Sajith N.P vs The Director, Kerala State ...
2023 Latest Caselaw 11101 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
    THURSDAY, THE 26TH DAY OF OCTOBER 2023 / 4TH KARTHIKA, 1945
                       WP(C) NO. 33961 OF 2015
PETITIONERS:

    1     SAJITH N.P.
          AGED 35 YEARS
          S/O.RAMACHANDRAN, NELLIKOTTUPOYIL HOUSE,
          CHOOLLOR P O, KOZHIKODE

    2     VIJESH T R
          AGED 36 YEARS
          S/O.T V RAGHAVAN, HARICHANDANA,
          ATHANIKKAL WEST, WEST HILL (P O)KOZHIKODE

    3     VINODAN
          AGED 40 YEARS
          S/O.LEKSHMANAN, ATTAKUNDIL HOUSE,
          KEEZHUR P O, PAYYOLI, KOZHIKODE DISTRICT

          BY ADVS.
          SRI.R.BINDU (SASTHAMANGALAM)
          SRI.PRASANTH M.P


RESPONDENTS:

    1     THE DIRECTOR, KERALA STATE I.T.MISSION
          ICT CAMPUS, VELLYAMBALAM, THIRUVANANTHAPURAM,
          PIN 695033

    2     THE DIRECTOR
          AKSHAYA STATE PROJECT OFFICE, KOCHUMADATHIL BUILDING,
          TC 25/2241, MANJALIKULAM ROAD,
          THAMPANOOR,THIRUVANANTHAPURAM PIN 695001

    3     THE ASSISTANT DISTRICT CO-ORDINATOR
          AKSHAYA STATE PROJECT OFFICE, 2ND FLOOR, ZAMORIN SQUARE
          BUILDING, RAILWAY STATION LINK ROAD, CDA COMPLEX,
          KOZHIKODE, PIN 673001

    4     THE CHIEF CO-ORDINATOR
          AKSHAYA PROJECT, DISTRICT COLLECTOR, CIVIL STATION,
          KOZHIKODE PIN 673001
 WP(C) NO. 33961 OF 2015            -2-



    5          STATE OF KERALA
               REP BY THE SECRETARY TO GOVERNMENT, DEPARTMENT
               OF INFORMATION TECHNOLOGY, GOVERNMENT
               SECRETARIAT,THIRUVANANTHAPURAM 695001

               BY ADVS.
               SR GP SRI JUSTIN JACOB


        THIS    WRIT   PETITION    (CIVIL)   HAVING    COME    UP    FOR
ADMISSION       ON   26.10.2023,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 33961 OF 2015     -3-



                          JUDGMENT

Learned Counsel for the petitioners submitted that

the matter has become infructuous. Accordingly, this

writ petition is dismissed as infructuous.

Sd/-

AMIT RAWAL JUDGE VV