Dr.Biju Ramesh vs Corporation Of ...
2022 Latest Caselaw 182 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
                       OP(C) NO. 2536 OF 2021
 FOR EARLY DISPOSAL OF APPEAL NO.157/2019 PENDING ON THE
     FILE OF THE TRIBUNAL FOR LOCAL SELF GOVERNMENT
                  INSTITUTIONS, THIRUVANANTHAPURAM
PETITIONER/PLAINTIFF:

            DR.BIJU RAMESH, AGED 55 YEARS,
            S/O.RAMESAN,
            RESIDING AT T.C.37/852, SAMTHRIPTHI, EAST FORT,
            THIRUVANANTHAPURAM- 695 023.

            BY ADVS.
            SRI.C.P.SAJI
            SMT.P.DEEPA MOHAN

RESPONDENT/RESPONDENT:

            CORPORATION OF THIRUVANANTHAPURAM,
            VIKAS BHAVAN P.O.,
            THIRUVANANTHAPURAM, PIN - 695 033,
            REPRESENTED BY ITS SECRETARY.

            BY ADVS.
            SRI.N.NANDAKUMARA MENON (SR.)
            SRI.P.K.MANOJKUMAR,SC,TVPM CORPORATION


     THIS    OP    (CIVIL)    HAVING   COME   UP    FOR    ADMISSION   ON
11.01.2022,    THE    COURT    ON   THE   SAME     DAY    DELIVERED    THE
FOLLOWING:
 O.P.(C).No.2536 of 2021

                                    2

                             JUDGMENT

Early disposal of Appeal No.157/2019

pending on the file of the Tribunal for Local

Self Government Institutions,

Thiruvananthapuram is the crux of this

Original Petition filed under Article 227 of

the Constitution of India.

2. Learned Standing Counsel,

Sri.P.K.Manoj Kumar, appears for the

respondent.

3. The Presiding Officer, Tribunal for

Local Self Government Institutions filed a

report stating that the appeal can be disposed

off within 15 days as per letter dated

29.12.2021. It is submitted by the learned

counsel for the petitioner that the Appeal is

not disposed off, so far.

Having considered the minimum prayer, I am

inclined to allow the same. In the result,

this Original Petition is allowed. There shall O.P.(C).No.2536 of 2021

be a direction to the Tribunal for Local Self

Government Institutions, Thiruvananthapuram to

hear and dispose off Appeal No.157/2019, at

the earliest, at any rate, within a period of

one month, from the date of receipt of a copy

of this judgment or its production by the

parties concerned.

Registry shall forward a copy of this

judgment to the Tribunal within a period of

seven days.

Sd/-

A.BADHARUDEEN, JUDGE.

ww O.P.(C).No.2536 of 2021

APPENDIX OF OP(C) 2536/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPEAL DATED 25/02/2019 IN APPEAL NO.157/2019 ON THE FILE OF TRIBUNAL FOR LOCAL SELF GOVERNMENT INSTITUTIONS, THIRUVANANTHAPURAM.

EXHIBIT P2 TRUE COPY OF THE ORDER IN APPEAL NO.122/2013 DATED 08/08/2014 OF THE TRIBUNAL FOR LOCAL SELF GOVERNMENT INSTITUTIONS THIRUVANANTHAPURAM.

EXHIBIT P3 TRUE COPY OF THE COMPLAINT OF THE PETITIONER TO THE RESPONDENT DATED 22/02/2018.