Harsha Kumar R vs Kerala Co-Operative Milki ...
2021 Latest Caselaw 14754 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
         WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                         WP(C) NO. 14006 OF 2012
PETITIONER:

              HARSHA KUMAR R.,
              AGED 38 YEARS,
              S/O.RAVEENDRAN PILLAI, BHAKTHI VILASAM,
              PAVUMBA P.O., KARUNAGAPALLY, KOLLAM-690 574.

              BY ADV SRI.E.S.ASHRAF



RESPONDENTS:

     1        KERALA CO-OPERATIVE MILKI MARKETING FEDERATION
              (KCMMF) @ MILMA
              REP. BY ITS MANAGING DIRECTOR, MILMA BHAVAN,
              PATTOM THIRUVANANTHAPURAM - 695 004.

     2        THE THIRUVANANTHAPURAM REGIONAL CO-OPERATIVE MILK
              PRODUCERS UNION LTD. REP. BY ITS MANAGING DIRECTOR
              KSHEERA BHAVAN, PATTOM, THIRUVANANTHAPURAM - 695 004

              BY ADVS.
              SRI.K.ANAND
              SMT.LATHA KRISHNAN




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14006 OF 2012            -2-



                              JUDGMENT

Petitioner has come out with the following prayers:

"i)Issue a writ of mandamus commanding the respondents to permit the petitioner to participate in the selection process for the post of Technician Grade-II (Refrigeration) notified as per Exhibit P2 and P3.

ii)Declare that the respondents are bound to follow the prescribed qualification as per Exhibit P2 and P3 and the petitioner is fully eligible and qualified to take part in the selection process to the post of Technician Grade-II (Refrigeration)

iii)To issue such other writ, order or direction as this Honorable Court may deem fit and proper in the circumstances of this case."

Learned counsel for respondent No.2 submits that he

was permitted to sit in a written test but did not appear

and therefore the relief as sought for can not be granted in

the year 2021. Writ petition is ordered to be rendered

infructuous.

Sd/-

AMIT RAWAL JUDGE vv