Kerala High Court
I.D.Devassia vs State Of Kerala on 6 July, 2007
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 25042 of 2004(F)
1. I.D.DEVASSIA, ERATTANIYIL, MANJOOR P.O.
... Petitioner
2. V.R.SIVADAS, VARAPADAVIL HOUSE,
Vs
1. STATE OF KERALA, REPRESENTED BY
... Respondent
2. JOINT REGISTRAR OF CO-OPERATIVE
3. MANJOOR SERVICE CO-OPERATIVE BANK
4. V.A.JOSE, PEON, MANJOOR SERVICE
For Petitioner :SRI.D.SOMASUNDARAM
For Respondent :SRI.GEORGE POONTHOTTAM
The Hon'ble MR. Justice KURIAN JOSEPH
Dated :06/07/2007
O R D E R
KURIAN JOSEPH J.
----------------------------------------------
W.P.(C) No.25042 of 2004
----------------------------------------------
Dated 6th July, 2007.
J U D G M E N T
Petitioners approached this Court with certain grievances regarding the appointment sought to be made under the third respondent. In view of the intervening developments, in case the petitioners have still any grievance left, they may approach the second respondent.
The writ petition is disposed of as above.
KURIAN JOSEPH, JUDGE.
tgs KURIAN JOSEPH, J.
----------------------------------------------
O.P. NO. OF 200----------------------------------------------
J U D G M E N T Dated 6th July, 2007.