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Sreekumar P. J vs Managing Director Kerala Water Authority And Ors

High Court Of Kerala · Decided on 4 January 2021 · Citation: (2021) 01 KL CK 0011

HON’BLE JUDGES
Anu Sivaraman, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 29094 Of 2020
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Judgment

8 paragraphs · 347 words
1.

This writ petition is filed seeking the following prayers:

"(i) to issue a Writ of Mandamus or any other appropriate writ, order or direction directing the 1st respondent to hand over the service book/service record of the petitioner maintained in Kerala Water Authority to the District Collector, Alappuzha after making necessary entries in the service book to include the name of the petitioner in the Statutory Pension Scheme under Kerala Service Rules Part-III in the light of Ex.P4 Government Order, forthwith.

(ii) to issue a Writ of Mandamus or any other appropriate writ, order or direction directing 1st respondent to relieve the petitioner from Kerala Water Authority forthwith.

(iii) to declare that the 1st respondent is duty bound to relive the petitioner and to hand over the service book/service record of the petitioner to the District Collector Alappuzha where the petitioner is currently working"

2.

Heard the learned counsel for the petitioner and the learned Standing Counsel appearing for the Kerala Water Authority.

3.

It is submitted by the learned counsel for the petitioner that highlighting his grievances as against the action of the respondents in not relieving him from the Kerala Water Authority to take up an employment in the Revenue Department, the petitioner has preferred Ext.P9 representation before the 2nd respondent, which is liable to be considered.

4.

The learned Standing Counsel appearing for the respondents submits that the representation is to be considered by the 1st respondent, who would be able to take a proper decision in the matter.

In the above view of the matter, this writ petition is disposed of directing that in case the petitioner submits a copy of Ext.P9 representation before the 1st respondent, the same will be considered without further delay by the 1st respondent. The petitioner shall produce a copy of Ext.P9 representation or any further representation he proposes to make before the 1st respondent along with a copy of this judgment within two weeks. The 1st respondent shall take up the said representation and consider and pass orders thereon within a period of one month thereafter.