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Achu S vs University Of Kerala
2023 Latest Caselaw 6118 Ker

Citation : 2023 Latest Caselaw 6118 Ker
Judgement Date : 9 June, 2023

Kerala High Court
Achu S vs University Of Kerala on 9 June, 2023
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 9TH DAY OF JUNE 2023 / 19TH JYAISHTA, 1945
                       WP(C) NO. 19178 OF 2019
PETITIONERS:

    1       ACHU S., AGED 31 YEARS, S/O. SATHEESABABU R. M.,
            SATHEESA BHAVAN, PUTHUSSERIMUKKU P.O.,
            KALLAMBALAM, THIRUVANANTHAPURAM - 695 605.

    2       HRITHU PRAKASH, AGED 26 YEARS, S/O.S.PRAKASH,
            PRAKASH BHAVAN, PERUMKOOR, KONCHIRA P.O.,
            VEMBAYAM, THIRUVANANTHAPURAM - 695 615.

            BY ADVS.P.NANDAKUMAR
            SRI.S.ANEESH
            SMT.AMRUTHA SANJEEV


RESPONDENTS:

    1       UNIVERSITY OF KERALA,
            REPRESENTED BY ITS REGISTRAR, PALAYAM,
            THIRUVANANTHAPURAM - 695 034.

    2       APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY,
            REPRESENTED BY ITS REGISTRAR, CET CAMPUS,
            THIRUVANANTHAPURAM - 695 016.

    3       UNIVERSITY OF CALICUT, REPRESENTED BY ITS REGISTRAR,
            CALICUT UNIVERSITY P. O., MALAPPURAM - 673 636.

    4       THE KERALA AGRICULTURAL UNIVERSITY,
            REPRESENTED BY ITS REGISTRAR, KAU MAIN CAMPUS,
            KAU P. O., VELLANIKARA, THRISSUR - 680 656.

    5       KERALA PUBLIC SERVICE COMMISSION,
            REPRESENTED BY ITS SECRETARY, PATTOM,
            THIRUVANANTHAPURAM - 695 004.

            BY ADVS.SRI.THOMAS ABRAHAM, SC, UNIVERSITY OF KERALA
            SRI.ELVIN PETER P.J.
            SRI.P.C.SASIDHARAN SC
            SRI.ROBSON PAUL, SC, KERALA AGRICULTURAL UNIVERSITY
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19178 OF 2019
                           -2-

                      JUDGMENT

It is submitted by the learned counsel for

the petitioners that this writ petition has

become infructuous by efflux of time and that

his clients are not pressing the same.

This writ petition is, therefore, closed as

having become infructuous.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv

 
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