G.Chandra Kumar vs Kerala State Road Transport ...
2023 Latest Caselaw 7194 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 23RD DAY OF JUNE 2023 / 2ND ASHADHA, 1945
                       WP(C) NO. 28769 OF 2016


PETITIONER:

           G.CHANDRA KUMAR, (PUMP OPERATOR, KSRTC,
           THIRUVANANTHAPURAM CITY DEPOT) PLAN KUNNUVILA
           VEEDU, PAZHAYA UCHAKKADA,KAKKAVILA P.O,
           NEYYATTINKARA, THIRUVANANTHAPURAMPIN 695 506

           BY ADV SRI.K.P.RAJEEVAN


RESPONDENTS:

    1      KERALA STATE ROAD TRANSPORT CORPORATION
           REPRESENTED BY ITS MANAGING DIRECTOR, TRANSPORT
           BHAVAN, FORT, THIRUVANANTHAPURAMPIN 695 023

    2      DISTRICT TRANSPORT OFFICER, KERALA STATE ROAD
           TRANSPORT CORPORATION, THIRUVANANTHAPURAM CITY
           DEPOT,THIRUVANANTHAPURAM PIN 695 001

    3      STATE COMMISSIONER FOR PERSONS WITH DISABILITIES
           NEAR CENTRAL JAILPOOJAPPURA, THIRUVANANTHAPURAM
           PIN - 695 012


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 28769/16
                                    2




                           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.

This Writ Petition is, therefore, closed as having become

infructuous.

Sd/-

RR                                      DEVAN RAMACHANDRAN
                                              JUDGE