Jyothir Krishna B. A vs State Of Kerala
2025 Latest Caselaw 8004 Ker

Kerala High Court

Jyothir Krishna B. A vs State Of Kerala on 16 April, 2025

                                                2025:KER:32643


           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE MRS.JUSTICE SHOBA ANNAMMA EAPEN

  WEDNESDAY, THE 16TH DAY OF APRIL 2025/26TH CHAITHRA, 1947

                    WP(C) NO.14925 OF 2025

PETITIONER

          JYOTHIR KRISHNA B. A,
          AGED 22 YEARS,
          JYOTHIR VILLA, KALUNGIL AVANAKUZHI,
          NELLIMOODU P.O, THIRUVANANTHAPURAM,
          PIN - 695524


          BY ADVS.
          VISHNU BHUVANENDRAN
          B.ANUSREE
          SREELAKSHMI B.
          NOYAL JOHNY
          ABDUL FATHAH


RESPONDENTS

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO THE GOVERNMENT,
          KERALA STATE IT MISSION, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001

    2     THE DIRECTOR
          KERALA STATE IT MISSION, SAANKETHIKA,
          VRINDAVAN GARDENS, POTTAKKUZHI, PATTOM P.O,
          THIRUVANANTHAPURAM,
          PIN - 695004

    3     THE DIRECTOR
          AKSHAYA STATE PROJECT OFFICE, SAANKETHIKA,
          2ND FLOOR, VRINDAVAN GARDENS, POTTAKKUZHI,
          PATTOM P.O, THIRUVANANTHAPURAM,
          PIN - 695004
                                                    2025:KER:32643
WP(C) No.14925 of 2025
                                2
    4       DISTRICT PROJECT MANAGER
            AKSHAYA DISTRICT PROJECT OFFICE, TC. 25/2146,
            THYVILA, 1ST FLOOR, THYVILA ROAD NEAR MANJALIKULAM
            GROUND, THAMPANOOR, THIRUVANANTHAPURAM,
            PIN - 695001

    5       DISTRICT COLLECTOR
            DISTRICT COLLECTORATE CIVIL STATION,
            KUDAPPANANKKUNNU, THIRUVANANTHAPURAM,
            PIN - 695043



     THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   16.04.2025,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                           2025:KER:32643
WP(C) No.14925 of 2025
                                 3
                         JUDGMENT

Today when the matter is taken up for

consideration, the learned Counsel for the petitioner

submits that nothing survives in this matter and the matter

has become infructuous.

Accordingly the writ petition is dismissed as

infructuous.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE

Cak 2025:KER:32643

APPENDIX OF WP(C) 14925/2025

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE ONLINE PUBLICATION INVITING APPLICATIONS THROUGH THE WEBSITE AKSHAYA.KERALA.GOV.IN'

EXHIBIT P2 TRUE COPY OF THE APPLICATION FOR AKSHAYA ENTREPRENEUR SUBMITTED BY THE PETITIONER DATED 28.10.2023

EXHIBIT P3 TRUE COPY OF THE GOVERNMENT ORDER GO(MS) NO. 17/2007/ LTD DATED 31.07.2007

EXHIBIT P4 TRUE COPY OF THE GOVERNMENT ORDER GO(MS) NO. 30/2014/ LTD DATED 01.11.2014

EXHIBIT P5 TRUE COPY OF PROVISIONAL RANK LIST ISSUED BY THE 4TH RESPONDENT

EXHIBIT P6 TRUE COPY OF THE APPEAL PREFERRED BY THE PETITIONER BEFORE THE 5TH RESPONDENT

EXHIBIT P7 TRUE COPY OF THE ORDER NO.

AKS/TVM/A3/2025/1623 ISSUED BY THE 5TH RESPONDENT DATED 27.02.2025

EXHIBIT P8 TRUE COPY OF THE APPEAL PREFERRED BY THE PETITIONER BEFORE THE 3RD RESPONDENT

EXHIBIT P9 TRUE COPY OF THE RANK LIST PUBLISHED BY AKSHAYA PROJECT- THIRUVANATHAPURAM DISTRICT DATED 27.03.2025

EXHIBIT P10 TRUE COPY OF THE LETTER OF THE PETITIONER ADDRESSED TO THE 3RD RESPONDENT DATED 05/04/2025