Abhijith K.A vs State Of Kerala
2021 Latest Caselaw 13318 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
         THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943
                         WP(C) NO. 13612 OF 2019


PETITIONER:

              ABHIJITH K.A.
              AGED 25 YEARS
              S/O.ASHOKAN,
              KUNDENGIYIL (ERAKUTTY HOUSE),
              VADUTHALA, JETTY, CHERTHALA.P.O.,
              ALAPPUZHA-688535.

              BY ADV VISHNU R.



RESPONDENTS:

     1        STATE OF KERALA
              REP. BY SECRETARY,
              EDUCATIONAL DEPARTMENT, SECRETARIAT,
              THIRUVANANTHAPURAM-695001.

     2        THE STATE CHIEF COMMISSIONER,
              BHARAT SCOUT AND GUIDES,
              THE KERALA STATE BHARATH SCOUT AND GUIDES,
              STATE HEAD QUARTERS,
              VIKAS BHAWAN.P.O.,
              THIRUVANANTHAPURAM-695033.

     3        STATE ORGANISING COMMISSIONER (SCOUT),
              BHARAT SCOUTN AND GUIDES,
              THE KERALA STATE BHARATH SCOUT AND GUIDES,
              STATE HEAD QUARTERS,
              VIKAS BHAWAN.P.O.,
              THIRUVANANTHAPURAM-695033.

     4        STATE SECRETARY
              BHARAT SCOUT AND GUIDES,
              THE KERALA STATE BHARAT SCOUT AND GUIDES,
 WP(C) NO. 13612 OF 2019
                               2



          STATE HEAD QUARTERS,
          VIKAS BHAWAN.P.O.,
          THIRUVANANTHAPURAM-695033.

    5     DISTRICT SECRETARY,
          CMC IV/474 BHARAT SCOUT AND GUIDES DHQ,
          GOVERNMENT BOYS HIGH SCHOOL COMPOUND,
          CHERTHALA, CHERTHALA.P.O.,
          ALAPPUZHA-688524.


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13612 OF 2019
                                 3




                           JUDGMENT

When the case is taken up today, learned counsel

for the petitioner submits that the petitioner has

already got the relief prayed for in this writ

petition.

Hence, the writ petition is closed as infructuous.

Sd/-

T.R.RAVI JUDGE

Pn