6 TO THE 1ST RESPONDENT.

EXHIBIT P8 TRUE COPY OF THE LETTER DATED 12.10.2020 ADDRESSED BY THE 2ND RESPONDENT TO THE 1ST RESPONDENT.

EXHIBIT P9 TRUE COPY OF THE LETTER DATED 10.08.2021 OF THE 2ND RESPONDENT SEEKING ORDERS REGULARIZING THE SERVICE OF THE PETITIONER BY THE GOVERNMENT. EXHIBIT P10(A) TRUE COPY OF THE ORDER (G.O.

(MS)NO.118/2005/ID) DATED 27.08.2005. EXHIBIT P10(B) TRUE COPY OF THE ORDER (G.O(MS)NO.78/2011/ID) DATED 01.03.2011.

RESPONDENTS' EXHIBITS: NIL

TRUE COPY

P.A.TO JUDGE