Priyanka P Cheriyan vs Kerala State Centre For Advanced ...
2022 Latest Caselaw 5931 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                        WP(C) NO. 17582 OF 2022
PETITIONER:

            PRIYANKA P CHERIYAN
            AGED 49 YEARS
            W/O. INDULAL, TRADE INSTRUCTOR, C APT
            THIRUVANANTHAPURAM, RESIDING AT ARUPARAYIL HOUSE,
            THAZHATHANGADI P.O. , PIN-686005.
            BY ADVS.
            U.R.HARSHAKUMAR
            ARJUN P.V.


RESPONDENTS:

    1       KERALA STATE CENTRE FOR ADVANCED PRINTING AND TRAINING
            (C-APT),
            REPRESENTED BY ITS THE MANAGING DIRECTOR, HEAD OFFICE
            COMPLEX, PEROORKADA, VATTIYOORKAVU RD, NETTAYAM,
            THIRUVANANTHAPURAM, KERALA -695013.
    2       THE MANAGING DIRECTOR
            KERALA STATE CENTRE FOR ADVANCED PRINTING AND
            TRAINING(C- APT), HEAD OFFICE COMPLEX, PEROORKADA
            VATTIYOORKAVU RD, NETTAYAM, THIRUVANANTHAPURAM, KERALA-
            695013.
    3       STATE OF KERALA
            REPRESENTED BY ADDITIONAL CHIEF SECRETARY, HIGHER
            EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
            PIN-695001.


            BY ADV.LATHA ANAND-SC



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.17582 OF 2022

                                           2

                                 JUDGMENT

Dated this the 31st day of May, 2022

This writ petition is filed seeking the

following reliefs:

"i) To issue a writ of mandamus or other appropriate writ, order or direction commanding the 2nd respondent to dispose of Exhibit P2 representation within a time frame as fixed by this Hon'ble Court.

ii) To declare that petitioner is entitled to get the transfer from her present station (Thiruvananthapuram) to her home station (Kottayam) on compassionate ground as ventilated in Exhibit P2 representation."

2. Heard the learned counsel appearing for the

petitioner and the learned Government Pleader as

well as the learned counsel appearing for respondents

1 and 2.

3. It is submitted by the learned counsel for

the petitioner that seeking a transfer to her home

station, the petitioner has preferred Exhibit P2

representation before the 2nd respondent and seeks a WP(C) NO.17582 OF 2022

consideration of the same. It is submitted that the

reasons stated in the representation are supported by

Exhibit P3 medical certificate and Exhibit P4

Government Order.

Having heard the learned Government

Pleader also, there will be a direction to the 2 nd

respondent to take up, consider and pass orders on

Exhibit P2 representation submitted by the petitioner,

within a period of one month from the date of receipt

of a copy of this judgment.

Sd/-

ANU SIVARAMAN JUDGE SSK/31/05 WP(C) NO.17582 OF 2022

APPENDIX

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE ORDER NO. C.APT/11755/16 EST DATED 14-10-2016 ISSUED BY THE 2ND RESPONDENT.

Exhibit P2 TRUE COPY OF THE REPRESENTATION DATED 01-

10-2021 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

Exhibit P3 TRUE COPY OF THE MEDICAL CERTIFICATE DATED 19-06-2020 ISSUED BY THE S.H. MEDICAL CENTRE HOSPITAL , KOTTAYAM. Exhibit P4 TRUE COPY OF THE GO(RT) NO.4/02/ P&ARD DATED 29-01-2002.

RESPONDENTS' EXHIBITS:    NIL


SSK                  //TRUE COPY//     PA TO JUDGE