K.Manikkan vs State Of Kerala
2021 Latest Caselaw 2783 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

      MONDAY, THE 25TH DAY OF JANUARY 2021 / 5TH MAGHA, 1942

                           WP(C).No.2284 OF 2011(I)


PETITIONER:

               K.MANIKKAN
               AGED 43 YEARS, S/O.KORAN,, ASST.GRADE IV,
               MALABAR CEMENTS,, WALAYAR.

               BY ADV. SMT.R.SUDHA

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY SECRETARY,,
               DEPARTMENT OF INDUSTRIES, SECRETARIAT,,
               THIRUVANANTHAPURAM-695 001.

      2        THE GENERAL MANAGER
               MALABAR CEMENTS LTD., WALAYAR.

               R1   BY   GOVERNMENT PLEADER
               R1   BY   ADV. SRI.K.ANAND A.201
               R1   BY   ADV. SMT.LATHA KRISHNAN
               R1   BY   ADV. SRI.B.S.KRISHNANSR.

OTHER PRESENT:

               SRI. SUNIL KUMAR KURIAKOSE (GP)

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
25.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2284 OF 2011                     2

                                 JUDGMENT

The petitioner has filed this writ

petition as early as on 21/01/2011 seeking a

direction to the respondents to promote him

to the post of Junior Marketing Manager,

Grade M-7.

2. However, when this matter was

called today, the learned counsel appearing

for the respondents submitted that the

petitioner had been promoted as Railway

Liaison Officer, which is equivalent to M-7

Grade in the year 2012 itself and therefore,

that this writ petition has now become

infructuous.

3. I find some force in the

submissions of the respondents, since if the

petitioner has already been promoted to a

post which is equivalent to M-7 Grade, then

he cannot have any further grievance in this

writ petition.

In the afore circumstances, recording the

above submissions made on behalf of the

respondents, I close this writ petition without

any further orders.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/30.1.2021