Murukan P. S vs The State Of Kerala
2022 Latest Caselaw 400 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
                          WP(C) NO. 1217 OF 2022


PETITIONER:

              MURUKAN P. S., AGED 45 YEARS
              S/O. SHRI SUBRAHMANIAN, PURATHUMURI HOUSE,
              PARAYAKAD, NORTH PARUR P. O.,
              ERNAKULAM, PIN - 683 513.

              BY ADVS.
              ALEX ANTONY SEBASTIAN P.A.
              M.B.VINOD
              AMRITA JAYARAM


RESPONDENTS:

     1        THE STATE OF KERALA, REPRESENTED BY CHIEF SECRETARY,
              GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

     2        APPELLATE AUTHORITY OFFICE (LR)
              NEW BAZAR, ALAPPUZHA, PIN - 688 001.


              SR GP K. AMMINIKUTTY


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 1217/22
                                        2



                             JUDGMENT

The limited plea of the petitioner in this Writ Petition is that

the 2nd respondent - Appellate Authority Office (LR), be directed

to take up his Ext.P1 Statutory Appeal and dispose of the same,

within a time frame to be fixed by this Court.

2. In response to the afore submissions made on behalf of

the petitioner by his learned counsel - Sri.Alex Antony Sebastian,

the learned Senior Government Pleader - Smt.K.Amminikutty,

submitted that if the petitioner only requires Exts.P1 to be taken

up and disposed of by the 2 nd respondent, then there is no legal

impediment in doing so; but prayed that this Court may not make

any affirmative declarations on his entitlement to any relief and

leave it to the competent Authority to take a final decision as per

law.

In the afore circumstances, I allow this Writ Petition and

direct the 2nd respondent to take up Ext.P1 Statutory Appeal of the WPC 1217/22

petitioner and dispose it of, after affording him an opportunity of

being heard; thus culminating in an appropriate order/proceedings

thereon as expeditiously as is possible, but not later than three

months from the date of receipt of a copy of this judgment.

Sd/-

RR                                         DEVAN RAMACHANDRAN
                                                  JUDGE
 WPC 1217/22


                APPENDIX OF WP(C) 1217/2022

PETITIONER EXHIBITS
Exhibit P1          TRUE COPY APPEAL APPLICATION NO.50 OF
                    2019 DATED 29.10.2019, APPELLATE
                    AUTHORITY OF ALAPPUZHA

Exhibit P2         TRUE COPY OF CRAYA CERTIFICATE SM
                   NO.344/72 (PATTA)