Smt Santhi.J vs The State Of Kerala
2023 Latest Caselaw 5592 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
  FRIDAY, THE 12TH DAY OF MAY 2023 / 22ND VAISAKHA, 1945
                    WP(C) NO. 15032 OF 2023


PETITIONER:

            SMT SANTHI.J., AGED 54 YEARS
            W/O MAHESH, KANJANKADU VEEDU, P K NAGAR 43,
            VADAKKEVILA P O, KOLLAM, KOLLAM, KERALA, PIN-
            691010.(FORMER CASUAL SWEEPER (CONSOLIDATED
            PAY), O/O THE WELFARE FUND AUDIT, KERALA STATE
            AUDIT DEPARTMENT, KOLLAM-691001), PIN - 691010

            BY ADV T.R.RAJAN



RESPONDENTS:

    1       THE STATE OF KERALA, REPRESENTED BY THE
            PRINCIPAL SECRETARY, FINANCE DEPARTMENT,
            SECRETARIAT, THIRUVANANTHAPURAM KERALA, PIN -
            695001

    2       THE DIRECTOR, DIRECTORATE,THE KERALA STATE AUDIT
            DEPARTMENT, 4TH FLOOR,VIKAS BHAVAN,
            THIRUVANANTHAPURAM, PIN - 695033

    3       THE JOINT DIRECTOR
            O/O THE WELFARE FUND AUDIT, KERALA STATE AUDIT
            DEPARTMENT, KOLLAM, PIN - 691001

    4       THE KERALA STATE SC/ST COMMISSION
            AYYANKALI BHAVAN, KANAKA NAGAR ROAD, KANAKA
            NAGAR, NANTHANCODU, THIRUVANANTHAPURAM.
            REPRESENTED BY IT'S REGISTRAR., PIN - 695003
 WP(C) No.15032 of 2023

                                   ..2..

    5          BIJU.V
               CASUAL SWEEPER, O/O THE WELFARE FUND AUDIT,
               KERALA STATE AUDIT DEPARTMENT, KOLLAM, PIN -
               691001


OTHER PRESENT:

               SRI.APPU P.S - GP




        THIS    WRIT   PETITION    (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   12.05.2023,    THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.15032 of 2023

                                 ..3..




                               JUDGMENT

Though the writ petition was filed seeking

various reliefs, the learned counsel for the

petitioner confined the reliefs to the limited

extent of directing the fourth respondent to

consider and pass orders on Ext.P4 petition

within a time frame.

2. Accordingly, there will be a direction to

the fourth respondent to consider and pass orders

on Ext.P4 petition, in accordance with law, after

affording an opportunity of hearing to the

petitioner within a period of one month from the

date of receipt of a copy of this judgment.

The writ petition is disposed of as above.

SD/-

SHOBA ANNAMMA EAPEN

JUDGE bka/-

WP(C) No.15032 of 2023

..4..

APPENDIX OF WP(C) 15032/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE CERTIFICATE DATED 9/8/2019 ISSUED BY THE SENIOR DEPUTY DIRECTOR, WELFARE FUND AUDIT

Exhibit P2 TRUE COPY OF THE RELEVANT PAGES (2 NOS) OF THE PETITIONER'S PASS BOOK

Exhibit P3 TRUE COPY OF THE ORDER NO KSA-

W.L.FE1/180/2023 DATED 14 3 2023 ISSUED BY THE 3RD RESPONDENT

Exhibit P4 TRUE COPY OF THE PETITION DATED 18/3/2023 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT

Exhibit P5 TRUE COPY OF THE RECEIPT DATED 18/3/2023 ISSUED BY THE 4TH RESPONDENT

Exhibit P6 TRUE COPY OF THE PETITION DATED 12/4/2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

Exhibit P7 TRUE COPY OF THE COMMUNICATION DATED 12/4/2023 OF THE 4TH RESPONDENT TO THE 2ND RESPONDENT