Ramesh Naik B vs The State Of Kerala
2021 Latest Caselaw 9779 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943

                      WP(C).No.38747 OF 2015(P)


PETITIONER:

               RAMESH NAIK B, AGED 38 YEARS,
               S/O.B.GOVINDA NAIK, BAJAKUDLU HOUSE, PERLA P.O.,
               ENMAKAJE VILLAGE, MANJESHWARAM TALUK,
               KASARAGOD DISTRICT, PIN - 671 552.

               BY ADVS.
               SMT.CISSY MATHEWS
               SHRI.JAWAHAR JOSE
               SRI.V.VINAY MENON

RESPONDENTS:

      1        THE STATE OF KERALA, REPRESENTED BY ITS SECRETARY,
               SCHEDULED CASTE AND SCHEDULED TRIBES DEPARTMENT,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM, PIN - 695 001.

      2        THE KERALA PUBLIC SERVICE COMMISSION,
               REPRESENTED BY ITS SECRETARY, PATTOM,
               THIRUVANANTHAPURAM, PIN - 695 004.

      3        THE KERALA STATE ELECTRICITY BOARD,
               REPRESENTED BY ITS SECRETARY, PATTOM,
               THIRUVANANTHAPURAM, PIN - 695 004.

               BY ADVS.SRI.P.C.SASIDHARAN, SC, KPSC
                       SRI.SUNIL KUMAR KURIAKOSE -GP
                       SRI.K.S.ANIL, SC

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
23.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.38747 OF 2015(P)

                             -2-

                       JUDGMENT

Dated this the 23rd day of March 2021

The learned counsel for the petitioner

submits that he has been instructed not to press

this writ petition.

Consequently, this writ petition is

dismissed as being not pressed.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv