Kerala High Court
Sudheesh Aged 30 Years vs The State Of Kerala
Author: K. Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
MONDAY,THE 28TH DAY OF SEPTEMBER 2015/6TH ASWINA, 1937
WP(C).No. 34388 of 2014 (W)
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PETITIONER:
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SUDHEESH AGED 30 YEARS
S/O.SUDHAKARAN, PUTHANURAYIL HOUSE, VILANGANNUR P.O.
PEECHI, THRISSUR-680306.
BY ADVS.SRI.THAMPAN THOMAS
SRI.B.V.JOY SANKER
SRI.SHAFFIE THOMAS
SMT.JANCY ALEX
RESPONDENTS:
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1. THE STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVERNMENT
THIRUVANANTHAPURAM-695001.
2. KERALA STATE COUNCIL FOR SCIENCE
TECHOLOGY AND ENVIRONMENT (KSCSTE), SASTHRA BHAVAN
PATTOM, THIRUVANANTHAPURAM, PIN-695004
REPRESENTED BY ITS EXECUTIVE VICE PRESIDENT.
3. CONTROLLER OF ADMINISTRATION
KERALA STATE COUNCIL FOR SCIENCE
TECHNOLOGY AND ENVIRONMENT (KSCSTE), SASTHRA BHAVAN
PATTOM, THIRUVANANTHAPURAM-695004.
4. KERALA FOREST RESEARCH INSTITUTE
PEECHI P.O., THRISSUR-60653 KERALA
REPRESENTED BY ITS DIRECTOR.
5. REGISTRAR
KERALA FOREST RESEARCH INSTITUTE, PEECHI P.O.
THRISSUR 680653, KERALA.
R2-R3 BY ADV. SRI.GEORGE ZACHARIAH,SC,KSCSTE
R5 BY ADV. SRI.S.M.PREM
R1 BY GOVERNMENT PLEADER SMT. M.J. RAJASREE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 28-09-2015,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 34388 of 2014 (W)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXT.P1 : TRUE COPY OF THE LETTER ISSUED BY R4 TO THE OFFICE OF THE
CHIEF MINISTER DT.16-1-2014.
EXT.P1A : TRUE TRANSLATED VERSION OF EXT.P1.
EXT.P2 : TRUE COPY OF THE LETTER ISSUED BY R3 TO R4 DT.9-4-14.
EXT.P2A : TRUE TRANSLATED VERSION OF EXT.P2.
EXT.P3 : TRUE COPY OF THE LETTER OF R5 DT.22-4-14.
EXT.P3A : TRUE TRANSLATED VERSION OF EXT.P3.
EXT.P4 : TRUE COPY OF THE LETTER ISSUED BY R3 TO R4 DT.1-9-2014 ALONG
WITH THE COPY OF THE EXTRACT OF MINUTES OF 38TH EXECUTIVE
COMMITTEE MEETING.
EXT.P5 : TRUE COPY OF THE ORDER NO.168/14/KSCSTE DT.18-9-14 ISSUED BY
R2 DT.18-9-14.
EXT.P6 : TRUE COPY OF THE ORDER NO.169/14/KSCSTE ISSUED BY R2 DT.
18-9-2014.
RESPONDENT(S)' EXHIBITS
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EXT.R5(A) TRUE COPY OF THE AGENDA AS WELL AS RESOLUTION PASSED BY
THE 26TH MANAGEMENT COMMITTEE OF KFRI
EXT.R5(B) TRUE COPY OF THE COUNCIL (M) ORDER NO.15/2015/KSCSTE DATED
09.02.2015 RECEIVED BY 4TH RESPONDENT FROM THE 2ND
RESPONDENT - KERALA STATE COUNCIL FOR SCIENCE,
TECHNOLOGY AND ENVIRONMENT, DIRECTING TO KEEP IN
ABEYANCE EXT.P4 UNTIL FURTHER INSTRUCTION OF THE
GOVERNMENT.
//TRUE COPY//
P.A. TO JUDGE
JJJ
K. VINOD CHANDRAN, J.
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W.P.(C) No. 34388 of 2014 (W)
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Dated this the 28th day of September, 2015
J U D G M E N T
It is submitted by the learned counsel for the petitioner that the Writ Petition is not pressed. Hence, the Writ Petition is dismissed as not pressed.
Sd/-
K.VINOD CHANDRAN, JUDGE //True Copy// P.A. to Judge jjj