Arundev vs State Of Kerala
2021 Latest Caselaw 2318 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.9873 OF 2013(H)


PETITIONERS:

       1         ARUNDEV
                 AGED 26 YEARS
                 S/O.DEVAPALAN (LATE), 'DEVASUDHA', KIZHAKKINKARA, MOONGOD,
                 MALAYINKEEZHU P.O., THIRUVANANTHAPURAM, PIN 695571.

       2         SAJEENA.V
                 AGED 26 YEARS
                 D/O.BASHEER, THINAVILA PUTHENVEEDU, PRIYADARSINI LANE,
                 P.T.R.A. F-350, PALLIMUKKU, PEYAD P.O., THIRUVANANTHAPURAM,
                 PIN 695573.

       3         MINI.S
                 AGED 42 YEARS
                 W/O.BABU.W, MOOZHIYIL VEEDU, CHEMPAZHANTHI P.O.,
                 THIRUVANANTHAPURAM, PIN 695587.

                 BY ADVS.
                 SMT.K.S.SHARMILA
                 SRI.GOVIND PADMANAABHAN

RESPONDENTS:

       1         STATE OF KERALA
                 REPRESENTED BY THE SECRETARY TO LEGISLATURE SECRETARIAT
                 DEPARTMENT, GOVERNMENT SECRETARIAT,
                 THIRUVANANTHAPURAM, PIN 695001.

       2         LEGISLATIVE SECRETARY
                 KERALA LEGISLATURE SECRETARIAT,
                 THIRUVANANTHAPURAM, PIN 695033.

       3         KERALA PUBLIC SERVICE COMMISSION
                 REPRESENTED BY THE SECRETARY, PATTOM PALACE, PATTOM P.O.,
                 THIRUVANANTHAPURAM, PIN 695004.


                 BY SRI.P.C.SASIDHARAN, SC

OTHER PRESENT:

                 SRI. SUNIL KUMAR KURIAKOSE - GP

      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 20.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.9873 OF 2013(H)

                                2




                           JUDGMENT

The learned counsel for the petitioners submit that

the matter has become infructuous. This writ petition is

accordingly dismissed as infructuous.

SD/-

                                    DEVAN RAMACHANDRAN

rp                                           JUDGE