S.S. Jayaraj vs The State Of Kerala
2021 Latest Caselaw 21085 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943
                       WP(C) NO. 22331 OF 2021
PETITIONER:

           S.S. JAYARAJ
           AGED 65 YEARS
           S/O. CHITHARANNIYA,
           SREEVILASAM,RAJAKUMARI SOUTH. P.O.,
           IDUKKI DISTRICT, PIN-685 619

           BY ADV N.P.PRAJEESH



RESPONDENTS:

     1     THE STATE OF KERALA
           REPRESENTED BY THE SECRETARY TO GOVERNMENT,
           INDUSTRIAL DEPARTMENT, GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM,PIN-695 001

     2     THE COMMISSIONER,
           INDUSTRIES DEVELOPMENT COMMISSIONERATE,
           INDUSTRIES AND COMMERCE,
           THIRUVANANTHAPURAM,PIN-695 001

     3     THE GENERAL MANAGER,
           DISTRICT INDUSTRIAL ESTATE,
           IDUKKI COLONY P.O., CHERUTHONI,
           IDUKKI DISTRICT,PIN-685 602


OTHER PRESENT:

           SMT. K AMMINIKUTTY - SR GP



  THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 20.10.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22331 OF 2021
                                2




                          JUDGMENT

The petitioner singularly seeks that the 3 rd respondent -

General Manager of the District Industrial Center, be directed

to take up Exts.P7 and P9 representations of hers and dispose

them of, after adverting to Ext.P6 proceedings, which had

been issued in favour of a person identically situated.

2. The learned Senior Government Pleader - Smt.

K.Amminikutty, submitted that if the petitioner only requires

Exts.P7 and P9 to be taken up and disposed of by the 3 rd

respondent, there does not appear to be any legal impediment

in doing so; however, praying that this Court may not make

any affirmative declarations in favour of the petitioner in this

judgment and leave it to the said authority to take an apposite

decision as per law.

Taking note of the afore submissions, I allow this writ

petition, directing the 3rd respondent to take up Exts. P7 and

P9 applications of the petitioner and dispose of the same,

after affording an opportunity of being heard to her, as

expeditiously as is possible, but not later than one month WP(C) NO. 22331 OF 2021

from the date of receipt of a copy of this judgment.

Needless to say, while the afore exercise is completed,

the 3rd respondent will advert to Ext.P6, which is stated to be

the proceedings issued in favour of a similarly situated person

and his consideration of the same shall be reflected in the

resultant order.

Sd/-

DEVAN RAMACHANDRAN JUDGE ANB WP(C) NO. 22331 OF 2021

APPENDIX OF WP(C) 22331/2021

PETITIONER EXHIBITS

Exhibit P1 PHOTOCOPY OF THE COMMUNICATION FROM THE OFFICE OF THE 3RD RESPONDENT DATED 17.03.2021

Exhibit P2 PHOTOCOPY OF THE APPLICATION UNDER THE RIGHT TO INFORMATION ACT DATED 04.04.2021

Exhibit P3 PHOTOCOPY OF THE REQUEST SUBMITTED BY THE PETITIONER DATED 20.04.2021

Exhibit P4 PHOTOCOPY OF THE INFORMATION FROM THE STATE PUBLIC INFORMATION OFFICER & MANAGER (E I) UNDER THE RIGHT TO INFORMATION ACT, DATED 17.05.2021

Exhibit P5 PHOTOCOPY OF THE APPEAL FILED BY THE PETITIONER DATED 11.06.2021

Exhibit P6 PHOTOCOPY OF THE INFORMATION ISSUED BY THE 3RD RESPONDENT DATED 13.07.2021

Exhibit P7 PHOTOCOPY OF THE REQUEST SEND BY THE PETITIONER TO THE 3RD RESPONDENT, DATED 12.08.2021

Exhibit P8 PHOTOCOPY OF THE POSTAL ACKNOWLEDGMENT

Exhibit P9 PHOTOCOPY OF THE REQUEST SENT BY THE PETITIONER TO THE 3RD RESPONDENT,DATED 29.08.2021