Saiju.A.V vs State Of Kerala
2024 Latest Caselaw 12344 Ker

Kerala High Court

Saiju.A.V vs State Of Kerala on 20 May, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                  &
                  THE HONOURABLE MR. JUSTICE S.MANU
     MONDAY, THE 20TH DAY OF MAY 2024 / 30TH VAISAKHA, 1946
                       OP(KAT) NO. 171 OF 2024
  OA (EKM) NO.400 OF 2024 OF KERALA ADMINISTRATIVE TRIBUNAL AT
        THIRUVANANTHAPURAM (ADDITIONAL BENCH, ERNAKULAM)
PETITIONER/APPLICANT:

             SAIJU.A.V.
             AGED 47 YEARS
             S/O APPUKUTTAN ASARI, INSPECTOR OF POLICE
             (UNDER SUSPENSION), CONTROL ROOM, KOCHI CITY,
             THEVARA.P.O., ERNAKULAM-682013 RESIDING AT
             SREEKAILAS, PERWA-A10, PURAVOORKONAM,
             KARAKULAM.P.O., THIRUVANANTHAPURAM,
             PIN - 695564
             BY ADVS.
             A.RAJASIMHAN
             VYKHARI.K.U


RESPONDENTS/RESPONDENTS IN OA :

    1        STATE OF KERALA
             REPRESENTED BY ADDITIONAL CHIEF SECRETARY,
             HOME DEPARTMENT, SECRETARIAT, STATUE.P.O.,
             THIRUVANANTHAPURAM, PIN - 695001
    2        JOINT SECRETARY
             HOME DEPARTMENT, SECRETARIAT, STATUE.P.O.,
             THIRUVANANTHAPURAM, PIN - 695001
    3        STATE POLICE CHIEF
             POLICE HEADQUARTERS, VAZHUTHACAUD.P.O.,
             THIRUVANANTHAPURAM, PIN - 695010
    4        ADDITIONAL DIRECTOR GENERAL OF POLICE
             POLICE HEADQUARTERS, VAZHUTHACAUD.P.O.,
             THIRUVANANTHAPURAM, PIN - 695010
             BY SRI.A.J.VARGHESE, SR.GOVERNMENT PLEADER
     THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP FOR
ADMISSION ON 20.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP(KAT)No.171 of 2024
                                      2




                               JUDGMENT

A.Muhamed Mustaque, J.

It is reported that the petitioner is no more. The

matter is related to the suspension of the petitioner from the

service pending disciplinary action. In view of the fact that

the petitioner is no more, the matter has become infructuous.

Therefore, this original petition is dismissed as

infructuous.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

S.MANU, JUDGE rkj