M.A. Sainullabdin vs The Director
2023 Latest Caselaw 12786 Ker

Kerala High Court

M.A. Sainullabdin vs The Director on 8 December, 2023

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                       WP(C) NO. 41199 OF 2023
PETITIONER:

          M.A.SAINULLABDIN
          AGED 58 YEARS
          S/O.M.C.ABDHUL RAHMAN , PROPRIETOR, MC PRINTERS,
          DOING BUSINESS AT MC BUILDING, THANCHANADI,
          PUTHUKODE (P.O), ALATHUR, PALAKKAD DISTRICT,
          PIN - 678687
          BY ADVS.
          R.O.MUHAMED SHEMEEM
          NASEEHA BEEGUM P.S.


RESPONDENTS:

    1     THE DIRECTOR
          DEPARTMENT OF WOMEN AND CHILD DEVELOPMENT ,
          POOJAPPURA, THIRUVANATHAPURAM, PIN - 695012
    2     THE PRINCIPAL SECRETARY
          FINANCE AND STORE PURCHASE DEPARTMENT,
          ROOM NO:389 1ST FLOOR M A I N BIOCK, GOVT: SECRETARIAT
          THIRUVANANTHAPURAM, PIN - 695001
    3     STATE OF KERALA
          REPRESENTED BY PRINCIPLE SECRETARY, WOMEN AND CHILDREN
          DEPARTMENT, GOVT. SECRETARIAT, MAHATMA GANDHI ROAD,
          NEAR CENTRAL STADIUM JUNCTION, STATUE, PALAYAM,
          THIRUVANANTHAPURAM, KERALA, PIN - 695001


          SMT VIDYA KURIAKOSE-GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.12.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 41199 OF 2023                2

                                JUDGMENT

Amidst the various assertions, averments and allegations in this writ

petition, when this matter was called today, the learned counsel for the

petitioner, confined his plea that the 1 st respondent - Director, Department

of Women and Child Development be directed to take up Ext.P2

representation and dispose it of, within a time frame to be fixed by this

Court.

2. Smt.Vidya Kuriakose - learned Government Pleader appearing

for the respondents, submitted that there is no legal impediment in Ext.P2

being taken up and disposed of by the 1st respondent; but prayed that this

Court may not make any affirmative declarations on the entitlement of the

petitioner to any relief and leave it to be decided by the competent

Authority, in terms of law. She added that, in any event, what is submitted

by the petitioner in Ext.P2 is only an apprehension and nothing more.

In the afore circumstances, I allow this writ petition and direct the 1st

respondent to take up Ext.P2 representation of the petitioner and dispose of

the same, after affording him an opportunity of being heard; thus

culminating in an appropriate order and necessary action thereon, as

expeditiously as is possible, but not later than two months from the date of

receipt of a copy of this judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/8.12

APPENDIX OF WP(C) 41199/2023

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE ORDER DATED 22.11.2023, NO. 613/2023/WCDD, OF THE 1ST RESPONDENT, Exhibit P2 A TRUE COPY OF THE REPRESENTATION DATED 24.11.2023, TO THE 1ST RESPONDENT BY THE PETITIONER