Shyne T.S vs Kerala Water Authority
2021 Latest Caselaw 17058 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
   THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943
                    WP(C) NO. 11948 OF 2021
PETITIONER :-

          SHYNE T.S.
          DIVISIONAL ACCOUNTS OFFICER,
          STOCK VERIFICATION SUB DIVISION-1,
          KERALA WATER AUTHORITY, THIRUVANANTHAPURAM

          BY ADVS.
          S.SANTHOSH KUMAR
          ANJANA S. SANTHOSH


RESPONDENTS :-

    1     KERALA WATER AUTHORITY
          JALA BHAVAN, THIRUVANANTHAPURAM-695 033,
          REPRESENTED BY ITS MANAGING DIRECTOR.

    2     THE DEPUTY CHIEF ENGINEER (HRD & GL) (CORRECTED)
          KERALA WATER AUTHORITY, JALA BHAVAN,
          THIRUVANANTHAPURAM-695 033.

          CHIEF ENGINEER (HRD & GL),
          KERALA WATER AUTHORITY, JALA BHAVAN,
          THIRUVANANTHAPURAM - 695 033.

          (THE DESIGNATION OF 2ND RESPONDENT IS CORRECTED AS
          PER ORDER DATED 17.6.2021 IN I.A.2/2021 IN
          WP(C).11948/2021)

    3     PREM KIRAN A.S
          DIVISIONAL ACCOUNTS OFFICER, INTERNAL AUDIT WING,
          JALA BHAVAN, THIRUVANANTHAPURAM-695 033.

          BY ADVS.
          SMT.MARY BENJEMIN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11948 OF 2021

                                  -: 2 :-


                               JUDGMENT

Dated this the 12th day of August, 2021

The learned counsel for the petitioner submits that this matter

has become infructuous. The writ petition is, accordingly, dismissed

as infructuous.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/18.8.2021