Sweety R. Chandran vs State Of Kerala
2021 Latest Caselaw 21347 Ker

WP(C) No.1321/2021                        1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR. JUSTICE SUNIL THOMAS
             Friday, the 29th day of October 2021 / 7th Karthika, 1943
                             WP(C) NO. 1321 OF 2021(M)
   PETITIONER:

          SWEETY R. CHANDRAN, AGED 27 YEARS, W/O.ASWIN G., ACCREDITED
          ENGINEER, THIKKODI GRAMA PANCHAYAT, THIKKODI, KOZHIKODE - 673 529.
          RESIDING AT PRASADAM HOUSE, THIKKODI P.O., KOZHIKODE DISTRICT - 673
          529.

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT, LOCAL
         SELF GOVERNMENT DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM - 695
         001.
      2. DIRECTOR OF PANCHAYATS, THIRUVANANTHAPURAM - 695 001.
      3. RURAL DEVELOPMENT COMMISSIONER AND MISSION DIRECTOR, MAHATMA GANDHI
         NATIONAL RURAL EMPLOYMENT GUARANTEE SCHEME, FIRST FLOOR, PUNARJANI,
         T.C.26/1333(2), PANAVILA JUNCTION, THIRUVANANTHAPURAM - 695 001.
      4. PROGRAMME CO-ORDINATOR/DISTRICT COLLECTOR, D.S.M.S.BUILDING, P.O.BOX
         NO.9, CIVIL STATION, KOZHIKODE - 673 001.
      5. PROJECT DIRECTOR AND JOINT PROGRAMME CO-ORDINATOR, D.S.M.S.BUILDING,
         P.O.BOX NO.9, CIVIL STATION, KOZHIKODE - 673 001.
      6. THIKKODI GRAMA PANCHAYAT, REPRESENTED BY ITS SECRETARY, THIKKODI,
         KOZHIKODE - 673 529.
      7. SECRETARY, THIKKODI GRAMA PANCHAYAT, THIKKODI, KOZHIKODE - 673 529.
      8. THE PANCHAYAT COMMITTEE, REPRESENTED BY ITS PRESIDENT, THIKKODI
         GRAMA PANCHAYAT, THIKKODI, KOZHIKODE - 673 529.


        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 give an interim direction to the respondents to retain the
   petitioner as Accredited Engineer in Thikkodi Grama Panchayat, Kozhikode
   by keeping Exhibits P2 and P7 in abeyance subject to the result of the
   writ petition.


        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
   28.09.2021 and upon hearing the arguments of M/S KALEESWARAM RAJ, VARUN
   C.VIJAY and MAITREYI S. HEGDE, Advocates for the petitioners and of
   M/S K.S.ARUN KUMAR and JUSTINE JACOB, Advocates for R6, R7 and R8, the
   court passed the following:
 WP(C) No.1321/2021                           2/2




                                        ORDER

Respondents granted time to file additional counter affidavit. Learned counsel for the petitioner invited my attention to the judgment in WA No.807/2021 of the Division Bench of this Court. Await instructions. Interim order is extended till the next posting date.

Post on 06.12.2021

Sd/- SUNIL THOMAS, JUDGE

29-10-2021 /True Copy/ Assistant Registrar