Santhosh.P.P vs State Of Kerala
2023 Latest Caselaw 2654 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. 5855 OF 2007
PETITIONER:

            SANTHOSH.P.P.
            AGED 26 YEARS, PUZHAKKARA PARAMBIL,,
            CHERUVANCHERY POST, KANNUR DISTRICT.
            BY ADVS.
            SRI.P.V.SURENDRANATH
            SRI.P.V.DIBU

RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY TO SCHEDULED CASTE/,
            SCHEDULED TRIBE DEVELOPMENT DEPARTMENT,,
            GOVT. SECRETARIAT, THIRUVANANTHAPURAM.
    2       KERALA PUBLIC SERVICE COMMISSION
            THIRUVANANTHAPURAM.
    3       DISTRICT OFFICER
            KERALA PUBLIC SERVICE COMMISSION,,
            DISTRICT OFFICE, KANNUR.
    4       TAHSILDAR
            THALASSERY TALUK, THALASSERY, KANNUR DISTRICT.
    5       DIRECTOR, KIRTHADS, (KERALA INSTITUTE FOR
            RESEARCH TRAINING, & DEVLOPMENT STUDIES OF
            SCHEDULED CASTE &, SCHEDULED TRIBES).



            GP JOSHY THANNICKAMATTOM



     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.5855 of 2007

                                     2



                      MOHAMMED NIAS. C.P.,J
                              -----------
                         WP(C) No.5855 of 2007
                         ------------------
                 Dated this the 24th day of February, 2023


                               JUDGMENT

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

of community certificate. At this distance of time, nothing survives for

consideration in this writ petition. Accordingly, the writ petition is

closed.

Sd/- MOHAMMED NIAS C.P., JUDGE

dlk/24.2.2023