Kerala High Court
P.D.Jose vs The Director Of Kirtads on 3 December, 2012
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
MONDAY, THE 25TH DAY OF JULY 2016/3RD SRAVANA, 1938
WP(C).No. 23395 of 2016 (Y)
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PETITIONER:
P.D.JOSE, AGED 60 YEARS, S/O. JOSEPH,
PARAKKAL HOUSE, PARIYARAM, AMAYAPRA P.O.,
UDUMBANOOR (VIA), IDUKKI DISTRICT-685 595.
BY ADV. SRI.E.S.ASHRAF
RESPONDENT:
THE DIRECTOR OF KIRTADS,
DIRECTORATE OF KIRTADAS,
KOZHIKODE-17.
BY GOVERNMENT PLEADER SRI.ARUNKUMAR M.K.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25-07-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
APPENDIX IN WP(C).No. 23395 of 2016 (Y)
PETITIONER'S EXHIBITS:
EXT. P1 TRUE COPY OF THE SCHOOL ADMISSION REGISTER OF THE
PETITIONER.
EXT. P2 TRUE COPY OF THE DEATH CERTIFICATE OF THE FATHER OF THE
PETITIONER.
EXT. P3 TRUE COPY OF THE DEATH CERTIFICATE OF THE MOTHER OF THE
PETITIONER.
EXT. P4 TRUE COPY OF THE LETTER 18.09.2012 VY SMT.MARY.V.A. TO THE
VIGILANCE OFFICE OF THE RESPONDENT
EXT. P5 TRUE COPY OF THE NOTICE DATED 3.12.2012 FROM THE OFFICE OF
THE RESPONDENT.
EXT. P6 TRUE COPY OF THE REPLY RECEIVED UNDER THE RTI ACT DATED
25.10.2014 FROM THE OFFICE OF RESPONDENT.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY./
P.S. TO JUDGE
P.B.Suresh Kumar, J.
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W.P.(C)No.23395 of 2016 Y
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Dated this the 25th day of July, 2016
JUDGMENT
The limited prayer made by the learned counsel for the petitioner, when this matter was taken up for admission, is for a direction to the respondent to conclude the proceedings referred to in Exhibit P5 within a time frame. The proceedings referred to in Exhibit P5 is a proceeding concerning the caste status of the petitioner.
2. Having regard to the facts and circumstances of the case, I deem it appropriate to direct the respondent to conclude the proceedings referred to in Exhibit P5 within six months from the date of receipt of a copy of this judgment, after affording the petitioner an opportunity for WPC 23395/16 2 hearing. The petitioner is free to produce a certified copy of this judgment before the respondent for compliance.
P.B.Suresh Kumar, Judge tkv