C.P.Philip vs Union Public Service Commission
2021 Latest Caselaw 20772 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 TUESDAY, THE 5TH DAY OF OCTOBER 2021 / 13TH ASWINA, 1943
                  WP(C) NO. 31754 OF 2013
PETITIONER:

         C.P.PHILIP
         RETD.DY.S.P.,S/O.LATE DR C A PHILIP, S J MANZIL,
         KANIYAPURAM RAILWAY STATION, (VIA)KAZHAKKOTTAM,
         THIRUVANANTHAPURAM

         BY ADV DR.K.P.PRADEEP


RESPONDENTS:

    1    UNION PUBLIC SERVICE COMMISSION
         REP BY ITS CHAIRMAN, OFFICE OF THE UPSC,
         SHAJAHAN ROAD, NEW DELHI-110001

    2    SECRETARY
         HOME DEPARTMENT, GOVERNMENT OF KERALA,
         SECRETARIAT, TRIVANDRUM

    3    DIRECTOR GENERAL OF POLICE
         KERALA STATE, POLICE HEADQUARTERS, TRIVANDURM

    4    SECRETARY
         MINISTRY OF HOME AFFAIRS, NORTH BLOCK,CENTRAL
         SECRETARIAT, NEW DELHI-110000

    5    V GOPLAKRISHNAN
         S/O.VASUDEVA PANICKER,R/A.'MAKAYIRAM',HOUSE NO
         VP 5/896,MANNAYAM ROAD, PULIYARKONAM P O,
         TRIVANDRUM, NOW WORKING AS PRINCIPAL OF POLICE
         TRAINING COLLEGE, TRIVANDRUM


OTHER PRESENT:

         ASG-SRI.P.VIJAYAKUMAR; GP-SMT.B.VINITHA

     THIS WRIT PETITION (CIVIL) HAVING COME UP           FOR
ADMISSION ON 05.10.2021, THE COURT ON THE SAME           DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.31754 of 2013

                                     ..2..




                      W.P.(C) No.31754 of 2013
                -----------------------------------------------


                                JUDGMENT

In the light of the memo filed by the learned counsel

for the petitioner, the writ petition is dismissed as not pressed.

Sd/-

P.B.SURESH KUMAR, JUDGE

ds 05.10.2021