Abdul Rasak.P.K vs Kannur District Volleybal ...
2021 Latest Caselaw 22679 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA,
                                   1943
                       WP(C) NO. 31240 OF 2013
PETITIONER/S:

               ABDUL RASAK.P.K.,AGED 38 YEARS
               S/O.ERAMULLAN K,NATIONAL REFEREE
               (VOLLEYBALL),PANAPPUZHA,PANAPPUZHA (PO),KANNUR
               DISTRICT
               BY ADVS.
               SRI.K.V.MANOJ KUMAR
               SRI.M.PROMODH KUMAR
               SRI.P.R.SREEJITH

RESPONDENT/S:

    1          KANNUR DISTRICT VOLLEYBAL ASSOCIATION
               KVS SPORTSWEAR,PAYYANUR,KANNUR 670 307
               REPRESENTED BY ITS SECRETARY
    2          K.V SASIDHARAN
               PRESIDENT,KANNUR DISTRICT VOLLEYBALL
               ASSOCIATION,KVS SPORTSWEAR,PAYYANNUR 670 307
               KANNUR DISTRICT
    3          E.SUDHEER, SECRETARY,KANNUR DISTRICT VOLLEYBALL
               ASSOCIATION,'SHEETHAL,KALLUR,MATTANNUR
               P.O,KANNUR 670 702
    4          KERALA STATE VOLLEYBALL ASSOCIATION
               REP BY SECRETARY,NALAKATH
               BASHEER,PERINTHALAMANNA,PERINTHALAMANNA
               (PO),MALAPPURAM (DT) 679 322
               BY ADV SRI.M.SASINDRAN

        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   19.11.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                     -2-
W.P.(C). No. 31240 of 2013




                             P.V.KUNHIKRISHNAN, J.
                              =================================================

                             W.P.(C) No.31240 of 2013
                       =============================================================

                Dated this the 19th day of November, 2021

                                        JUDGMENT

The learned counsel for the petitioner submitted that the

matter is infructuous. Therefore, the writ petition is dismissed

as infructuous.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No. 31240 of 2013

APPENDIX OF WP(C) 31240/2013

PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE PETITIONER'S CERTIFICATE IN DIPLOMA IN REFEREE EXAMINATION CONDUCTED BY THE REFEREE BOARD OF 4TH RESPONDENT EXHIBIT P2 A TRUE COPY OF THE PETITIONER'S CERTIFICATE IN THE NATIONAL REFEREE EXAMINATION EXHIBIT P3 A TRUE COPY OF THE 3RD RESPONDENT'S SHOW-CAUSE NOTICE DATED 01-04-2013 TO THE PETITIOENR EXHIBIT P4 A TRUE COPY OF THE PETITIONER'S REPLY DATED 09-04-2013 TO EXT.P3 EXHIBIT P5 A TRUE COPY OF THE 1ST RESPONDENT'S DIRECTIVES TO TOURNAMENT ORGANIZERS AND TEAMS IN KANNUR DISTRICT DATED 01-10-2013 EXHIBIT P6 A TRUE COPY OF THE PETITIONER'S REPRESENTATION TO THE 4TH RESPONDENT DATED 4-12-