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C.V.Sidharthan vs State Of Kerala
2021 Latest Caselaw 11754 Ker

Citation : 2021 Latest Caselaw 11754 Ker
Judgement Date : 9 April, 2021

Kerala High Court
C.V.Sidharthan vs State Of Kerala on 9 April, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                       WP(C).No.16718 OF 2015(L)


PETITIONER:

               C.V.SIDHARTHAN
               AGED 68 YEARS
               S/O.LATE VASU, KOUSTHUBHAM, SANKARAMANGALAM LANE,
               MANNADI-OLIKUZHI ROAD, PADAMUGAL, KAKKANAD.

               BY ADVS.
               SHRI.AKHIL GEORGE
               SHRI.GAJENDRA SINGH RAJPUROHIT

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY CHIEF SECRETARY, SECRETARIAT,
               THIRUVANANTHAPURAM-695 001

      2        ADDITIONAL GENERAL MANAGER (P&A)
               KERALA STATE CIVIL SUPPLIES CORPORATION LTD,
               P.B.NO.2030, MAVELI BHAVAN, GANDHI NAGAR,
               KOCHI-682020.

      3        REGIONAL MANAGER
               KERALA STATE CIVIL SUPPLIES CORPORATION LTD,
               P.B.NO.2030, MAVELI BHAVAN, GANDHI NAGAR,
               KOCHI-682020.

      4        CHAIRMAN
               KERALA STATE CIVIL SUPPLIES CORPORATION LTD,
               P.B.NO.2030, MAVELI BHAVAN, GANDHI NAGAR,
               KOCHI-682020.

               BY ADV. SRI.PAULOCHAN ANTONY P., SC, KERALA STATE
               CIVIL SUPPLIES CORPORATION
               ADV. SMT.P.R.REENA, SC, KERALA STATE CIVIL SUPPLIES
               CORPORATION L

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.16718 OF 2015

                                    2




                              JUDGMENT

Dated this the 9th day of April 2021

It is submitted by the learned counsel for the petitioner that the

reliefs sought for in the writ petition have already been granted.

The not pressed memo is recorded. This writ petition is closed.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C).No.16718 OF 2015

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 31-7-2014 IN CC.NO.22/2015

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED 24-

10-2014

EXHIBIT P3 TRUE COPY OF THE NOTICE DATED 25-10-2014.

EXHIBIT P4 TRUE COPY OF THE REPLY GIVEN BY THE PETITIONER TO EXT P3 NOTICE DATED 17-12- 2014.

RESPONDENT'S/S EXHIBITS:

EXHIBIT R2 COPY OF MEMO OF CHARGES DATED 19-10-1987

EXHIBIT R2(a) COPY OF MEMO OF CHARGES DATED 04-10-1999

EXHIBIT R2(b) COPY OF THE PROCEEDING OF THE CHAIRMAN & MANAGING DIRECTOR DATED 06-11-2001

EXHIBIT R2(c) COPY OF THE EXTRACT OF THE MINUTES OF THE 274TH BOARD OF DIRECTOR'S MEETING HELD ON 08-11-2002

 
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