Kerala High Court
Biju.S vs The Registrar on 7 March, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 7TH DAY OF MARCH 2024 / 17TH PHALGUNA, 1945
WP(C) NO. 6197 OF 2014
PETITIONER:
BIJU.S
AGED 33 YEARS
S/O.SOMAN, VALIYAVILA VEEDU, PALAPPOORU,
VELLAYANI P.O., THIRUVANANTHAPURAM.
BY ADV SRI.D.SAJEEV
RESPONDENTS:
1 THE REGISTRAR
KERALA AGRICULTURAL UNIVERSITY, THRISSUR-680003.
2 THE DEAN
AGRICULTURAL COLLEGE, VELLAYANI,
THIRUVANANTHAPURAM-695522.
3 THE PROFESSOR & HEAD
INSTRUCTIONAL FARM, VELLAYANI,
THIRUVANANTHAPURAM-695522.
4 ADDL. R4. RAJESH KUMAR.R.
KUZHIAN VILA VEEDU, KIDARAKUZHY, SANTHIPURAM, MULLORE,
VIZHINJAM, THIRUVANANTHAPURAM -695521.
5 ADDL.R5. NOWSHAD.A
ALIF MANZIL, ARANGAMUKAL ROAD, OORUTTUKALA,
NEYYATTINKARA, THIRUVANANTHAPURAM - 695121.
6 ADDL.R6. RATHEESH. C
ROADARIKATHU PUTHEN VEEDU, PUNNAVOOR
KOVALASSERY,NEYYATTINKARA, THRUVANANTHAPURAM- 695121.
7 ADDL.R7. AJAYAN.K
PARAYAN VILA VEEDU, PARAMBAKONAM, NARUVAMMODU,
NEYYATTINKARA, THIRUVANANTHAPURAM - 695121.(ADDL.
RESPONDENTS 4 TO 7 ARE IMPLEADED AS PER ORDER DATED
10.07.2014 IN I.A. NO.8562/2014)
WP(C) NO. 6197 OF 2014
2
BY ADVS.
SRI.ROBSON PAUL, SC,
KERALA AGRICULTURAL UNIVERSITY
SRI.RENJITH THAMPAN SR.
SMT.P.R.REENA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.03.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 6197 OF 2014
3
P.V.KUNHIKRISHNAN, J.
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W.P.(C) No.6197 of 2014
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Dated this the 07th day of March, 2024
JUDGMENT
The above writ petition is filed with the following prayers:
" i) Call for the records which leads to the Ext.P2 select list and quash the same as illegal, arbitrary and vitiated by malafides after issuing a writ of certiorari or other writ, direction or order;
ii) To issue a writ of mandamus or other appropriate writ, direction or order, commanding the respondents 2 and 3 not to make any appointments from Ext.P2 select list to the post of casual labourers in the Instructional Farm, Vellayani;
ⅲ) To issue a writ of mandamus or other WP(C) NO. 6197 OF 2014 4 appropriate writ, direction or order directing the respondents to take steps to prepare a select list of casual labourers afresh in the Vellayani Instructional Farm after issuing a fresh Notification;
iv) To grant such other and further reliefs, as deemed fit to be granted by this Honourable Court in the facts and circumstances of the above case." SIC
2. The main prayer in this writ petition is to quash Ext.P2. A perusal of Ext.P2 itself would show that the above Casual Labourers list is valid only for three years from 05.02.2014. If that be the case, the prayers in this writ petition are infructuous.
Therefore, this writ petition is dismissed as infructuous.
Sd/-
P.V.KUNHIKRISHNAN
nvj JUDGE