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R.Gopakumar vs State Of Kerala & Others
2021 Latest Caselaw 19519 Ker

Citation : 2021 Latest Caselaw 19519 Ker
Judgement Date : 16 September, 2021

Kerala High Court
R.Gopakumar vs State Of Kerala & Others on 16 September, 2021
            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE R. NARAYANA PISHARADI
THURSDAY, THE 16TH DAY OF SEPTEMBER 2021 / 25TH BHADRA, 1943
                    WP(C) NO. 27618 OF 2010
PETITIONER:

           R.GOPAKUMAR, AGED 57 YEARS,S/O. RAGHAVAN PILLAI,
           TREASURER, K.S.W.C., EMPLOYEES ASSOCIATION, C/O.
           STATE WARE HOUSE, EROOR, RESIDING AT 'GOPANJANA',
           EDAPPALLY TOLL, KOCHI-24.
           BY ADVS.
           SRI.T.RAMPRASAD UNNI
           SRI.RAHUL VENUGOPAL


RESPONDENTS:

    1      THE STATE OF KERALA, REPRESENTED BY
           SECRETARY TO GOVERNMENT, AGRICULTURAL DEPT.,
           SECRETARIAT, THIRUVANANTHAPURAM.
    2      KERALA STATE WAREHOUSING CORPORATION
           ERNAKULAM, REPRESENTED BY ITS MANAGING DIRECTOR.
    3      SRI. A RAJENDRA PANICKER,
           GENERAL MANAGER (CONSTRUCTION), KERALA STATE
           WAREHOUSING CORPORATION, ERNAKULAM.
    4      THE DIRECTOR OF VIGILANCE, VIGILANCE
           AND ANTI CORRUPTION BUREAU,THIRUVANANTHAPURAM.
           BY ADVS.
           R1 SMT S L SYLAJA-PP
           SRI.P.BENNY THOMAS
           SRI.K.JOHN MATHAI
           R3 SRI.E.K.NANDAKUMAR
           SRI.S.RAMU
           R2 SRI.MAJNU KOMATH, SC, K.S.W.C.

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.09.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 WP(C) NO. 27618 OF 2010

                                  2

                R. NARAYANA PISHARADI, J
       ----------------------------------------------------
                 W.P.(C) No.27618 of 2010
       -----------------------------------------------------
              Dated this the 16th day of September, 2021

                            JUDGMENT

When the writ petition is taken up for hearing today, the learned

counsel for the writ petitioner submits that the petition may be

dismissed as not pressed.

2. Consequently, the writ petition is dismissed as not

pressed.

Sd/-R. NARAYANA PISHARADI JUDGE lsn

 
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