Thomson Kakkattil vs The Secretary To Local Self Government ...
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Kerala High Court

Thomson Kakkattil vs The Secretary To Local Self Government ... on 12 April, 2024

WP(C)No.10213 of 2024

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                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
          FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
                             WP(C) NO. 10213 OF 2024
PETITIONER:

              THOMSON KAKKATTIL
              AGED 72 YEARS
              S/O LATE PHILIP, KAKKATTIL HOUSE, MUTTAR P.O, ALAPPUZHA,
              PIN - 689574
              BY ADVS.
              K.S.HARIHARAPUTHRAN
              PINKU MARIAM JOSE
              K.M.FATHIMA


RESPONDENTS:

      1       THE SECRETARY TO LOCAL SELF GOVERNMENT DEPARTMENT
              GOVT OF KERALA, GOVERNMENT SECRETARIATE,
              THIRUVANATHAPURAM., PIN - 695001
      2       DIRECTOR OF PANCHAYATHS
              PANCHAYATH DIRECTORATE,
              GOVERNMENT SECRETARIATE
              THIRUVAVNATHAPURAM., PIN - 695001
      3       DEPUTY DIRECTOR OF PANCHAYATHS
              OFFICE OF THE DEPUTY DIRECTOR OF PANCHAYATHS,
              ALAPPUZHA., PIN - 688001
      4       MUTTAR GRAMA PANCHAYATH
              REPRESENTED BY ITS SECRETARY, MUTTAR P.O,
              ALAPPUZHA., PIN - 689574



              SMT.AMMINIKUTTY K, SR.GP


      THIS    WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
12.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.10213 of 2024

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                             MOHAMMED NIAS C.P., J.

                             ---------------------


                                 WP(C)No.10213 of 2024


                           ---------------------------


                         Dated this the 12th day of April, 2024


                                       JUDGMENT

The petitioner has preferred Ext.P3 appeal challenging Ext.P1 order passed by the

Panchayath that refused the old age pension to the petitioner. The learned counsel for the

petitioner submits that no orders have been passed on the same so far.

Accordingly, there will be a direction to the second respondent before whom the

appeal is now pending, to consider the same and pass appropriate orders in accordance

with law, with notice to the petitioner. A decision shall be taken within two months from

the date of receipt of a copy of this judgment.

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE

dlk/12.4.2024

APPENDIX OF WP(C) 10213/2024

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE ORDER NO.M3-921/2020 DATED 25.2.2021 ISSUED BY THE SECRETARY OF THE 4TH RESPONDENT TO THE PETITIONER EXHIBIT P2 TRUE COPY OF THE ORDER NO.P.3842/2021 LDS DATED 30.4.2021 OF THE 3RD RESPONDENT EXHIBIT P3 TRUE COPY OF THE APPEAL MEMORANDUM DATED 30.6.2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT EXHIBIT P4 TRUE COPY OF THE INTIMATION NO.D.C.3/327/2021/LSGD DATED 3.8.2021 GIVEN BY THE 1ST RESPONDENT TO THE 2ND RESPONDENT, WHICH IS ISSUED TO THE PETITIONER