Anil Kumar G vs State Of Kerala
2021 Latest Caselaw 21156 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
           THE HONOURABLE MR. JUSTICE SUNIL THOMAS
 WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943
                   WP(C) NO. 22304 OF 2021
PETITIONERS:

    1     ANIL KUMAR G.,
          AGED 37 YEARS
          S/O. GOPI, PUTHANPURAKKAL HOUSE,
          ADIYAKNADIYOOR, THAVALAM POST,
          PALAKKAD DISTRICT-678582.

    2     BINDU THOMAS,
          AGED 38 YEARS
          D/O. R. SASI, UDUPUZHAYIL HOUSE,
          PAKKULAM, THAVALAM POST,
          PALAKKAD DISTRICT-678582.

    3     SUJA S.,
          AGED 36 YEARS
          D/O. SUKUMARAN, SUJA BHAVAN,
          AGALI POST, NELLIPPATHI, MANNARKKAD,
          PALAKKAD DISTRICT-678581.

    4     AJITHA M.S.,
          AGED 50 YEARS
          D/O. M.N. SREEDHARAN, MADATHIL HOUSE,
          KALKKANDI POST, PALAKKAD DISTRICT-678582.

          BY ADV V.RAMKUMAR NAMBIAR

RESPONDENTS:

    1     THE STATE OF KERALA,
          REPRESENTED BY CHIEF SECRETARY, GOVERNMENT
          SECRETARIAT, THIRUVANANTHAPURAM-695001.

    2     THE PRINCIPAL SECRETARY,
          LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT
          SECRETARIAT, THIRUVANANTHAPURAM-695001.
 WP(C) NO. 22304 OF 2021
                                    2

     3       THE DIRECTOR,
             KERALA INSTITUTE OF LOCAL ADMINISTRATION (KILA),
             MULANKUNNATHUKAVU P.O.,
             THRISSUR DISTRICT-680581.

             BY ADVS.
             SMT. PARVATHY KOTTOL, GP
             SRI.V.A MUHAMMED, SC

      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. 22304 OF 2021
                                         3




                                 JUDGMENT

Dated this the 20th day of October, 2021

The petitioners are the employees of erstwhile

Attapady Hill Area Development Society (AHADS).

The petitioners, lost their employment when AHADS

was taken over. They moved this Court and by virtue

of Ext.P1 judgment, a direction was issued for

consideration of absorption of them into Government

Service. Ext.P6 is the representation submitted by

the petitioners before the second respondent,

requesting consideration of their grievance of not

being absorbed into Government Service. The

grievance of the petitioners is that inspite of

considerable delay, Ext.P6 representation has not

been taken up and considered by the second

respondent.

2. After hearing the learned Counsel for the

petitioner, the learned Government Pleader and the

learned Standing Counsel for the third respondent, WP(C) NO. 22304 OF 2021

Kerala Institute of Local Administration (KILA), Sri. V.

A. Muhammed, I am inclined to dispose of the Writ

Petition at the threshold, by directing the second

respondent to take up, consider and dispose of on

merits, Ext.P6 representation, as expeditiously as

possible, at any rate, within a period of three months

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

The Writ Petition is disposed of as above.

Sd/-

SUNIL THOMAS

JUDGE SKP/20-10 WP(C) NO. 22304 OF 2021

APPENDIX OF WP(C) 22304/2021

PETITIONERS' EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 10/03/2020 IN WPC NO.7225/2020.

EXHIBIT P2 TRUE COPY OF THE GO(MS) NO.192/2020 DATED 22/12/2020.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 07/07/2021 IN WPC NO.21628/2012.

EXHIBIT P4 TRUE COPY OF THE GO(MS) NO.56/2021/LSGD DATED 19/02/2021.

EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED 29/07/2021 IN WPC NO. 15136/2021.

EXHIBIT P6 TRUE COPY OF THE REPRESENTATION DATED 25/08/2021 SUBMITTED BY THE PETITIONERS' BEFORE THE SECOND RESPONDENT.

EXHIBIT P7 TRUE COPY OF THE POSTAL ACKNOWLEDGMENT CARD DATED 03/09/2021 ISSUED BY THE 2ND RESPONDENT.

RESPONDENTS' EXHIBITS: NIL

TRUE COPY

P.A.TO JUDGE