R.Ajayakumar vs State Of Kerala
2021 Latest Caselaw 6152 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

                      WP(C).No.15909 OF 2015(K)


PETITIONER:

               R.AJAYAKUMAR, AGED 48 YEARS, S/O. RAMAVARYAR,
               KAZHAKAM, KANNANKARA KALARI DEVASWOM,
               KOTTARAKKARAR GROUP(WORKING AS LMV DRIVER,
               E.E.OFFICE, KOTTAYAM ON DUTY BASIS) RESIDING AT
               PADINJARE VARYAM, KOTTARA, MEYANNOOR P.O., KOLLAM.

               BY ADVS.
               SRI.C.UNNIKRISHNAN (KOLLAM)
               SRI.M.R.SUDHEENDRAN

RESPONDENTS:

      1        STATE OF KERALA, REPRESENTED BY THE SECRETARY TO
               GOVERNMENT, DEVASWOM DEPARTMENT,
               SECRETARIAT,THIRUVANANTHAPURAM-695001.

      2        TRAVANCORE DEVASWOM BOARD REPRESENTED BY ITS
               SECRETARY, NANTHANCODE P.O.,
               THIRUVANANTHAPURAM-695001.

      3        THE CHIEF ENGINEER (GENERAL),
               TRAVANCORE DEVASWOM BOARD, NANTHANCODE P.O.,
               THIRUVANANTHAPURAM-695 001.

               BY ADVS. SRI C.K.PAVITHRAN, SC,
                        TRAVANCORE DEVASWOM BOARD
                        SRI.SUNIL KUMAR KURIAKOSE-GP


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.15909 OF 2015(K)

                            -2-

                       JUDGMENT

Dated this the 19th 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