P.D.Devassia vs Union Of India
2021 Latest Caselaw 15874 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

              FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943

                             WP(C) NO. 25760 OF 2011

PETITIONER:

               P.D.DEVASSIA
               S/O.JOSEPH DEVASSIA, RETIRED HEAD CONSTABLE,, RAILWAY
               PROTECTION FORCE,SOUTHERN RAILWAY,, PUNALUR, RESIDING AT
               VALAMANNIL HOUSE,, EDAPALAYAM PO, PATHANAMTHITTA TALUK,KOLLAM,
               DISTRICT.

               BY ADVS.
               SRI.T.C.GOVINDA SWAMY
               SMT.KALA T.GOPI



RESPONDENTS:

     1         UNION OF INDIA
               SECRETARY TO THE GOVERNMENT OF INDIA, MINISTRY, OF RAILWAYS,
               NEW DELHI 110 001.

     2         THE DIRECTOR GENERAL RAILWAY PROTECTION
               FORCE, NEW DELHI 110 001.

     3         THE CHIEF SECURITY COMMISSIONER
               RAILWAY PROTECTION FORCE, MOORE MARKET COMPLEX,, CHENNAI-3.

     4         THE DIVISIONAL SECURITY COMMISSIONER
               RAILWAY PROTECTION FORCE,, SOUTHERN RAILWAY , DIVISIONAL
               OFFICE, MADURAI-10.

               BY ADV SRI.V.K.MOHAMMED YOUSUF




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 30.07.2021,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 25760 OF 2011

                                    2




                               JUDGMENT

The learned counsel for the petitioner submits that the

matter has become infructuous.

This writ petition is accordingly dismissed as infructuous.

SD/-

DEVAN RAMACHANDRAN JUDGE rp