D.Thankamony Pillai vs State Institute Of Rural ...
2023 Latest Caselaw 1335 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                         WP(C) NO. 6361 OF 2013
PETITIONER:

          D.THANKAMONY PILLAI
          SIRD QUARTERS, ETC P.O, KOTTARAKKARA, KOLLAM DISTRICT,
          691 531 (LD TYPIST, SIRD, KOTTARAKKARA)
          BY ADV SRI.N.SASIDHARAN UNNITHAN


RESPONDENTS:

    1     STATE INSTITUTE OF RURAL DEVELOPMENT
          REPRESENTED BY THE SECRETARY, ETC P.O, KOTTARAKKARA,
          KOLLAM DISTRICT - 691 531.
    2     DIRECTOR
          STATE INSTITUTE OF RURAL DEVELOPMENT, ETC P.O,
          KOTTARAKKARA, KOLLAM DISTRICT - 691 531.
    3     GOVERNMENT OF KERALA
          REP.BY THE SECRETARY TO GOVERNMENT, LOCAL SELF
          GOVERNMENT DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM - 695 001.
          BY ADV
          SRI.RENJITH T.R., SENIOR GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6361 OF 2013

                                 2




                P.V.KUNHIKRISHNAN, J.
               ------------------------------
               W.P.(C).No. 6361 of 2013
       ----------------------------------------------
       Dated this the 18th day of January, 2023


                      JUDGMENT

When this writ petition came up for consideration,

the learned counsel appearing for the petitioner

submitted that the matter has become infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

                                         P.V.KUNHIKRISHNAN
DM                                              JUDGE