Rajeev.S.D vs The State Of Kerala
2021 Latest Caselaw 6251 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE AMIT RAWAL

    MONDAY, THE 22ND DAY OF FEBRUARY 2021 / 3RD PHALGUNA, 1942

                      WP(C).No.10536 OF 2011(N)


PETITIONER:

               RAJEEV.S.D
               ASSISTANT SECURITY OFFICER,
               POVERTY ALLEVIATION UNIT,
               DISTRICT PANCHAYATH,
               THRISSUR.

               BY ADVS.
               SRI.S.SANTHOSH KUMAR
               SMT.P.LISSY JOSE

RESPONDENTS:

      1        THE STATE OF KERALA
               REPRESENTED BY THE SECRETARY TO GOVERNMENT,
               CO-OPERATIVE DEPARTMENT,
               THIRUVANANTHAPURAM -695 001.

      2        THE REGISTRAR OF KERALA STATE SERICULTURE CO-
               OPERATIVE FEDERATION LTD, (SERIFED)
               (THE SECRETARY),
               KERALA KHADI AND VILLAGE INDUSTRIES BOARD,
               GRAMA SOUBHYAGA,
               VANCHIYOR,
               THIRUVANANTHAPURMA

      3        THE KERALA STATE SERICULTURE
               CO-OPERATIVE FEDERATION LTD., (SERIFED),
               (UNDER LIQUIDATION),
               THIRUVANANTHAPURAM -33,
               REPRESENTED BY ITS MANAGING DIRECTOR.

      4        THE LIQUIDATOR, KERALA STATE SERICULTURE CO-OPERATIVE
               FEDERATION LTD, (SERIFED)
               (SENIOR CO-OPERATIVE INSPECTOR),
               DISTRICT KHADI AND VILLAGE INDUSTRIES OFFICE,,
               SEEVELI NAGAR, CHAMPAKADA JN,
               THIRUVANANTHAPURAM - 24.

      5        ADDL. R5 THE SECRETARY TO GOVERNMENT
               INDUSTRIES DEPARTMENT,
               GOVERNMENT SECRETARIAT,
 WP(C).No.10536 OF 2011(N)

                             2

            THIRUVANANTHAPURAM.,
            (ADDL. R5 IS IMPLEADED AS PER ORDER
            DTD.15.12.2011, IN IA 6018/11)

            BY GOVERNMENT PLEADER
            BY ADV. SRI.K.P.HARISHSCKERALA KHADI BOARD
            BY ADV. SRI.TOM K.THOMAS, SC, KERALA KHADI AMP
            VILLAGE INDUSTRIES B
            BY ADV. SRI.M.SHARAFUDHEEN, SC, KERALA KHADI AND
            VILLAGE INDUSTRIES
            BY ADV. SRI.TOM K.THOMAS, SC KERALA KHADI &
            VILLAGE INDUSTRIES B


            GP SRI B HARISH KUMAR

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
22.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.10536 OF 2011(N)

                                3

                            JUDGMENT

Dated this the 22nd 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 nak