Aji Thomas vs State Of Kerala
2022 Latest Caselaw 11838 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 21ST DAY OF DECEMBER 2022 / 30TH AGRAHAYANA,
                            1944
                  WP(C) NO. 32265 OF 2013
PETITIONER/S:

          AJI THOMAS
          AGED 46 YEARS
          S/O.JOSEPH THOMAS,PADAVATHIL
          HOUSE,MARIYATHURUTHU,IYMANAM VILLAGE,KOTTAYAM
          DISTRICT
          BY ADVS.
          SMT.SARITHA THOMAS
          SRI.SAJEEVAN KURUKKUTTIYULLATHIL


RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY PRINCIPLE SECRETARY SOCIAL JUSTICE
          DEPARTMENT,GOVERNMENT SECRETARY,THIRUVANATHAPURAM
          695 001
    2     THE DIRECTOR
          SOCIAAL JUSTICE DEPARTMENT,SOCIAL JUSTICE
          DIRECTORATE,SOCIAL JUSTICE
          BHAVAN,POOJAPURA,THIRUVANANTHAPURAM(DIRECTORATE
          ANNEX)
    3     PRINCIPLE SECRETARY
          STORES PURCHASES(B) DEPARTMENT,GOVERMENT
          SECRETARIAT,THIRUVANANTHAPUIRAM 695 001
    4     FOREST INDUSTRIES TRAVANCORE LTD
          THAIKKATTUKARA,ALUVA 683106,REPRESENTED BY THE
          MANAGING DIRECTOR
    5     KERALA BOOK MARKETING SOCIETITYPUNNAPURAM FORT
          P.OTHIRUVANANTHAPURAM 696 023 REPRESENTED BY ITS
          SE
          BY ADV GOVERNMENT PLEADER
                                         -2-
W.P.(C). No. 32265 of 2013



OTHER PRESENT:

                SR GP SRI RENJITH T R


        THIS       WRIT      PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION         ON     21.12.2022,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -3-
W.P.(C). No. 32265 of 2013



                             P.V.KUNHIKRISHNAN, J.
                             ======================================================

                              W.P.(C) No. 32265 of 2013
                         =============================================================

                 Dated this the 21st day of December, 2022

                                          JUDGMENT

The learned counsel for the petitioner submitted that the

prayers in this writ petition have become infructuous. Therefore,

this writ petition is dismissed as infructuous.

SD/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No. 32265 of 2013

APPENDIX OF WP(C) 32265/2013

PETITIONER EXHIBITS EXHIBIT P1 THE TRUE COPY OF THE ORDER DATED 19-12-2012 BEARING NO GO(RT) NO 551/2012/SJD ISSUED BY THE GOVERNMENT OF KERALA(SOCIAL JUSTINCE (B) DEPARTRMENT) EXHIBIT P2 TRUE COPY OF THE PROCEEDINGS DATED 20-12-2011 BEARING ICDS A1 726/08 OF DIRECTOIR OF SOCIAL JUSTICE DEPARTMENT EXHIBIT P3 TRUE COPY OF THE PROCEDINGS BEARING ORDER NO ICDS/A1/14467/2012 DATD 08-06-2012 OF DIRECTOR SOCIAL JUSTICE DEPARTMENT EXHIBIT P4 A TRUE COP[Y OPF THE LETTER DATED 11-03-2013 BEARINGF NO ICDS.A1=10536/12 OF DIRECTOR SOCIAL JUSTICE DEPARTMENT EXHIBIT P5 A TRUE COPY OF THE LETTER DATED 31-05-2013 BEARINFG NO 835/B4/13/SPD ISSUED BY THE STORES PURCHASE(B) DEPARTMENT EXHIBIT P6 THE COPY OF TJHE BILL DATED 27-02-2013 ISSUED BY THE 4TH RESPONDENT TO THE CHILD DEVELOPMENT PROJECT OFFICER(KATTAPPANA CDPO) EXHIBIT P7 TRUE COPY OF THE LETTER DATED 17-03-2012 BEARING NO ICDS/T/11/12 TO THE CHILD DEVELOPMENT PROJECT OFFICER(THODUPUZHA CDPO)