Varghese vs State Of Kerala
2022 Latest Caselaw 5469 Ker

WP(C) No.15793/2022                     1/3

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                         THE HONOURABLE MR.JUSTICE V.G.ARUN
              Friday, the 20th day of May 2022 / 30th Vaisakha, 1944
                              WP(C) NO. 15793 OF 2022
   PETITIONERS:

      1. VARGHESE VIJESH, AGED 39 YEARS, S/O. K.D.JOSEPH KURIAPPILLY HOUSE,
         THURUTHUR, PUTHANVELIKKARA (PO), ERNAKULAM DISTRICT-683 594
      2. MUHAMMED SHERIEF.T.M., AGED 44 YEARS, S/O. T.P.MARAKKAR THUPPANATH
         HOUSE, ELOOR WEST, UDYOGAMANDAL (PO), ERNAKULAM DISTRICT-683 501

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY TO
         GOVERNMENT, WATER RESOURCES DEPARTMENT, SECRETARIAT,
         THIRUVANANTHAPURAM-695 001.
      2. KERALA WATER AUTHORITY, REPRESENTED BY ITS MANAGING DIRECTOR,
         THIRUVANANTHAPURAM-695 001
      3. KERALA PUBLIC SERVICE COMMISSION, REPRESENTED BY ITS SECRETARY,
         PATTOM P.O., THIRUVANANTHAPURAM-695 004


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay the operation and implementation of Ext.P9 pending
   disposal of this Writ Petition the pending disposal of Writ Petition.


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.K.MOHANAKANNAN & H.PRAVEEN (KOTTARAKARA), Advocates for the
   petitioners, GOVERNMENT PLEADER for R1 and of STANDING COUNSEL for R2 &
   R3, the court passed the following:
 WP(C) No.15793/2022                               2/3




                                  V.G.ARUN, J.
                          ======================
                           W.P.(C). Nos.30716 OF 2019 &
                                   15793 of 2022
                          =====================
                          Dated this the 20th day of May, 2022

                                         ORDER

Learned Government Pleader shall cause the first

respondent to file a counter affidavit/statement,

precisely stating the stage of deliberation with regard to

the approval of Draft Service Rules and the reason for

the undue delay in approval, despite the directions in

Exts.P6 and P7 judgments of this Court.

Post on 06.06.2022.

Sd/-

V.G.ARUN JUDGE NB/20-5 H/O

20-05-2022 /True Copy/ Assistant Registrar WP(C) No.15793/2022 3/3

APPENDIX OF WP(C) 15793/2022 Exhibit P6 TRUE COPY OF THE JUDGMENT PASSED BY THIS HON'BLE COURT DATED 23.10.2018 IN WPC 9877/2014

Exhibit P7 TRUE COPY OF THE JUDGMENT PASSED BY THIS HON'BLE COURT DATED 29.10.2018 IN WPC 10988/2017

Exhibit P9 TRUE COPY OF THE NOTIFICATION-CATEGORY NO.138/2022 DATED 4.5.2022