A.Raju vs The Executive Committee Of Kerala ...
2022 Latest Caselaw 2981 Ker

WP(C) NO. 20729 OF 2016                1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
 WEDNESDAY, THE 16TH DAY OF MARCH 2022 / 25TH PHALGUNA, 1943
                      WP(C) NO. 20729 OF 2016
PETITIONER:

             A.RAJU
             RETIRED SENIOR TECHNICAL SUPERVISOR, FARMING SYSTEM
             RESEARCH STATION, SADANDAPURAM, RESIDING AT
             AUTHULLIA, KANJIRAKODE, KUNDARA PO, KOLLAM

           BY ADVS.
           SRI.P.V.JAYACHANDRAN
           SRI.NIDHI BALACHANDRAN
           SRI.E.B.SHIVANANDAN
           SRI.S.SUDHEESHKAR



RESPONDENTS:

     1       THE EXECUTIVE COMMITTEE OF KERALA AGRICULTURAL
             UNIVERSITY
             REPRESENTED BY ITS VICE CHANCELLOR, KAU POST,
             VELLANIKKARA, TRISSUR-680654

     2       THE REGISTRAR
             KERALA AGRICULTURAL UNIVERSITY, KAU POST,
             VELLANIKKAR, THRISSUR-680654

             BY SRI.ROBSON PAUL, SC, KERALA AGRICULTURAL
             UNIVERSITY




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   16.03.2022,   THE   COURT    ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 20729 OF 2016                2




                                 JUDGMENT

When this matter was taken up, Sri.P.V.Jayachandran, the learned

counsel appearing for the petitioner submitted that the reliefs sought for in

this Writ Petition have become infructuous.

The above submission is recorded and this Writ Petition is dismissed as

infructuous.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE IAP