P.K.Vinu vs The Marine Products Ecport ...
2021 Latest Caselaw 3837 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

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

                      WP(C).No.36103 OF 2018(K)

PETITIONER:

               P.K.VINU, ACCOUNTS OFFICER,
               THE MARINE PRODUCTS EXPORT DEVELOPMENT AUTHORITY,
               PANAMPILLT AVENUE, KOCHI - 682 036,
               RESIDING AT KANDATHILPARAMBIL,
               TRIPUNITHURA-682 301.

               BY ADVS.
               SRI.P.N.SANTHOSH
               SMT.K.P.GEETHA MANI

RESPONDENTS:

      1        THE MARINE PRODUCTS ECPORT DEVELOPMENT AUTHORITY
               MPEDA HOUSE, PANAMPILLY AVENUE, PB NO. 4272,
               KOCHI-682 036, REPRESENTED BY ITS SECRETARY.

      2        THE CHAIRMAN, THE MARINE PRODUCES EXPORT
               DEVELOPMENT AUTHORITY, MPEDA HOUSE,
               PANAMPILLY AVENUE, PB NO.4272, KOCHI - 682 036.

      3        G.RAJENDRAN, DEPUTY DIRECTOR (PERSONNEL),
               PERSONNEL SECTION, HEAD OFFICE,
               THE MARINE PRODUCTS EXPORT DEVELOPMENT AUTHORITY,
               MPEDA HOUSE, PANAMPILLY AVENUE, PB NO.4272,
               KOCHI - 682 036.

               R1-2 BY SMT.K.RADHAMANI AMMA, SC, MARINE PRODUCTS
               EXPORTS DEVP.AUTHORITY
               R1-2 BY SRI.ANTONY MUKKATH, SC, MARINE PRODUCTS
               EXPORTS DEVP.AUTHORITY
               R3 BY ADV. DR.K.P.SATHEESAN (SR.)
               R3 BY ADV. SRI.P.MOHANDAS (ERNAKULAM)
               R3 BY ADV. SRI.S.VIBHEESHANAN
               R3 BY ADV. SRI.K.SUDHINKUMAR
               R3 BY ADV. SRI.S.K.ADHITHYAN
               R3 BY ADV. SRI.MUHAMMED IBRAHIM ABDUL SAMAD
               R3 BY ADV. SRI.SABU PULLAN

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
02.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 36103/18
                                     2




                                JUDGMENT

The learned counsel for the petitioner

submits that he has been instructed not to

press this writ petition. Consequently, this

writ petition is dismissed as being not

pressed.

Sd/-

                                         DEVAN RAMACHANDRAN

      RR                                         JUDGE