Sujeeth G.Nair vs The Commissioner Of Excise
2021 Latest Caselaw 1651 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.13421 OF 2012(C)


PETITIONER:

               SUJEETH G.NAIR, S/O.N.GOPALAKRISHNAN NAIR,
               PREVENTIVE OFFICER, EXCISE DEPARTMENT,
               KERALA STATE BEVERAGES CORPORATION WARE HOUSE,
               CHALAKKUDY, THRISSUR, RESIDING AT SREEPADMAM,
               MYLAKKAD, KOLLAM.

               BY ADVS.
               SRI.B.MOHANLAL
               SRI.T.PRASAD
               SRI.SAIJU S.

RESPONDENTS:

      1        THE COMMISSIONER OF EXCISE,
               GOVERNMENT OF KERALA, NANDAVANAM,
               THIRUVANANTHAPURAM-33.

      2        THE KERALA STATE FINANCIAL ENTERPRISES LIMITED,
               REGISTERED OFFICE, BHADRATHA, P.B.NO.510,
               MUSEUM ROAD, THRISSUR-680 020,
               REPRESENTED BY ITS MANAGING DIRECTOR.

               BY ADVS. SRI.A.M.ANTONY, SC,
                        KERALA STATE FINANCIAL ENTERPRISES LTD.
                        SRI.ANOOP P.V., SC, KSFE LTD.
                        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.13421 OF 2012(C)

                                  -2-

                             JUDGMENT

Dated this the 15th day of January 2021

The learned counsel for the petitioner

submits that, since the petitioner has now been

appointed as a Sub Inspector of Police, no

further orders are required in this writ

petition.

The writ petition is, thus, closed.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C).No.13421 OF 2012(C)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE ADVICE MEMO NO.ROD -

111(3)1698/2000 DATED 27/12/2006 ISSUED BY PSC TO THE PETITIONER.

EXHIBIT P2 THE TRUE COPY OF THE ORDER NO. 4119/A DATED 13.03.2007 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.

EXHIBIT P3 THE TRUE COPY OF THE ORDER NO. 50939 DATED 19.09.2008 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.

EXHIBIT P4 THE TRUE COPY OF THE ADVICE MEMO NO.

RIA(1)8804/10/GW DATED 29.03.2010 ISSUED BY THE SECRETARY, PSC, THIRUVANANTHAPURAM TO THE PETITIONER.

EXHIBIT P5 THE TRUE COPY OF THE APPOINTMENT ORDER NO.

XD5-12278/03 DATED 27.08.2010 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER.

EXHIBIT P6 THE TRUE COPY OF THE APPLICATION DATED 28.07.2011 SUBMITTED BY THE PETITIONER BEFORE 1ST RESPONDENT.

EXHIBIT P7 THE TRUE COPY OF THE APPLICATION DATED 28.07.2011 SUBMITTED BY THE PETITIONER BEFORE 2ND RESPONDENT.

EXHIBIT P8 THE TRUE COPY OF THE ORDER NO . R1-

4834/2011 DATED 02.08.2011 ISSUED BY THE DEPUTY COMMISSIONER OF EXCISE, THRISSUR TO THE 1ST RESPONDENT.

EXHIBIT P9 THE TRUE COPY OF THE ORDER NO. XD5-

20250/2011 DATED 17.08.2011 ISSUED BY THE 1ST RESPONDENT TO THE 2ND RESPONDENT.

RESPONDENT'S/S EXHIBITS : NIL.

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