Kerala High Court
Roy T.K vs The Kerala Public Service Commission on 23 August, 2011
Author: P.N.Ravindran
Bench: P.N.Ravindran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT :
THE HONOURABLE MR. JUSTICE P.N.RAVINDRAN
TUESDAY, THE 23RD AUGUST 2011 / 1ST BHADRA 1933
WP(C).No. 12895 of 2011(J)
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PETITIONER(S):
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ROY T.K., S/O.T.Y.KUNJAPPY,
AGED 41, THONDUVILA KIZHAKKETHIL VEEDU,
ALUMMOOD P.O., KOLLAM-691577.
BY ADV. SRI.K.B.PRADEEP
RESPONDENT(S):
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1. THE KERALA PUBLIC SERVICE COMMISSION,
PATTOM P.O., THIRUVANANTHAPURAM, REPRESENTED BY
ITS SECRETARY.695 001.
2. THE DISTRICT OFFICER, KERALA PUBLIC
SERVICE COMMISSION, DISTRICT OFFICE,
PATHANAMTHITTA. 697 611.
3. DISTRICT CO-OPERATIVE BANK,
PATHANAMTHITTA,
REPRESENTED BY THE GENERAL MANAGER- 687 611.
4. GOPAKUMAR P., BRANCH MANAGER, KOLLAM
DISTRICT CO-OPERATIVE BANK, ANCHALMUMMODU
BRANCH, KOLLAM. 691 577.
R1 & R2 BY ADV. SRI.P.C.SASIDHARAN, SC, KPSC
BY ADV. SRI.T.P.PRADEEP, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 23/08/2011, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
tss
P.N.RAVINDRAN, J.
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W.P(C).No.12895 of 2011
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Dated this the 23rd August, 2011
JUDGMENT
In the light of the memo dated 16.8.2011 filed by learned counsel for the petitioner, the writ petition is dismissed as not pressed.
P.N.RAVINDRAN, Judge.
ahg.
P.N.RAVINDRAN, J.
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W.P(C).No.12895 of 2011----------------------------
JUDGMENT 23rd August, 2011