Mini K.P vs Director Of Employment
2023 Latest Caselaw 3685 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. 11000 OF 2023
PETITIONER:

           MINI K.P
           AGED 45 YEARS
           D/O SWAMI, MANKUNDUMMAL HOUSE, ALLI.P.O,
           THEKKUMKUTTY, MUKKAM, KOZHIKODE, PIN - 673602
           BY ADV S.SUJINI

RESPONDENTS:

     1     DIRECTOR OF EMPLOYMENT
           DIRECTORATE OF EMPLOYMENT, TRIOZHIL BHAVAN,
           SIXTH FLOOR, VIKAS BHAVAN P.O,
           THIRUVANANTHAPURAM, PIN - 695033
     2     REGIONAL DEPUTY DIRECTOR OF EMPLOYMENT,
           2ND FLOOR, CIVIL STATION, ERANHIPPALAM, KOZHIKODE,
           PIN - 673020
     3     DISTRICT EMPLOYMENT OFFICER
           DISTRICT EMPLOYMENT OFFICE, CIVIL STATION,
           ERANHIPPALAM, KOZHIKODE, KERALA, PIN - 673020
           SMT.NEEMA - GP



      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. 11000 of 2023
                                :2:




                   DEVAN RAMACHANDRAN, J.
                =========================
                     W.P.(C)No.11000 of 2023
               ==========================
               Dated this the 29th day of March, 2023

                            JUDGMENT

When this matter was called today, Smt.Sujini S. - learned

counsel for the petitioner, confined her plea that the 3 rd

respondent - District Employment Officer be directed to take up

Ext.P6 representation and dispose it of within a time frame to be

fixed by this Court.

2. The learned Government Pleader - Smt.Neema, in

response, submitted that if the petitioner only requires Ext.P6 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.P6 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. 11000 of 2023

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

months 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. 11000 of 2023

APPENDIX OF WP(C) 11000/2023

PETITIONER EXHIBITS Exhibit1 CERTIFICATE ISSUED BY THE BOARD OF PUBLIC EXAMINATIONS, KERALA Exhibit P2 TRUE COPY OF THE COMMUNITY CERTIFICATE OF THE PETITIONER Exhibit P3 TRUE COPY OF THE REPLY RECEIVED FROM THE OFFICE OF THE 3RD RESPONDENT DATED 23.12.2022 Exhibit P4 TRUE COPY OF THE PETITION FILED UNDER RIGHT TO INFORMATION ACT DATED 04.01.2023 Exhibit P5 TRUE COPY OF THE REPLY RECEIVED FROM THE OFFICE OF THE GOVERNMENT DENTAL COLLEGE, KOZHIKODE DATED 23.01.2023 Exhibit P6 TRUE COPY OF THE REPRESENTATION DATED 13.03.2023 FILED BEFORE THE 3RD RESPONDENT

RESPONDENTS' EXHIBITS : NIL.