Shahanas.C. vs Secretary
2021 Latest Caselaw 4237 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.401 OF 2010(R)


PETITIONER:

               SHAHANAS.C., D/O. ABDUL RAHIMAN, AGED 24 YEARS,
               'SHAHAAMA', OPP. EDAKKAD POLICE STATION,
               P.O.MUZHAPPILANGAD, KANNUR DISTRICT.

               BY ADVS.
               SRI.K.V.PAVITHRAN
               SRI.ANIL.D.KAITHAKKAL
               SRI.JAYANANDAN MADAYI PUTHIYAVEETTIL
               SRI.T.P.SAEED

RESPONDENTS:

      1        SECRETARY, JUDICIAL SERVICE EXAMINATION COMMITTEE,
               HIGH COURT OF KERALA, ERNAKULAM.

      2        SECRETARY, MUNSIFF - MAGISTRATES RECRUITMENT
               COMMITTEE, HIGH COURT OF KERALA, ERNAKULAM.

      3        THE REGISTRAR, (SUBORDINATE JUDICIARY),
               HIGH COURT OF KERALA, ERNAKULAM, KOCHI-31.

               BY ADVS. SRI.KRB.KAIMAL SR.
                        SRI.B.UNNIKRISHNA KAIMAL

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
04.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.401 OF 2010(R)

                             -2-




                           JUDGMENT

Dated this the 4th day of February 2021

It is submitted by the learned counsel for

the petitioner that the writ petition has become

infructuous by efflux of time and that he is not

pressing the same.

The writ petition is, therefore, closed as

having become infructuous.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv