Hameshdas K H vs The State Of Kerala
2023 Latest Caselaw 6916 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE THE CHIEF JUSTICE MR.S.V.N.BHATTI
                                    &
                 THE HONOURABLE MR.JUSTICE BASANT BALAJI
          Thursday, the 22nd day of June 2023 / 1st Ashadha, 1945
                             WA NO. 435 OF 2022

    AGAINST JUDGMENT DATED 09.03.2021 IN WP(C) 9892/2020 OF THIS COURT

APPELLANT/PETITIONERS:

  1. HAMESHDAS K H., S/O HARIDAS K.P., AGED 38 YEARS, KARUTHEDATHU VEEDU,
     HERBERT NAGAR, NEDUPUZHA P.O, THRISSUR DISTRICT - 680007.

    AND 21 OTHERS.

BY ADVS.M/S. MANU RAMACHANDRAN, M.KIRANLAL,T.S.SARATH,

R.RAJESH (VARKALA), SAMEER M NAIR,    HARSHA SUSAN SAM & GEETHU KRISHNAN

RESPONDENTS/RESPONDENTS 1 TO 4:

  1. THE STATE OF KERALA, REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,
     SECRETARIAT, THIRUVANANTHAPURAM - 695001.

     AND 62 OTHERS.

BY SPECIAL GOVERNMENT PLEADER SRI.C.E UNNIKRISHNAN FOR R1 & R2

STANDING COUNSEL SRI.SANTHOSH P.PODUVAL FOR R3 & R4

ADV.SRI. MOLTY MAJEED FOR R5 TO R63

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the operation of judgment dated 09.03.2021 in W.P.(C) No.9892/2020
passed by the learned Single Judge of this Hon'ble Court and further
actions pursuant to the same, pending disposal of the writ appeal.
     This Writ Appeal again coming on for orders along with connected
case on 22/06/2023 upon perusing the appeal memorandum and this court's
order dated 26/05/2023, the court on the same day passed the following:
              S.V.N.BHATTI C.J. & BASANT BALAJI, J.
             ======================================
             W.P.(C) No. 33533/2022 & WA No.435/2022
             ======================================
                       Dated: 22nd June 2023

                            ORDER

S.V.N.BHATTI, C.J.

At the request of Mr C.E. Unnikrishnan, Special

Government Pleader post after three weeks.

2. Adv. Molty Majeed appearing for respondents 5 to 63,

informs the Court that the net vacancy position as on date is 12

posts, the Thrissur Municipal Corporation does needful

comprehensively and issues appropriate orders before the next

date of hearing. Without giving an opportunity to the Thrissur

Municipal Corporation, we do not propose to pass a positive

order but observe that, if that be the position, the Municipal

Corporation is governed by the directions already issued by us.

These 12 posts are also filled up in the same manner and from

the same category as has been done in the previous round and W.P.(C) No. 33533/2022 & WA No.435/2022

place a status report before the Court.

Sd/-

S.V.N. BHATTI CHIEF JUSTICE

Sd/-

BASANT BALAJI JUDGE JS

22-06-2023 /True Copy/ Assistant Registrar