K.K. Ramachandran vs State Of Kerala
2021 Latest Caselaw 15583 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 23RD DAY OF JULY 2021 / 1ST SRAVANA, 1943
                       WP(C) NO. 14625 OF 2014


PETITIONER:

           K.K.RAMACHANDRAN
           MEMBER SECRETARY, KERALA STATE COUNCIL FOR SCIENCE,
           TECHNOLOGY & ENVIRONMENT (KSCSTE), PATTOM P.O.,
           THIRUVANANTHAPURAM - 695 004.

           SRI.M.V.BOSE
           SRI.VINOD MADHAVAN


RESPONDENTS:

    1      STATE OF KERALA
           REPRESENTED BY CHIEF SECRETARY, GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM - 695 001.

    2      THE EXECUTIVE VICE PRESIDENT
           KERALA STATE COUNCIL FOR SCIENCE TECHNOLOGY AND
           ENVIRONMENT, SASTHRA BHAVAN, PATTOM, THIRUVANANTHAPURAM
           - 695 004.

    3      STATE OF KERALA
           REPRESENTED BY EX-OFFICIO PRINCIPAL SECRETARY,
           SCIENCE AND TECHNOLOGY (I) DEPARTMENT, GOVERNMENT OF
           KERALA, THIRUVANANTHAPURAM.

           SRI.SUNIL KUMAR KURIAKOSE, GP.
           SRI.GEORGE ZACHARIAH,SC,KSCSTE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14625 OF 2014

                              2


                          JUDGMENT

The learned counsel for the petitioner submits that

this writ petition has become infructuous. Hence, this writ

petition is dismissed as infructuous.

Sd/- DEVAN RAMACHANDRAN JUDGE stu