K.Ravindran vs Veterinary And Animal Science ...
2023 Latest Caselaw 6374 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     MONDAY, THE 12TH DAY OF JUNE 2023 / 22ND JYAISHTA, 1945
                         WP(C) NO. 2235 OF 2013
PETITIONER:

             K.RAVINDRAN
             OFFICE SUPERINTENDENT (RETIRED),
             COLLEGE OF VETERINARY AND ANIMAL
             SCIENCES POOKKOT, SURYAKANDHI,
             PAYYOLI P.O, PAYYOLI, PIN 673 522.
             BY ADV SRI.M.V.AMARESAN

RESPONDENTS:

      1      VETERINARY AND ANIMALS SCIENCE UNIVERSITY
             REPRESENTED BY ITS REGISTRAR,
             POOKODE, WAYANAD, PIN 673 567. (AMENDED)
      2      STATE OF KERALA
             REPRESENTED BY SECRETARY,
             FINANCE DEPARTMENT,
             THIRUVANANTHAPURAM PIN 695 001.
             THE NAME AND ADDRESS OF R1 IS AMENDED AS
             "KERALA AGRICULTURAL UNIVERSITY,
             REPRESENTED BY REGISTRAR, VALLANIKKARA, THRISSUR"
             AS PER ORDER IN IA 1330/13 DATED 31/1/13.
             BY ADVS.
             SRI.BABU JOSEPH KURUVATHAZHA,SC,KERALA
             AGRICULTURAL UNIVERSITY
             SRI.ROBSON PAUL, SC, KERALA AGRICULTURAL
             UNIVERSITY
             SMT.AYSHA YOUSEFF, SC, KERALA VETERINARY AND
             ANIMAL SCIENCES
             MANU GOVIND



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   12.06.2023,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No. 2235 of 2013
                                  :2:




                     DEVAN RAMACHANDRAN, J.
                  =========================
                       W.P.(C).No. 2235 of 2013
                 ==========================
                  Dated this the 12th day of June, 2023

                             JUDGMENT

It is submitted by the learned counsel for the petitioner that

this writ petition has become infructuous by efflux of time and that

he is not pressing the same. The writ petition is, therefore,

dismissed as having become infructuous.

Sd/-

DEVAN RAMACHANDRAN JUDGE

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