Santhosh Kumar K.S vs Union Of India
2022 Latest Caselaw 1663 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE V.G.ARUN
      TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
                       WP(C) NO. 15066 OF 2021
PETITIONER/S:
     1     SANTHOSH KUMAR K.S
           AGED 52 YEARS
           NO. 904776089 HC/GD. SON OF KRISHNAN KUTTY N, WAS WORKING
           AS HEAD CONSTABLE IN BOARDER SECURITY FORCE, SHQ BSF,
           MUTTATHARA, VALLAKADAVU P.O. THIRUVANANTHAPURAM., 695 008.
     2     UNION OF INDIA REPRESENTED BY ITS SECRETARY,MINISTRY OF
           HOME AFFAIRS, NORTH BLOCK,CENTRAL SECRETARIAT NEW DELHI-
           110001
     3     THE DIRECTOR GENERAL,
           BSF, CGO COMPLEX, LODHI ROAD, NEW DELHI 10003.
     4     THE INSPECTOR GENERAL ,
           FTR HQR (SPL OPS), BORDER SECURITY FORCE, YELAHANKA,
           BANGALORE 560064.
     5     THE DEPUTY INSPECTOR GENERAL,
           SHQ BSF, CAMPUS, MUTTATHARA, THIRUVANANTHAPURAM KERALA 695
           008.
           BY ADVS.
           V.JOHN MANI
           S.JAYANT
           JACKSON JOHNY
           VARGHESE SABU
           SETHULAKSHMI K.K.
           GAYATHRI MENON


RESPONDENT/S:
           UNION OF INDIA,
           REPRESENTED BY ITS SECRETARY, MINISTRY OF HOME AFFAIRS ,
           NORTH BLOCK, CENTRAL SECRETARIAT, NEW DELHI 110 001.
           BY ADV SMT.MAHESWARY.G., CGC


OTHER PRESENT:
           ASGI S. MANU


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15066 OF 2021
                                 2



                             JUDGMENT

Dated this the 15th day of February, 2022

Learned counsel for the petitioner submits that the writ petition

is not pressed. This is recorded and the writ petition is dismissed as

not pressed.

Sd/-

V.G ARUN JUDGE

SJ