Kerala High Court
Unknown vs By Elvin Peter P.J on 19 June, 2020
Author: C.S.Dias
Bench: C.S.Dias
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR.JUSTICE C.S.DIAS
Friday,the 19th day of June 2020/29th Jyaishta, 1942
WP(C) No.12003/2020
PETITIONER
SANDEEP S.PILLAI,AGED 34 YEARS
S/O.SANKARA NARAYANA PILLAI, RESIDING AT MANGATTU
HOUSE, PANDANAD NORTH.P.O, ALAPPUZHA DISTRICT-689124
PH 949633104
BY ELVIN PETER P.J.
RESPONDENTS
1. STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, WATER
RESOURCES DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001
2. KERALA WATER AUTHORITY,
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM-695033
3. THE MANAGING DIRECTOR,
KERALA WATER AUTHORITY, JALA BHAVAN, VELLAYAMBALAM,
THIRUVANANTHAPURAM-695033
4. KERALA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY, PATTOM,
THIRUVANANTHAPRUAM-695004
R1 BY GOVERNMENT PLEADER SMT. NISHA BOSE
R2 AND R3 BY SMT. MARY BENJAMIN, SC
R4 BY P.C.SASIDHARAN, SC
This petition coming on for orders upon perusing the
petition and the affidavit filed in support of WP(C) and
upon hearing the arguments of M/S ELVIN PETER P.J.,
Advocate for the petitioner and of M/S MILLU DANDAPANI,
SC, KERALA WATER AUTHORITY, Advocate for the respondents,
the court passed the following:
W.P.(C)No.12003 of 2020
..2..
C.S.DIAS, J.
-------------------------------------------
W.P.(C)No.12003 of 2020
---------------------------------------------
Dated this the 19th day of June, 2020
ORDER
This Writ Petition is admitted.
2. The learned Government Pleader takes notice for the 1st respondent. Smt. Mary Benjamin, the learned Standing Counsel takes notice for respondents 2 and 3. Shri. P.C. Sasidharan, the learned Standing Counsel takes notice for the 4th respondent.
3. The respondents may file their counter affidavits, if any, within a period of one month.
4. After having gone through the averments in the Writ Petition and after hearing the learned counsel for the petitioner and the learned Standing Counsel appearing for respondents 2 and 3, I am of the considered opinion that an interim order has to be passed in this Writ Petition, particularly because the ranked list is expiring W.P.(C)No.12003 of 2020 ..3..
today, and if not done, it would cause prejudice to the petitioners. Therefore, I direct the 3 rd respondent to report 19 vacancies to the 4 th respondent for the post of Assistant Engineer before 05.00 P.M. on today, i.e. 19.06.2020, which shall be provisional and subject to the result of this Writ Petition. It is made clear that the 4 th respondent shall not advice any such appointment so reported, without further orders from this Court.
5. Post this Writ Petition along with W.P.(C) No.9119 of 2020.
Hand over/ Upload this order on the Website forthwith.
Sd/-
C.S.DIAS JUDGE kkj