Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Kerala High Court

Sunitha. S vs Mavelikkara Municipality on 9 August, 2023

Author: Devan Ramachandran

Bench: Devan Ramachandran

WP(C) No.24370/2023                             1/1

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
            Wednesday, the 9th day of August 2023 / 18th Sravana, 1945
                           WP(C) NO. 24370 OF 2023 (U)
   PETITIONER:

          SUNITHA. S, W/O.GOPALAKRISHNAN, AGED 45 YEARS, MARUTHWAMPALLIL,
          THAZHAKKARA PO, MAVELIKKARA, ALAPPUZHA DISTRICT - 690101 PRESENTLY
          WORKING AS SANITATION WORKERS, MAVELIKKARA MUNICIPALITY

   RESPONDENTS:

      1. MAVELIKKARA MUNICIPALITY, MAVELI1KARA PO, ALAPPUZHA- 690 101
         REPRESENTED BY ITS SECRETARY
      2. THE SECRETARY, MAVELIKKARA MUNICIPALITY, MAVELIKKARA PO,
         ALAPUZHA-690101
      3. THE MUNICIPAL COUNCIL, MAVELIKKARA MUNICIPALITY, MAVELIKKARA PO,
         ALAPUZHA- 690101 REPRESENTED BY ITS CHAIRMAN
      4. SANTHOSH.K, MANAMPUZHA PADEETTATHIL, KONAKAM, MAVELIKKARA,
         ALAPPUZHA-690101
      5. AMBILY.B, SANITATION WORKER, MAVELIKKARA MUNICIPALITY, MAVELIKKARA
         PO, ALAPUZHA DISTRICT - 690101


        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 direct the Respondents 1 to 3 not to fill up the post of
   regular sanitation worker available w.e.f. 31-7-2023 pending disposal of
   the Writ Petition.


        This petition again coming on for admission upon perusing the
   petition and the affidavit filed in support of WP(C) and this Court's
   order dated 26.07.2023 and upon hearing the arguments of
   M/S.K.MOHANAKANNAN & H.PRAVEEN (KOTTARAKARA) Advocates for the petitioner
   and of STANDING COUNSEL for R1 to R3 (By Order) and of SMT.RINNY STEPHEN
   CHAMPARAMPIL Advocate for R4 & R5,the Court passed the following:

                                           ORDER

The learned Standing Counsel for the Municipality offers to produce on record the advise of the Employment Exchange wherein the petitioner is asserted to have been shown only in the general category.

List on 24/08/2023.

Interim order will stand extended till then.

Sd/- DEVAN RAMACHANDRAN, JUDGE 09-08-2023 /True Copy/ Assistant Registrar