Jabir T.K vs Kerala State Civil Supplies ...
2022 Latest Caselaw 6599 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
                THE HONOURABLE MR.JUSTICE V.G.ARUN
    THURSDAY, THE 9TH DAY OF JUNE 2022 / 19TH JYAISHTA, 1944
                      WP(C) NO. 6041 OF 2022
PETITIONER/S:

    1     JABIR T.K
          AGED 36 YEARS
          S/O.UMMAR .K., T.K.KADEEJA MANZIL, MANNA, TALIPARAMBA
          P.O., KANNUR DISTRICT, PIN-670 141

    2     SHAMEEM .K.P.,
          AGED 41 YEARS
          S/O. MOHAMMED, KADUVAPARAMBAN HOUSE, A.R.NAGAR P.O.,
          MALAPPURAM, DISTRICT,PIN-676 305

          BY ADVS.
          K.I.MAYANKUTTY MATHER
          VINEETH KOMALACHANDRAN
          UTHARA ASOKAN



RESPONDENT/S:

    1     KERALA STATE CIVIL SUPPLIES CORPORATION LTD.
          REP BY ITS MANAGING DIRECTOR, MAVELI BHAVAN, GANDHI
          NAGAR, P.B.NO.2030, KADAVANTHRA P.O., ERNAKULAM-682
          020

    2     THE GENERAL MANAGER,
          KERALA STATE CIVIL SUPPLIES CORPORATION LTD.,MAVELI
          BHAVAN, GANDHI NAGAR, P.B.NO.2030, KADAVANTHRA P.O.,
          ERNAKULAM-682 020

    3     THE MANAGER (NATIONAL FOOD SAFETY ACT),
          KERALA STATE CIVIL SUPPLIES CORPORATION LTD.,MAVELI
          BHAVAN, GANDHI NAGAR, P.B.NO.2030, KADAVANTHRA P.O.,
          ERNAKULAM-682 020

    4     THE SECRETARY
          FOOD AND CIVIL SUPPLIES DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM GPO, THIRUVANANTHAPURAM-695 001

    5     FOOD CORPORATION OF INDIA,
          REPRESENTED BY GENERAL MANAGER, REGIONAL OFFICE,
          KESAVADASAPURAM, PATTOM,THIRUVANANTHAPURAM-695 004

          BY ADV SMT.MOLLY JACOB,SC,SUPPLYCO
 OTHER PRESENT:

          SC FOR FCI JOSE KURIAKOSE; GP AMMINIKUTTY K




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                               V.G.ARUN, J.
               -----------------------------------------------
                      W.P(C).No.6041 of 2022
               -----------------------------------------------
               Dated this the 9th day of June, 2022

                               JUDGMENT

Learned Counsel for the petitioners submits that the issue

involved in this writ petition has become infructuous. Accordingly, the

writ petition is dismissed as infructuous.

Sd/-

V.G.ARUN, JUDGE

vgs APPENDIX OF WP(C) 6041/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TENDER NOTIFICATION DATED 02.02.2022

Exhibit P2 TRUE COPY OF THE TENDER NOTIFICATION FOR THE YEAR 2020 DATED 15.07.2020

Exhibit P3 TRUE COPY OF THE COMMUNICATION ISSUED BY THE DEPOT MANAGER, PALA TO AST ENTERPRISES DATED 02.11.2021

Exhibit P4 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN WPC NO.3943/2022 DATED 07.02.2022

Exhibit P5 TRUE COPY OF THE STANDARD OPERATING PROCEDURE ISSUED BY FOOD CORPORATION OF INDIA DATED 17.12.2021

Exhibit P6 TRUE COPY OF THE REPRESENTATION SUBMITTED BY FEW TRANSPORTING CONTRACTS DATED 17.02.2022