Sri.K.A.Thomas vs State Of Kerala
2022 Latest Caselaw 11114 Ker

WP(C) NOS.10861 &
14848 OF 2016                      1



            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
 THURSDAY, THE 10TH DAY OF NOVEMBER 2022 / 19TH KARTHIKA, 1944
                    WP(C) NO. 14848 OF 2016


PETITIONER/S:

          SRI.K.A.THOMAS
          AGED 55 YEARS, S/O.ANOTNY,
          RESIDING AT KAROTTUKKUNNEL HOUSE,
          SUB JAIL ROAD,
          ALUVA, ERNAKULAM DISTRICT-683 101.

          BY ADVS.
          SRI.A.J.VARGHESE
          SRI.JOSE. V.V.


RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY,
          LOCAL SELF ADMINISTRATION DEPARTMENT,
          SECRETARIAT,THIRUVANANTHAPURAM.

    2     DISTRICT PANCHAYAT ERNAKULAM
          REPRESENTED BY ITS SECRETARY,
          DISTRICT PANCHAYAT OFFICE, KAKKANAD,ERNAKULAM.

    3     SECRETARY
          DISTRICT PANCHAYAT ERNAKULAM,
          DISTRICT PANCHAYAT OFFICE,ERNAKULAM.

    4     DISTRICT PANCHAYAT PRESIDENT
          ERNAKULAM DISTRICT PANCHAYAT OFFICE,
          KAKKANAD,ERNAKULAM.
 WP(C) NOS.10861 &
14848 OF 2016                       2



    5     THE SUPERINTENDENT.
          DISTRICT GOVERNMENT HOSPITAL,
          ALUVA,ERNAKULAM DISTRICT.

    6     CHAIRPERSON
          COMMUNITY DEVELOPMENT SOCIETY(CDS) ,
          ALUVA MUNICIPALITY,ALUVA.

    7     SMT.ELSY VARGHESE
          EDASSERRY HOUSE, OOMANKUZHITHADOM(MADAKKUZHI),
          PRIYA LANE,WARD NO.11,ALUVA, ERNAKULAM-683 101.

    8     RUKMANI SIVADASN
          KALATHRA HOUSE, LITTLE FLOWER SEMINARY ROAD,
          WARD NO.14,ALUVA-683 101.

          BY ADVS.
          SRI.P.T.GIRIJAN
          SRI.M.S.NARAYANAN
          SMT.NEENU PAVITHRAN
          SRI.N.SUBRAMANIAM
          SMT.USHA NARAYANAN
          SMT. MARY BEENA JOSEPH, G.P.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 10.11.2022, ALONG WITH WP(C) NO.10861/2016, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NOS.10861 &
14848 OF 2016                      3




            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
 THURSDAY, THE 10TH DAY OF NOVEMBER 2022 / 19TH KARTHIKA, 1944
                    WP(C) NO. 10861 OF 2016


PETITIONER/S:

          SRI.K.A.THOMAS, AGED 55 YEARS
          S/O.ANTONY, RESIDING AT KAROTTUKKUNNEL HOUSE,
          SUB JAIL ROAD, ALUVA,
          ERNAKULAM DISTRICT-683 101.

          BY ADVS.
          SRI.A.J.VARGHESE
          SRI.JOSE. V.V.


RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRERTARY,
          LOCAL SELF ADMINISTRATION DEPARTMENT,
          SECRETARIAT, THIRUVANANTHAPURAM, PIN-695001.

    2     DISTIRCT PANCHAYATH
          ERNAKULAM, REPRESENTED BY ITS SECRETRARY,
          DISTIRCT PANCHAYATH OFFICE, KAKKANAD,
          ERNAKULAM, PIN-682030.

    3     SECRETARY
          DISTIRCT PANCHAYAT ERNAKULAM,
          DISTIRCT PANCHAYATH OFFICE, ERNAKULAM, PIN-682030

    4     DISTIRCT PANCHAYATH PRESIDENT
          ERNAKULAM DISTIRCT PANCHAYATH OFFICE,
          KAKKANAD, ERNAKULAM, PIN-682030
 WP(C) NOS.10861 &
14848 OF 2016                       4




    5     THE SUPERINTENDENT
          DISTRICT GOVERNEMNT HOSPITAL, ALUVA,
          ERNAKULAM DISTRICT, PIN-683101.

    6     CHAIRPERSON
          COMMUNITY DEVELOPMENT SOCIETY (CDS),
          ALUVA MUNCIPALITY, ALUVA,PIN-683101.

    7     SMT.ELSY VARGHESE
          EDASSERRY HOUSE, OOMANKUZHITHADOM (MADAKKUZHI)
          PRIYA LANE, WARD NO.11, ALUVA, ERNAKULAM-683 101.

    8     RUKMANI SIVADASAN
          KALATHARA HOUSE, LITTLE FLOWER SEMINARY ROAD,
          WARD NO.14, ALUVA-683 101.

          BY ADVS.
          SRI.P.T.GIRIJAN
          SRI.M.S.NARAYANAN
          SRI.N.SUBRAMANIAM
          SMT.USHA NARAYANAN
          SMT. ANIMA M. GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 10.11.2022, ALONG WITH WP(C) NO.14848/2016, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NOS.10861 &
14848 OF 2016                              5




                                JUDGMENT

When these writ petitions were taken up for consideration, none

appeared for the petitioner.

2. It appears from the records that the petitioner was the successful

bidder for conducting the canteen attached to the District Government

Hospital, Aluva for a period of one year commencing from 01.04.2016 to

31.03.2017. He had approached this Court seeking to quash the order by

which the tender was canceled by the District Panchayat without notice to the

petitioner and the party respondents were permitted to run the canteen.

3. By an interim order dated 26.04.2016 in W.A.No. 871/2016, a

Division Bench of this Court had issued orders directing the official

respondents to entrust the right to run the canteen in the premises of the

hospital to the petitioner herein on the terms and conditions as per the tender WP(C) NOS.10861 &

submitted by him. The period expired on 31.3.2017. In that view of the

matter, nothing further survives in these writ petitions.

These writ petitions are closed as infructuous.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS