Ajithkumar vs The Kerala State Electricity ...
2021 Latest Caselaw 4743 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942

                      WP(C).No.18125 OF 2011(M)


PETITIONER:

               AJITHKUMAR
               S/O.VELAPPAN PILLAI,
               AGED 39 YEARS, V.R.VILLA, BEEMPUNGAL, MANADUKKAM PO,
               PANATHADY VILLAGE, HOSDURG TALUK, KASARAGOD DISTRICT.

               BY ADV. SRI.T.MADHU

RESPONDENTS:

      1        THE KERALA STATE ELECTRICITY BOARD
               REPRESENTED BY ITS CHIEF ENGINEER, VAIDYUTHI BHAVAN,
               THIRUVANANTHAPURAM PIN 695 001.

      2        THE DEPUTY CHIEF ENGINEER
               ELECTRICAL CIRCLE, KASARAGOD DISTRICT, PIN 671 121.

               R1 BY SRI.M.K.THANKAPPAN, SC, KERALA STATE
               ELECTRICITY BOARD LIMIT
               R1 BY SRI.K.S.ANIL, SC, KSEB



               SR.G.P.P.M.MANOJ

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
09.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.18125 OF 2011          2

                             JUDGMENT

When this matter was called today, the

learned counsel for the petitioner was

unable to inform this Court if he is still

interested in prosecuting this writ petition

particularly because it has been over ten

years now since he has been out of service.

I, therefore, close this writ petition

finding the same to have become infructuous;

however, leaving liberty to the petitioner

to seek a rehearing if he is so interested.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/16.2.2021