N.Lakshmanan vs Ksrtc
2021 Latest Caselaw 5152 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE AMIT RAWAL

   THURSDAY, THE 11TH DAY OF FEBRUARY 2021 / 22ND MAGHA,1942

                      WP(C).No.25962 OF 2011(U)


PETITIONER/S:

                N.LAKSHMANAN
                AGED 59 YEARS
                P.L. VIHAR, KARIMULAKKAL, KOMALLOOR, CHOORANADU,,
                ALLEPPEY DISTRICT, PIN-690505.

                BY ADVS.
                SRI.E.M.MURUGAN
                SRI.T.T.BIJU
                SRI.P.R.PRATEESH
                SRI.SINU.G.NATH

RESPONDENT/S:

      1         KSRTC
                REPRESENTED BY ITS MANAGING DIRECTOR,, TRANSPORT
                BHAVAN, FORT.P.O.,, THIRUVANANTHAPURAM-695 023.

      2         THE FINANCIAL ADVISOR AND CHIEF ACCOUNTS OFFICER,
                KERALA STATE ROAD TRANSPORT, CORPORATION,TRANSPORT
                BHAVAN, FORT.P.O.,, THIRUVANANTHAPURAM-695 023.

      3         THE PERSONNEL OFFICER (PENSION)
                KERALA STATE ROAD TRANSPORT CORPORATION,, TRANSPORT
                BHAVAN, FORT.P.O.,, THIRUVANANTHAPURAM-695 023.

      4         THE DISTRICT TRANSPORT OFFICER
                KERALA STATE ROAD TRANSPORT CORPORATION, KAYAMKULAM
                UNIT, PIN-690 502.

                R1 BY ADV. SRI.BABU JOSEPH KURUVATHAZHASCKSRTC

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.25962 OF 2011(U)

                                2




                            JUDGMENT

Dated this the 11th day of February 2021

Learned Counsel for the petitioner submitted that the

matter has become infructuous. Accordingly, this writ petition is

dismissed as infructuous.

Sd/

AMIT RAWAL

JUDGE

Jm/