K.Sudarsanan vs State Of Kerala And Another
2021 Latest Caselaw 23898 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
SATURDAY, THE 4TH DAY OF DECEMBER 2021/13TH AGRAHAYANA, 1943
                     WP(C) NO. 34624 OF 2011


PETITIONER:

         K.SUDARSANAN, GENERAL SECRETARY,
         KERALA CIVIL JUDICIAL STAFF ORGANISATION,
         STATE COMMITTEE, KOCHI-682 011.

         BY ADVS.
         DR.K.P.SATHEESAN
         SRI.ANOOP.V.NAIR
         SRI.M.R.JAYAPRASAD
         SRI.MATHEW SUNNY
         SRI.P.MOHANDAS ERNAKULAM


RESPONDENTS:

    1    STATE OF KERALA REPRESENTED BY
         THE ADDITIONAL CHIEF SECRETARY,
         HOME(C)DEPARTMENT,
         GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM-695 001.

    2    THE REGISTRAR (SUBORDINATE JUDICIARY),
         HIGH COURT OF KERALA,
         ERNAKULAM, KOCHI-682 031.

         SMT.VINITHA B., SR.G.P.

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 04.12.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C)No.34624/2011

                                    2




                              JUDGMENT

Dated this the 4th day of December, 2021

The learned counsel for the petitioner submits that

due to passage of time, the writ petition has become

infructuous. Accordingly, the writ petition is dismissed as

infructuous.

Sd-

N. NAGARESH JUDGE ncd/06.12.2021