Kerala High Court
Padmaja.K.L vs The Secretary To Government on 9 February, 2024
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 9TH DAY OF FEBRUARY 2024 / 20TH MAGHA, 1945
WP(C) NO. 5203 OF 2024
PETITIONER:
PADMAJA.K.L
AGED 56 YEARS
D/O LATE N.KRISHNA PILLAI PADMASREE, T.C 7/1238-2,
KOOTAMVILA ROAD, CHITTATTINKARA, VATTIYOORKAVU P.O,
THIRUVANANTHAPURAM, PIN - 695013
BY ADVS.
M.M.BABY
JOHNY K. JOHN
RESPONDENTS:
1 THE SECRETARY TO GOVERNMENT
DEPARTMENT OF CO-OPERATION, GOVT. SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE REGISTRAR OF CO OPERATIVE SOCIETIES
JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION, THYCAUD P.O,
THIRUVANANTHAPURAM, PIN - 695014
3 THE PRESIDENT
KERALA STATE CO OPERATIVE TOURISM DEVELOPMENT CENTRE LTD
REG. NO. 4391, T.C 9/1933-3, FIRST FLOOR, K 167, KOCHAR
ROAD, SASTHAMANGALAM, THIRUVANANTHAPURAM, PIN - 695010
4 THE SECRETARY
KERALA STATE CO OPERATIVE TOURISM DEVELOPMENT CENTRE LTD
REG. NO. 4391, T.C 9/1933-3, FIRST FLOOR, K 167, KOCHAR
ROAD, SASTHAMANGALAM, THIRUVANANTHAPURAM, PIN - 695010
SMT. VIDYA KURIAKOSE, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 5203 OF 2024
2
JUDGMENT
Amidst the various allegations, averments
and assertions made and urged in this writ
petition, when this matter was called today, the
learned counsel for the petitioner -
Sri.M.M.Baby, confined his plea that 1st
respondent - Secretary to Government be directed
to take up Ext.P4 and dispose it of, within a
time frame to be fixed by this Court.
2. The learned Government Pleader -
Smt.Vidya Kuriakose, in response, submitted that
if the petitioner only requires Ext.P4
representation to be taken up and disposed of by
the 1st respondent, there does not appear to be
any legal impediment for the respondent in doing
so; but prayed that this Court may not make any
WP(C) NO. 5203 OF 2024
affirmative declarations in favour of the
petitioner and leave it to the said respondent
to take an appropriate decision thereon, as per
law.
3. This Court is aware that this matter is
being considered for admission today; and that
no summons have been issued to respondents 3 and
4. However, in view of the limited relief I
propose to grant the petitioner, I do not think
it will cause any prejudice to them.
In the afore circumstances, I dispose of
this writ petition and direct the 1st respondent
to take up Ext.P4 representation and dispose it
of, after affording an opportunity of being
heard to the petitioner and respondents 3 and 4;
thus culminating in an appropriate order and
necessary action thereon, as expeditiously as is
WP(C) NO. 5203 OF 2024
possible, but not later than three months from
the date of receipt of a copy of this judgment.
Sd/-
DEVAN RAMACHANDRAN
JUDGE
SAS
WP(C) NO. 5203 OF 2024
APPENDIX OF WP(C) 5203/2024
PETITIONER'S EXHIBITS:
Exhibit P1 THE TRUE COPY OF LETTER DATED 25.10.2022
ADDRESSED TO THE 3RD AND 4TH RESPONDENTS
Exhibit P2 THE TRUE COPY OF THE LETTER DATED 18.05.2023
ADDRESSED TO THE 1ST RESPONDENT
Exhibit P3 THE TRUE COPY OF THE LETTER DATED 26-06-2023
OF THE 1ST RESPONDENT TO THE 2ND RESPONDENT
Exhibit P4 THE TRUE COPY OF LETTER DATED 01. 01.2024 OF
THE PETITIONER TO THE 1ST RESPONDENT
