Dr.Ravi Sankar S Nair vs Government Of Kerala Represented ...
2021 Latest Caselaw 9554 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     MONDAY, THE 22ND DAY OF MARCH 2021 / 1ST CHAITHRA, 1943

                      WP(C).No.33825 OF 2010(C)


PETITIONER:

               DR.RAVI SANKAR S NAIR, SUKUMARAN,
               MUTTAKKAD P.O, THIRUVANANTHAPURAM -695 523, RESIDING
               AT K3-KAILAS NAGAR, KESAVADASAPURAM, PATTOM P.O,,
               THIRUVANANTHAPURAM WORKING AS ASST.PROFESSOR, SCERT
               (REPATRIATED)

               SRI.G.D.PANICKER
               SMT.JEENA JOSEPH

RESPONDENTS:

      1        GOVERNMENT OF KERALA REPRESENTED BY
               SECRETARY, GENERAL EDUCATION, SECRETARIAT,,
               THIRUVANANTHAPURAM -695 001.

      2        THE GOVERNING BODY OF SCERT, REPRESENTED
               BY THE DIRECTOR, STATE COUNCIL OF EDUCATIONAL,
               RESEARCH AND TRAINING,VIDYABHAVAN,POOJAPPURA,,
               THIRUVANANTHAPURAM -695 012.

      3        DIRECTOR, STATE COUNCIL OF EDUCATIONAL
               RESEARCH AND TRAINING,VIDYABHAVAN,POOJAPPURA,,
               THIRUVANANTHAPURAM -695 012.

               SRI.M.K.CHANDRAMOHAN DAS, SC
               SRI.A.ABDUL KHARIM, SC
               SRI.AHZAR.A, SC,
               SRI.P.C.SASIDHARAN, SC
               SRI. P.M.MANOJ -SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
22.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.33825 OF 2010(C)

                                     2


                              JUDGMENT

Dated this the 22nd day of March 2021

When this matter was called today, the learned Senior

Government Pleader - Sri.P.M.Manoj submitted that this

matter may have become infructuous since none of the

grievances of the petitioner may be now surviving.

There was no representation for the petitioner even

though this matter was called more than once today. I,

therefore, deem it appropriate to close this writ petition for

non-prosecution; but because I am also of the prima facie view

that this matter has become infructuous. It is so ordered.

                                         Sd/- DEVAN RAMACHANDRAN

stu                                               JUDGE