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Babu Issac John vs State Of Kerala
2021 Latest Caselaw 20453 Ker

Citation : 2021 Latest Caselaw 20453 Ker
Judgement Date : 1 October, 2021

Kerala High Court
Babu Issac John vs State Of Kerala on 1 October, 2021
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
         FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943
                          WP(C) NO. 2146 OF 2019
PETITIONER/S:

            BABU ISSAC JOHN,
            AGED 45 YEARS
            S/O.A.JOHN, MERCY COTTAGE, H.NO.14/1650, DARSANA LANE,
            WEST KARUVELIPADY, KOCHI- 682005.

            BY ADV D.G.VIPIN



RESPONDENT/S:

     1      STATE OF KERALA,
            REPRESENTED BY THE SECRETARY HEALTH AND FAMILY WELFARE,
            SECRETARIAT, THIRUVANANTHAPURAM-1.

     2      STATE INSTITUTE OF MEDIAL EDUCATION AND TECHNOLOGY (SI-
            MET)
            REPRESENTED BY IT'S GOVERNING BODY, PALLIMUKKU, PETTA
            P.O., THIRUVANANTHAPURAM- 695024.

     3      THE GOVERNING BODY,
            SI-MET, THIRUVANANTHAPURAM, REPRESENTED BY IT'S CHAIRMAN-
            1.

     4      THE DIRECTOR,
            SIMET, THIRUVANANTHAPURAM- 695024.

     5      SI-MET COLLEGE OF NURSING,
            PALLURUTHY-682006, REPRESENTED BY IT'S PRINCIPAL.


OTHER PRESENT:

            GP SRI JIMMY GEORGE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 2146 OF 2019
                                  2




                            JUDGMENT

Learned Counsel for the petitioner submitted that the

matter has become infructuous. Accordingly, this writ petition is

dismissed as infructuous.

Sd/-

sab AMIT RAWAL

JUDGE WP(C) NO. 2146 OF 2019

APPENDIX OF WP(C) 2146/2019

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE KERALA GAZETTE NOTIFICATION OF G.O.

(P)NO.168/2008/H & FWD DATED 23.05.2008.

EXHIBIT P2 TRUE COPY OF THE MEMORANDUM OF ASSOCIATION PUBLISHED BY THE GOVERNMENT OF KERALA ALONG WITH EXHIBIT P1 GOVERNMENT ORDER.

EXHIBIT P3 TRUE COPY OF THE ORDER NO.E/609/2009 SI-MET, DATED 18.05.2015.

EXHIBIT P4 TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY THE 5TH RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE ORDER NO.E-609/2009/SI-MET DATED 07.10.2016.

EXHIBIT P6 TRUE COPY OF THE REPRESENTATION DATED 01.03.2017 FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.

EXHIBIT P7 TRUE COPY OF THE JUDGMENT IN W.P.(C)NO.16175/2015 DATED 26.06.2018.

EXHIBIT P8 TRUE COPY OF THE ORDER NO.E-609/2009/SI-MET DATED 25.07.2018.

EXHIBIT P9 TRUE COPY OF THE ARREAR BILL WITH FORWARDING LETTER DATED 26.10.2018 OBTAINED BY THE PETITIONER UNDER THE PROVISIONS OF THE RIGHT TO INFORMATION ACT, 2005.

EXHIBIT P10 TRUE COPY OF THE REPRESENTATION DATED 26.10.2018.

EXHIBIT P11 TRUE COPY OF THE ORDER NO.E/609/2009/SI-MET DATED 14.01.2019.

EXHIBIT P12 TRUE COPY OF THE RELEVANT PAGES OF THE MINUTES OF THE 18TH GOVERNING BODY MEETING OF THE 3RD RESPONDENT.

 
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