T.K.Alikutty vs The Southern Railway
2022 Latest Caselaw 526 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
                      WP(C) NO. 3963 OF 2012
PETITIONER:

            T.K.ALIKUTTY
            AGED 50 YEARS
            S/O.THONIKKADAVATH MOHAMMED HAJI, THONIKADAVATH
            HOUSE,ATHAVANAD AMSOM, DESOM, P.O.ATHAVANAD, PIN-
            676310,TIRUR TALUK, MALAPPURAM DIST

            BY ADVS.
            SRI.JACOB SEBASTIAN
            SMT.SHAMSEERA. C.ASHRAF

RESPONDENTS:

    1       THE SOUTHERN RAILWAY
            REP.BY ITS DIVISIONAL RAILWAY MANAGER(WORKS),
            DIVISIONAL OFFICE, SOUTHERN RAILWAY,
            PALAKKAD-PIN-678001

    2       THE DIVISIONAL RAILWAY MANAGER WORKS
            SOUTHERN RAILWAY, PALAKKAD-PIN-678001

            BY ADV SRI.C.DINESH


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   13.01.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.3963/2012

                                     2




                   P.V.KUNHIKRISHNAN, J.
                   --------------------------------
                   W.P.(C).No.3963 of 2012
            ----------------------------------------------
          Dated this the 13th day of January, 2022


                              JUDGMENT

The learned counsel for the petitioner submitted that

the matter is infructuous.

Therefore, this writ petition is dismissed as

infructuous.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE