K.N.Sabu vs Kerala Shipping And Inland ...
2021 Latest Caselaw 1635 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

                      WP(C).No.27451 OF 2012(F)


PETITIONER:

               K.N.SABU, S/O.NARAYANAN K.C., AGED 50 YEARS,
               WORKING AS TICKET ISSUER-CUM-MASTER/JUNIOR ASSISTANT,
               KERALA SHIPPING AND INLAND NAVIGATION CORPORATION,
               A GOVERNMENT OF KERALA UNDERTAKING, SLIPWAY,
               THOPPUMPADY, ERNAKULAM AND RESIDING AT KOTTAYARIKIL
               SOUTH, KOSADY, MADUKKA P.O., KOTTAYAM - 686513.

               BY ADV. SRI.N.UNNIKRISHNAN

RESPONDENTS:

      1        KERALA SHIPPING AND INLAND NAVIGATION CORPORATION
               LIMITED, A GOVERNMENT OF KERALA UNDERTAKING, 61/1227,
               UDAYA NAGAR ROAD, GANDHI NAGAR, KOCHI-682020,
               REP. BY ITS MANAGING DIRECTOR.

      2        THE ADMINISTRATIVE OFFICER,
               KERALA SHIPPING AND INLAND NAVIGATION CORPORATION
               LIMITED, 61/1227, UDAYA NAGAR ROAD, GANDHI NAGAR,
               KOCHI-682 020.

      3        THE COMPANY SECRETARY,
               KERALA SHIPPING AND INLAND NAVIGATION CORPORATION
               LIMITED, 61/1227, UDAYA NAGAR ROAD, GANDHI NAGAR,
               KOCHI-682020.

      4        STATE OF KERALA,
               REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
               TRANSPORT(A) DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695001.

               BY ADVS. SRI.SANTHOSH MATHEW,SC,KINCO
                        SRI.SUNIL KUMAR KURIAKOSE - GP
                        SRI.BIJESH B.TOM

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.27451 OF 2012(F)

                                       -2-

                                 JUDGMENT

Dated this the 15th day of January 2021

Going by the reliefs sought in this writ

petition, I am certain that it has become

infructuous by efflux of time.

The learned counsel for the petitioner also

does not have instructions as to the

developments in this case in the last eight

years, when this matter has been pending.

I, therefore, dismiss this writ petition for

default, though I find it to be infructuous.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C).No.27451 OF 2012(F)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF PROCEEDING NO A1-289/2012 DATED 29.9.2012

EXHIBIT P2 A TRUE COPY OF LETTER DATED 3.10.2012 SENT BY THE PETITIONER TO RESPONDENT NO 1

EXHIBIT P3 A TRUE COPY OF MEMO NO A9-289/2012 DATED 11.10.2012

EXHIBIT P4 A TRUE COPY OF REPRESENTATION DATED 19.10.2012 SENT BY THE PETITIONER TO RESPONDENT NO 1

EXHIBIT P5 A TRUE COPY GO (RT0 NO 09/2008/CSIND DATED 23.2.2008

EXHIBIT P6 A TRUE COPY OF PAY SLIP OF OCTOBER, 2012 IN RESPECT OF PETITIONER

EXHIBIT P7 AA TRUE COPY OF LETTER DATED 1.11.2012 SENT BY THE PETITIONERS LAWYER TO PUBLIC INFORMATION OFFICER

EXHIBIT P8 PAY SLIP OF AUGUST, 2012

EXHIBIT P9 A TRUE COPY OF SHOW CAUSE NOTICE NO A-

9/289/2012 DATED 1.11.2012

EXHIBIT P10 A TRUE COPY OF REPLY TO SHOW CAUSE NOTICE DATED 2.11.2012 SENT BY THE PETITIONER

EXHIBIT P11 A TRUE COPY OF JUDGMENT DATED 6.2.2002 IN OP NO 14522/1997-D

RESPONDENT'S/S EXHIBITS:NIL.

//TRUE COPY// PA TO JUDGE