S.R. Unnikrishnan vs State Of Kerala
2022 Latest Caselaw 2584 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE V.G.ARUN
 FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943
                       WP(C) NO. 25405 OF 2017
PETITIONER/S:

               S.R. UNNIKRISHNAN
               AGED 40 YEARS
               SON OF S. SUKUMARAN NAIR, AGED 40 YEARS,
               DRIVER, OFFICE OF THE REGISTRAR, KERALA STATE
               VETERINARY COUNCIL, PEROORKADA P.O.,
               THIRUVANANTHAPURAM RESIDING AT RADHA BHAVAN,
               BHAGAVATHI NADA P.O., (VIA) BALARAMAPURAM,
               NEYYATTINKARA TALUK, THIRUVANANTHAPURAM 695501.
               BY ADV SRI.P.NANDAKUMAR

RESPONDENT/S:

    1          STATE OF KERALA
               REPRESENTED BY THE SECRETARY, AGRICULTURAL
               (AHF) DEPARTMENT, SECRETARIAT,
               THIRUVANANTHAPURAM 695001.
    2          KERALA STATE VETERINARY COUNCIL
               REPRESENTED BY THE REGISTRAR,PEROORKADA P.O.,
               THIRUVANANTHAPURAM-695005.
               BY ADV K.P.SUJESH KUMAR

OTHER PRESENT:

               GP VENUGOPAL V.


        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   04.03.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.25405 of 2017

                                 -2-



                            JUDGMENT

Dated this the 04th day of March, 2022

Learned Counsel for the petitioner submits

that pending the writ petition, petitioner has

been terminated from service and that order is

under challenge before the competent authority.

In such circumstances, the writ petition is

closed, without prejudice to the petitioner's

rights to agitate the matter before the

appropriate forum.

Sd/-

V.G.ARUN JUDGE Scl/04.03