P.Arumugam vs Rubber Board
2021 Latest Caselaw 3398 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

      FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                      WP(C).No.17102 OF 2010(K)


PETITIONER:

               P.ARUMUGAM, AGED 43 YEARS,
               S/O.S.PARIASAMY, SPECIFICATIONS OFFICER,,
               DEPARTMENT OF PROCESSING AND PRODUCT DEVELOPMENT,,
               RUBBER BOARD PO, RUBBER BOARD, KOTTAYAM 686 009.

               BY ADVS.
               SRI.T.C.GOVINDA SWAMY
               SRIT.R.MOHANAKUMAR
               SRI.G.SHYAM RAJ

RESPONDENTS:

      1        RUBBER BOARD, REPRESENTED BY ITS SECRETARY,
               COLLECTORATE PO, KOTTAYAM 686 002.

      2        SHRI.K.C.CHACKO, FACTORY MANAGER
               (QUALITY ENVIRONMENT AND TRAINING),
               MTSR FACTORY,, MANGANAM, KOTTAYAM.

      3        SHRI.SAJAN K.JOHN, FACTORY MANAGER
               (PRODUCTION AND MAINTENANCE),MTSR FACTORY,,
               MANGANAM, KOTTAYAM.

      4        SHRI THOMAS SEBASTIAN, FACTORY MANAGER
               (MARKETING & MATERIALS MANAGEMENT),
               MTSR FACTORY,, MANAGANAM,KOTTAYAM.

               BY ADVS.
               SRI.ABRAHAM MATHEW VETTOOR
               SRI.V.ABRAHAM MARKOS
               SRI.B.J.JOHN PRAKASH
               SRI.TERRY V.JAMES
               SRI.TOM THOMAS KAKKUZHIYIL

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 17102/10
                                     2


                               JUDGMENT

Going by the reliefs sought for in this

Writ Petition, it is prima facie obvious that

they have become infructuous on account of the

efflux of more than 10 years, when this Writ

Petition has been pending before this Court.

In fact, the learned counsel for the

petitioner also submits that he has no

instructions in this matter.

In the afore circumstances, I close this

Writ Petition finding it to be infructuous,

however, leaving liberty to the petitioner to

seek a rehearing, if any further

clarifications/directions are necessary.

Sd/-

                                         DEVAN RAMACHANDRAN
      RR                                          JUDGE