P.M.Hassankutty vs Secretary To Government
2021 Latest Caselaw 21431 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                        WP(C) NO. 12602 OF 2011
PETITIONER:

          P.M.HASSANKUTTY
          PARAPPLIL HOUSE,
          KUMMANAM P.O., KOTTAYAM DISTRICT-686035.

          BY ADV SRI.P.SANTHOSH KUMAR (PANAMPALLI NAGAR)



RESPONDENTS:

    1     SECRETARY TO GOVERNMENT
          HIGHER EDUCATION DEPARTMENT,
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695 001.

    2     THE CONTROLLER OF STATIONERIES
          STATIONARY DEPARTMENT, THIRUVANANTHAPURAM-695 033.

    3     THE JOINT DIRECTOR
          DIRECTORATE OF HIGHER SECONDARY EDUCATION, HOUSING
          BOARD BUILDINGS, SANTHINAGAR,
          THIRUVANANTHAPURAM-695 001.

    4     THE PRINCIPAL
          GOVERNMENT MODEL HIGHER SECONDARY SCHOOL FOR GIRLS,
          THRISSUR - 686 020.

    5     SRI.MANIKANDAN
          PRINCIPAL, GOVERNMENT MODEL HIGHER SECONDARY SCHOOL FOR
          GIRLS, THRISSUR - 686 020.



          SMT.RASHMI.K.M, SENIOR GOVERNMENT PLEADER


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.12602/2011
                                          2



               P.V.KUNHIKRISHNAN, J
     --------------------------------------
             W.P.(C)No.12602 of 2011
     --------------------------------------
         Dated this the 29th day of October 2021

                                JUDGMENT

The above writ petition is filed with

following prayers:

"i) Issue a writ of mandamus or any other writ, order or direction to the 3rd respondent to give directions to the 4th & 5th respondents to allow the petitioner to take delivery of the waste papers from their school forth with.

ii) issue a writ of mandamus or any other writ, order or direction declaring that the petitioner is entitled to take delivery of the waste papers in Government Model Higher Secondary School for Girls Thrissur during as per Exhibit P1 circular.

iii) grant such other reliefs, which this Hon'ble Court may deem fit and proper in the circumstances of the case."

2. Today when the matter came up for

consideration, the learned Government Pleader

submitted that the matter is infructuous. The

learned counsel for the petitioner submitted that

there is grievance to the petitioner and the WP(C) NO.12602/2011

petitioner may be allowed to approach the

authority with his grievance. If there is any

fresh cause of action to the petitioner, the

petitioner is free to approach the authority

concerned. If such a representation is received

from the petitioner, the authority concerned will

do the needful in accordance to law.

With the above observation, this Writ petition

is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM WP(C) NO.12602/2011

APPENDIX OF WP(C) 17223/2013

PETITIONER EXHIBITS:

EXHIBIT.P1 TRUE COPY OF THE CIRCULAR DATED 28-05-

2010 OF THE CONTROLLER OF STATIONARY, THIRUVANANTHAPURAM.

EXHIBIT.P2 TRUE COPY OF THE IDENTITY CARD ISSUED TO THE PETITIONER.

EXHIBIT.P3 TRUE COPY OF RECEIPT ISSUED FROM GOVERNMENT MODEL HIGHER SECONDARY SCHOOL FOR BOYS, THRISSUR.

EXHIBIT.P4 TURE COPY OF RECEIPT ISSUED FROM GOVERNMENT HIGHER SECONDARY SCHOOL, CHERPPU.

EXHIBIT.P5 TRUE COPY OF RECEIPT ISSUED FROM GOVERNMENT VOCATIONAL HIGHER SECONDARY SCHOOL, AYYANTHOLE.

EXHIBIT.P6 TRUE COPY OF REPRESENTATION DATED 12-

04-2011.

EXHIBIT.P7 TRUE COPY OF THE COMMUNICATION DATED 4.3.2011.

EXHIBIT.P8 TRUE COPY OF THE LETTER DATED 26.4.2011 ISSUED BY THE 4TH RESPONDENT.

//TRUE COPY//

PA TO JUDGE