Abdul Salam vs The Union Of India
2024 Latest Caselaw 14200 Ker

Kerala High Court

Abdul Salam vs The Union Of India on 29 May, 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
         WEDNESDAY, THE 29TH DAY OF MAY 2024 / 8TH JYAISHTA, 1946
                          WP(C) NO. 12043 OF 2016
PETITIONERS:
      1    ABDUL SALAM P.K.
           AGED 50 YEARS, S/O.KADER.A, PATHANAYATH HOUSE, EDATHALA
           VILLAGE, ALUVA TALUK, ERNAKULAM DISTRICT.

     2      GOPI KRISHNA
            AGED 19, D/O.GOPAKUMAR.V.P, VIDAKARA HOUSE,
            PUTHENVELIKARA VILLAGE, NORTH PARAVUR TALUK,
            ERNAKULAM DISTRICT.

     3      ADARSH C. SOORI
            AGED 19, S/O.R.CHANDRASEKHARAN, SURYACHANDRA HOUSE,
            IRUVAIKONAM, THIRUPURAM VILLAGE, NEYYATTINKARA TALUK,
            THIRUVANANTHAPURAM DISTRICT.

     4      RAJAN NELLAI
            AGED 52, S/O.VELAYUDHAN, VADAKEDATH HOUSE,
            MUKUNDAPURAM TALUK, THRISSUR DISTRICT.

            BY ADV SRI.G.SREEKUMAR (CHELUR)

RESPONDENTS:
     1    THE UNION OF INDIA
          REP. BY THE SECRETARY TO THE GOVERNMENT, AGRICULTURAL
          DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695 001.

     2      THE INDIAN COUNCIL OF AGRICULTURAL RESEARCH
            REP. BY ITS ASSISTANT DIRECTOR GENERAL, KRISHI ANUSANDHAN
            BHAVAN-II PUSA, NEW DELHI-12.

     3      THE CHAIRMAN
            ACCREDITATION BOARD, THE INDIAN COUNCIL OF AGRICULTURAL
            RESEARCH, KRISHI ANUSANDHAN BHAVAN-II PUSA, NEW DELHI-12.

            BY ADVS.
            SMT.SINDHUMOL.T.P., CGC
            SRI.ROBSON PAUL, SC, KERALA AGRICULTURAL UNIVERSITY
            SRI.AJITH KRISHNAN, SC, KERALA AGRICULTURAL UNIVERSITY

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.12043 OF 2016
                                2




               P.V.KUNHIKRISHNAN, J.
           --------------------------------------------
               W.P.(C) No.12043 of 2016
          ----------------------------------------------
        Dated this the 29th day of May, 2024


                         JUDGMENT

When this writ petition came up for

consideration, the learned counsel appearing for the

petitioners submitted that, the writ petition can be

closed and if, there is any fresh cause of action to the

petitioners, the same may be left open.

Therefore, this writ petition is closed, granting

liberty to the petitioners to agitate the same, if there is

any fresh cause of action.

Sd/-

P.V.KUNHIKRISHNAN nvj JUDGE WP(C) NO.12043 OF 2016

APPENDIX OF WP(C) 12043/2016

PETITIONER EXHIBITS

EXT.P1 A TRUE COPY OF THE GENESIS AND PROGRESS OF THE FIFTH RESPONDENT DATED NIL.

EXT.P2 A TRUE COPY OF THE PREFACE BROUGHT BY THE FOURTH RESPONDENT THROUGH ITS ASSOCIATE DEAN DATED 5.9.2007.

EXT.P3 A TRUE COPY OF THE BROUCHER OF THE SECOND RESPONDENT INTRODUCED DATED NIL.

EXT.P4 A TRUE COPY OF THE LETTER OF ACCREDITATION ISSUED BY THE SECOND RESPONDENT DATED 25.8.2004.

EXT.P5 A TRUE COPY OF THE PROCEEDINGS OF THE MEETING FOR THE THIRD RESPONDENT DATED 16.3.2015.

EXT.P6 A TRUE COPY OF THE COMMUNICATION OF THE SECOND RESPONDENT DATED 16.6.2014.

RESPONDENTS EXHIBITS :NIL

//TRUE COPY//

PA TO JUDGE