K.Saudamini vs State Of Kerala
2023 Latest Caselaw 800 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA, 1944
                        WP(C) NO. 30759 OF 2013
PETITIONER:

          K.SAUDAMINI, AGED 40 YEARS,
          D/O.KESAVAN, THARAKANCHALLA HOUSE, NANNIODU.P.O.,
          PALAKKAD.
          BY ADVS.
          SRI.A.T.ANILKUMAR
          SMT.V.SHYLAJA


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY TO THE GOVERNMENT,
          DEPARTMENT OF SOCIAL WELFARE, SECRETARIAT,
          THIRUVANANTHAPURAM-695 001.
    2     THE DIRECTOR
          SOCIAL WELFARE DIRECTORATE,
          THIRUVANANTHAPURAM - 695 001.
    3     THE DISTRICT SOCIAL WELFARE OFFICE
          CIVIL STATION, PALAKKAD-678 001.
    4     ADDL.R4: THE GENERAL MANAGER
          DISTRICTCO-OPERATIVE BANK, PALAKKAD.
          (ADDL.R4 IS IMPLEADED AS PER ORDER DATED
          25.02.15 IN IA 2909/14)
          BY ADV SRI.P.S.APPU
          SRI.RENJITH T.R., SENIOR GP
          SRI.T.C.SURESH MENON - R4



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 30759 OF 2013

                                 2


                P.V.KUNHIKRISHNAN, J.
               ------------------------------
              W.P.(C).No. 30759 of 2013
       ----------------------------------------------
       Dated this the 12th 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