Ravi T. vs State Of Kerala
2021 Latest Caselaw 6182 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.4638 OF 2016(D)


PETITIONER:

               RAVI T., AGED 39 YEARS
               S/O. APPAYYA NAIK,
               THEKKEKARA, KARADKA P.O.,
               KASARAGOD TALUK AND DISTRICT-671 542.

               BY ADVS.
               SMT.CISSY MATHEWS
               SHRI.JAWAHAR JOSE
               SRI.V.VINAY MENON

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY ITS SECRETARY,
               SCHEDULED CASTE AND SCHEDULED TRIBES DEPARTMENT,
               GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

      2        THE KERALA PUBLIC SERVICE COMMISSION
               REPRESENTED BY ITS SECRETARY, PATTOM,
               THIRUVANANTHAPURAM-695 004.

               BY ADVS.
               SRI.P.C.SASIDHARAN, SC, KPSC
               SRI.SUNIL KUMAR KURIAKOSE - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 4638/16
                                    2




                               JUDGMENT

The learned counsel for the petitioner

submits that he has been instructed not to

press this writ petition. Consequently, this

writ petition is dismissed as being not

pressed.

Sd/-

                                        DEVAN RAMACHANDRAN
       RR                                       JUDGE