Kerala Public Service Commission vs Resmi B
2022 Latest Caselaw 12152 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
         Thursday, the 22nd day of December 2022 / 1st Pousha, 1944
                     IA.NO.3/2022 IN WA NO. 13 OF 2022




  APPELLANT/APPELLANT:

     1. KERALA PUBLIC SERVICE COMMISSION, REPRESENTED BY ITS
        SECRETARY, PATTOM P.O., THIRUVANANTHAPURAM- 695 004.




  RESPONDENTS/RESPONDENTS & ADDL. 8TH RESPONDENT SOUGHT TO BE IMPLEADED:

     1. RESMI B, AGED 34 YEARS, D/O. BHUVANNENDRAN B., POURNAMI,
        KATTAYIKONAM P.O., THIRUVANANTHAPURAM, PIN-695 584.
     2. SREEDHANYA S. SREEDHAR, AGED 35 YEARS, D/O. M.K.SREEDHARAN,
        MANAPPURATHU, EZHAKKADAVU P.O., CHERUKOLE, MAVELIKKARA-690
        104.
     3. JEESH G., AGED 35 YEARS, S/O. P.K.GOPI, PATHINANCHILCHIRA,
        MANTHANAM P.O., MALLAPPALLY, PATHANAMTHITTA-689581.
     4. DILEEP M., AGED 38 YEARS, S/O. MADHAVAN P., THEKKEKARA,
        MANNEGODE P.O., PALAKKAD-679307.
     5. STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY TO
        GOVERNMENT, POWER DEPARTMENT, GOVERNMENT SECRETARIAT,
        THIRUVANANTHAPURAM-695001.
     6. KERALA STATE ELECTRICITY BOARD, REPRESENTED BY ITS SECRETARY,
        VYDYUTHI BHAVANAM, PATTOM, THIRUVANANTHAPURAM-695004.
     7. THE CHAIRMAN, KERALA STATE ELECTRICITY BOARD, VYDYUTHI
        BHAVANAM, PATTOM, THIRUVANANTHAPURAM-695004.
     8. SECRETARY TO GOVERNMENT ( SOUGHT TO BE IMPLEADED ) SOCIAL
        JUSTICE DEPARTMENT, VIKAS BHAVAN, PMG, TRIVANDRUM, KERALA
        -695033 ( SOUGHT TO BE IMPLEADED )


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to implead "Secretary
to Government, Social Justice Department, Vikas Bhavan, PMG, Trivandrum,
Kerala -695033", the 8th respondent herein as Addl. Respondent No. 8 in
the Writ Appeal, in the interests of justice.


     This Application coming on for orders on 22/12/2022 upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of SHRI.P.C.SASIDHARAN, Standing Counsel for the
petitioner, M/S.S.PRASANTH (AYYAPPANKAVU), VARSHA BHASKAR, THRESSY THOMAS
AND ANUPAMA SIBI, Advocates for R1 to R4, the court passed the following:
                        A.K.JAYASANKARAN NAMBIAR
                                                 &
                           MOHAMMED NIAS C.P., JJ
                 ............................................................
                       I.A.3 of 2022 in W.A.13 of 2022
                                               and
                                     W.A.13 of 2022
                 ..................................................................

                 Dated this the 22nd day of December, 2022


                                           ORDER

A.K.Jayasankaran Nambiar, J.

I.A.3 of 2022

Heard. Allowed.

W.A.13 of 2022

Post for disposal. Incorporate the judgment in W.A.30 of 2022

Sd/-

A.K.JAYASANKARAN NAMBIAR, JUDGE

Sd/-

MOHAMMED NIAS C.P., JUDGE

Mrcs