Rajeevan.K vs State Of Kerala
2023 Latest Caselaw 9860 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
 WEDNESDAY, THE 13TH DAY OF SEPTEMBER 2023 / 22ND BHADRA, 1945
                    WP(C) NO. 21891 OF 2017

PETITIONER:

              RAJEEVAN.K
              AGED 44 YEARS, S/O.APPU,
              RESIDING AT "JYOTHIS", NEAR SS TEMPLE,
              PAYYANNUR-670307, KANNUR DISTRICT.
              BY ADVS.
              SRI.T.C.GOVINDA SWAMY
              SMT.KALA T.GOPI
              SMT.T.N.SREEKALA

RESPONDENTS:

    1         STATE OF KERALA
              REPRESENTED BY THE CHIEF SECRETARY
              TO THE GOVERNMENT OF KERALA, STATE SECRETARIAT,
              THIRUVANANTHAPURAM-695001.
    2         THE SECRETARY
              KERALA PUBLIC SERVICE COMMISSION, PATTOM,
              THIRUVANANTHAPURAM-695004.
    3         THE MANAGING DIRECTOR
              KERALA STATE BEVERAGES (M&M) CORPN LTD.,
              SASTHAKRIPA, OFFICE COMPLEX, SASTHAMANGALAM,
              THIRUVANANTHAPURAM-695010.

              SMT. PRINCY XAVIER, SR. GP,
              SRI. NAVEEN T, SC FOR BEVCO


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 13.09.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No. 21891 of 2017


                                     2




                                   JUDGMENT

When this matter was taken up for consideration, the learned counsel

appearing for the petitioner submitted that the prayers sought for in this writ

petition have become infructuous.

Dismissed as infructuous.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

NS/13/9/2023