Vishnu.V vs The Deputy Director
2021 Latest Caselaw 20358 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    THURSDAY, THE 30TH DAY OF SEPTEMBER 2021 / 8TH ASWINA, 1943
                        WP(C) NO. 34444 OF 2010
PETITIONER:

          VISHNU.V., VISHNUPADAM, KOLATHARA P.O'
          KOZHIKODE.

          BY ADVS.
          JOY THATTIL ITTOOP
          SMT.RAKHI K.KUMAR



RESPONDENTS:

    1     THE DEPUTY DIRECTOR, ESTT.(GR)
          RAILWAY BOARD,RAILBHAVAN,MINISTRY OF RAILWAYS, NEW
          DELHI-110 001.

    2     THE SECRETARY TO THE GOVT.OF INDIA
          MINISTRY OF RAILWAYS,RAILBHAVAN, NEW DELHI-110 001.

          BY ADV SRI.S.RADHAKRISHNAN,SENIOR PANEL, RAILWAYS




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.34444/2010
                          2




               P.V.KUNHIKRISHNAN, J
     --------------------------------------
             W.P.(C)No.34444 of 2010
     --------------------------------------
      Dated this the 30th day of September 2021

                      JUDGMENT

The learned counsel appearing for the

petitioner submitted that the matter has become

infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM