Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Kerala High Court

Sherlymole P.B vs Institute Of Human Resources ... on 3 December, 2019

Author: Anu Sivaraman

Bench: Anu Sivaraman

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

  TUESDAY, THE 03RD DAY OF DECEMBER 2019 / 12TH AGRAHAYANA, 1941

                       WP(C).No.30798 OF 2011(Y)


PETITIONER:

               SHERLYMOLE P.B.
               W/O.JOHNSON PHILIP,EDACKAMANNIL HOUSE,, GRADE
               GRADEN,THRIKKAKARA P.O,KOCHI 682 021, (ASSOCIATE
               PROFESSOR(CHEMISTRY),MODEL ENGINEERING,
               COLLEGE,INSTITUTE OF HUMAN RESOURCES DEVELOPMENT,,
               THRIKKAKARA

               BY ADVS.
               SRI.S.SUBHASH CHAND
               SMT.V.AJITHA

RESPONDENTS:

      1        INSTITUTE OF HUMAN RESOURCES DEVELOPMENT
               PRAJOE TOWERS,VAZHUTHACAUD,, THIRUVANANTHAPURAM 695
               014,, REPRESENTED BY ITS DIRECTOR

      2        THE DIRECTOR
               INSTITUTE OF HUMAN RESOURCES DEVELOPMENT,, PRAJOE'
               TOWERS,VAZHUTHACAUD,, THIRUVANANTHAPURAM 695 014

      3        STATE OF KERALA
               REPRESENTED BY THE PRINCIPAL SECRETARY TO,
               GOVERNMENT,HIGHER EDUCATION(K) DEPARTMENT,,
               GOVERNMENT SECRETARIAT,, THIRUVANANTHAPURAM 695 001

               R1, R3 BY GOVERNMENT PLEADER
               R1 BY SRI.V.A.MOHAMMED, SC, IHRD
               R1-2 BY SRI.DEEPU THANKAN, SC, IHRD

               GP. SHRI. RON BASTIAN

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
03.12.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.30798 OF 2011(Y)

                                2

                            JUDGMENT

It is submitted by the learned counsel for the petitioner that this writ petition becomes infructuous. Hence, this writ petition is dismissed as infructuous.

Sd/-

ANU SIVARAMAN JUDGE Bng/06.12.19