Suneesh Kumar A.G vs State Of Kerala
2021 Latest Caselaw 2836 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.4071 OF 2013(H)


PETITIONER:

               SUNEESH KUMAR A.G.
               AGED 30 YEARS
               ATTUPURATH VEEDU, PERUMBILLISSERY, CHERPU,
               THRISSUR-680561.

               BY ADVS.
               SRI.B.RAGHUNATHAN
               SRI.G.GOPALAKRISHNA PILLAI
               SRI.P.PRASANTH
               SRI.R.SRINATH
               SRI.VIPIN VARGHESE

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,
               FINANCE (EXCISE & PROHIBITION DEPARTMENT),
               GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.

      2        MANAGING DIRECTOR
               KERALA STATE BEVERAGES (MANUFACTURING AND MARKETING)
               CORPORATION LIMITED, SASTHAKRIPA OFFICE COMPLEX,
               SASTHAMANGALAM, THIRUVANANTHAPURAM-695010.

      3        KERALA PUBLIC SERVICE COMMISSION
               REPRESENTED BY SECRETARY , KERALA PUBLIC SERVICE
               COMMISSION, PATTOM, THIRUVANANTHAPURAM-695004.

               R1 BY GOVERNMENT PLEADER
               R1, R3 BY SRI.P.C.SASIDHARAN, SC, KPSC
               R1 BY ADV. SRI.C.S.AJITH PRAKASHSCBEVERAGES CORP
               R1 BY SRI.NAVEEN.T., SC, KERALA STATE BEV.CO. M. AND
               M.
               R2 BY ADV. SRI.C.S.AJITH PRAKASH,SC,BEVERAGES CORP



               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.4071 OF 2013              2

                             JUDGMENT

The learned counsel for the petitioner,

Shri.B.Raghunathan, submits that since his

client has already obtained employment in the

Co-operative Department, he is not desirous

of prosecuting this writ petition.

In the afore circumstances, this writ

petition will stand closed.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/30.1.2021