Lijin.P.P vs. The Air INDIA Transport Service LTD - Kerala High Court, 12 April 2019

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN FRIDAY, THE 12TH DAY OF APRIL 2019 / 22ND CHAITHRA, 1941 WP(C).No. 11314 of 2019 PETITIONER/S: LIJIN.P.P AGED 30 YEARS S/O KUNHIKANNAN, LIJIN NIVAS, KANNADI VELICHAM, MAMBA P.O., KANNUR DISTRICT-670 611. BY ADV. SRI.CIBI THOMAS RESPONDENT/S: 1 THE AIR INDIA TRANSPORT SERVICE LTD AIR LINE HOUSE 113, GURUDWARA, RAKABGUNJ ROAD, NEW DELHI-110 001. 2 THE AIR INDIAQ AIR TRANSPORT SERVICE LTD. GST COMPLEX, 1ST FLOOR, NEAR GATE NO.5, SAHAR, ANDERI (EAST MUMBAI) 400 011. 3 THE DISTRICT POLICE CHIEF (SUPERINTENDENT OF POLICE), S.P. OFFICE, KANNUR-670 002. OTHER PRESENT: BIJOY CHANDRAN GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 12.04.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C).No. 11314 of 2019 2 JUDGMENT The petitioner has approached this Court seeking directions to the respondents to issue a police clearance certificate for the purpose of appointment as handyman under the 1st respondent.

The learned Government Pleader submits that an application for police clearance has been submitted before the 3rd respondent. In the above view of the matter, there will be a direction to the 3rd respondent to take up, consider and pass appropriate orders on the application for police clearance certificate preferred by the petitioner, within a period of three weeks from the date of receipt of a copy of this judgment. The writ petition is ordered accordingly. ANU SIVARAMAN JUDGE rmm

WP(C).No. 11314 of 2019 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE CONSENT LETTER ISSUED BY THE PETITIONER'S MOTHER DATED 26.2.2016. EXHIBIT P2OF THE APPOINTMENT ORDER ISSUED TO THE PETITIONER DATED 17.11.2018. EXHIBIT P3OF THE FIRST INFORMATION REPORT IN CR.NO.1332/2017 OF MATTANNUR POLICE STATION. RESPONDENTS EXHIBIT NIL //// PA. TO JUDGE