Vishwakumar vs The State Of Kerala
2024 Latest Caselaw 13933 Ker

Kerala High Court

Vishwakumar vs The State Of Kerala on 28 May, 2024

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                  THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM

             TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946

                             WP(C) NO. 42490 OF 2018

PETITIONER/S:
            VISHWAKUMAR,
            AGED 58 YEARS
            S/O.APPUKUTTAN PILLAI, KRISHNA JEEVANA, VALATHUNGAL P.O.,
            KOLLAM, PIN- 691011.

              BY ADVS.
              R.SURAJ KUMAR
              SRI.SUNIL J.CHAKKALACKAL
              SMT.V.DEEPA


RESPONDENT/S:
      1     THE STATE OF KERALA,
            REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT OF KERALA,
            DEPARTMENT OF TAXES, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM, PIN- 695001.

     2        THE PRINCIPAL ACCOUNT GENERAL (A AND E),
              KERALA, M.G.ROAD, P.B.NO.5607, THIRUVANANTHAPURAM, PIN- 695001.

     3        THE STATE TAX OFFICER,
              DEPARTMENT OF GOODS AND SERVICES TAXES, CHENGANNUR, ALAPPUZHA
              DISTRICT, PIN- 689121.

     4        KERALA STATE TAXES EMPLOYEES CO-OPERATIVE SOCIETY LTD.NO.T AND
              716,
              REPRESENTED BY ITS SECRETARY, SREEKANDESWARAM,
              THIRUVANANTHAPURAM, PIN- 695023.

     5        ANUMOL,
              AGED 34 YEARS
              RESIDING AT PADMAVILASAM, KEEZHCHERRYMEL, CHENGANNUR VILLAGE,
              CHENGANNUR THALUK, ALAPPUZHA DISTRICT.

              BY ADVS.
              SRI.U.BALAGANGADHARAN
              SRI.V.JAYANANDAKUMAR


OTHER PRESENT:

              SMT.K.B.SONY-GP


      THIS    WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON

28.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.42490 OF 2018

                                   2




                          JUDGMENT

The learned counsel for the petitioner submitted that

the matter has been settled and no further orders are

necessary in this writ petition.

Accordingly, the writ petition is closed.

Sd/-

M.A.ABDUL HAKHIM JUDGE Shg W.P.(C)No.42490 OF 2018

APPENDIX OF WP(C) 42490/2018

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE REVISED PENSION PAYMENT ORDER DATED 29.12.2017 ISSUED ON BEHALF OF THE 2ND RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE GRATUITY PAYMENT ORDER DATED 29.12.2017 ISSUED ON BEHALF OF THE 2ND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE VERIFICATION REPORT DATED 29.12.2017 ISSUED ON BEHALF OF THE 2ND RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE LETTER DATED 21.03.2018 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE SAID LETTER DATED NIL ISSUED BY THE 3RD RESPONDENT TO THE 4TH RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE AFFIDAVIT DATED 22.05.2018

EXHIBIT P7 TRUE COPY OF THE REPRESENTATION DATED 06.06.2018.