Citation : 2021 Latest Caselaw 2922 Ker
Judgement Date : 27 January, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942
WP(C).No.5445 OF 2011(E)
PETITIONER/S:
SINU M.S.
MANIYARANKUDY P.O., MULAKUVALLY,, IDUKKI DISTRICT.
BY ADV. SRI.GEORGEKUTTY MATHEW
RESPONDENT/S:
1 THE DISTRICT OFFICER
KERALA PUBLIC SERVICE COMMISSION,, DISTRICT OFFICE,
KATTAPPANA.
2 THE BOARD OF DIRECTORS
MANIYARANKUDI MILK PRODUCERS CO-OP. SOCIETY LTD.,
NO. I - 105 (D) APCOS,, REP. BY ITS PRESIDENT,,
MANIYARANKUDY P.O., IDUKKI DISTRICT,, PIN-685602.
R1 BY ADV. SRI.A.C.DEVASIA
R1 BY SRI.P.C.SASIDHARAN, SC, KPSC
OTHER PRESENT:
GP-SRI.HARISH KUMAR
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.5445 OF 2011(E)
2
JUDGMENT
Dated this the 27th day of January 2021
During the pendency of the writ petition, the matter was
referred for mediation along with W.P.(C)No.38307/2010. W.P.
(C)No.38307/2010 is settled as per the report of the mediator dated
8.1.2014. It appears that no cause of action or grievance subsists and
would not entail into any selection but only for the purpose of
consideration. The writ petition is dismissed for want of prosecution,
with liberty to revive if anything survives.
Sd/
AMIT RAWAL
JUDGE
Jm/ APPENDIX OF WP(C) 5445/2011 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER DATED 22.05.2010 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.
EXHIBIT P2 TRUE COPY OF THE LETTER DATED 30.08.2010 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.
EXHIBIT P3 TRUE COPY OF THE PETITION DATED 22.11.2010 SUBMITTED BY THE PETITIONER BEFORE THE ENQUIRY OFFICER.
EXHIBIT P4 TRUE COPY OF THE LETTER DATED 29.11.2010 ISSUED BY THE CONVENER OF THE SUB COMMITTEE TO THE PETITIONER.
EXHIBIT P5 TRUE COPY OF THE DOMESTIC ENQUIRY REPORT DATED 23.11.2020.
EXHIBIT P6 TRUE COPY OF THE ORDER DATED 26.11.2010 ISSUED BY THE 2ND RESPONDENT TO THE PETIITONER.
EXHIBIT P7 TRUE COPY OF THE ORDER DATED 09.02.2011 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER.
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