Prasad P.S vs Kerala Headload Workers Welfare ...
2022 Latest Caselaw 2585 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. 6121 OF 2020
PETITIONER/S:


     1       PRASAD P.S.
             AGED 45 YEARS
             S/O.SIVAN NAIR, PULLATTUKUDY HOUSE, ASAMANOOR POST,
             ODAKKALY, ERNAKULAM-683 549, NOW WORKING AS L.D.CLERK,
             PERUMBAVOOR SUB OFFICE, K.H.W.W. BOARD, PERUMBAVOOR-683
             542.
     2       SMITHAMOL.K.T.,
             AGED 41 YEARS
             D/O.THANKAPPAN, KOMATHADATHIL, POOTHADI POST, KENICHIRA,
             WAYANAD-673 596, NOW WORKING AS L.D.CLERK, SUB OFFICE,
             K.H.W.W. BOARD, SULTHANABATHERY-673 592.
             BY ADV SEBASTIAN JOSEPH (KURISUMMOOTTIL)


RESPONDENT/S:


     1       KERALA HEADLOAD WORKERS WELFARE BOARD
             P.B.NO.2017, S.R.M. ROAD, ERNAKULAM, KOCHI-682 018,
             REPRESENTED BY ITS CHIEF EXECUTIVE.
     2       THE SECRETARY TO GOVERNMENT,
             LABOUR AND SKILLS (H) DEPARTMENT, SECRETARIAT, STATUE,
             THIRUVANANTHAPURAM-695 001.
     3       THE SECRETARY TO GOVERNMENT OF KERALA,
             SOCIAL JUSTICE DEPARTMENT, SECRETARIAT,
             THIRUVANANTHAPURAM, KERALA-695 001.
     4       SMT.MANJUSHA NAIR.P.,
             LOWER DIVISION CLERK(DEPUTATION), KERALA BHASHA
             INSTITUTE, NALANDA, THIRUVANANTHAPURAM, PIN-695 036.
     5       SMT.REEJA KURIAN,
             LOWER DIVISION CLERK, SUB OFFICE, KHWW BOARD,
             MOOVATTUPUZHA, PIN-686 661.
             BY ADVS.
             SRI.S.KRISHNA MOORTHY, SC, KHWWB
             GOVERNMENT PLEADER
             SRI.M.R.SARIN
 WP(C) NO. 6121 OF 2020
                                2

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:
 WP(C) NO. 6121 OF 2020
                                        3

                                    JUDGMENT

Dated this the 4th day of March, 2022

Learned counsel for the petitioner submits that the issue involved in

the writ is rendered infructuous. Accordingly,the writ petition is dismissed

as infructuous.

Sd/-

V.G ARUN JUDGE

SJ