Madanan T.V vs The Taluk Legal Services Committee
2024 Latest Caselaw 8818 Ker

Kerala High Court

Madanan T.V vs The Taluk Legal Services Committee on 27 March, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE EASWARAN S.
   WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                        WP(C) NO. 4991 OF 2018
PETITIONER/S:

            MADANAN T.V.
            AGED 43 YEARS
            S/O. ALAMI, RESIDING AT MUTTICHARAL HOUSE,
            ERIYA P.O, ANANDASRAMAM VIA, KASARAGOD DISTRICT.
            BY ADVS.
            SRI.T.MADHU
            SMT.C.R.SARADAMANI
            SMT.SANGEETHA G.


RESPONDENT/S:

    1       THE TALUK LEGAL SERVICES COMMITTEE
            THALIPARAMBA, REPRESENTED BY ITS CHAIRMAN - 670 141.
    2       THE DISTRICT LEGAL SERVICES AUTHORITY
            KANNUR AT THALASSERY - 670 101.
    3       THE STATE OF KERALA
            REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
            LAW DEPARTMENT, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM - 695 001.


            SRI. BIMAL K NATH, SR. GP


     THIS    WRIT     PETITION     (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON     27.03.2024,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P. (C) No.4991 of 2018             2



                          EASWARAN S. , J.
                        -------------------------
                     W.P. (C) No.4991 of 2018
                   -----------------------------------
               Dated this the 27th day of March 2024

                             JUDGMENT

The matter pertains to Ext.P1 proceedings whereby, petitioner

has been repatriated to the parent department from the District Legal

Services Authority, the 2nd respondent herein.

2. The writ petition was admitted on 14.02.2018. However, no

interim order was granted in favour of the petitioner. On the contrary,

this Court had specifically directed the petitioner to report before the

Law Secretary as directed in Ext.P1 before 19.02.2018.

In view of the above, this Court is of the view that nothing

further survives in the writ petition. The writ petition is hence closed

as infructuous. However, if the petitioner feels that he has got any

point to be agitated, he is free to seek reopening of the present writ

petition in accordance with law.

Sd/-

EASWARAN S. JUDGE NS

APPENDIX OF WP(C) 4991/2018

PETITIONER EXHIBITS EXHIBIT P1 THE TRUE COPY OF THE PROCEEDINGS DATED 7/2/2018 OF THE FIRST RESPONDENT. EXHIBIT P2 THE TRUE COPY OF THE PROCEEDINGS DATED 19/9/2017 OF THE SECRETARY, LAW DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM. EXHIBIT P3 THE TRUE COPY OF THE WORK AND CONDUCT CERTIFICATE ISSUED BY THE CHAIRMAN, TALUK LEGAL SERVICES COMMITTEE, THALIPARAMBA DATED 15/7/2017.

EXHIBIT P4 THE TRUE COPY OF THE WORK AND CONDUCT CERTIFICATE ISSUED BY THE CHAIRMAN, TALUK LEGAL SERVICES COMMITTEE, THALIPARAMBA DATED 21/8/2017.

EXHIBIT P5 THE TRUE COPY OF THE FIR IN CRIME NO.1519/2017 OF THALIPARAMBA POLICE STATION.

EXHIBIT P6 THE TRUE COPY OF THE SHOW CAUSE NOTICE DATED 2/2/2018 ISSUED BY THE FIRST RESPONDENT.

EXHIBIT P7 THE TRUE COPY OF THE REPLY DATED 5/2/2018 SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT.

EXHIBIT P8 THE TRUE COPY OF THE NOTICE DATED 31/1/2018 ISSUED BY THE FIRST RESPONDENT.