Cochin Chidambaranath vs State Of Kerala
2023 Latest Caselaw 2620 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 FRIDAY, THE 24TH DAY OF FEBRUARY 2023 / 5TH PHALGUNA, 1944
                     WP(C) NO. 31312 OF 2007
PETITIONER:

            COCHIN CHIDAMBARANATH
            THEKKATHIL, MATHILIL P.O.PERINAD, KOLLAM.
            BY ADV SRI.JOHNSON GOMEZ


RESPONDENTS:

    1       STATE OF KERALA
            BY THE SECRETARY TO GOVERNMENT,
            DEPARTMENT OF CULTURE, THIRUVANANTHAPURAM.
    2       THE KERALA SANGEETHA NATAKA AKADEMI
            THRISSUR-680 020
            REPRESENTED BY ITS SECRETARY.
    3       THE LALITHA KALA ACHADAMI
            THRISSUR 680 020,
            REPRESENTED BY ITS SECRETARY.
            BY ADV SRI.M.M.MATHEW
            BY SRI.ARAVIND V.MATHEW, GP



     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   24.02.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.31312 of 2007

                                     2




                      MOHAMMED NIAS. C.P.,J
                              -----------
                        WP(C) No.31312 of 2007
                         ------------------
                 Dated this the 24th day of February, 2023


                              JUDGMENT

This writ petition is filed in the year 2007 pertains to the grant

of Artist Pension. The writ petition is closed without prejudice to the

right of the petitioner to approach the authorities, is case he has any

subsisting grievance.

Sd/- MOHAMMED NIAS C.P., JUDGE

dlk/24.2.2023