Dr.B.Madhusoodana Kurup vs State Of Kerala
2022 Latest Caselaw 103 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        MONDAY, THE 3RD DAY OF JANUARY 2022 / 13TH POUSHA, 1943
                         WP(C) NO. 7717 OF 2012
PETITIONER:

            DR.B.MADHUSOODANA KURUP
            AGED 57 YEARS
            VICE CHANCELLOR, KERALA UNIVERSITY OF FISHERIES & OCEAN
            STUDIES, PANANGAD, ERNAKULAM-682506.

            BY ADVS.
            SRI.O.V.RADHAKRISHNAN (SR.)
            SRI.ANTONY MUKKATH
            SMT.K.RADHAMANI AMMA


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY THE SECRETARY TO GOVERNMENT, HIGHER EDUCATION
            DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM.

    2       STATE OF KERALA
            REPRESENTED BY THE SECRETARY TO GOVERNMENT, FINANCE
            DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM.

    3       STATE OF KERALA
            REPRESENTED BY THE SECRETARY TO GOVERNMENT, FISHERIES &
            PORTS DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM.

    4       THE COCHIN UNIVERSITY OF SCIENCE AMP TECHNOLOGY
            REPRESENTED BY ITS REGISTRAR, CUSAT (P.O), THRIKKAKARA,
            COCHIN-22.

    5       THE KERALA UNIVERSITY OF FISHERIES AMP OCEAN STUDIES
            REPRESENTED BY ITS REGISTRAR, PANANGAD, ERNAKULAM-682506.

            BY ADVS.
            SRI.K.A.JALEEL, ADDL. ADVOCATE GENERAL
            SRI.MILLU DANDAPANI, SC, KUFOS

            SMT.AMMINIKUTTY.K, SR.GP

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION                 ON
03.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 7717 OF 2012
                               2

                         JUDGMENT

Dated this the 3rd day of January, 2022

The learned Counsel for the petitioner submits that the

matter has become infructuous. Accordingly, the writ petition

is dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

AJ