Dr.K.R.Prabhakaran vs State Of Kerala
2021 Latest Caselaw 13820 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
                         ND
         FRIDAY, THE 2        DAY OF JULY 2021 / 11TH ASHADHA, 1943
                              WP(C) NO. 10524 OF 2013
PETITIONER:

              DR.K.R.PRABHAKARAN, AGED 58 YEARS,
              S/O P. RAMAN NAIR, PUNARVASU HOUSE,
              THRIKKODITHANAM, CHANGANASSERY, KOTTAYAM DISTRICT.

              BY ADV SRI.P.HARIDAS


RESPONDENTS:

     1        STATE OF KERALA,
              REPRESENTED BY ITS SECRETARY OF DEPARTMENT OF COLLEGIATE
              EDUCATION, THIRUVANANTHAPURAM 695001

     2        THE DIRECTOR OF COLLEGIATE EDUCATION,
              STATE OF KERALA, THIRUVANANTHAPURAM 695001

     3        DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
              KOTTAYAM. PIN 688 001

     4        ACCOUNTANT GENERAL A & E
              OFFICE OF THE ACCOUTANT GENERAL,
              THIRUVANANTHAPURAM 695001

     5        THE PRINCIPAL, N.S.S HINDU COLLEGE, CHANGANASSERY,
              KOTTAYAM DISTRICT - 688 101

              BY ADVS.
              SRI.P.GOPAL
              SRI.B.MURALEEDHARAN

              GP SRI B HARISH KUMAR


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10524 OF 2013
                               -2-




                        JUDGMENT

Mr.P.Haridas, learned counsel appearing on behalf of

the petitioner submits that the submissions made by the

Government Pleader on receipt of instructions qua

disbursement revised pension, are correct. The revised

pension has been received by the petitioner way back in

2013. The proof thereof has been shown to this Court

during the course of hearing. In this view of the matter

nothing survives in the writ petition.

Writ petition is rendered infructuous.

Sd/-

AMIT RAWAL JUDGE vv