Indian Kanoon - Search engine for Indian Law

Kerala High Court

Manoj Kumar B vs State Of Kerala on 8 April, 2022

Author: V.G.Arun

Bench: V.G.Arun

WP(C) No.13697/2022                           1/2




                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                             THE HONOURABLE MR.JUSTICE V.G.ARUN
              Friday, the 8th day of April 2022 / 18th Chaithra, 1944
                             WP(C) NO. 13697 OF 2022(J)
   PETITIONERS:

      1. MANOJ KUMAR B, CONTINGENT WORKER, ERATTUPETTA MUNICIPALITY,
         ERATTUPETTA P.O., KOTTAYAM DISTRICT-686 121
      2. RAJEEV.C.M., CONTINGENT WORKER, ERATTUPETTA MUNICIPALITY,
         ERATTUPETTA P.O., KOTTAYAM DISTRICT-686 121
      3. ANIL A.M., CONTINGENT WORKER, ERATTUPETTA MUNICIPALITY, ERATTUPETTA
         P.O., KOTTAYAM DISTRICT-686 121
      4. SHINY.P.K., CONTINGENT WORKER, ERATTUPETTA MUNICIPALITY, ERATTUPETTA
         P.O., KOTTAYAM DISTRICT-686 121

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENED BY SECRETARY TO GOVERNMENT, LOCAL SELF
         GOVERNMENT DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM-695 001
      2. THE DIRECTOR OF URBAN AFFAIRS, DIRECTORATE OF URBAN AFFAIRS,
         THIRUVANANTHAPURAM-695 003
      3. ERATTUPETTA MUNICIPALITY, ERATTUPETTA P.O., KOTTAYAM DISTRICT-686
         121, REPRESENTED BY ITS SECRETARY
      4. THE SECRETARY, ERATTUPETTA MUNICIPALITY, ERATTUPETTA P.O., KOTTAYAM
         - 686 121

        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 stay the operation and implementation of Ext.P10 to the extent
   it directs to discontinue/terminate the services of the petitioners as
   contingent workers and to appoint fresh hands, enabling the petitioners to
   continue in service as contingent workers in the 3rd respondent
   Municipality, pending disposal of the writ petition(C).
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.BRIJESH MOHAN & RESMI G. NAIR, Advocates for the petitioners,
   GOVERNMENT PLEADER for respondents 1 & 2 and of SRI. SUNIL V. MOHAMMED,
   Advocate for respondents 3 & 4, the court passed the following:-
                                      ORDER

Admit.

Learned Government Pleader takes notice for R1 and R2. Adv. Sunil V. Mohammed takes notice for R3 and R4.

Post on 18-5-2022.

Status quo with respect to the petitioners' employment shall be continued till then.

Sd/- V.G.ARUN JUDGE EXHIBIT P10 : TRUE COPY OF THE DECISION OF THE MEETING OF COUNCIL OF THE 3RD RESPONDENT MUNICIPALITY ON 02.03.2022.

08-04-2022 /True Copy/ Assistant Registrar