Christopher C.F vs The Kerala State Road Transport ...
2021 Latest Caselaw 14167 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
            THE HONOURABLE MR. JUSTICE SUNIL THOMAS
     WEDNESDAY, THE 7TH DAY OF JULY 2021 / 16TH ASHADHA, 1943
                     WP(C) NO. 28307 OF 2019
PETITIONER/S:

          CHRISTOPHER C.F.,
          AGED 43 YEARS
          S/O.FRANCIS, CHAMMANKULATH HOUSE, KIZHAKKE THIRIVU,
          ANNAMMAANADA P.O., THRISSUR - 680741.

          BY ADVS.
          A.X.VARGHESE
          A.V.JOJO



RESPONDENT/S:

          THE KERALA STATE ROAD TRANSPORT CORPORATION,
          REPRESENTED BY ITS MANAGING DIRECTOR, TRANSPORT
          BHAVAN, EAST FORT, PAZHAVANGADI,
          THIRUVANANTHAPURAM, KERALA -695 023.

          BY ADV SRI.T.P.SAJAN




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 28307 OF 2019
                                 2




                         JUDGMENT

When the matter was taken up, the learned counsel for

the petitioner submitted that the petitioner has no surviving

grievance. This is recorded and accordingly Writ Petition is

closed.

Sd/-

SUNIL THOMAS, JUDGE

R.AV WP(C) NO. 28307 OF 2019

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PAY SLIP OF THE PETITIONER FOR THE MONTH OF MAY AND JULY 2018.

EXHIBIT P2 TRUE COPY OF THE POLICY POSITION REPORT OF 4 POLICIES DATED 15/10/2019.

RESPONDENT'S/S EXHIBITS NIL