Varghese Vijesh vs State Of Kerala
2022 Latest Caselaw 5476 Ker

WP(C) No.30716/2019                        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. 30716 OF 2019(L)
   PETITIONERS:

      1. VARGHESE VIJESH, AGED 37 YEARS S/O.K.D.JOSEPH, KURIAPPILLY HOUSE,
         THURUTHUR, PUTHANVELIKKARA.P.O, ERNAKULAM DISTRICT
      2. MUHAMMED SHERIEF.T.M AGED 42 YEARS S/O.T.P.MARAKKAR THUPPANATH
         HOUSE, ELOOR EAST, UYOGAMANDAL.P.O, ERNAKULAM DISTRICT

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY TO
         GOVERNMENT, WATER RESOURCES DEPARTMENT, SECRETARIAT,
         THIRUVANANTHAPURAM-695001
      2. KERALA WATER AUTHORITY REPRESENTED BY ITS MANAGING DIRECTOR,
         THIRUVANANTHAPURAM-695001
      3. KERALA PUBLIC SERVICE COMMISSION REPRESENTED BY ITS SECRETARY,
         PATTOM.P.O, THIRUVANANTHAPURAM-695004

        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 appointment to the post of Assistant Engineer in the
   Water Authority pending disposal of this Writ Petition.
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S. K.MOHANAKANNAN & A.R.PRAVITHA Advocates for the petitioners,
    SRI.P.BENJAMIN PAUL,STANDING COUNSEL & P.M.JOHNY, Advocate for respondent
   2 and of SRI.P.C.SASIDHARAN,STANDING COUNSEL for respondent 3, the court
   passed the following:




                P.T.O.
 WP(C) No.30716/2019                               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.30716/2019 3/3

APPENDIX OF WP(C) 30716/2019 EXHIBIT P6 TRUE COPY OF THE JUDGMENT DATED 23.10.2018 IN WP(C)NO.9877/2014 EXHIBIT P7 TRUE COPY OF THE JUDGMENT DATED 29.10.2018 IN WP(C)NO.10988/2017