T.P. Sathyan vs State Of Kerala
2021 Latest Caselaw 1650 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.13034 OF 2012(D)


PETITIONER:

               T.P. SATHYAN, S/O.KADUNGON, THAROLPURAYIL,
               KUNNAMANGALAM, P.O KARANTHOOR, KOZHIKODE.

               BY ADV. SRI.P.V.KUNHIKRISHNAN

RESPONDENTS:

      1        STATE OF KERALA,
               REPRESENTED BY SECRETARY TO GOVERNMENT,
               LABOUR DEPARTMENT, TRIVANDRUM, 695 001.

      2        KERALA STATE FOR SCIENCE, TECHNOLOGY AND ENVIRONMENT
               REPRESENTED BY ITS CONTROLLER OF ADMINISTRATION,
               TRIVANDRUM -695 004.

      3        EXECUTIVE DIRECTOR,
               CENTRE FOR WATER RESOURCES DEVELOPMENT AND
               MANAGEMENT, KOZHIKODE - 673 571.

               BY ADVS. SRI.GEORGE ZACHARIAH, SC KSCSTE
                        SRI. SUNIL KUMAR KURIAKOSE - GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.13034 OF 2012(D)

                                 -2-

                              JUDGMENT

Dated this the 15th day of January 2021

The petitioner has approached this Court

seeking a direction to the respondents to appoint

him as a Driver, based on Ext.P1 Government Order.

I notice that this writ petition was filed as

early as in the year 2012, but that the petitioner

has not been able to secure any interim order in his

favour. Obviously, therefore, the claim made in the

writ petition has now become infructuous on account

of efflux of time, particularly because at present

the petitioner is more than 58 or 59 years of age.

In the afore circumstances, I close this writ

petition without any further orders.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C).No.13034 OF 2012(D)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A COPY OF THE GO(MS) NO.11/83/LAR DATED 26/02/1983 OF THE 1ST RESPONDENT.

EXHIBIT P2 A COPY OF THE JUDGMENT DATED 07/06/2010 IN WPC NO.37307/2004.

EXHIBIT P3 A COPY OF THE INTERIM PASSED BY THIS HONOURABLE COURT IN WPC NO.642/2012 DATED 12/01/2012.

EXHIBIT P4 A COPY OF THE NOTIFICATION PUBLISHED BY THE 3RD RESPONDENT IN MALAYALA MANORAMA DAILY DATED 01/06/2012.

EXHIBIT P5 A COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT DATED 02/06/2012.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE