Basith T.P vs State Of Kerala
2024 Latest Caselaw 5935 Ker

Kerala High Court

Basith T.P vs State Of Kerala on 23 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                        WP(C) NO. 17849 OF 2015


PETITIONER:

          BASITH T.P., AGED 34 YEARS
          S/O. K.HAMEED, THAVARAKOYVAL PUTHIYA PURAYIL,
          PERUVANOOR, MAYYIL P.O., KANNUR - 670 007.
          BY ADVS.
          SRI.U.BALAGANGADHARAN
          SRI.G.GIREESH


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY, LOCAL SELF GOVERNMENT
          DEPARTMENT, THIRUVANANTHAPURAM - 695 001.
    2     THE DIRECTOR OF URBAN AFFAIRS
          THIRUVANANTHAPURAM - 695 001.
    3     THE TALIPRAMBA MUNICIPALITY
          TALIPARAMBA, KANNUR - 670 14, REPRESENTED BY SECRETARY.
    4     THE SECRETARY, TALIPARAMBA MUNICIPALITY, TALIPARAMBA,
          KANNUR - 670 141.
    5     SHRI. DILEESH C.M., CHERIKKAL MULIYAN HOUSE, MORAZHA
          P.O., KANNUR - 670 556.
    6     SMT.C.SWARNALATHA, KAKKADAN HOUSE, VALIYA MANNA,
          TALIPARAMBA P.O., KANNUR - 670 141.
    7     SHRI.M.C.MADHUSOODHANAN, MOONUKUNDAM, VHALIL VEEDU,
          PARASSINIKADAVU P.O., KANNUR - 670 563.
    8     SHRI.P.V.BIJU, THRICHAMBARAM, TALIPARAMBA P.O.,
          CHODORKANDI HOUSE, KANNUR - 670 141.
    9     SHRI. T.PADMANABHAN, VADUVATHIRAN HOUSE, KUTTIKKOL,
          TALIPARAMBA P.O., KANNUR - 670 141.
    10    SMT.MERI ANY, KADAMBERI, KANUL P.O., KANNUR - 670 564.
 WP(C) No.17849/2015


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    11    SMT.KARTHIAYANI T
          VAIRAMKOTTAM, KUPPAM P.O., KANNUR - 670 141.
    12    SMT.T.KAMALAKSHI
          MINU HOUSE, PULIYODE, KUPPAM P.O.,
          TALIPARAMBA, KANNUR - 670 141.
    13    SHRI.GANESHAN K
          KOWAL HOUSE, VELLIKHGEEL, MORAZHA P.O.,
          CHERUKUNNU, KANNUR - 670 331.
    14    SHRI.JAYAN, VARANASI ILLAM, THIYYANCHERY
          NADUVIL VEEDU, PANDHOTTAM, MORAZHA P.O.,
          TALIPARAMBA, KANNUR - 670 331.
    15    SHRI.MUKUNDAN K
          KARIYAN HOUSE, KIZHATTUR, TALIPARAMBA P.O.,
          KANNUR - 670 141.
    16    SMT.MALATHI
          MANATHUR PULLAYIKODI, PUZHAKULAGARA,
          TALIPARAMBA P.O., KANNUR - 670 141.
          BY ADVS.
          SMT.BINDUMOL JOSEPH
          SRI.P.NARAYANAN
          SRI.P.V.SURENDRANATH
          SRI.B.S.SYAMANTHAK


          SRI RIYAL DEVASSY, GP



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.02.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C) No.17849/2015


                                   3




                  P.V.KUNHIKRISHNAN, J.
               ---------------------------------------
                    WP(C) No.17849 of 2015
              ----------------------------------------------
           Dated this the 23rd day of February, 2024




                           JUDGMENT

The writ petition is filed with the following prayers:

(1) Issue writ in the nature of certiorari to set aside Ext.P7 as illegal and arbitrary.

(2) Issue writ in the nature of certiorari to set aside Ext.P2 as illegal and arbitrary and is against all the principles laid down by apex court in 1996(1)SCC 216 and 2010(11)SCC 674 etc. (3) Issue writ in the nature of mandamus commanding the 4th respondent to conduct selection to the post of sanitation worker, issuing public notification.

(4) Issue writ in the nature of mandamus commanding the 4th respondent to engage the petitioner on provisional basis, considering his seniority in the live register of Employment Exchange. (5) Issue writ in the nature of mandamus commanding the 4th respondent to replace respondents 5-16 by fresh batch of employment hands who are waiting to be engaged on casual basis on the basis of seniority.

(6) Declare that petitioner is entitled to be engaged provisionally in 4th respondent Municipality in place of respondents 5-16 and regular selection to the post of sanitation worker is to be done after issuing public notification and not limiting the candidates sponsored by Employment Exchange. (7) Such other reliefs that the Hon'ble Court deem fit and proper in the facts and circumstances of the case."

2. This writ petition is pending before this Court from

2015 onwards. The service of notice on the 5 th respondent is

not complete even now. No interim order is passed in this

case. I think, this writ petition need not be retained. The

contentions raised by the petitioner are left open.

With the above observation, this writ petition is closed.

Sd/-

P.V.KUNHIKRISHNAN ncd JUDGE

APPENDIX OF WP(C) 17849/2015

PETITIONER EXHIBITS P1 - A TRUE COPY OF EMPLOYMENT EXCHANGE IDENTITY CARD BEARING REGISTRATION NO. 12952/01 ISSUED BY EMPLOYMENT EXCHANGE, TALIPARAMBA. P2 - A TRUE COPY OF THE GOVERNMENT ORDER NO. GO(MS) 14/82/LBR DT. 22.4.82 ISSUED BY LABOUR (G) DEPARTMENT, GOVT. OF KERALA, TRIVANDRUM.

P3 - A TRUE COPY OF THE APPOINTMENT ORDER ISSUED TO ONE OF THE RESPONDENT (RESPONDENT NO.10) DT. 30.12.08 ISSUED BY 3RD RESPONDENT. P4 - A TRUE COPY OF THE LETTER ISSUED BY 4TH RESPONDENT TO 2ND RESPONDENT DT. 15.7.10.

P5 - A TRUE COPY OF REMINDING LETTER ISSUED BY 4TH RESPONDENT ON 26.11.11.

P6 - A TRUE COPY OF THE LETTER DT. 02.8.14 ISSUED BY 2ND RESPONDENT TO 1ST RESPONDENT.

P7 - A TRUECOPY OF THE ORDER DT. 02.5.15 ISSUED BY 1ST RESPONDENT. P8 - A TRUE COPY OF THE GOVERNMENT ORDER DT. 19.10.11 ISSUED BY 1ST RESPONDENT.