Kerala High Court
Ashokan A.S vs The State Of Kerala on 16 March, 2020
Author: P.V.Asha
Bench: P.V.Asha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE SMT. JUSTICE P.V.ASHA
MONDAY, THE 16TH DAY OF MARCH 2020 / 26TH PHALGUNA, 1941
WP(C).No.6086 OF 2020(I)
PETITIONER:
ASHOKAN A.S.,
AGED 25 YEARS,
S/O. SUBRAMANIAN AYYAVU, DOOR NO.141,
RAMESWARAM COLONY, MATTANCHERY, KOCHI-2
BY ADVS.
SRI.K.S.MADHUSOODANAN
SRI.M.M.VINOD KUMAR
SRI.P.K.RAKESH KUMAR
SRI.K.S.MIZVER
SRI.M.J.KIRANKUMAR
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
GOVERNMENT SECRETARIAT, GOVERNMENT OF KERALA,
THIRUVANANTHAPURAM - 695 001.
2 DIRECTOR,
URBAN AFFAIRS, GOVERNMENT OF KERALA,
THIRUVANANTHAPURAM - 695 033.
3 SECRETARY,
CORPORATION OF COCHIN, ERNAKULAM - 682 011.
BY ADV. SRI.BIJOY CHANDRAN, SENIOR GOVT. PLEADER
SRI.K.P.JUSTINE (KARIPAT), SC, COCHIN CORPN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.03.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.6086 OF 2020(I)
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JUDGMENT
The petitioner's father Subramanian Ayyavu died on 31.01.2017, while working as a Sanitation Worker in Circle No.8 of the Corporation of Kochi. He submitted Ext.P2 application for compassionate appointment. It is stated that all the relevant documents were furnished to the District Collector, as seen from Ext.P4 dated 11.03.2019 and Ext.P5 letter dated 10.12.2019. The petitioner is aggrieved by the delay in processing the application and issuing orders.
In this circumstances of the case, the writ petition is disposed of directing the 2nd respondent to forward the application along with the relevant documents in case it is already received from the District Collector within a period of two weeks, if not already forwarded. There shall be a further direction to the 1st respondent to consider the application Ext.P2 and pass orders thereon, within a WP(C).No.6086 OF 2020(I) 3 period of two months from the date of receipt of a copy of the judgment. On the basis of the decision of the Government in Ext.P2 application, the 3rd respondent shall take necessary follow up action without any further delay, at any rate, within a further period of one month.
Sd/-
P.V.ASHA
ww JUDGE
WP(C).No.6086 OF 2020(I)
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APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT P1 PHOTOCOPY OF THE DEATH CERTIFICATE DATED
10.2.17.
EXHIBIT P2 PHOTOCOPY OF THE APPLICATION UNDER DYING IN
HARNESS SCHEME WITH ALL DOCUMENTS DATED 9.2.2018.
EXHIBIT P3 PHOTOCOPY OF THE LETTER DATED 11.2.19 BEARING NO.24/EU 4/19/LSGD.
EXHIBIT P4 PHOTOCOPY OF THE LETTER DATED 11.3.19 BEARING NO.E5-247424/19 OF DISTRICT COLLECTOR ERNAKULAM TO TAHSILDAR, COCHIN. EXHIBIT P5 PHOTOCOPY OF THE RECOMMENDATION LETTER DATED 10.12.19 BEARING E4-7033/19.