Suresh.R vs The Kerala State Vanitha Commission on 2 December, 2022

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Kerala High Court

Suresh.R vs The Kerala State Vanitha Commission on 2 December, 2022

Bench: Shaji P.Chaly

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
  FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA,
                                1944
                    WP(C) NO. 30492 OF 2013
PETITIONER/S:

            SURESH.R
            AGED 49 YEARS
            S/O.RAGHAVAN,CHARUVILA VEDU,PARACODE
            P.O,ADOOR,PATHANAMTHITTA WORKING AS ASSISTANT
            PROFESSOR OF MATHEMATICS,COLLEGE OF
            ENGINEERING,THIRUVANANTHAPURAM 16
            BY ADVS.
            SRI.SASTHAMANGALAM S. AJITHKUMAR
            SRI.V.S.THOSHIN
RESPONDENT/S:
    1     THE KERALA STATE VANITHA COMMISSION
          REPRESENTED BY ITS SECRETARY,OFFICE OF THE KERALA
          STATE VANITHA COMMISSION,THIRUVANANTHAPURAM NEAR
          LOURED CHURCH,PMG PATTOM P.O,THIRUVANANTHAPURAM
          695 004
    2     THE PRINCIPAL
          COLLEGE OF ENGINEERING,THIRUVANANTHAPURAM 695 016
    3     THE DIRECTOR OF TECHNICAL EDUCATION
          OFFICE OF THE DIRECTOR OF TECHNICAL
          EDUCATION,THIRUVANANTHAPURAM 695 013
    4     THE CIRCLE INSPECTOR OF POLICE
          MEDICAL COLLEGE POLICE STATION,THIRUVANANTHAPURAM
          695 011
    5     MRS. SAFIYA BEEVI
          ASSOCIATE PROFESSOR IN MATHEMATIC,COLLEGE OF
          ENGINEERING,THIRUVANATHAPURAM 695 016
          BY ADVS.
          SRI.P.S.APPU
          SRI.T.C.SURESH MENON
          SRI. JOBY JOSEPH, SR. GP


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   02.12.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W. P. (C) No. 30492 of 2013
                                       -2-




                              JUDGMENT

This writ petition is filed by the petitioner seeking the following relief:-

"To pass a writ of certiorari to quash the proceedings Exhibit P6 dated 25/11/13 in P2/1716/TVM/2013 in the interest of justice."

2. Petitioner was aggrieved by an order issued by the Kerala Vanitha Commission, Thiruvananthapuram. The matter was pending before this Court from 11.12.2013 without securing any interim orders.

3. I have heard learned counsel for the petitioner Sri. Sasthamangalam S. Ajithkumar, learned Senior Government Pleader Sri. Joby Joseph and learned counsel Sri. T. C. Suresh Menon for the party respondent Ms. Safiya Beevi, Associate Professor in Mathematics, College of Engineering, Thiruvananthapuram and perused the pleadings and material on record.

Nine years have elapsed from the filing of the writ petition before this Court. Since there was no stay granted, one cannot legally W. P. (C) No. 30492 of 2013 -3- presume and visualize that anything survives to be adjudicated in the writ petition with respect to a notice issued by the Kerala Vanitha Commission for appearance of the petitioner.

Accordingly, the writ petition is dismissed as infructuous.

Sd/-

SHAJI P. CHALY JUDGE Eb ///TRUE COPY/// P. A. TO JUDGE

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