K.Syam Kumar vs The Commissioner, Cochin Devaswom ...
2024 Latest Caselaw 4899 Ker

Kerala High Court

K.Syam Kumar vs The Commissioner, Cochin Devaswom ... on 9 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        FRIDAY, THE 9TH DAY OF FEBRUARY 2024 / 20TH MAGHA, 1945
                       WP(C) NO. 12445 OF 2015
WRIT PETITIONER:


            K. SYAM KUMAR
            S/O.M.S.KRISHNAN, MARATHMADOM, EROOR WEST P.O.,
            ERNAKULAM DISTRICT, WORKING AS MELSANTHI, KARIKKODE
            SASTHA TEMPLE, COCHIN DEVASWOM BOARD.
            BY ADVS.
            SRI.KRISHNA PRASAD. S
            SRI.NOBEL RAJU
            SRI.B.SIBI

RESPONDENTS:


    1       THE COMMISSIONER, COCHIN DEVASWOM BOARD
            THRISSUR, PIN-680 001.
    2       THE ASSISTANT COMMISSIONER
            (THRIPUNITHURA) COCHIN DEVASWOM BOARD, THRIPUNITHURA,
            ERNAKULAM DISTRICT-682 301.
    3       THE DEVASOM OFFICER
            KUREEKKAD DEVASWOM OFFICE, KUREEKKAD,
            ERNAKULAM DISTRICT-682 305.
    4       THE DEVAWOM OFFICER
            VYTTILA DEVASWOM OFFICE, VYTTILA,
            ERNAKULAM DISTRICT-682 019.
    5       T.G.MANOJ KUMAR
            S/O.SHANKARANARAYANA EMBRATIRI, POORNASREE MADOM,
            PALLIPPARAMBUKAVU ROAD, TRIPPUNITTHURA,
            ERNAKULAM-682 301.
            BY ADVS.
            SRI.G.RAJAGOPAL
            SRI KP SUDHEER, SC, RI TO R4

    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12445 OF 2015


                                 2



                P.V.KUNHIKRISHNAN, J.
                 ------------------------------
               W.P.(C)No. 12445 of 2015
         ----------------------------------------------
      Dated this the 09th day of February, 2024


                       JUDGMENT

When this Writ Petition came up for

consideration, the learned counsel appearing for the

petitioner submitted that the matter has become

infructuous and therefore, this writ petition can be

closed.

Accepting the submission of the leaned counsel,

this writ petition is closed.

Sd/-

P.V.KUNHIKRISHNAN nvj JUDGE WP(C) NO. 12445 OF 2015

APPENDIX OF WP(C) 12445/2015

PETITIONER EXHIBITS EXT.P1:A TRUE COPY OF THE JUDGMENT MADE IN W.P.C.NO.6541 OF 2015. EXT.P2:A TRUE COPY OF THE TRANSFER ORDER DATED 30.03.2015 ON M3-35/15. EXT.P3:A TRUE COPY OF THE RELIEVING CERTIFICATE ISSUED BY THE JUNIOR DEVASWOM OFFICER WHICH IS UNDATED.

RESPONDENTS EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE