K.K.Krishnan Namboodiri vs The State Of Kerala
2021 Latest Caselaw 388 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                      WP(C).No.23661 OF 2019(G)


PETITIONER:

               K.K.KRISHNAN NAMBOODIRI
               AGED 58 YEARS
               S/O.K.R.KRISHNAN NAMBOODIIRI, KURIYEDATH HOUSE,
               AVITTATHUR, THRISSUR-680683

               BY ADVS.
               SRI.T.T.MUHAMOOD
               SRI.A.RENJIT
               SRI.V.E.ABDUL GAFOOR
               SRI.A.MOHAMMED SAVAD
               SRI.C.Y.VINOD KUMAR
               SRI.JAYENDRAN KOCHOTH

RESPONDENTS:

      1        THE STATE OF KERALA
               REP. BY THE PRINCIPAL SECRETARY TO GOVERNMENT,
               FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695001

      2        THE SECRETARY TO GOVERNMENT
               GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHPAURAM-695001

      3        THE DIRECTOR OF GENERAL EDUCATION
               DIRECTORATE OF GENERAL EDUCATION POOJAPURA,
               THIRUVANANTHAPURAM-695001

      4        THE DEPUTY DIRECTOR OF EDUCATION
               OFFICE OF TH DDE, THRISSUR-680683

      5        THE DISTRICT EDUCATIONAL OFFICER
               OFFICE OF THE DEO, IRINJALAKKUDA-680683

      6        THE ACCOUNTANT GENERAL (A AND E)
               KERALA THIRUVANANTHAPURAM-695039

      7        THE MANAGER
               LBSMHSS, AVITTATHUR, THRISSUR-680683
 WP(C).No.23661 OF 2019         2


             SRI. P.M.MANOJ - GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.23661 OF 2019             3

                           JUDGMENT

Learned counsel for the petitioner submits

that no further orders are required in this

writ petition since all his claims have

already been acceded to by the Government.

This writ petition is, therefore, closed

without any further orders.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/6.1.2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF APPOINTMENT ORDER ISSUED BY THE MANAGER NAVAMUKUNDA HSS, THIRUNAVAYA

EXHIBIT P2 TRUE COPY OF THE APPOINTMENT ORDER ISSUED BY THE 7TH RESPONDENT APPOINTING THE PETITIONER AS UPSA ON 07.10.1994

EXHIBIT P3 TRUE COPY OF APPOINTMENT ORDER DATED 05.06.1995 ISSUED BY THE 7TH RESPONDENT

EXHIBIT P4 TRUE COPY OF ORDER DATED 02.06.2003 PROMOTING HIM TO THE POST OF HSA

EXHIBIT P5 TRUE COPY OF VERIFICATION REPORT, SHOWING THE AWARD OF PENSIONER BENEFITS TO THE PETITIONER

EXHIBIT P6 TRUE COPY OF GO(P)NO.66/16/.FIN DATED 09.05.2016

EXHIBIT P7 TRUE COPY OF JUDGMENT DATED 14.08.2017 IN WP(C)30167/2016

EXHIBIT P8 TRUE COPY OF GO(P)NO.21/2018/FIN DATED 16.02.2018

EXHIBIT P9 TRUE COPY OF GO(P)NO.47/2018/FIN DATED 21.03.2018

EXHIBIT P10 TRUE COPY OF LETTER NO.B2/401/2018/G.EDN DATED 20.05.2019 RESPONDENT'S/S EXHIBITS:

NIL



MC

                     (TRUE COPY)                PA TO JUDGE