Kerala High Court
Murugan.C vs State Of Kerala on 21 March, 1995
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE SMT. JUSTICE P.V.ASHA
TUESDAY,THE 7TH DAY OF MARCH 2017/16TH PHALGUNA, 1938
WP(C).No. 7556 of 2017 (T)
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PETITIONER :
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MURUGAN.C,
S/O.CHIDAMBARATHANUPILLAI, AGED 45 YEARS,
T.C.39/2136, PUTHENROAD, MANACAUD P.O.,
THIRUVANANTHAPURAM -695 009.
BY ADVS.SRI.SHABU SREEDHARAN
SRI.S.VIJAYAN
SRI.P.R.VIBHU
SRI.JOLLY GEORGE
SMT.NIDHI RAVINDRAN
SRI.M.YOHANNAN
SMT.RESHMA ABDUL RASHEED
SRI.K.V.PREMSANKAR
SRI.V.SURESH KUMAR (HARIPAD)
SRI.D.THILAKAN
RESPONDENT(S):
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1. STATE OF KERALA,
REPRESENTED BY THE SECRETARY,
HIGHER EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM -695 001.
2. THE DIRECTOR,
KERALA STATE SCIENCE & TECHNOLOGY MUSEUM,
VIKAS BHAVAN P.O, THIRUVANANTHAPURAM-695 033.
BY SR GOVERNMENT PLEADER SMT. NISHA BOSE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 07-03-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
sts
WP(C).No. 7556 of 2017 (T)
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APPENDIX
PETITIONER(S)' EXHIBITS
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P1 THE TRUE COPY OF THE CERTIFICATE OF APPRENTICESHIP ISSUED BY
THE 2ND RESPONDENT DATED 21.3.1995
P2 THE TRUE COPY OF THE CERTIFICATE ISSUED BY THE 2ND RESPONDENT
DATED 26.3.2001
P3 TRUE COPY OF THE ORDER ISSUED BY THE 2ND RESPONDENT DATED
20.5.2006
P4 TRUE COPY OF THE OFFICE ORDER DATED 2.9.2006 ISSUED BY THE 2ND
RESPONDENT
P5 THE TRUE COPY OF THE OFFICE ORDER DATED 23.10.2014 ISSUED BY THE
2ND RESPONDENT
P6 THE TRUE COPY OF THE APPLICATION PREFERRED BY THE PETITIONER
BEFORE THE 1ST RESPONDENT DATED 17.3.2014
P7 THE TRUE COPY OF THE GOVT. ORDER DATED 10.1.2011
P8 THE TRUE COPY OF THE LETTER ISSUED BY THE 1ST RESPONDENT TO
THE 2ND RESPONDENT DATED 8.3.2016
P9 THE TRUE COPY OF THE STATEMENT SHOWING THE DEPOSIT OF
CONTRIBUTION TO THE EPF SCHEME RELATING TO THE PETITIONER
DATED 25.11.2016
P10 THE TRUE COPY OF THE ORDER DATED 28.2.2015 ISSUED BY THE
ADDL. SECRETARY, FINANCE
P11 THE TRUE COPY OF THE ORDER DATED 18.5.2015 ISSUED BY THE
FINANCE EXPENDITURE SECRETARY.
RESPONDENT(S)' EXHIBITS: NIL
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/TRUE COPY/
P.A.TO JUDGE
sts
P.V.ASHA J.
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W.P.(C).No.7556 of 2017
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Dated this the 7th day of March, 2017
J U D G M E N T
The petitioner claims reappointment under the second respondent which comes under the purview of the Kerala Administrative Tribunal. Therefore, the writ petition is dismissed with liberty to the petitioner to move the appropriate Forum.
Sd/-
P.V.ASHA, JUDGE.
AS