Laila P.K vs Manathavady Municipality on 19 December, 2019

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Kerala High Court

Laila P.K vs Manathavady Municipality on 19 December, 2019

Bench: P.V.Asha

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

 THURSDAY, THE 19TH DAY OF DECEMBER 2019 / 28TH AGRAHAYANA, 1941

                      WP(C).No.34746 OF 2019(P)

PETITIONERS:

      1        LAILA P.K., AGED 42 YEARS,
               W/O.NAVAS, ALAN HOUSE, MANATHAVADI.P.O,
               WAYANAD DISTRICT. PIN-670645.

      2        SASIDARAN, AGED 54 YEARS,
               S/O.GOPALAN, PILASSERY HOUSE, MANATHAVADI.P.O, WAYAND
               DISTRICT, PIN-670645.

      3        SHIHABUDEEN.K.V, AGED 35 YEARS,
               S/O.SHAMEENA, VILANGUPARATHU HOSUE, PILAKAVU.P.O,
               WAYANAD DISTRICT, PIN-670645.

      4        BABU.A.S, AGED 45 YEARS,
               S/O.SANKU, AMBATTUPARAMBIL HOUSE, MANATHAVADY.P.O,
               WAYANAD DISTRICT, PIN-670645.

      5        VINOD K.G, AGED 46 YEARS,
               S/O.GOVINDAN NABIM, KUTTIYATTU HOUSE,
               MANATHAVADY.P.O., WAYANAD DISTRICT, PIN-670645.

      6        ANWAR SADATH, AGED 46 YEARS,
               S/O.ABRAHIM, KALATHIL HOUSE, VEMAM.P.O,
               WAYANAD DISTRICT, PIN-670645.

               BY ADV. RAJEE P MATHEWS

RESPONDENTS:

      1        MANATHAVADY MUNICIPALITY,
               MANANTHAVADY-670645
               WAYANAD DISTRICT, REPRESENTED BY ITS SECRETARY.

      2        THE SECRETARY,
               MANATHAVADY MUNICIPALITY, MANANTHAVADY-670645,
               WAYANAD DISTRICT.

               BY ADV. SRI.K.S.ARUN KUMAR,SC

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION             ON
19.12.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.34746 OF 2019(P)

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                                       JUDGMENT

The petitioners claim that they have been working as Sanitation Workers in the Mananthavady Municipality for the last several years.

2. It is not stated whether they were appointed through Employment Exchange, which is the method of appointment of Sanitation Workers in Municipalities. They have stated that Ext.P2 representation is submitted before the Municipality claiming regular appointment. It is also stated that the respondents are recruiting Sanitation Workers through Employment Exchange.

3. If the Municipality is making appointment through Employment Exchange, which is the legally recognised method of appointment, the petitioners cannot accuse the Municipality for such appointments.

4. The learned counsel for the petitioners WP(C).No.34746 OF 2019(P) 3 submitted that petitioners would be satisfied with a direction of the Municipality to consider Ext.P2 representation.

Therefore, there shall be a direction to the Municipality to consider the same, strictly in accordance with law and to pass orders within a period of two months, from the date of receipt of a copy of this judgment.


               Accordingly,       this    writ    petition    is

    disposed of.                                       Sd/-

                                                  P.V.ASHA
                                                    JUDGE
    ww
 WP(C).No.34746 OF 2019(P)

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                            APPENDIX
PETITIONERS' EXHIBITS:



EXHIBIT P1             A TRUE COPY OF THE G.O.(MS)NO.109/2016/LSGD
                       DATED 05/08/2016.

EXHIBIT P2             A TRUE COPY   OF   THE   REPRESENTATION   DATED
                       15.11.2019.

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