Vinoj Rajan vs The Secretary, ...
2023 Latest Caselaw 5038 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
  THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
                      WP(C) NO. 30809 OF 2022
PETITIONER:

             VINOJ RAJAN,ADVOCATE, AGED 53 YEARS
             S/O K. V. RAJAN, RESIDING AT 'GOMATHY',
             THUNDATHIL P.O., THIRUVANANTHAPURAM-81.
             BY ADVS.
             PRAVEEN VYASAN
             ANJALI A.S.


RESPONDENTS/RESPONDENTS:

    1        THE SECRETARY,
             THIRUVANANTHAPURAM MUNICIPAL CORPORATION,
             THIRUVANANTHAPURAM. 695027.
    2        S. CHANDRASEKARAN NAIR,
             'SAYAMA', T.C. 41/603, 6/2134(S), NELLOORKONAM,
             VATTIYOORKAVU P.O., THIRUVANANTHAPURAM 695013.
    3        THE ASSISTANT EXECUTIVE ENGINEER,
             LID & EW MUNICIPAL CORPORATION,
             THIRUVANANTHAPURAM,695027.
             BY ADVS.
             N.NANDAKUMARA MENON (SR.)
             SHRI.P.K.MANOJKUMAR,SC,TVPM CORPORATION
             SHRI SUMAN CHAKRAVARTHY


OTHER PRESENT:

             GP-SRI.SYAMANTHAK B.S.

        THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
13.04.2023,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) No.30809 of 2022                                    2




                              VIJU ABRAHAM, J.
              .................................................................
                         W.P.(C) No.30809 of 2022
              .................................................................
                 Dated this the 13th day of April, 2023

                                    JUDGMENT

When the matter was taken up for consideration today,

the learned counsel for the petitioner submitted that the writ petition

may be dismissed as pressed with liberty to move again.

Submission recorded and the writ petition is dismissed

as not pressed granting liberty to move again.

Sd/-

VIJU ABRAHAM JUDGE

cks

APPENDIX OF WP(C) 30809/2022

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE PROVISIONAL ORDER AND LETTER OF SECRETARY DATED 12/07/2022, 7.6.22 .

Exhibit P2 A TRUE COPY OF THE 2ND RESPONDENT'S LETTER SEEKING PERMISSION DATED 23/05/2022.

Exhibit P3 A TRUE COPY OF THE 2ND RESPONDENT'S UNDATED REPLY TO EXHIBIT P1 STOP MEMO.

Exhibit P4 A TRUE COPY OF THE PETITION DATED 03/08/2022 GIVEN BY THE 2ND RESPONDENT TO THE 1ST RESPONDENT. Exhibit P5 A TRUE COPY OF THE LETTER DATED 06/09/2022 WRITTEN BY THE 3RD RESPONDENT TO THE STATION HOUSE OFFICER.

Exhibit P6 A TRUE COPY OF THE 2ND RESPONDENT'S REGULARIZATION DATED 05/07/2022. Exhibit P7 A TRUE DETAILED OBJECTION DATED 23/08/2022 FILED BY THE PETITIONER UPON THE REGULARIZATION APPLICATION GIVEN TO THE 1ST RESPONDENT. Exhibit P8 A TRUE COPY OF THE APPLICATION OF THE PETITIONER DATED 16/09/2022 (RELEVANT PAGES)GIVEN TO THE 1ST RESPONDENT.