M. Ravindran Nair vs State Of Kerala
2021 Latest Caselaw 9138 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE MR. JUSTICE AMIT RAWAL

    THURSDAY, THE 18TH DAY OF MARCH 2021 / 27TH PHALGUNA, 1942

                       WP(C).No.40720 OF 2017(L)


PETITIONER/S:

                M. RAVINDRAN NAIR
                (RETIRED SECTION OFFICER (F.C &D),UNIVERSITY OF
                KERALA, "ROHINI", MACHEL.P.O.,MALAYINKAL,
                THIRUVANANTHAPURAM.

                BY ADVS.
                SRI.P.SANTHOSH KUMAR (PANAMPALLI NAGAR)
                SRI.V.ANANDA SHENOY
                SRI.K.P.CHANDRASEKHAR
                SRI.LUIZ GODWIN D COUTH

RESPONDENT/S:

      1         STATE OF KERALA
                REPRESENTED BY SECRETARY,HIGHER EDUCATION
                DEPARTMENT,GOVERNMENT SECRETARIAT,
                THIRUVANANTHAPURAM-695001.

      2         UNIVERSITY OF KERALA
                THIRUVANANTHAPURAM,REPRESENTED BY THE REGISTRAR- 695
                001

      3         THE REGISTRAR
                UNIVERSITY OF KERALA,THIRUVANANTHAPURAM- 695 001

      4         K.MOHANDAS (ENQUIRY OFFICER)
                JOINT REGISTRAR (FINANCE), UNIVERSITY OF
                KERALA,THIRUVANANTHAPURAM- 695 001.

                R1-2 BY SRI.THOMAS ABRAHAM, SC, UNIVERSITY OF KERALA

OTHER PRESENT:

                GP SRI B HARISH KUMAR

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
18.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.40720 OF 2017(L)

                                   2




                            JUDGMENT

Dated this the 18th day of March 2021

There is no appearance for the petitioner. Therefore,

I have no reason to think that the petitioner is interested

in prosecuting the writ petition. The writ petition is

dismissed for non prosecution.

SD/-

                                       AMIT RAWAL

  sab                                     JUDGE

WP(C).No.40720 OF 2017(L)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE LETTER DATED 9.11.1998 FROM THE 3RD RESPONDENT

EXHIBIT P2 TRUE COPY OF THE REPLY LETTER DATED 17.11.1998 FROM THE PETITIONER

EXHIBIT P3 TRUE COPY OF THE MEMO DATED 26.11.1998 FROM THE 3RD RESPONDENT

EXHIBIT P4 TRUE COPY OF THE REPLY TO THE MEMO DATED 3.12.1998 FROM THE PETITIONER

EXHIBIT P5 TRUE COPY OF THE NON LIABILITY CERTIFICATE DATED 5.12.1998

EXHIBIT P6 TRUE COPY OF THE PENSION SANCTIONING ORDER DATED 15.3.1999 OF THE 3RD RESPONDENT

EXHIBIT P7 TRUE COPY OF THE REVISED PENSION SANCTIONING ORDER DTAED 7.9.1999 PURSUANT TO PAY REVISION

EXHIBIT P8 TRUE COPY OF THE MEMO DATED 8.12.1999

EXHIBIT P9 TRUE COPY OF THE ALLEGED CHARGES DATED 8.12.1999

EXHIBIT P10 TRUE COPY OF THE MEMO DATED 7.4.2000 FIXING THE LIABILITY

EXHIBIT P11 TRUE COPY OF THE JUDGMENT DATED 22.11.2004 OF THE HON'BLE HIGH COURT IN OP NO.18911/2000

EXHIBIT P12 TRUE COPY OF THE JUDGMENT DATED 7.7.2009 IN WRIT APPEAL NO.1329/2005

EXHIBIT P13 TRUE COPY OF THE OBJECTION DATED 13.8.2009 SUBMITTED TO THE 3RD RESOPNDENT

EXHIBIT P14 TRUE COPY OF THE LETTER DATED 6.3.2010 FROM THE 3RD RESPONDENT

EXHIBIT P15 TRUE COPY OF THE REVIEW PETITION DATED WP(C).No.40720 OF 2017(L)

15.3.2010 SUBMITTED BEFORE THE 3RD RESPONDENT

EXHIBIT P16 TRUE COPY OF THE LETTER DATED 7.6.2010 FROM THE 3RD RESPONDENT

EXHIBIT P17 TRUE COPY OF THE JUDGMENT DATED 4.3.2015 FROM THE PETITIONER

EXHIBIT P18 TRUE COPY OF THE ARGUMENT NOTE FILED FROM THE 3RD RESOPNDENT

EXHIBIT P19 TRUE COPY OF THE NOTE OF SUCCESSOR OFFICER TO THE HIGHER AUTHORITY

EXHIBIT P20 TRUE COPY OF THE PROCEEDING DATED 7.8.2017 FROM THE PETITIONER.