Kerala High Court
Chithralekha L vs State Of Kerala on 11 January, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
WP(C) NO. 9519 OF 2020
PETITIONER/S:
1 CHITHRALEKHA L.,
AGED 43 YEARS
W/O., SURENDRAN, VELIVILAKATHU HOUSE, T.C.
30/116, KUDAVOOR, BANK ROAD, ANAYARA P.O.,
THIRUVANANTHAPURAM-695029.
2 KOMALAM P.V.,
AGED 52 YEARS
W/O. MOHANAN B., ERUMALATHOPPU HOUSE,
T.C.91/900, VENPALAVATTOM, ANAYARA P.O.,
THIRUVANANTHAPURAM-695021.
3 LEKHA V.R.,
AGED 47 YEARS
W/O.RAMESH, ANAKHA NIVAS, TC79/518, CHARUMMOODU,
KARIKKAKAOM P.O., THIRUVANANTHAPURAM.
4 SINDHU K.,
TC 16/1253, VAZHAVILAKOM HOUSE, JAGATHI P.O.,
THIRUVANANTHAPURAM-695014.
5 NIRMALA P.,
AGED 63 YEARS
W/O. SASIDHARAN, KATTIL HOUSE, TC 31/707, S.N.N.
NAGAR, PETTAH P.O., THIRUVANANTHAPURAM-695024.
6 ASHA B.,
AGED 35 YEARS
W/O. JAYAKUMAR, CHEMPAKAMPURA VILAKOM HOUSE,
KUNNALVILA, VATTAVILA P.O., PARASHALA,
THIRUVANANTHAPURAM-695132.
BY ADVS.
NICHU WILLINGTON(K/581/2014)
NICHU WILLINGTON
WPC No.9519/2020
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RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO THE DEPARTMENT OF
HEALTH AND FAMILY WELFARE, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 THE PRINCIPAL,
GOVERNMENT MEDICAL COLLEGE, THIRUVANANTHAPURAM,
MEDICAL COLLEGE P.O., THIRUVANANTHAPURAM-695011.
3 SUPERINTENDENT,
SRI. AVITTOM THIRUNAL HOSPITAL, MEDICAL COLLEGE
P.O., THIRUVANANTHAPURAM-695011.
OTHER PRESENT:
GP. SABEENA.P.ISMAIL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 11.01.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WPC No.9519/2020
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BECHU KURIAN THOMAS, J.
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WP.(C) No. 9519 of 2020
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Dated this the 11th day of January, 2022
JUDGMENT
Petitioners are aggrieved by the termination
of their engagement as 'Kudumbasree workers'
by Exts.P1 and P2 proceedings dated 19.11.2019
and 22.11.2019 respectively. Petitioners
allege that various principles of law have not
been abided with by the respondents, while
terminating them.
2. Representations raising their grievances have
been submitted before the 2nd respondent as
evidenced by Exts.P3 and P4. Since the said
representations have been pending
consideration for the last more than two
years, I am of the view that this writ
petition can be disposed of, directing the 2 nd
WPC No.9519/2020
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respondent to consider and pass appropriate
orders on the said representations in a time
bound manner.
3. Accordingly, there will be a direction to the
2nd respondent to consider and pass appropriate
orders on Exts.P3 and P4 representations 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/-
BECHU KURIAN THOMAS
JUDGE
Bka/11.01.2022
WPC No.9519/2020
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APPENDIX OF WP(C) 9519/2020
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PROCEEDINGS OF THE
3RD RESPONDENT DATED 19/11/2019
TERMINATING THE SERVICE OF PETITIONERS
1 TO 3, 5 AND 6.
Exhibit P2 TRUE COPY OF THE PROCEEDINGS OF THE
3RD RESPONDENT TERMINATING THE SERVICE
OF THE 4TH PETITIONER DATED
22/11/2019.
Exhibit P3 TRUE COPY OF THE REPRESENTATION FILED
BY THE KERALA KUDUMBASREE PROMOTERS
HOSPITAL WORKERS UNION (AITUC) ON
BEHALF OF THE PETITIONERS DATED
25/11/2019.
Exhibit P4 TRUE COPY OF THE REPRESENTATION DATED
11/12/2019 FILED BY THE KERALA
KUDUMBASREE PROMOTERS HOSPITAL WORKERS
UNION BEFORE THE 2ND RESPONDENT.
