Kerala High Court
Sasikumar.C vs Secretary on 27 December, 2003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
WEDNESDAY, THE 7TH DAY OF MARCH 2018 / 16TH PHALGUNA, 1939
WP(C).No. 13459 of 2007
PETITIONER:
SASIKUMAR.C, SREE SANKARA VILAS,
ARALAM P.O.,VIA PAYAM,KANNUR DISTRICT.
(WORKING AS PEON CUM WATCHMEN)
BY ADV.SRI.JOJO GEORGE
RESPONDENT(S):
1. SECRETARY,MINISTRY OF HUMAN RESOURCES
DEVELOPMENT, NEW DELHI.
2. DISTRICT PROJECT OFFICER,
SARVA SHIKSHA ABIYA (SSA),KANNUR.
3. STATE PROJECT DIRECTOR,
SARVA SHIKSHA ABHIYAN,NANDAVANAM,,
THIRUVANANTHAPURAM.
R1 BY SRI.N.NAGARESH,ASG
R2&R3 BY GOVERNMENT PLEADER SMT.A.C.VIDYA
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 07-03-2018,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 13459 of 2007
APPENDIX
PETITIONER'S EXHIBIT
EXHIBIT P1 TRUE COPY OF ORDER NO. B1/23068/03 DATED 27.12.2003.
EXHIBIT P2 TRUE COPY OF ORDER DATED 12.4.2007 ISSUED BY 2ND
RESPONDENT.
EXHIBIT P3 TRUE COPY OF NEWSPAPER REPORT DATED 12.04.2007 IN
MATHRUBOOMI DAILY.
RESPONDENT'S EXHIBIT
EXHIBIT R2(A) LETTER DATED 20.11.2006 OF BLOCK PROGRAMME OFFICER.
EXHIBIT R2(B) MEDICAL CERTIFICATE DATED 13.11.2006.
EXHIBIT R2(C) APPLICATION DATED 13.11.2006 FOR LEAVE.
EXHIBIT R2(D) RATIFICATION NOTE OF DR.VIJAYAN CHALODE, DISTRICT
PROJECT OFFICER OF THE APPOINTMENT OF ACHUTHAN MARAR.
EXHIBIT R2(E) LETTER OF DISTRICT PROJECT OFFICER TO BLOCK PROGRAMME
OFFICER.
/TRUE COPY/
PA TO JUDGE
PBS
9/3/2018
A. MUHAMED MUSTAQUE, J.
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W.P.(C).No.13459 of 2007
..........................................
Dated this the 7th day of March, 2018.
JUDGMENT
This writ petition was filed in the year 2007 challenging Ext.P2 order of the District Project Officer of SSA Project. The petitioner entered in the service as watchman. It appears that a decision was taken to terminate the petitioner with effect from 12.4.2007.
2. There was no interim order in the matter. It is to be noted that the petitioner was appointed temporarily for a period of 179 days. In such circumstances, this Court cannot interfere with the termination.
The writ petition is therefore dismissed.
Sd/-
A. MUHAMED MUSTAQUE, JUDGE.
Cl // true copy // P.S to Judge