Dhaneesh C.R vs The State Of Kerala
2022 Latest Caselaw 653 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE V.G.ARUN
      FRIDAY, THE 14TH DAY OF JANUARY 2022 / 24TH POUSHA, 1943
                       WP(C) NO. 1356 OF 2022
PETITIONER/S:
           DHANEESH C.R.,
           AGED 30 YEARS
           S/O. C.C. RATNAPALAN, CHERAMPARAMBIL HOUSE, IRINJALAKUDA,
           THRISSUR DISTRICT 680 121.
           BY ADVS.
           ANOOP.V.NAIR
           RAMESH CHAND
           DEVI P.
           A.K.ANANDA KRISHNAN


RESPONDENT/S:
     1     THE STATE OF KERALA,
           REP. BY THE SECRETARY TO GOVERNMENT HEALTH A FAMILY
           WELFARE DEPARTMENT, GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM 695 001.
     2     THE PHARMACEUTICAL CORPORATION
           (GENERAL MEDICINES),
           KERALA LTD (OUSHADI), KUTTANELLOOR P.O., THRISSUR 680
           014, REPRESENTED BY ITS MANAGING DIRECTOR.
     3     THE MANAGING DIRECTOR,
           PHARMACEUTICAL CORPORATION (GENERAL MEDICINES), KERALA
           LTD, (OUSHADI), KUTTANELLOOR P.O., THRISSUR 680 014.
     4     THE GENERAL MANAGER,
           PHARMACEUTICAL CORPORATION (GENERAL MEDICINES),
           KERALA LTD, (OUSHADI), KUTTANELLOOR P.O., THRISSUR 680
           014.
     5     THE CHAIRMAN,
           PHARMACEUTICAL CORPORATION (GENERAL MEDICINES),
           KERALA LTD, (OUSHADI), KUTTANELLOOR P.O., THRISSUR 680
           014.
OTHER PRESENT:
           GP PREMCHAND R. NAIR


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 1356 OF 2022
                                 2

                             JUDGMENT

Dated this the 14th day of January, 2022

The petitioner, is suffering from 40% multiple disability.

He was appointed as "Apprentice" in the 2nd respondent

Corporation on temporary basis. The appointment was for a

period of one year. Later the term of appointment was

extended up to 31.12.2021. The writ petition is filed

claiming regulation to the existing vacancies available with

the 2nd respondent Corporation in accordance with the

mandate of the Persons with Disabilities (Equal

Opportunities, Protection of Right and Full Participation) Act

1955 and The Rights of Persons with Disabilities Act, 2016.

The petitioner has submitted Ext.P6 representation pointing

out these aspects. The limited relief sought is for a direction

to the 3rd respondent to consider Ext.P6 representation and

to pass orders thereon expeditiously.

2.Heard the learned Government Pleader appearing for

the 1st respondent. In view of the limited relief being WP(C) NO. 1356 OF 2022

granted, notice to the other respondents is dispensed with.

The writ petition is disposed of, directing the 3 rd

respondent to consider Ext.P6 representation in terms of

the statutory provisions and to pass appropriate orders

thereon within two months.

Sd/-

V.G ARUN JUDGE

SJ WP(C) NO. 1356 OF 2022

APPENDIX OF WP(C) 1356/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE DISABILITY CERTIFICATE ISSUED IN THE NAME OF THE PETITIONER BY THE DISTRICT HOSPITAL THRISSUR DATED 13.09.2006. Exhibit P2 TRUE COPY OF THE APPOINTMENT ORDER BEARING NO.

E4-49/10 ISSUED BY THE 3RD RESPONDENT DATED 11.12.2019 ISSUED TO THE PETITIONER. Exhibit P3 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE 3RD RESPONDENT DATED 26.06.2020.

Exhibit P4 TRUE COPY OF THE EPF CONTRIBUTION MADE BY THE PETITIONER TO THE EPF ORGANIZATION. Exhibit P5 TRUE COPY OF THE REPRESENTATION OF THE PETITIONER ADDRESSED TO THE 4TH RESPONDENT DATED 29.11.2021.

Exhibit P6 TRUE COPY OF THE REPRESENTATION OF THE PETITIONER ADDRESSED TO THE 3RD RESPONDENT DATED 29.11.2021.

Exhibit P7 TRUE COPY OF THE REPRESENTATION OF THE PETITIONER ADDRESSED TO THE 5TH RESPONDENT DATED 29.11.2021.