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P.K. Rajendran Nair vs The Travancore Devaswom Board
2021 Latest Caselaw 2698 Ker

Citation : 2021 Latest Caselaw 2698 Ker
Judgement Date : 22 January, 2021

Kerala High Court
P.K. Rajendran Nair vs The Travancore Devaswom Board on 22 January, 2021
               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.12408 OF 2020(A)


PETITIONER:

               P.K. RAJENDRAN NAIR
               AGED 58 YEARS
               S/O.KRISHNA PILLAI, RETD. WATCHER, ETTUMANOOR
               DEVASWOM, RESIDING AT ASWATHY, KIZHAKKENADA,
               VAIKOM-686141

               BY ADV. SRI.R.RAJASEKHARAN PILLAI

RESPONDENTS:

      1        THE TRAVANCORE DEVASWOM BOARD
               REPRESENTED BY ITS SECRETARY, DEVASWOM BUILDING,
               NANTHANCODE.P.O, THIRUVANANTHAPURAM-695033

      2        THE COMMISSIONER,
               TRAVANCORE DEVASWOM BOARD, DEVASWOM BUILDINGS,
               NANTHANCODE.P.O, THIRUVANANTHAPURAM-695033

      3        THE ASST.COMMISSIONER DEVASWOM
               ETTUMANOOR, KOTTAYAM-686631

      4        THE ADMINISTRATIVE OFFICER,
               ETTUMANOOR, DEVASWOM, ETTUMANOOR, KOTTAYAM-686631

      5        THE ACCOUNTS OFFICER,
               TRAVANCORE DEVASWOM, VAIKOM GROUP, VAIKOM 686141

               R1 BY SRI.C.K.PAVITHRAN, SC, TDB

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.12408 OF 2020           2

                          JUDGMENT

The learned counsel for the petitioner

submits that since all the reliefs sought for

by his client have been granted by the

respondents pending this lis, no further orders

are required.

This writ petition is, therefore, closed.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/25.1.2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 22.08.2019 IN WP(C) NO.18090/2015 OF THIS HON'BLE COURT

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 20.12.2018 OF THE 2ND RESPONDENT

EXHIBIT P3 TRUE COPY OF THE LETTER DATED 18.11.2019 FROM THE 2ND RESPONDENT TO 3RD RESPONDENT

EXHIBIT P4 TRUE COPY OF THE LETTER DATED 31.1.2019 FROM THE 2ND RESPONDENT TO 3RD RESPONDENT

 
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