Rasna Beegam.M.A vs Kerala State Industrial ...
2023 Latest Caselaw 1101 Ker

WP(C) NO. 30816 OF 2013             1



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
          TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                           WP(C) NO. 30816 OF 2013
PETITIONER/S:

               RASNA BEEGAM.M.A
               D/O. ABDUL KAREEM, MOOZHIKKAL ANGADIYIL, KODIYATHOOR
               P.O., KOZHIKODE - 673 602.

               BY ADVS.
               SRI.ASOK M.CHERIAN
               SRI.K.JANARDHANA SHENOY
               SRI.R.ROHITH
               SRI.V.N.RAJAPPAN


RESPONDENT/S:
     1     KERALA STATE INDUSTRIAL ENTERPRISES LTD
           KSIE, REPRESENTED BY ITS MANAGING DIRECTOR, ST. JOSEPH'S
           PRESS BUILDING, COTTON HILL, THIRUVANANTHAPURAM - 695
           014.

      2        THE PUBLIC SECTOR RESTRUCTURING AND INTERNAL
               AUDIT BOARD (RIAB), REPRESENTED BY ITS SECRETARY, USRA -
               54, UDARASIROMANI ROAD, VELLYAMBALAM, SASTHAMANGALAM
               P.O., THIRUVANANTHAPURAM - 695 010.

      3        THE STATE OF KERALA
               REPRESENTED BY SECRETARY TO GOVERNMENT, INDUSTRIES (H)
               DEPARTMENT,SECRETARIAT,THIRUVANANTHAPURAM -695 001.

               BY ADVS.
               SRI.P.BENNY THOMAS
               SRI.M.GOPIKRISHNAN NAMBIAR
               SRI.P.GOPINATH
               SRI.K.JOHN MATHAI


OTHER PRESENT:
           SRI.K.M.FAISAL, GP

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 30816 OF 2013           2




                       P.V.KUNHIKRISHNAN, J
                   ---------------------------------------
                      W.P.(C) No.30816 of 2013
                    --------------------------------------
              Dated this the 17th day of January, 2023


                             JUDGMENT

The counsel for the petitioner submitted that the prayers

in the writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS