Bindu V.K vs State Of Kerala on 19 January, 2021

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Kerala High Court

Bindu V.K vs State Of Kerala on 19 January, 2021

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

                      WP(C).No.19606 OF 2020(A)



PETITIONERS:

      1        BINDU V.K., AGED 43 YEARS
               D/O.V.S.KANDAN, CLERK (D/W),
               KERALA INSTITUTION OF LOCAL ADMINISTRATION (KILA),
               MULANKUNNATHUKAVU, THRISSUR - 680 581.

      2        RAJANI M.N., AGED 43 YEARS
               W/O.MOHANDAS C.K., CLERK (D/W),
               KERALA INSTITUTION OF LOCAL ADMINISTRATION (KILA)
               MULANKUNNATHUKAVU, THRISSUR - 680 581.

      3        SRILATHA S., AGED 45 YEARS
               W/O.SURESH MENON, DTP OPERATOR (D/W), KERALA
               INSTITUTION OF LOCAL ADMINISTRATION (KILA),
               MULANKUNNATHUKAVU, THRISSUR - 680581.

               BY ADVS.
               SRI.KALEESWARAM RAJ
               SRI.VARUN C.VIJAY
               KUM.A.ARUNA
               KUM.THULASI K. RAJ
               SMT.MAITREYI SACHIDANANDA HEGDE

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY SECRETARY TO GOVERNMENT,
               DEPARTMENT OF LOCAL SELF GOVERNMENT,
               SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

      2        KERALA INSTITUTE OF LOCAL ADMINISTRATION(KILA)
               REPRESENTED BY ITS DIRECTOR,
               MULAMKUNNATHUKAVU P.O., THRISSUR - 680 581.

      3        THE DIRECTOR, KERALA INSTITUTE OF LOCAL
               ADMINISTRATION (KILA), MULAMKUNNATHUKAVU P.O.,
               THRISSUR - 680 581.
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       4       THE CHAIRMAN, EXECUTIVE COMMITTEE
               KERALA INSTITUTE OF LOCAL ADMINISTRATION (KILA),
               MULAMKUNNATHUKAVU P.O., THRISSUR - 680 581.

               R2-4 BY ADV. SRI.V.A.MUHAMMED
               SRI. SUNIL KUMAR KURIAKOSE - GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
19.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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                              JUDGMENT

Sri.Kaleeswaram Raj - learned counsel for the petitioner, submitted that in the light of Ext.P16, this Writ Petition is not being pressed. He, however, pleaded that all the contentions be left open to be pursued in future, if it is so necessary.

In the afore circumstances, recording the contents of Ext.P16, I close this Writ Petition without any further orders reserving the afore prayed liberty to the petitioner.

Sd/-


                                        DEVAN RAMACHANDRAN
      RR                                          JUDGE
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                           APPENDIX
      PETITIONER'S/S EXHIBITS:

      EXHIBIT P1        TRUE COPY OF THE EXTRACT OF THE

MINUTES OF THE 4TH RESPONDENT HELD ON 02/07/2015.

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF THE EXTRACT OF THE DECISION OF THE EXECUTIVE COUNCIL.

EXHIBIT P3 TRUE COPY OF G.O.(RT) NO.4269/97/LAD DATED 22/12/1997.

EXHIBIT P4 TRUE COPY OF ORDER NO.KILA/E-1118/05 DATED 16/08/2006.

EXHIBIT P5 TRUE COPY OF G.O.(MS) NO.51/2007/LSGD DATED 26/02/2007.

EXHIBIT P6 TRUE COPY OF G.O.(MS) NO.213/2010/LSGD DATED 16/09/2010.

EXHIBIT P7 TRUE COPY OF LETTER NO.KILA/E-27/2009 DATED 03/09/2010 SENT BY THE 3RD RESPONDENT TO THE 1ST RESPONDENT.

EXHIBIT P8 TRUE COPY OF THE REPRESENTATION DATED 22/03/2019 SUBMITTED BY THE 1ST PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P9 TRUE COPY OF THE REPRESENTATION DATED 22/03/2019 SUBMITTED BY THE 2ND PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P10 TRUE COPY OF THE REPRESENTATION DATED 22/03/2019 SUBMITTED BY THE 3RD PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P11 TRUE COPY OF THE JUDGMENT DATED 01/04/2019 IN WP(C) NO.10016/2019.

EXHIBIT P12 TRUE COPY OF THE ORDER DATED 17/08/2020 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P13 TRUE COPY OF THE DOCUMENT SHOWING THE DETAILS OF THE DAILY WAGE/CONTRACT EMPLOYEES WHO ARE REGULARISED IN KILA.

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EXHIBIT P14 TRUE COPY OF ANOTHER ORDER DATED 14/02/2018 ISSUED BY THE 1ST RESPONDENT REGULARISING VARIOUS EMPLOYEES WORKING IN THE RESPONDENT ESTABLISHMENT.

EXHIBIT P15 TRUE COPY OF THE JUDGMENT DATED 08/01/2020 IN W.P.(C) NO.42121/2018.

EXHIBIT P16 TRUE COPY OF THE G.O(MS) N0.201/2020/L.S.G.D DATED 24.12.2020

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