Sheeja P.S vs Thrissur District Women And Child ...
2023 Latest Caselaw 8283 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                      WP(C) NO. 17107 OF 2023
PETITIONER:

             SHEEJA P.S
             KALATHUR HOUSE, ADATT P.O, AINIKKAD,
             THRISSUR DISTRICT, PIN - 680551
             BY ADV C.A.JOJO

RESPONDENTS:

      1      THRISSUR DISTRICT WOMEN AND
             CHILD DEVELOPMENT PROJECT OFFICER
             OFFICE OF THRISSUR DISTRICT WOMEN AND
             CHILD DEVELOPMENT PROJECT AYYANTHOLE P.O,
             THRISSUR DISTRICT, PIN - 680003
      2      CHILD DEVELOPMENT PROJECT OFFICER
             OFFICE OF THE CHILD DEVELOPMENT PROJECT
             OFFICE PUZHAKKAL, PURANATTUKARA P.O,
             THRISSUR, PIN - 680551
      3      DIRECTOR (ICDS)
             WOMEN AND CHILD DEVELOPMENT
             PROJECT DEPARTMENT POOJAPPURA,
             THIRUVANANTHAPURAM, PIN - 695012
      4      THE DIRECTOR OF SOCIAL JUSTICE DEPARTMENT,
             DIRECTORATE OF SOCIAL JUSTICE,
             SAMUHYAKSHEMA BHAVAN, POOJAPPURA,
             THIRUVANANTHAPURAM, PIN - 695001
             BY ADV.
             SMT.MABLE C.KURIAN - SR.GP.



       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    01.08.2023,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C).No. 17107 of 2023
                                  :2:




                     DEVAN RAMACHANDRAN, J.
                  =========================
                      W.P.(C).No. 17107 of 2023
                 ==========================
                 Dated this the 1st day of August, 2023

                             JUDGMENT

Sri.C.A.Jojo - learned counsel for the petitioner, submitted

that, pending this lis, the suspension of the petitioner has been

lifted; but that her eligible subsistence allowance has not been

paid.

2. Smt.Mable C.Kurian - learned Senior Government Pleader,

submitted that, if the petitioner's subsistence allowance has not

been paid as per law, necessary steps in that regard will be

completed without any avoidable delay.

Resultantly, I close this writ petition, recording that the

petitioner's suspension has been revoked; thus directing the

competent Authorities to ensure that the eligible subsistence

allowance is paid to her, if not already done, not later than one

month from the date of receipt of a copy of this judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm W.P.(C).No. 17107 of 2023

APPENDIX OF WP(C) 17107/2023

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE SERVICE CERTIFICATE OF THE PETITIONER ISSUED BY THE 2ND RESPONDENT DATED 23.12.2019 Exhibit P2 A TRUE COPY OF THE SUSPENSION ORDER ISSUED BY THE 2ND RESPONDENT DATED 22.03.2023 Exhibit P3 A TRUE COPY OF THE OBJECTION DATED 30.03.2023 SUBMITTED TO THE 2ND RESPONDENT Exhibit P4 A TRUE COPY OF THE REPLY DATED 13.04.2023 SUBMITTED TO THE 2ND RESPONDENT Exhibit P5 A TRUE COPY OF THE PETITION DATED 13.04.2023 SUBMITTED BEFORE THE HON'BLE STATE COMMISSION FOR SCHEDULED CASTE KERALA Exhibit P6 A TRUE COPY OF THE REPRESENTATION FILED BEFORE THE 1ST RESPONDENT DATED 09.05.2023 Exhibit P7 A TRUE COPY OF THE REPRESENTATION FILED BEFORE THE 3RD RESPONDENT DATED 09.05.2023 Exhibit P8 A TRUE COPY OF THE CHARGE MEMO NO.

ICDS/PKL 214/23 DATED 18.03.2023 ISSUED BY THE 2ND RESPONDENT Exhibit P9 A TRUE COPY OF THE POSTAL COVER WITH SEAL DATED 20.05.2023 RESPONDENTS' EXHIBITS Exhibit R2 (a) TRUE COPY OF THE MEMO DATED 22.03.2023 Exhibit R2 (b) TRUE COPY OF THE REPLY TO MEMO DATED 30.03.2023 Exhibit R2 (c) TRUE COPY OF THE REPORT DATED 13.04.2023 Exhibit R2 (d) TRUE COPY OF THE LETTER NO. 2722/A1 2023/TSR/KSCDC AND ST DATED 04.05.2023