Shaina Pacha vs Lbs Centre For Science & Technology
2023 Latest Caselaw 13557 Ker

Kerala High Court

Shaina Pacha vs Lbs Centre For Science & Technology on 21 December, 2023

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                       PRESENT
  THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
  THURSDAY, THE 21ST DAY OF DECEMBER 2023 / 30TH
                   AGRAHAYANA, 1945
               WP(C) NO. 43006 OF 2023
PETITIONER:

          SHAINA PACHA
          AGED 52 YEARS
          RESIDING AT AKSHAYA, CHOVVA S.O., KANNUR;
          WHO IS PRESENTLY WORKING AS THE JUNIOR
          SUPERINTENDENT, LBS COLLEGE OF
          ENGINEERING, KASARAGOD, PIN - 670006
          BY ADVS.
          S.SABARINADH
          INDULEKHA JOSEPH


RESPONDENTS:

   1      LBS CENTRE FOR SCIENCE & TECHNOLOGY
          NANDAVANAM P.O. PALAYAM,
          THIRUVANANTHAPURAM - 695 033; REPRESENTED
          BY ITS DIRECTOR, PIN - 695033
   2      GRIEVANCE REDRESSAL COMMITTEE
          (CONSTITUTED BY VIRTUE OF ORDER NO.
          B2/3813/2013 DATED 03.11.2023), LBS
          CENTRE FOR SCIENCE & TECHNOLOGY,
          NANDAVANAM P.O. PALYAM,
          THIRUVANANTHAPURAM - 695 033; REPRESENTED
          BY ITS MEMBERS., PIN - 695033
OTHER PRESENT:

          SR.GP.PREMCHAND R.NAIR


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 21.12.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 43006 OF 2023
                                 2

                 BECHU KURIAN THOMAS, J.
                 -----------------------------------------
                    W.P.(C) No.43006 of 2023
                  ----------------------------------------
           Dated this the 21st day of December, 2023


                           JUDGMENT

The limited prayer now sought for by the petitioner is for a

direction to consider Ext.P1 complaint filed by the petitioner in

a time-bound manner. According to the petitioner, in the

seniority list prepared, he had certain grievances, and despite a

hearing note submitted as Ext.P5, no orders have been passed

thereon.

2. Having heard Sri.S.Sabarinadh, the learned counsel for

the petitioner, as well as Smt. Shameena Salaludheen, the

learned Standing Counsel for the respondents, I am of the view

that this writ petition can be disposed of with a direction.

3. Accordingly, there will be a direction to the 1 st

respondent to consider and pass appropriate orders on Ext.P1

complaint, as expeditiously as possible, at any rate, within a

period of six weeks from the date of receipt of a copy of this

judgment.

Sd/-

BECHU KURIAN THOMAS JUDGE AJM WP(C) NO. 43006 OF 2023

APPENDIX OF WP(C) 43006/2023

PETITIONER EXHIBITS Exhibit P1:- A TRUE PHOTOCOPY OF THE COMPLAINT DATED 31.10.2023 SUBMITTED BY THE PETITIONER WITH THE 1ST RESPONDENT, VIA PROPER CHANNEL Exhibit P2:- A TRUE PHOTOCOPY OF THE OFFICE ORDER NO. B2/3813/2013 DATED 03.11.2023 ISSUED BY THE 1ST RESPONDENT PURSUANT TO THE RECEIPT OF EXHIBIT P1 Exhibit P3:- A TRUE PHOTOCOPY OF THE COMMUNICATION NO. B2/3813/2013 DATED 03.11.2023 ISSUED ON BEHALF OF THE 1ST RESPONDENT TO THE PETITIONER Exhibit P4:- A TRUE PHOTOCOPY OF THE HEARING NOTICE NO. B2/3813/2013 DATED 14.11.2023 ISSUED ON BEHALF OF THE 1ST RESPONDENT TO THE PETITIONER Exhibit P5:- A TRUE PHOTOCOPY OF THE HEARING NOTE DATED 21.11.2023 PREPARED AND SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT