Suneesh.V.R. vs State Of Kerala
2021 Latest Caselaw 4123 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

                       WP(C).No.3722 OF 2011(M)


PETITIONER:

               SUNEESH.V.R., AGED 30 YEARS,
               S/O.K.VASUDEVAN, RESIDING AT, 'HARI BHAVAN'
               AKKONAM, CHADAYAMANGALAM P.O., KOLLAM DISTRICT.

               BY ADV. SRI.V.PHILIP MATHEW

RESPONDENTS:

      1        STATE OF KERALA, REPRESENTED BY ITS SECRETARY,
               GENERAL EDUCATION (SPECIAL CELL), DEPARTMENT,
               (H.P.O.) THIRUVANANTHAPURAM-695 001.

      2        THE DIRECTOR, VOCATIONAL HIGHER SECONDARY EDUCATION,
               (H.P.O.), THIRUVANANTHAPURAM - 695 001.

      3        THE MANAGER, PUM VHSS, PALLICKAL
               NOORANAD P.O., 690 504.

      4        ANILKUMAR R., AGED 35 YEARS, S/O. G.RAGHAVAN NAIR,
               SASHI BHAVAN, (THENGUVILAYIL), THAZHATHU KULAKADA,
               KOTTARAKKARA, KOLLAM DISTRICT-691 521.

               BY ADVS. SRI.BABU KARUKAPADATH
                        SRI.JAGAN GEORGE
                        SRI.K.A.NOUSHAD
                        SRI.PIRAPPANCODE V.S.SUDHIR
                        SRI.P.G.PRAMOD
                        SMT.M.A.VAHEEDA BABU
                        SRI.P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
04.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3722 OF 2011(M)

                                       -2-

                                 JUDGMENT

Dated this the 4th day of February 2021

The petitioner has approached this Court as

early as in the year 2011, seeking a direction

to respondents 1 to 3 to appoint him as a

Vocational Teacher in "P.U.M. V.H.S.S",

Pallickal, Nooranad, for the reason that he has

secured first rank in the selection process, as

evident from Ext.P3.

2. Even though this matter has been

pending before this Court for the last more than

nine years, nothing has been placed on record as

to the further developments in this case even

though, by an interim order dated 17.02.2011,

this Court had allowed the second respondent -

Director of Vocational Higher Secondary

Education, to take a decision with respect to

the approval of the minutes of the Selection

Committee and to make consequential

appointments.

WP(C).No.3722 OF 2011(M)

I am, therefore, of the view that nothing

survives in this writ petition for consideration

by this Court at this distance of time and that

it has become infructuous.

In the afore circumstances, this writ

petition is closed without any further orders.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C).No.3722 OF 2011(M)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 COPY OF THE ADVERTISEMENT IN MATHRUBHUMI DAILY DATED 12.08.2010.

EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE PETITIONER UNDER THE RIGHT TO INFORMATION ACT.

EXHIBIT P3 COPY OF THE ANSWER GIVEN BY THE STATE PUBLIC INFORMATION OFFICER TO PETITIONER.

EXHIBIT P4 COPY OF ORDER IN W.P.(C)NO.35143/2010 DATED 10.12.2010 IN I.A.NO.17050/2010.

EXHIBIT P5 COPY OF THE I.A.NO.508/2011 FILED BY PETITIONER.

EXHIBIT P6 COPY OF THE ORDER IN I.A. NO.508/2011 DATED 13.01.2011.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE