A.Upendran vs Union Of India
2022 Latest Caselaw 555 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. 13165 OF 2012
PETITIONER:

            A.UPENDRAN
            ACHYTHANANDAM, SREENIVASAPURAM.P.O., VARKALA,
            TRIVANDRUM DISTRICT.

            BY ADVS.
            SRI.M.BALAGOVINDAN
            SRI.T.K.ANANDA PADMANABHAN

RESPONDENTS:

    1       UNION OF INDIA
            REPRESENTED BY THE SECRETARY TO GOVERNMENT,
            MINISTRY OF HUMAN RESOURCE DEVELOPMENT, DEPARTMENT
            OF HIGHER EDUCATION, NEW DELHI-110 001.

    2       THE DIRECTOR
            CENTRAL INSTITUTE OF INDIAN LANGUAGE, DEPARTMENT
            OF EDUCATION, GOVERNMENT OF INDIA, HUSUR ROAD,
            MANASAGANGOTHRI, MYSORE-570 006.

            BY SRI.S.MANU, ASGI

     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.13165/2012

                                  2




                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
                  W.P.(C).No.13165 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