R.Vijayakumar vs Regional Manager
2021 Latest Caselaw 4405 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.24854 OF 2013(F)


PETITIONER:

               R.VIJAYAKUMAR, AGED 41 YEARS
               S/O. VENGAYIL CHINDAN NAIR, ASSISTANT
               SALESMAN(OFFICER INCHARGE) SUPPLYCO PEOPLES BAZAR,
               KERALA STATE CIVIL SUPPLIES CORPORATION KASARGOD.

               BY ADVS.
               SRI.T.M.MOHAMED YOUSUFF(SR.)
               SMT.ASHIFA TALIB
               SMT.FASHIYA YOUSEFF
               SMT.AYSHA YOUSEFF
               SRI.JOBI.A.THAMPI
               SMT.M.KABANI DINESH
               SMT.MOLLY JACOB
               SMT.RABIA BEEGAM T.K.

RESPONDENTS:

      1        REGIONAL MANAGER
               KERALA STATE CIVIL SUPPLIES CORPORATION,
               KOZHIKODE-679001.

      2        ASSISTANT MANAGER, SUPPLYCO DISTRICT DEPOT,
               KERALA STATE CIVIL SUPPLIES CORPORATION
               KASARGOD-679001.

      3        ADDL. GENERAL MANAGERPA, INCHARGE OF GENERAL
               MANAGER, KERALA STATE CIVIL SUPPLIES CORPORATION,
               MAVELI BHAVAN, GANDHI NAGAR, COCHIN-682020.

      4        L. NABEESA BEEVI, ADDITIONAL GENERAL MANAGER(P&A),
               KERALA STATE CIVIL SUPPLIES CORPORATION, MAVELI
               BHAVAN, COCHIN-682020.

      5        KERALA STATE CIVIL SUPPLIES CORPORATION
               REPRESENTED BY ITS CHAIRMAN & MANAGING DIRECTOR,
               MAVELI B HAVAN, GANDHI NAGAR, COCHIN-682020.
 WPC 24854/13
                                 2



               BY SRI.MILLU DANDAPANI,SC,SUPPLYCO

               SHRI N.D.PREMACHANDRAN
               SRI. T.B.GAFOOR, SC,


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
05.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 24854/13
                                      3




                               JUDGMENT

It is submitted by the learned counsel for

the petitioner that this writ petition has

become infructuous by efflux of time and that

he is not pressing the same. This writ

petition is, therefore, closed as having

become infructuous.

Sd/-

                                          DEVAN RAMACHANDRAN
       RR                                          JUDGE