P.T.Ravindran vs The Chief Medical Officer
2021 Latest Caselaw 1711 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.1504 OF 2019(K)


PETITIONER:

               P.T.RAVINDRAN
               HEAD CONSTABLE/RPF/CL, (SNP)(STAFF NO. 8702787),
               SOUTHERN RAILWAY, PALGHAT DIVISION.

               BY ADV. SRI.RAJESH NAIR

RESPONDENTS:

      1        THE CHIEF MEDICAL OFFICER
               SOUTHERN RAILWAY, CHENNAI, PIN 600 002.

      2        THE CHIEF MEDICAL SUPERINTENDENT,
               PALGHAT DIVISION, SOUTHERN RAILWAY,
               PALGHAT, PIN 678 002.

      3        THE GENERAL MANAGER,
               SOUTHERN RAILWAYS, PARK TOWN, CHENNAI, PIN 600 002.

      4        THE PRINCIPAL CHIEF PERSONNEL OFFICER,
               SOUTHERN RAILWAYS, PARK TOWN, CHENNAI, PIN 600 002.

      5        THE SENIOR DIVISIONAL PERSONNEL OFFICER,
               SOUTHERN RAILWAY, PALAKKAD DIVISION, PALAKKAD,
               PIN 678 002.

      6        THE CHIEF SECUIRITY COMMISSIONER,
               RAILWAY PROTECTION FORCE, CHENNAI PIN 600 002.

      7        THE DIVISIONAL SECURITY COMMISSIONER,
               RAILWAY PROTECTION FORCE, DIVISIONAL OFFICE,
               PALAGHAT PIN 6798 002.

               R1-7 BY SRI.N.K.SUBRAMANIAN, SC, RAILWAYS

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1504 OF 2019           2

                             JUDGMENT

It is submitted by the learned counsel

for the petitioner that the writ petition

has become infructuous.

This writ petition is, therefore,

dismissed as having become infructuous.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/18.1.2021