K. A. Joseph vs The Chairman
2021 Latest Caselaw 1354 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE GOPINATH P.

   WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

                      WP(C).No.19477 OF 2016(H)


PETITIONERS:

      1        K. A. JOSEPH
               STAFF NO. 7655, DRIVER (POWER HOUSE),(WORKING IN
               COCHIN OIL TERMINAL),DOCK MASTER'S OFFICE, MARINE
               DEPARTMENT,COCHIN PORT TRUST, COCHIN, RESIDING AT
               KIZHUPPILLY HOUSE, CHEMBUMUKKU, KAKKANAD. PIN-682030

      2        D. JOSEPH GOMARY
               STAFF NO.9080, DRIVER (POWER HOUSE),EXECUTIVE
               ENGINEER (ELECTRICAL), ELECTRICAL OFFICE, COCHIN PORT
               TRUST,COCHIN-682009, NOW RESIDING AT MATTUPURATHU
               HOUSE,KARTHEDOM, MALIPURAM PO, COCHIN PIN 682511

               BY ADVS.
               SRI.RAJESH NAIR
               SRI.BIJOY CHANDRAN

RESPONDENTS:

      1        THE CHAIRMAN, COCHIN PORT TRUST
               WILLINGDON ISLAND, COCHIN-682009.

      2        THE SECRETARY, COCHIN PORT TRUST
               WILLINGDON ISLAND, COCHIN-682 009.

      3        THE CHIEF MECHANICAL ENGINEER
               COCHIN PORT TRUST, COCHIN-682009.

      4        UNION OF INDIA
               REPRESENTED BY THE SECRETARY TO THE MINISTRY OF
               SHIPPING, GOVERNMENT OF INDIA,PARLIAMENT STREET, NEW
               DELHI, PIN-110001.

               R1 TO R3 BY ADVS. SRI.K.ANAND (SR.)
               SMT.LATHA ANAND, SC



     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.19477 OF 2016(H)

                                   2

                                JUDGMENT

Dated this the 13th day of January 2021

The learned counsel for the petitioners submit that the

writ petition has become infructuous. In the light of the

submission made by the learned counsel for the petitioners, this

writ petition is dismissed as infructuous.

Sd/-

GOPINATH P.

JUDGE

DK