Ratheesh. S vs State Of Kerala
2023 Latest Caselaw 9776 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   WEDNESDAY, THE 13TH DAY OF SEPTEMBER 2023 / 22ND BHADRA, 1945
                      WP(C) NO. 29894 OF 2023
PETITIONER/S:

          RATHEESH. S
          AGED 40 YEARS
          SON OF SREEDHARAN N, PUNNAVILAKATHU PUTHEN VEEDU,
          KOONTHANI EAST, KULATHUMMAL, NEYYATINKARA TALUK,
          THIRUVANANTHAPURAM DISTRICT, PIN - 695572
          BY ADVS.
          V.JOHN MANI
          VARGHESE SABU
          SETHULAKSHMI K.K.
          SHAMEENA K.Y.

RESPONDENT/S:

    1      STATE OF KERALA
           REPRESENTED BY SECRETARY, DEPARTMENT OF TOURISM,
           GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
           695001
     2     THE MANAGING DIRECTOR
           KERALA TOURISM DEVELOPMENT CORPORATION LTD., MASCOT
           SQUARE, THIRUVANANTHAPURAM, PIN - 695033
OTHER PRESENT:

          SMT. SURYA BINOY, SR. GP, SRI. P A AHAMED, SC FOR KTDC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 29894 OF 2023                     2



                                   JUDGMENT

The petitioner states that he was appointed as Overseer Grade-I

(Electrical) through the Employment Exchange on 07.01.2022. According to

the petitioner, the contract period of the petitioner had expired on 20.7.2022.

In the said circumstances, he is stated to have furnished Exts.P4 and P6

requests before the 2nd respondent seeking an extension of his contract

period. Seeking expeditious consideration of the same, the petitioner has

approached this court.

2. I have heard Sri. John Mani, the learned counsel for the

petitioner, Sri.P.A Ahmad, the learned Standing Counsel appearing for the 2nd

respondent, and Smt. Surya, the learned Government Pleader.

3. Having regard to the facts and circumstances and the

submissions made across the bar, this writ petition is disposed of directing

the 2nd respondent to consider Exts.P4 and P6 and take a decision on its

merits and in accordance with the law, with notice to the petitioner,

expeditiously, in any event, within a period of two months from the date of

receipt of a copy of this judgment.

This writ petition is disposed of as above.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE SJ

APPENDIX OF WP(C) 29894/2023

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF APPOINTMENT ORDER NO.

KTDC/PA 2/OVR.GR.I(ELE)/2021 DATED 07/01/2021 ISSUED BY THE 2ND RESPONDENT. Exhibit P2 A TRUE COPY OF JOINING ORDER NO.

KTDC/PA2/OVR.GR.I(ELE)/2021 DATED 19/01/2021 ISSUED BY THE 2ND RESPONDENT. Exhibit P3 A TRUE COPY OF THE EXTENSION ORDER NO.

KTDC/PA (6)/OVR GR.1(E)/2022 DATED 11/01/2022 ISSUED BY THE 2ND RESPONDENT. Exhibit P4 A TRUE COPY OF THE REQUEST LETTER DATED 14/06/2022 BY THE PETITIONER TO THE 2ND RESPONDENT.

Exhibit P5 A TRUE COPY OF THE RTI REPLY NO.

KTDC/PA3/8802/72/2023 DATED 07/02/2023 ISSUED BY THE PUBLIC INFORMATION'S OFFICER OF THE 2ND RESPONDENT TO THE PETITIONER.

Exhibit P6 A TRUE COPY OF THE REQUEST LETTER DATED 23/08/2023 BY THE PETITIONER TO THE 2ND RESPONDENT.