M.R.Sankara Pillai vs State Of Kerala
2022 Latest Caselaw 10920 Ker

WP(C) NO. 15242 OF 2011            1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944
                          WP(C) NO. 15242 OF 2011
PETITIONER/S:

               M.R.SANKARA PILLAI
               RTD.SPL.GRADE EXE.ENGINEER (PWD),, SHRI.HARI,
               T.C.11/2167, KANAKA NAGAR,, KOWDIAR.P.O., TRIVANDRUM.

               BY ADV SRI.S.CHANDRASENAN



RESPONDENT/S:

      1        STATE OF KERALA
               REPRESENTED BY PRINCIPAL SECRETARY,, DEPARTMENT OF
               HEALTH & FAMILY WELFARE,, THYCAUD.P.O., TRIVANDRUM.
               PIN-695001

      2        THE MANAGING DIRECTOR
               KERALA MEDICAL SERVICES CORPORATION LTD.,,
               TRIVANDRUM, PIN-695001


OTHER PRESENT:

               SRI.K.M.FAISAL, GP, SRI.M.AJAY, SC




       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.11.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15242 OF 2011                2


                       P.V.KUNHIKRISHNAN, J
                   ---------------------------------------
                      W.P.(C) No.15242 of 2011
                    --------------------------------------
              Dated this the 3rd day of November, 2022


                                 JUDGMENT

The above writ petition is filed with following prayers :

(i) "Call for records for leadings to Ext.P3 and issue a writ of certiorari quashing Ext.P3

(ii) Issue a writ of mandamus or any other appropriate writ, order or direction directing the 2 nd respondent to allow the petitioner to complete the term of one year of his appointment.

(iii) Issue such other writ, order or direction which this Hon'ble Court deems fit on the facts and circumstances of this case.

(iv) Issue interim order that is prayed in this writ petition.

(v) Grant cost of the proceedings to the petitioner." [SIC]

2. The main prayer in this writ petition is against the

alleged illegal termination of retainership of the petitioner as

civil consultants in Kerala Medical Service Corporation Ltd.

Actually, the appointment itself was only for one year. This writ

petition is pending before this Court from 2011 onwards. No

interim order is passed in this case. In such circumstances, the

prayers in this writ petition might have been infructuous.

Moreover, there is no representation for the petitioner also.

Therefore, this writ petition is dismissed.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX

PETITIONER'S EXHIBITS :

EXT.P1 TRUE COPY OF THE ADVERTISEMENT DATED 24.9.2010

EXT.P2 TRUE COPY OF THE ORDER NO. 2115(5)/2010/ADMN/KMSCL, THIRUVANANTHAPURAM DATED 16.11.2010

EXT.P3 TRUE COPY OF THE ORDER NO. 2115(5)/2010/ADMN/KMSCL, THIRUVANANTHAPURAM DATED 30.5.2011

RESPONDENTS' EXHIBITS:

EXT.R2(A) A TRUE COPY OF THE BIO DATE OF THE PETITIONER SUBMITTED BEFORE THE KMSCL