Ramesan.T vs Cochin International Airport Ltd
2021 Latest Caselaw 2317 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

           WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

                               WP(C).No.23718 OF 2013(L)


PETITIONER:

                 RAMESAN.T
                 AGED 45 YEARS
                 S/O.THANKAPPAN, AMBADY, PRA/50, PUNNAKKAMUGAL, ARAMDA P.O.,
                 THIRUVANANTHAPURAM - 685 002.


RESPONDENTS:

       1         COCHIN INTERNATIONAL AIRPORT LTD.
                 REPRESENTED BY ITS MANAGING DIRECTOR, COCHIN AIRPORT P.O.,
                 ERNAKUALAM - 683 111.

       2         STATE OF KERALA
                 REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT, GOVERNMENT OF
                 KERALA, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

       3         GENERAL ADMINISTRATION DEPARTMENT
                 GOVERNMENT OF KERALA, REPRESENTED BY ITS SECRETARY TO
                 GOVERNMENT, THIRUVANANTHAPURAM - 695 001.

                 BY ADV. SRI.U.K.DEVIDAS
                 BY ADV. SMT.DEVI.C.HARIDAS

                 BY   ADV.   SRI.V.KRISHNA MENON-SC
                 BY   ADV.   SRI.E.K.MADHAVAN
                 BY   ADV.   SRI.PRINSUN PHILIP
                 BY   ADV.   SMT.J.SURYA
                 BY   ADV.   SMT.UMA GOPINATH
                 BY   ADV.   SMT.P.VIJAYAMMA

      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 20.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.23718 OF 2013(L)

                                     2




                              JUDGMENT

When this matter was called today, there was no

representation for the petitioner, but the learned

Standing Counsel for the respondent submitted that the

issues impelled herein are already concluded against the

petitioner through the judgment delivered by another

Judge of this Court in Girish G and another v. State of

Kerala and another [ILR 2020 (2) Kerala 676].

In the afore circumstances, recording the

submissions of the learned Standing Counsel for the

respondent, Sri.Krishna Menon, I close this writ petition

without any further orders on the same lines following

Gireesh G. (supra)

SD/-

                                         DEVAN RAMACHANDRAN

rp                                                 JUDGE