P.P.Varghese vs State Of Kerala
2023 Latest Caselaw 6004 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 24TH DAY OF MAY 2023 / 3RD JYAISHTA, 1945
                   WP(C) NO. 32442 OF 2011
PETITIONER:

           P.P.VARGHESE
           PUTHUSSERRY HOUSE,, VAIKARA P.O., PERUMBAVOOR-
           683549.
           BY ADVS.
           SRI.ARUN CHANDY
           SRI.BINU PAUL
           SRI.SHAJI THOMAS
           SRI.SHINE MATHEWSVADAKKEKARA
           SRI.T.V.VINU


RESPONDENTS:

    1      STATE OF KERALA
           REPRESENTED BY DEPARTMENT OF EDUCATION,,
           SECRETARIAT, THIRUVANANTHAPURAM-695001.
    2      PRINCIPAL SECRETARY
           HIGHER EDUCATION (F) DEPARTMENT,, GOVERNMENT OF
           KERALA, THIRUVANANTHAPURAM-695001.
    3      ACCOUNTANT GENERAL AE
           OFFICE OF THE ACCOUNTANT GENERAL,,
           THIRUVANANTHAPURAM-695001.
           BY ADV.SRI.RIYAL DEVASSY , GP




THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 24.05.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 32442 OF 2011

                                2


                          JUDGMENT

When this matter was called today, the learned counsel

for the parties were ad idem that this Court has already found

against the claim of the petitioner, impelled in this Writ

Petition.

In the afore circumstances, this Writ Petition is closed

without any further orders.

Sd/-DEVAN RAMACHANDRAN, JUDGE lsn