Jayasree E.K vs State Of Kerala
2024 Latest Caselaw 30433 Ker

Kerala High Court

Jayasree E.K vs State Of Kerala on 25 October, 2024

Author: D. K. Singh

Bench: D. K. Singh

WP(C) No.36754/2024                     1/3                       Order Date : 25-10-2024

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE D. K. SINGH
             Friday, the 25th day of October 2024 / 3rd Karthika, 1946
                              WP(C) NO. 36754 OF 2024
   PETITIONER:

          JAYASREE E.K.,AGED 59 YEARS D/O.LATE VASUDEVAN, AISHWARYA, BEENACHI
          P.O, SULTHAN BATHERY, WAYANAD, PIN - 673592

   RESPONDENTS:

      1. STATE OF KERALA, GENERAL ADMINISTRATION (FFP) DEPARTMENT,
         REPRESENTED BY THE PRINCIPAL SECRETARY, SECRETARIAT,
         THIRUVANANTHAPURAM, PIN - 695001
      2. THE PRINCIPAL SECRETARY, GENERAL ADMINISTRATION (FFP) DEPARTMENT,
         SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
      3. THE DISTRICT COLLECTOR, CIVIL STATION, COLLECTORATE RD, THAVAKKARA,
         KANNUR, PIN - 670002


        Writ Petition (Civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the respondent to consider Ext.P6 and to pass orders,
   until disposal of this writ petition.


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.MANAS P HAMEED, IPSITA OJAL, REBIN VINCENT GRALAN & AMALJITH Advocates
   for the petitioner, the court passed the following:
 WP(C) No.36754/2024                           2/3                           Order Date : 25-10-2024




                                         D. K. SINGH, J.
                              ------------------------------------------
                                  WP(C).No.36754 Of 2024
                              -------------------------------------------
                            Dated this the 25th day of October, 2024

                                              ORDER

Sri.S.Gopinathan, the learned Senior Government

Pleader seeks two weeks time to file statement/counter

affidavit in view of relevant records of the Freedom Fighters

Pension Rules.

Post on 14.11.2024.

Sd/-

D. K. SINGH JUDGE

Mms WP(C) No.36754/2024 3/3 Order Date : 25-10-2024

APPENDIX OF WP(C) 36754/2024 Exhibit P1 A TRUE COPY OF THE KERALA FREEDOM FIGHTERS PENSION RULES 1971 Exhibit P2 A TRUE COPY OF THE MEDICAL CERTIFICATE DATED 28.09.2024 Exhibit P3 A TRUE COPY OF THE DEATH CERTIFICATE OF THE PETITIONER'S HUSBAND, ISSUED BY AZHIKODE GRAMA PANCHAYAT,DATED 27-03-2007 Exhibit P4 A TRUE COPY OF THE ORDER (G.O.(RT)NO.6583/2016/GAD) DATED 18.10.2016 ISSUED BY THE 1ST RESPONDENT ALONG WITH ENGLISH TRANSLATION Exhibit P5 A TRUE COPY OF THE JUDGMENT IN NEENA VS. STATE OF KERALA [2023: KER: 56141 DATED 12-09-2023 Exhibit P6 A TRUE COPY OF THE REPRESENTATION, ALONG WITH THE POSTAL RECEIPT DATED 28.02.2024