Akhil Dev vs The State Of Kerala
2022 Latest Caselaw 2703 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                     THE HONOURABLE MR.JUSTICE V.G.ARUN
         FRIDAY, THE 11TH DAY OF MARCH 2022 / 20TH PHALGUNA, 1943
                           WP(C) NO. 19049 OF 2021
PETITIONERS:

     1      AKHIL DEV,
            AGED 31 YEARS
            S/O.SAHADEVAN, ARYA BHAVAN, KULASEKARA MANGALAM,VAIKOM P.O.,
            PIN-686 608.
     2      T.M.SUMATHY,
            AGED 49 YEARS
            W/O.LATE C.K.RAJAPPAN, CHIRAMEL HOUSE, KADUNGAMANGALAM,
            THIRUVANKULAM P.O., PIN-682 305
     3      SARASWATHY MURUGHAN,
            12.26/680, R.H.COLONEY, NAZARETH, KOCHI-2, RESIDING AT
            ARAKKACHIRA HOUSE, EROOR (PO), THRIPPUNITHURA, ERNAKULAM.
     4      NEETHU ANEESH,
            AGED 34 YEARS
            W/O.ANEESH, MANNULLIPADAM HOUSE, K.S.N. MENON ROAD,
            RAVIPURAM, KOCHI-16.

            BY ADV. SMT. P.USHAKUMARI


RESPONDENTS:

     1      THE STATE OF KERALA,
            REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT, GOVERNMENT
            SECRETARIAT, THIRUVANANTHAPURAM-695 001.
     2      THE SECRETARY, LSGD DEPARTMENT,
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
     3      THE KOCHI MUNICIPAL CORPORATION,
            REPRESENTED BY ITS SECRETARY, KOCHI MUNICIPAL CORPORATION,
            PARK AVENUE ROAD, KOCHI-682 011.

            BY ADVS. SRI. V. VENUGOPAL, GOVERNMENT PLEADER
            SRI. K. JANARDHANA SHENOY, SC-R3
            SRI. K.B.ARUNKUMAR

     THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
11.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19049 OF 2021
                                          2




                                    JUDGMENT

Dated this the 11th day of March, 2022

Petitioners are working as CLR workers in the

Cochin Municipal Corporation for the past many

years. They have approached the Corporation

seeking regularisation of their service as CLR

workers and is aggrieved by the delay in

considering their request. Annexure-R3(a)

resolution of the Corporation Council dated

06.02.2021, produced along with the statement

shows that the Corporation Council had decided to

seek Government sanction and the decision has

been forwarded under Annexure-R3(b) requesting

sanction for regularising the service of the

petitioners in contingent posts.

Hence, I deem it appropriate to dispose of the

writ petition, directing the second respondent to

take up Annexures-R3(a) and R3(b) for WP(C) NO. 19049 OF 2021

consideration and pass orders thereon, within an

outer limit of two months of receipt of a copy of

this judgment.

Sd/-

V.G.ARUN

JUDGE NB/11-3 WP(C) NO. 19049 OF 2021

APPENDIX OF WP(C) 19049/2021

PETITIONERS' EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE REPRESENTATION DATED 02.09.2021 SUBMITTED BY THE PETITIONERS BEFORE THE 2ND AND 3RD RESPONDENTS.

RESPONDENTS EXHIBITS:

ANNEXURE-R3(a) TRUE COPY OF THE DECISION NO.62 OF THE CORPORATION COUNCIL

ANNEXURE-R3(b) TRUE COPY OF THE COMMUNICATION DATED 16.11.2021 ISSUED BY THE COCHIN MUNICIPAL CORPORATION TO THE SECRETARY,LOCAL SELF GOVERNMENT DEPARTMENT

TRUE COPY P.A. TO JUDGE