Gopi Kozhithodika vs The Kerala Public Service ...
2022 Latest Caselaw 11410 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

          THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

  FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944

                   WP(C) NO. 34946 OF 2015

PETITIONER:

          GOPI KOZHITHODIKA
          AGED 34 YEARS, S/O.CHINNAN,
          PERULIPPARA HOUSE, KALLARATTIKKAL,
          URNGATIRI PO ARECODE,
          MALAPURAM DISTRICT 673 639.

         BY ADVS.
         SRI.P.SAMSUDIN
         SRI.K.C.ANTONY MATHEW
         SRI.JITHIN LUKOSE


RESPONDENT:

    1    THE KERALA PUBLIC SERVICE COMMISSION
         REPRESENTED BY SECRETARY,
         PATTOM PALACE P.O.
         THIRUVANANTHAPURAM-695 004.

    2    THE MANAGING DIRECTOR
         KERALA STATE ROAD TRANSPORT CORPORATION,
         FORT P.O. -695014 THIRUVANANTHAPURAM.


         BY ADV.
         R1 - SRI.P.C.SASIDHARAN,SC
         R2- SRI.DEEPU THANKAN,SC


     THIS WRIT PETITION       (CIVIL) HAVING COME UP        FOR
ADMISSION ON 02.12.2022,      THE COURT ON THE SAME         DAY
DELIVERED THE FOLLOWING:
        W.P(C).34946/2015
                                          2

                                  JUDGMENT

Dated this the 2nd day of December, 2022

This petition is filed by the petitioner seeking the following

reliefs:

"(i) Issue a writ of certiorari or any other appropriate writ, order or direction calling for the records leading to Ext.P2 ranked list and quash the same;

(ii) Issue a writ of mandamus or any other appropriate writ, order or direction directing the 1st respondent to include the name of the petitioner in Ext.P2 ranked list at the appropriate place in accordance with the marks scored by him in the test."

On this day, when the matter is taken up for consideration,

learned counsel for the petitioner submitted that the matter has

become infructuous. Accordingly the writ petition is dismissed as

infructuous.

Sd/-

Shaji P. Chaly, Judge

sou.