Kerala High Court
P.K. Rajendran Nair vs The Travancore Devaswom Board on 22 January, 2021
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 22ND DAY OF JANUARY 2021 / 2ND MAGHA, 1942
WP(C).No.12408 OF 2020(A)
PETITIONER:
P.K. RAJENDRAN NAIR
AGED 58 YEARS
S/O.KRISHNA PILLAI, RETD. WATCHER, ETTUMANOOR
DEVASWOM, RESIDING AT ASWATHY, KIZHAKKENADA,
VAIKOM-686141
BY ADV. SRI.R.RAJASEKHARAN PILLAI
RESPONDENTS:
1 THE TRAVANCORE DEVASWOM BOARD
REPRESENTED BY ITS SECRETARY, DEVASWOM BUILDING,
NANTHANCODE.P.O, THIRUVANANTHAPURAM-695033
2 THE COMMISSIONER,
TRAVANCORE DEVASWOM BOARD, DEVASWOM BUILDINGS,
NANTHANCODE.P.O, THIRUVANANTHAPURAM-695033
3 THE ASST.COMMISSIONER DEVASWOM
ETTUMANOOR, KOTTAYAM-686631
4 THE ADMINISTRATIVE OFFICER,
ETTUMANOOR, DEVASWOM, ETTUMANOOR, KOTTAYAM-686631
5 THE ACCOUNTS OFFICER,
TRAVANCORE DEVASWOM, VAIKOM GROUP, VAIKOM 686141
R1 BY SRI.C.K.PAVITHRAN, SC, TDB
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.12408 OF 2020 2
JUDGMENT
The learned counsel for the petitioner submits that since all the reliefs sought for by his client have been granted by the respondents pending this lis, no further orders are required.
This writ petition is, therefore, closed.
Sd/-
DEVAN RAMACHANDRAN JUDGE MC/25.1.2021 WP(C).No.12408 OF 2020 3 APPENDIX PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 22.08.2019 IN WP(C) NO.18090/2015 OF THIS HON'BLE COURT EXHIBIT P2 TRUE COPY OF THE ORDER DATED 20.12.2018 OF THE 2ND RESPONDENT EXHIBIT P3 TRUE COPY OF THE LETTER DATED 18.11.2019 FROM THE 2ND RESPONDENT TO 3RD RESPONDENT EXHIBIT P4 TRUE COPY OF THE LETTER DATED 31.1.2019 FROM THE 2ND RESPONDENT TO 3RD RESPONDENT