G.N.Girish Kumar vs Secretary
2021 Latest Caselaw 2697 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

      FRIDAY, THE 22ND DAY OF JANUARY 2021 / 2ND MAGHA, 1942

                      WP(C).No.16214 OF 2011(B)


PETITIONER:

               G.N.GIRISH KUMAR, S/O NARAYANA PILLAI,
               AGED 46 YEARS, KIZHAKKE PURATHIL HOUSE,,
               THOTTAKKATTUKARA,ALUVA

               BY ADV. SRI.C.T.JESTIN


RESPONDENTS:

      1        SECRETARY,
               DEPARTMENT OF INDUSTRIES,
               SECRETARIAT,, THIRUVANANTHPAURAM 695 001

      2        FOREST INDUSTRIES OF TRAVANCORE LTD
               REPRESENTED BY ITS MANAGING DIRECTOR
               THOTTAKKATTUKARA, ALUVA 683 106

      3        MANAGING DIRECTOR
               FOREST INDUSTRIES OF TRAVANCORE LTD,
               THAIKKATTUKARA P.O.,ALUVA-683106

               BY ADVS.
               SRI.M.K.THANKAPPAN - SC
               SRI. SUNIL KUMAR KURIAKOSE - GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 16214/11
                                           2



                                     JUDGMENT

The petitioner has filed this Writ

Petition as early as in the year 2011, seeking

a direction to the respondents to cancel the

suspension against him and to reinstate him in

service. He also has a prayer that his

representation, namely Ext.P2, be directed to

be taken up and disposed of.

2. Going by the pleadings on record and

the prayers made, it is obvious that this Writ

Petition has now become infructuous,

particularly because, in the last more than 9

years when this Writ Petition has been

pending, the ground realities must have been

altered and various developments must have

also taken place. However, none of these have

been brought to the notice of this Court when

this matter was called today.

In the afore circumstances, I close this

Writ Petition finding that the prayers have WPC 16214/11

become infructuous at this distance of time.

Sd/-

                                 DEVAN RAMACHANDRAN
       RR                              JUDGE