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V. Suresh Kumar vs Kerala State Road Transport ...
2021 Latest Caselaw 3826 Ker

Citation : 2021 Latest Caselaw 3826 Ker
Judgement Date : 2 February, 2021

Kerala High Court
V. Suresh Kumar vs Kerala State Road Transport ... on 2 February, 2021
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

               THE HONOURABLE MR. JUSTICE AMIT RAWAL

     TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

                     WP(C).No.29809 OF 2015(A)


PETITIONER:

              V. SURESH KUMAR
              AGED 56 YEARS
              DEPUTY CHIEF ACCOUNTS OFFICER,
              KSRTC,CHIEF OFFICE,
              RETIRED ON 31/5/2015),
              SYAMALA MANDIRAM, CHEMPOOR,
              MUDAKKAL P O, ATTINGAL,
              THIRUVANANTHAPURAM

              BY ADV. SHRI.K.P.RAJEEVAN

RESPONDENT:

              KERALA STATE ROAD TRANSPORT CORPORATION,
              REP BY ITS MANAGING DIRECTOR,
              TRANSPORT BHAVAN, FORT
              THIRUVANANTHAPURAM, PIN 695023


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
02.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.29809 OF 2015(A)

                                2

                            JUDGMENT

Dated this the 2nd day of February 2021

Learned Counsel for the petitioner submitted that the

matter has become infructuous. Accordingly, this writ petition is

dismissed as infructuous.

Sd/-

AMIT RAWAL

JUDGE

nak WP(C).No.29809 OF 2015(A)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 P1:-TRUE COPY OF IST AND 3RD PAGES OF PENSION PAYMENT ORDER DTD NIL

EXHIBIT P2 P2:-TRUE COPY OF JUDGMENT DTD 8/8/2012 IN WPC NO 17517 OF 2012

 
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