M.Chandran vs The Director Of Collegiate ...
2021 Latest Caselaw 20776 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     TUESDAY, THE 5TH DAY OF OCTOBER 2021 / 13TH ASWINA, 1943
                        WP(C) NO. 34045 OF 2010
PETITIONER:

          M.CHANDRAN, S/O.MANIKKAN,
          'SUDARSANA', SREE RAM STREET, KARNNAKI NAGAR,,
          PALAKKAD-12.

          BY ADV SRI.A.R.GANGADAS



RESPONDENTS:

    1     THE DIRECTOR OF COLLEGIATE EDUCATION
          VIKAS BHAVAN, THIRUVANANTHAPURAM - 695 001

    2     THE PRINCIPAL
          GOVT.COLLEGE, CHITTUR, PALAKKAD - 678 001

    3     WARDEN, GOVT.COLLEGE HOSTELS
          CHITTUR, PALAKKAD - 687 001




          SMT.DEEPA NARAYANAN, SR.GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.34045/2010
                                        2

                   P.V.KUNHIKRISHNAN, J
             -------------------------------
                 W.P.(C)No.34045 of 2010
            --------------------------------
          Dated this the 05th day of October 2021

                                 JUDGMENT

The above writ petition is filed with following

prayers:

"i) issue a writ of mandamus any other appropriate writ order or direction directing the second and third respondents to reintroduce tender system for purchase of food items for the Government College Hostel Chittur, forthwith.

ii) pass such other further orders deemed fit and proper in the circumstances of the case.

iii) award the cost of the petitioner in this proceedings."

2. There is no representation for the

petitioner. I think the prayers in this writ

petition are infructuous.

Therefore, this Writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM