Sunilkumar P.S vs State Of Kerala
2021 Latest Caselaw 4320 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     FRIDAY, THE 05TH DAY OF FEBRUARY 2021 / 16TH MAGHA,1942

                       WP(C).No.1826 OF 2012(C)


PETITIONER:

               SUNILKUMAR P.S.
               AGED 40 YEARS, S/O.SUBRAMANIAN,
               PAYYAPPILLY HOUSE, CHENGALOOR P.O.,
               THRISSUR-680 312.

               BY ADV. SRI.T.M.ABDUL LATHEEF

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY SECRETARY TO GOVERNMENT,
               CO-OPERATIVE DEPARTMENT,
               THIRUVANANTHAPURAM-695 001.

      2        KERALA PUBLIC SERVICE COMMISSION
               REPRESENTED BY ITS CHAIRMAN, PATTOM,
               THIRUVANANTHAPURAM-695 001.

      3        KERALA STATE HANDLOOM DEVELOPMENT CORPORATION
               REPRESENTED BY ITS MANAGING DIRECTOR,
               THIRUVANANTHAPURAM-695 001.

      4        KERALA STATE TEXTILE CORPORATION
               REPRESENTED BY ITS MANAGING DIRECTOR, T.C.9/2000-01,
               ANNAPOORNA, KOCHAR ROAD, SASTHAMANGALAM,
               THIRUVANANTHAPURAM-695 009.

               R1 BY ADV. SRI.P.BENNY THOMAS
               R1 BY ADV. SRI.M.GOPIKRISHNAN NAMBIAR
               R1 BY ADV. SRI.P.GOPINATH
               R1 BY ADV. SRI.K.JOHN MATHAI
               R1-2 BY SRI.P.C.SASIDHARAN, SC, KPSC

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
05.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1826 OF 2012                2

                             JUDGMENT

Going by the reliefs sought for in this

writ petition, it is obvious that they have

become infructuous by efflux of more than eight

years, when this matter has been pending before

this Court.

2. That apart, the petitioner has not

been able to serve notice on respondent No.4

until now.

I am, therefore, of the view that nothing

survives in this writ petition; but I clarify

that if the petitioner has already been

advised, he shall be allowed to enjoy the said

benefit, since I notice that, in Paragraph 12

of the counter affidavit of the Public Service

Commission, it has been stated that he will be

so advised as and when his turn arises and

vacancies are reported.

With the afore clarification, I close this

writ petition without any further orders.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/9.2.2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGE OF THE NOTIFICATION PUBLISHED BY THE 2ND RESPONDENT IN EXTRA ORDINARY GAZETTE DATED 24.05.2006

EXHIBIT P2 TRUE COPY OF THE LETTER NO.SR.III(2)1036/06/S.W. DATED 12.09.2011 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER

EXHIBIT P3 TRUE COPY OF THE DECLARATION DATED 22.08.2011 SUBMITTED BY THE PETITIONER

EXHIBIT P4 TRUE COPY THE DEGREE CERTIFICATE DATED 01.10.1996 ISSUED BY THE CALICUT UNIVERSITY

EXHIBIT P5 TRUE COPY OF THE LETTER NO.S.R.III(2)1036/06/S.W.DATED 05.11.2011 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER