Renesh Chandran vs State Of Kerala
2024 Latest Caselaw 15384 Ker

Kerala High Court

Renesh Chandran vs State Of Kerala on 5 June, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) NO. 22190 OF 2017            1



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
      WEDNESDAY, THE 5TH DAY OF JUNE 2024 / 15TH JYAISHTA, 1946
                          WP(C) NO. 22190 OF 2017
PETITIONER/S:
           RENESH CHANDRAN.
           AGED 36 YEARS
           PARAMESWARA NIVAS, KIZHAVOOR,MUKHATHALA P.O., KOLLAM
           - 691 577.

               BY ADVS.
               DR.K.P.SATHEESAN (SR.)
               SRI.P.MOHANDAS ERNAKULAM
               SRI.K.SUDHINKUMAR
               SRI.S.VIBHEESHANAN


RESPONDENT/S:
     1    STATE OF KERALA
          REPRESENTED BY THE SECRETARY,CO-OPERATION
          DEPARTMENT,GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM -
          695 001.
      2        THE CO-OPERATIVE ACADEMY OF PROFESSIONAL EDUCATION
               REPRESENTED BY ITS DIRECTOR,COBANK TOWERS, VIKAS
               BHAVAN P.O.,THIRUVANANTHAPURAM - 695 033.
      3        DIRECTOR
               CO-OPERATIVE ACADEMY OF PROFESSIONAL EDUCATION,COBANK
               TOWERS, VIKAS BHAVAN P.O.,THIRUVANANTHAPURAM - 695
               033.
               BY ADVS.SRI.VK.SUNIL, SR.GP
               SRI.M.SASINDRAN, SC, CAPE

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22190 OF 2017             2




                        P.V.KUNHIKRISHNAN, J
                      --------------------------------------
                       W.P.(C.) No. 22190 of 2017
                      --------------------------------------
                   Dated this the 5th day of June, 2024



                                 JUDGMENT

The counsel for the petitioner submitted that, as on today

the prayers in this writ petition are infructuous. But, the counsel

submitted that a connected case is pending. I think this writ

petition need not be retained here. If anything survives, the

petitioner is free to re-open the writ petition.

With the above observation, this writ petition is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF WP(C) 22190/2017

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE RANKED LIST FOR THE POST OF ASSISTANT PROFESSOR IN MECHANCIAL ENGINEERING PUBLISHED BY THE 2ND RESPONDENT ON 08.7.2015.

EXHIBIT P2 TRUE COPY OF THE APPOINTMENT CHART PUBLISHED BY P.S.C SHOWING THEADVICE OF ANIL RAJAGOPAL.

EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGES OF THE APPOINTMENT CHART ISSUED BY P.S.C SHOWING THE ADVICE OF MANU G.