M. Sebastian vs State Of Kerala
2024 Latest Caselaw 12687 Ker

Kerala High Court

M. Sebastian vs State Of Kerala on 21 May, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MR. JUSTICE SATHISH NINAN
    TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                      WP(C) NO. 42439 OF 2018
PETITIONER:

          M. SEBASTIAN
          AGED 54 YEARS
          WORKING AS JUNIOR ACCOUNTS OFFICER, DISTRICT KHADI
          AND VILLAGE INDUSTRIES OFFICE, WEST FORT ROAD,
          PALAKKAD 678 001, RESIDING AT PARICHERIYIL HOUSE,
          EAST OF BERNAD JUNCTION, NORTH ARYAD P.O., ALAPPUZHA
          688 538
          BY ADV M.C.SINY


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT, P
          AND ARD DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM 695 001
    2     KHADI AND VILLAGE,
          INDUSTRIES BOARD REPRESENTED BY ITS SECRETARY ,
          VANCHIYOOR, THIRUVANANTHAPURAM 695 035
    3     KERALA PUBLIC SERVICE
          COMMISSION, REPRESENTED BY ITS SECRETARY, PATTOM,
          PALACE P.O., THIRUVANANTHAPURAM 695 004
          BY ADVS.
          SRI.N.RAJAGOPALAN NAIR
          SRI.BIJOY CHANDRAN-SR.GP
          SRI.P.C.SASIDHARAN-SC



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                     Sathish Ninan, J.
             ==============================
                W.P(C) No.42439 of 2018
            ===============================
          Dated this the 21st day of May, 2024

                        JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw the writ petition without

prejudice to the rights.

Permission granted.

Writ petition is dismissed as withdrawn without

prejudice to the rights.

Sd/-

Sathish Ninan, Judge SVP APPENDIX OF WP(C) 42439/2018

PETITIONER EXHIBITS EXHIBIT P1 THE PHOTOSTAT COPY OF THE RANKED LIST NO. SS III/39/93/C DATED 27.11.1993 EXHIBIT P2 THE PHOTOSTAT COPY OF THE COMMUNICATION NUMBER KB/17907/88/EI DATED 18.7.1994 EXHIBIT P3 THE PHOTOSTAT COPY OF THE COMMUNICATION NUMBER RIB (1) 29344/93/GW DATED 5.8.1994 EXHIBIT P4 THE PHOTOSTAT COPY OF THE COMMUNICATION NUMBER KB 17907/88/EI DATED 12.8.1994 EXHIBIT P5 THE PHOTOSTAT COPY OF THE COMMUNICATION NUMBER 17907/88/EI DATED 3.9.1994 EXHIBIT P6 THE PHOTOSTAT COPY OF THE REGULATIONS OF KERALA KHADI AND VILLAGE INDUSTRIES BOARD ISSUED AS PER NOTIFICATION NO. KB 15029/81/EI DATED 29.6.1985 EXHIBIT P7 THE PHOTOSTAT COPY OF THE ORDER NO. KB.

6079/93/EI DATED 8.12.94 PROMOTING IN- SERVICE CANDIDATES TO THE POST OF JUNIOR CO-OPERATIVE INSPECTOR EXHIBIT P8 THE PHOTOSTAT COPY OF THE ORDER NO. KB.

4553/93/EI DATED 3.6.93 DEPUTING THE CANDIDATES INCLUDED IN EXHIBIT P7 FOR ATTENDING THE JUNIOR DIPLOMA IN CO- OPERATION COURSE EXHIBIT P9 THE PHOTOSTAT COPY OF THE CIRCULAR NO.

23815/93SD4/84/GAD DATED 24.4.1984 EXHIBIT P10 THE PHOTOSTAT COPY OF THE INFORMATION RECEIVED FROM THE 2ND RESPONDENT UNDER THE RTI, ACT, 2005 EXHIBIT P11 THE PHOTOSTAT COPY OF THE ORDER NO.

KB/10907/88EI DATED 22.7.1996 EXHIBIT P12 THE PHOTOSTAT COPY OF THE JUDGMENT OF THE HONBLE HIGH COURT OF KERALA IN WPC

EXHIBIT P13 THE PHOTOSTAT COPY OF THE ORDER DATED 20.4.2009 EXHIBIT P14 THE PHOTOSTAT COPY OF THE JUDGMENT DATED

EXHIBIT P15 THE PHOTOSTAT COPY OF THE ORDER DATED 25.8.2016 EXHIBIT P16 THE PHOTOSTAT COPY OF THE JUDGMENT IN

EXHIBIT P17 THE PHOTOSTAT COPY OF THE JUDGMENT OF THE HONBLE HIGH COURT IN WPC NO. 33625 OF 2016 DATED 13.11.17

EXHIBIT P18 THE PHOTOSTAT COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE GOVERNMENT ON 24.7.2017 EXHIBIT P19 THE PHOTOSTAT COPY OF THE COMMUNICATION FROM OFFICE OF THE C.M. ON 20.9.17 EXHIBIT P20 THE PHOTOSTAT COPY OF THE REMINDER LETTER SENT BY THE APPLICANT TO THE 1ST RESPONDENT ON 16.10.18