P C George vs State Of Kerala
2024 Latest Caselaw 5120 Ker

Citation : 2024 Latest Caselaw 5120 Ker
Judgement Date : 15 February, 2024

Kerala High Court

P C George vs State Of Kerala on 15 February, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    THURSDAY, THE 15TH DAY OF FEBRUARY 2024 / 26TH MAGHA, 1945
                        WP(C) NO. 2055 OF 2024
PETITIONER:

          P C GEORGE, AGED 62 YEARS
          PUTHUMANA HOUSE THAMMANIMATTAM RAMAMANGALAM P O
          ERNAKULAM, PIN - 686663

          S.GOPAKUMAR
          T.M.BINITHA



RESPONDENTS:

    1     STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT
          LOCAL SELF GOVERNMENT DEPARTMENT GOVERNMENT SECRETARIAT
          THIRUVANANTHAPURAM, PIN - 695001

    2     THE CHIEF ENGINEER LOCAL SELF GOVERNMENT DEPARTMENT
          LOCAL INFRASTRUCTURE DEVELOPMENT AND ENGINEERING WING
          REVENUE COMPLEX 3RD FLOOR PUBLIC OFFICE BUILDING
          THIRUVANANTHAPURAM, PIN - 695033

    3     RAMAMANGALAM GRAMA PANCHAYATH
          REPRESENTED BY ITS SECRETARY RAMAMANGALAM ERNAKULAM,
          PIN - 686663

    4     THE SECRETARY, RAMAMANGALM GRAMA PANCHAYATH
          RAMAMANGALAM ERNAKULAM, PIN - 686663

    5     THE ASSISTANT ENGINEER
          RAMAMANGALAM GRAMA PANCHAYATH RAMAMANGALAM ERNAKULAM,
          PIN - 686663

          BY ADV JIBU P THOMAS


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 2055 OF 2024
                                   2




                                JUDGMENT

The limited plea of the petitioner is that Exts.P3 to P5

representations be directed to be taken up and disposed of by the

competent among respondents 4 and 5, adverting to Exts.P1 and

P2, within a time frame to be fixed by this Court.

Sri.Jibu P.Thomas - learned standing counsel for

respondents 4 and 5, submitted that, if the petitioner only

requires Exts.P3 to P5 to be taken up and disposed of by the

competent among respondents 4 and 5, there does not appear to

be any legal impediment in doing so; however, praying that this

Court may not make any affirmative declarations and leave it to

the said Authority to take an apposite decision, as per law.

In the afore circumstances, I allow this writ petition and

direct the competent among respondents 4 and 5 to take up

Exts.P3 to P5 representations of the petitioner and dispose it of,

adverting to Exts.P1 and P2, after affording an opportunity of

being heard to him, thus culminating in an appropriate order and

necessary action thereon, as expeditiously as is possible, but not

later than two months from the date of receipt of a copy of this

judgment.

WP(C) NO. 2055 OF 2024

Needless to say, if, through the afore exercise, any amounts

are found due to the petitioner, the same shall be disbursed to

him not later than two months thereafter.

Sd/- DEVAN RAMACHANDRAN JUDGE stu WP(C) NO. 2055 OF 2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE GOVERNMENT ORDER BEARING NO. G.O.(RT) NO. 9386/2018/FIN. DT. 13/11/2018

Exhibit P2 TRUE COPY OF GOVERNMENT ORDER BEARING NO.

DB6/6804/2019/CE/LSGD DT.21/06/2021

Exhibit P3 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER DT. 18/09/2021 IN RESPECT OF THE BILLS FOR THE YEAR 2018- 2019 WITH CALCULATION STATEMENT

Exhibit P4 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER DT. 18/09/2021 IN RESPECT OF THE BILLS FOR THE YEAR 2019-

Exhibit P5 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER DT. 18/09/2021 IN RESPECT OF THE BILLS FOR THE YEAR 2020-

Exhibit P6 ACKNOWLEDGEMENT CARD EVIDENCING THE RECEIPT OF THE SAME BY THE RESPONDENT NO.5