Unknown vs By Advs
2021 Latest Caselaw 10524 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

              THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

     MONDAY, THE 29TH DAY OF MARCH 2021 / 8TH CHAITHRA, 1943

                         WP(C).No.12853 OF 2013(F)


PETITIONER

              SHYNI.V.
              HARSHA, KOLLAKONAM, PARASUVAIKKAL P.O.,
              THIRUVANANTHAPURAM.

              BY ADVS.
              SRI.PIRAPPANCODE V.S.SUDHIR
              SRI.JELSON J.EDAMPADAM

RESPONDENTS

      1       INSTITUTE OF BANKING PERSONNEL SELECTION
              IBPS HOUSE, 90 FEET, D.P. ROAD,
              NEAR THAKUR POLYTECHNIC,
              OFF. WESTERN EXPRESS HIGHWAY, P.B.NO.8587,
              KANDIVALI (E), MUMBAI 400 001,
              REPRESENTED BY ITS DIRECTOR.

      2       DIVISION HEAD
              CLIENT RELATIONS,
              INSTITUTE OF BANKING PERSONNEL SELECTION, IBPS HOUSE,
              90 FEET, D.P. ROAD, NEAR THAKUR POLYTECHNIC, OFF.
              WESTERN EXPRESS HIGHWAY, P.B.NO.8587,
              KANDIVALI (E), MUMBAI 400 001.

              R1   BY   ADV.   SRI.P.BENNY THOMAS
              R1   BY   ADV.   SRI.M.GOPIKRISHNAN NAMBIAR
              R1   BY   ADV.   SRI.P.GOPINATH
              R1   BY   ADV.   SRI.K.JOHN MATHAI

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
29.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                 2

WP(C).No.12853 OF 2013(F)




                                        JUDGMENT

Dated this the 29th day of March 2021

This writ petition is filed by the petitioner

seeking the following reliefs:-

" i. issue a writ of certiorari or any other appropriate writ, order or direction calling for the records leading to Ext.P10 and quash the same.

ii. Issue a writ of mandamus or any other appropriate writ, order or direction commanding the respondents to treat the petitioner as a candidate belonging to the OBC category, for appointment to the post of Clerk, in one of the 20 participating banks, mentioned in Ext.P1 and accordingly grant her all the benefits, flowing out from the same.

iii. Issue a writ of mandamus or any other appropriate writ, order or directing commanding the respondents to appoint the petitioner to the post of Clerk, pursuant to Ext.P2 application, treating her as a candidate coming under the OBC category and further in accordance with her score.

iv. Declare that the petitioner is eligible and entitled to get the benefit of OBC status for selection to the post of Clerk in pursuance of

WP(C).No.12853 OF 2013(F)

her score in Ext.P9."

2. However, today when the matter is taken up,

learned counsel for the petitioner submitted that

the matter has become infructuous.

Accordingly, this writ petition is

dismissed as infructuous.

Sd/-

SHAJI P.CHALY

JUDGE hmh