T.N.Praveen Chand vs The State Of Kerala
2021 Latest Caselaw 6342 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

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

                       WP(C).No.7172 OF 2012(V)


PETITIONERS:

      1        T.N.PRAVEEN CHAND,
               TECHNICAL ASSISTANT (CO-ORDINATION)
               ANERT-P.B.NO.471,T.C NO.14/649
               OPPOSITE THYCAUD HOUSE, THYCAUD P.O,
               HEAD OFFICE TRIVANDRUM 695 014

      2        C.VINOD CHANDRAN
               SENIOR TECHNICAL ASSISTANT(BUSINESS DEVELOPMENT)
               ANERT-P.B.NO.471,T.C NO.14/649
               OPPOSITE THYCAUD HOUSE THYCAUD P.O
               HEAD OFFICE TRIVANDRUM 695 014

               BY ADVS.
               SRI.N.NANDAKUMARA MENON (SR.)
               SMT.HENA BAHULEYAN
               SRI.P.K.MANOJKUMAR

RESPONDENTS:

      1        THE STATE OF KERALA, REPRESENTED BY THE
               SECRETARY TO GOVERNMENT(POWER DEPARTMENT)
               SECRETARIAT THIRUVANANTHAPURAM-1

      2        ANERT (AGENCY FOR CON-CONVENTIONAL ENERGY
               AND RURAL TECHNOLOGY), HEAD OFFICE
               THYCAUD P.O THIRUVANTHAPURAM 695014
               REPRESENTED BY ITS DIRECTOR.


               BY ADVS.
               SRI.T.R.HARIKUMAR - SC
               SRI.ASHOK B.SHENOY, SC, ANERT
               GP-SRI.SUNIL KUMAR KURIAKOSE

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
22.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 7172/12
                                  2


                               JUDGMENT

Sri.N.Nandakumara Menon, learned Senior

Counsel, instructed by Sri.P.K.Manoj Kumar,

learned counsel for the petitioners, submitted

that by efflux of time, the petitioners may

not be in a position to seek the prayers made

for in this Writ Petition, though asserting

that their case is very strong in law, going

by the contents of Ext.P20 Government Order.

He, therefore, prayed that this Writ Petition

be closed, however, leaving open all

contentions of the petitioners to be pursued,

if they are so interested, in future.

In the afore circumstances, I close this

Writ Petition as having been not pressed;

however, leaving open all contentions of the

rival parties.

Sd/-

                                       DEVAN RAMACHANDRAN
       RR                                      JUDGE