Akhil Dev vs State Of Kerala
2024 Latest Caselaw 29203 Ker

Kerala High Court

Akhil Dev vs State Of Kerala on 10 October, 2024

Author: Anil K.Narendran

Bench: Anil K.Narendran

WA No.1519/2024                          1/3

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                   THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                        &
                    THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
            Thursday, the 10th day of October 2024 / 18th Aswina, 1946
                                WA NO. 1519 OF 2024
        AGAINST JUDGMENT DATED 01/07/2024 IN WP(C) 3346/2023 OF THIS COURT
   APPELLANT(S)/PETITIONERS

      1. AKHIL DEV, AGED 31 YEARS, S/O SAHADEVAN, ARYA BHAVAN, KULASEKHARA
         MANGALAM, VAIKOM, PIN - 686608
      2. T.M SUMATHY ,AGED 49 YEARS , W/O C.K RAJAPPAN, CHIRAMEL HOUSE,
         KADUNGAMANGALAM, THIRUVANKULAM, PIN - 682305
      3. SARASWATHY MURUGAN ,AGED 51 YEARS , W/O LATE MURUGAN, 26/680, R.H
         COLONY, NAZARETH, KOCHI-682002 AND RESIDING AT ARAKKCHIRA HOUSE,
         EROOR P.O, THRIPUNITHURA, PIN - 682306
      4. NEETHU ANEESH ,AGED 34 YEARS , W/O ANEESH, MANULIPADAM HOUSE, K.S.N
         MENON ROAD, RAVIPURAM, KOCHI, PIN - 682016

    BY ADVS.M/S.ELVIN PETER P.J. (SR.), K.R.GANESH, GOURI BALAGOPAL&
     SREELEKSHMI A.S.

   RESPONDENT(S)/RESPONDENTS

      1. STATE OF KERALA ,REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
         GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
      2. THE SECRETARY L.S.G.I DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM, PIN - 695001
      3. THE ADDITIONAL SECRETARY ,L.S.G.I DEPARTMENT, GOVERNMENT
         SECRETARIAT, THIRUVANANTHAPURAM., PIN - 695001
      4. NAGARKARIYA DIRECTOR DIRECTORATE ,SWARAJ BHAVAN, NANDHANCOD
         THIRUVANANTHAPURAM, PIN - 695038
      5. THE KOCHI MUNICIPAL CORPORATION ,REPRESENTED BY ITS SECRETARY, KOCHI
         MUNICIPAL CORPORATION OFFICE, PARK AVENUE ROAD, KOCHI, PIN - 682011

    BY SENIOR GOVERNMENT PLEADER FOR R1 TO R3

    STANDING COUNSEL FOR R5

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to allow the appellants to continue as contingent Workers in the 5th
   respondent corporation, until the disposal of the Writ Appeal.

        This Writ Appeal coming on for orders on 10/10/2024, upon perusing
   the appeal memorandum   the court on the same day passed the following:
 WA No.1519/2024                          2/3




        ANNEXURE A1:TRUE COPY OF THE GOVERNMENT ORDER G.O.(P)NO.12/99/P&ARD
   DATED 24.05.1999
 WA No.1519/2024                               3/3

                                         ORDER

The learned Sr.Govt Pleader and also the learned Standing Counsel for the 5th respondent Municipal Corporation seek time to get instructions with specific reference to paragraphs 4 and 5 of Annexure A1 scheme for compassionate employment vide G.O(P)NO.12/99/P&ARD dt. 24/05/1999.

List on 29/10/2024.

Sd/- ANIL K.NARENDRAN JUDGE

Sd/- P.G. AJITHKUMAR JUDGE

10-10-2024 /True Copy/ Assistant Registrar