Rohith E.S., S/O.E.K.Surendran vs State Of Kerala
2023 Latest Caselaw 5357 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 TUESDAY, THE 25TH DAY OF APRIL 2023 / 5TH VAISAKHA, 1945
                  WP(C) NO. 14160 OF 2023
PETITIONER:

          ROHITH E.S.,
          S/O.E.K.SURENDRAN
          AGED 25 YEARS,
          L.D CLERK,
          KERALA SANGEETHA NATAKA AKADEMI,
          CHEMBUKAVU,
          THRISSUR - 680 020,
          RESIDING AT USHUS,
          ERAVIMANGALATH HOUSE,
          ERAVIMANGALAM P.O.,
          THRISSUR,
          PIN - 680 751

          BY ADVS.
          B.MOHANLAL
          ASWIN V. NAIR
          FERMIN KHADEEJA N.V.
          SANGEETHA G.S.
RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE PRINCIPAL SECRETARY TO
          GOVERNMENT,
          DEPARTMENT OF CULTURAL AFFAIRS,
          SECRETARIAT,
          THIRUVANANTHAPURAM,
          PIN - 695001

    2     THE KERALA SANGEETHA NATAKA AKADEMI (KSNA)
          CHEMBUKAVU,
          THRISSUR,
          REPRESENTED BY ITS SECRETARY,
          PIN - 680020

    3     THE ADMINISTRATIVE OFFICER
          KERALA SANGEETHA NATAKA AKADEMI (KSNA),
          CHEMBUKAVU,
          THRISSUR,
          PIN - 680020
 W.P.(C.) No. 14160/2023              2




             *ADDL. R4 IS IMPLEADED

     4       SWAPNA A.C
             W/O. VIJAYAN K,
             CLERK,
             KERALA SANGEETHA NATAKA ACADEMY,
             CHEMBUKKAVU,
             THRISSUR - 680 020
             RESIDING AT AIMICAL HOUSE,
             KALLIPPADAM P.O.,
             SHORNUR,
             PALAKKAD - 679 122

             * ADDL. R4 IS IMPLEADED AS PER ORDER DATED
             25.04.2023 IN I.A.NO. 1/2023.


             R1 TO R3 BY SRI.JIMMY GEORGE, GOVERNMENT PLEADER
             R4 BY ADVS.NANDAKUMAR
                        AMRUTHA SANJEEV
                        VIVEK VIJAYAKUMAR
                        RIYA TOMY




      THIS     WRIT       PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION     ON    25.04.2023,      THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C.) No. 14160/2023        3




                          JUDGMENT

Petitioner has submitted Ext.P5 request before the

second respondent. Learned counsel for the petitioner prays

for a direction to dispose of the same, within a reasonable

time.

3. Heard learned counsel for the petitioner and the

learned Government Pleader.

4. There will be a direction to the second respondent

to consider Ext.P5 with notice to the petitioner and all

affected parties including the additional fourth respondent

in this writ petition and pass appropriate orders, within

three months from the date of receipt of a copy of this

judgment.

Writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE DCS/25.04.2023

APPENDIX

PETITIONER EXHIBITS

EXHIBIT-P1 THE TRUE COPY OF THE ORDER G.O.(MS) NO.10/2020/CAD DATED 01.10.2020 ISSUED BY THE GOVERNMENT EXHIBIT-P2 THE TRUE COPY OF THE ORDER NO.B2/2527/2015 DATED 06.10.2020 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT-P3 THE TRUE COPY OF THE CERTIFICATE DATED 27.01.2022 ISSUED BY THE PSC TO THE PETITIONER.

EXHIBIT-P4 THE TRUE COPY OF THE ORDER NO.925/2022/KSNA DATED 22.10.2022 ISSUED BY THE 2ND RESPONDENT EXHIBIT-P5 THE TRUE COPY OF THE REQUEST DATED 11.11.2022 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

EXHIBIT-P6 THE TRUE COPY OF THE DETAILS OF THE STAFF PATTERN IN THE OFFICE OF THE 2ND RESPONDENT EXHIBIT-P7 HE TRUE COPY OF THE ORDER NO.685/2022/KSNA DATED 11.08.2022 ISSUED BY THE 2ND RESPONDENT