Kerala High Court
Jenson.M.Joy vs State Of Kerala on 10 September, 2011
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE SMT. JUSTICE P.V.ASHA
WEDNESDAY, THE 12TH DAY OF APRIL 2017/22ND CHAITHRA, 1939
WP(C).No. 13893 of 2017 (J)
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PETITIONER(S):
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1. JENSON.M.JOY., S/O.JOY VARGHESE,
BETHEL HOUSE, PUTHUPPADI.P.O., KOZHIKODE DISTRICT.
2. JASMI BEGUM, TC 1/1103/3, JAAN, MOSQUE LANE,
KUMARAPURAM, MEDICAL COLLEGE.P.O.,
THIRUVANANTHAPURAM DISTRICT.
BY ADV. SRI.M.MUHAMMED SHAFI
RESPONDENT(S):
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1. STATE OF KERALA,
REP. BY THE SECRETARY,
DEPARTMENT OF LOCAL SELF GOVERNMENT,
THIRUVANANTHAPURAM-695 001
2. THE EXECUTIVE DIRECTOR, KUDUMBASREE
(STATE POVERTY ERADICATION MISSION), TRIDA BUILDINGS,
THIRUVANANTHAPURAM-695 011
3. KUDUMBASREE (STATE POVERTY ERADICATION MISSION),
TRIDA BUILDINGS, THIRUVANANTHAPURAM-695 011,
REP. BY THE EXECUTIVE DIRECTOR.
R1 BY SR GOVERNMENT PLEADER SRI.T.RAJASEKHARAN NAIR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12-04-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
sts
WP(C).NO.13893/2017
APPENDIX
PETITIONER'S EXHIBITS:
P1 COPY OF THE ORDER DATED 10/9/2011
P2 COPY OF THE ORDER DATED 21/12/2012
P3 COPY OF THE ORDER DATED 30/10/2013
P4 COPY FO THE ORDER DATED 17/11/2015
P5 COPY OF THE ORDER DATED 8/3/2017
P6 COPY OF THE ORDER DATED 16/9/2008
P7 COPY OF THE PROCEEDINGS DATED 17/2/2012
P8 COPY OF THE ORDER DATED 24/9/2012
P9 COPY OF THE ORDER DATED 16/8/2016
P10 COPY OF THE CERTIFICATE DATED 19/1/2015
P11 COPY OF THE CERTIFICATE OF PARTICIPATION DATED 3/12/16
P12 COPY OF THE CERTIFICATE OF PARTICIPATION
P13 COPY OF THE PROCEEDINGS DATED 01/4/2017
P14 COPY OF THE APPEAL DATED 9/4/2017
P15 COPY OF THE APPEAL
RESPONDENT'S EXHIBITS: NIL
/TRUE COPY/
P.A.TO JUDGE
sts
P.V.ASHA, J.
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W.P.(C). No. 13893 of 2017
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Dated this the 12th day of April, 2017
JUDGMENT
The petitioners who have been working as District Programme Manager and Consultant (Marketing I) respectively under the District Kudumbasree Mission are aggrieved by the termination of their services as per Ext.P13 order. According to the petitioners, they had been working since 2011 & 2008 respectively. By Ext.P13 order, it is stated that their performances had not been satisfactory. Aggrieved by Ext.P13 order, petitioners have approached 1st respondent with Exts.P14 and P15 appeals. The petitioners seek continuity in service. However, since the service of petitioners have been terminated, it is for the Appellate Authority to consider their cases in accordance with law.
As the petitioners have already approached the 1st respondent, the writ petition is disposed of directing the 1st respondent to consider and pass orders on Exts.P14 and P15 appeals in accordance with law, after affording an opportunity of hearing to the petitioners within a period of one month from the date of receipt of a copy of this judgment. Till such orders are passed, the petitioners shall not be substituted in W.P.(C). No. 13893 of 2017 2 the meanwhile, in case no substitution has been effected.
Sd/- P.V.ASHA, Judge lsn