Kerala High Court
Rajan vs Kerala Hydel Tourism Centre on 22 December, 2015
Author: K.Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
TUESDAY, THE 22ND DAY OF DECEMBER 2015/1ST POUSHA, 1937
WP(C).No. 38928 of 2015 (M)
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PETITIONER:
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RAJAN, AGED 34 YEARS
S/O. VELLAN, MATTAMMAL HOUSE
PADINJARATHARA P.O., WAYANAD.
BY ADV. SRI.P.C.SASIDHARAN
RESPONDENTS:
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1. KERALA HYDEL TOURISM CENTRE
VYDYUTHI BHAVAN, PATTOM
THIRUVANANTHAPURAM
REPRESENTED BY ITS SECRETARY-695 004.
2. DIRECTOR
KERALA HYDEL TOURISM CENTRE
VYDYUTHI BHAVAN, PATTOM
THIRUVANANTHAPURAM-695 004.
BY ADV. SRI.P.SREEKUMAR, SC, KERALA HYDEL TOURISM CENTRE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22-12-2015, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 38928 of 2015 (M)
APPENDIX
PETITIONER'S EXHIBITS :-
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EXT.P1 - COPY OF THE SSLC CERTIFICATE.
EXT.P2 - COPY OF THE REGISTRATION CERTIFICATE.
EXT.P3 - COPY OF THE TERMS AND CONDITIONS OF THE
EMPLOYEES OF THE CENTRE.
RESPONDENTS' EXHIBITS:- NIL
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//TRUE COPY//
P.A. TO JUDGE
sp
K. VINOD CHANDRAN, J.
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W.P(C). No.38928 of 2015-M
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Dated this the 22nd day of December, 2015.
JUDGMENT
Though this Court is not convinced that the petitioner has locus standi to move such a writ petition, which essentially would be in the nature of a public interest, since the learned counsel appearing for the 2nd respondent categorically submits that, as of now, there is no move to make appointments as contended herein, the writ petition would stand closed in limine.
Sd/-
K. VINOD CHANDRAN, JUDGE.
//True Copy// P.A. to Judge.
sp/22/12/15