Cinimol M.K vs State Of Kerala
2023 Latest Caselaw 3681 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 WEDNESDAY, THE 29TH DAY OF MARCH 2023 / 8TH CHAITHRA, 1945
                      WP(C) NO. 11123 OF 2023
PETITIONER:
           CINIMOL M.K,
           AGED 42 YEARS, W/O.N.M.PUSHPAN,
           THIRUNILATH HOUSE, CUSAT P.O.
           SOUTH KALAMASSERY, COCHIN 22, PIN - 682022
           BY ADVS.
           KALEESWARAM RAJ
           THULASI K. RAJ
           APARNA NARAYAN MENON
           CHINNU MARIA ANTONY

RESPONDENTS:
     1       STATE OF KERALA
             REPRESENTED BY SECRETARY TO GOVERNMENT
             LOCAL SELF-GOVERNMENT DEPARTMENT SECRETARIAT,
             THIRUVANANTHAPURAM, PIN - 695001
     2       DIRECTOR OF URBAN AFFAIRS,
             SWARAJ BHAVAN, NANTHANCODE, KAWDIAR P.O,
             THIRUVANANTHAPURAM, PIN - 695003
     3       SECRETARY
             KALAMASSERY MUNICIPALITY, CHANGAMPUZHA NAGAR P.O,
             ERNAKULAM, PIN - 682033
     4       KALAMASSERY MUNCIPALITY
             REPRESENTED BY SECRETARY, CHANGAMPUZHA NAGAR P.O,
             ERNAKULAM, PIN - 682033
     5       KALAMASSERY MUNCIPAL COUNCIL
             REPRESENTED BY CHAIRPERSON, KALAMASSERY
             MUNCIPALITY, CHANGAMPUZHA NAGAR P.O,
             ERNAKULAM, PIN - 682033
     6       CHAIRPERSON
             KALAMASSERY MUNCIPAL COUNCIL, KALAMASSERY
             MUNCIPALITY, CHANGAMPUZHA NAGAR P.O,
             ERNAKULAM, PIN - 682033
             SRI.M.K.ABOOBACKER - SC
      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   29.03.2023,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C)No. 11123 of 2023
                                   :2:




                   DEVAN RAMACHANDRAN, J.
                =========================
                     W.P.(C)No.11123 of 2023
               ==========================
               Dated this the 29th day of March, 2023

                               JUDGMENT

When this matter was called today, learned counsel for the

petitioner, confined her plea that the 3 rd respondent - Secretary,

Kalamassery Municipality be directed to take up Ext.P3

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

by this Court.

2. The learned Government Pleader, in response, submitted

that if the petitioner only requires Ext.P3 to be taken up and

disposed of, there does not appear to be any legal impediment

for the respondent in doing so; but prayed that this Court may

not make any affirmative declarations in her favour and leave it

to the said respondent to take an appropriate decision thereon,

as per law.

3. Taking note of the afore submissions, I direct the 3 rd

respondent to take up Ext.P3 representation and dispose of the

same, after affording her an opportunity of being heard; thus

culminating in an appropriate order and necessary action W.P.(C)No. 11123 of 2023

thereon, as expeditiously as is possible, but not later than one

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

This writ petition is thus ordered.

Sd/-

DEVAN RAMACHANDRAN JUDGE

anm W.P.(C)No. 11123 of 2023

APPENDIX OF WP(C) 11123/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE EXPERIENCE CERTIFICATE NO:H-7039/13 DATED 20.11.2021 ISSUED BY THE 3RD RESPONDENT Exhibit P2 TRUE COPY OF IDENTITY CARD OF THE PETITIONER Exhibit P3 TRUE COPY OF THE REPRESENTATION PREFERRED BY THE PETITIONER TO 3RD RESPONDENT DATED 18.03.2023

RESPONDENTS' EXHIBITS : NIL