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Jayaprakash .S vs State Of Kerala
2021 Latest Caselaw 19087 Ker

Citation : 2021 Latest Caselaw 19087 Ker
Judgement Date : 13 September, 2021

Kerala High Court
Jayaprakash .S vs State Of Kerala on 13 September, 2021
WP(C) No.32980/2019                         1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
            Monday, the 13th day of September 2021 / 22nd Bhadra, 1943
                              WP(C) NO. 32980 OF 2019
   PETITIONER:


      1. JAYAPRAKASH.S, EMPLOYEE CODE NO. 5682, OFFICE ATTENDANT (SPECIAL
         GRADE)KERALA STATE FINANCIAL ENTERPRISES LTD, 3RD BRANCH, ALAPUZHA.

          AND OTHERS.


   RESPONDENTS:


      1. STATE OF KERALA, REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,
         TAXES DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695
         001.

          AND ANOTHER.



        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

        (1) direct the 2nd respondent to immediately fill up at least 21
   vacancies of Junior Assistants by appointment by transfer on par with
   Exhibit P11 (in the light of Exhibit P1 and P10 Government Orders and
   Exhibit P9 Judgment of this Hon'ble Court provisionally), pending disposal
   of the writ petition.

        (2) Stay all further proceedings pursuant to Ext.P21, pending
   disposal of the Writ Petition (Civil). (Interim relief no.2 added as per
   order dated 11/02/2021 in IA.NO.1/2021 in wpc 32980/2019)

        This petition again coming on for admission upon perusing the
   petition and the affidavit filed in support of WP(C) and this Court's
   order dated 13.07.2021 and upon hearing the arguments of SRI.K.JAJU BABU
   (SENIOR ADVOCATE) along with M/S.NEETU VINOD & BRIJESH MOHAN, Advocates
   for the petitioners, M/S.M.GOPIKRISHNAN NAMBIAR, JOSON MANAVALAN, K.JOHN
   MATHAI, KURYAN THOMAS & PAULOSE C.ABRAHAM, Advocates for R2,
   M/S.T.C.SURESH MENON & P.S.APPU, Advocates for Addl.R3 to R5 sought to be
   impleaded and of M/S.ELVIN PETER P.J.& K.R.GANESH, Advocates for Addl.R6
   to R9 sought to be impleaded, the court passed the following:
 WP(C) No.32980/2019                             2/2

                                           ORDER

The learned Senior Government Pleader seeks last chance to comply with the directions of this court in the interim order dated 13.07.2021.

I notice that several opportunities have already been given to the competent respondent but I propose not to stand in the way of the present request however clarifying that no further time will be granted.

List on 24/09/2021.

13.09.2021

Sd/- DEVAN RAMACHANDRAN, JUDGE

13-09-2021 /True Copy/ Assistant Registrar

 
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