Kerala High Court
S.Suresh vs The Matsyafed (Kerala State ... on 22 August, 2016
Author: Shaji P.Chaly
Bench: Shaji P.Chaly
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
MONDAY, THE 22ND DAY OF AUGUST 2016/31ST SRAVANA, 1938
WP(C).No. 16874 of 2007 (H)
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PETITIONER(S) :
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S.SURESH, S/O.SHAHUL HAMEED,
DEPUTY MANAGER, MATSYAFED, HEAD OFFICE,
TRIVANDRUM.
BY ADV. SRI.ANCHAL C.VIJAYAN
RESPONDENT(S) :
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1. THE MATSYAFED (KERALA STATE CO-OPERATIVE FEDERATION)
FOR FISHERIES DEVELOPMENT LTD.,, NO.F(T) 738
REPRESENTED BY THE MANAGING DIRECTOR, MATSYA BHAVAN,
KURAVANKONAM, THIRUVANANTHAPURAM.
2. THE GENERAL MANAGER,
MATSYAFED, THIRUVANANTHAPURAM.
3. THE DIRECTOR OF FISHERIES,
VIKAS BHAVAN, THIRUVANANTHAPURAM.
4. STATE OF KERALA,
REPRESENTED BY THE SECRETARYTO GOVT., FISHERIES,
GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM.
5. K.B.SUBASHCHANDRAN,
PROJECT OFFICER, MATSYAFED, DISTRICT OFFICE,
THIRUVANANTHAPURAM.
R1 & R2 BY ADV. SRI.GEORGE POONTHOTTAM, S.C
R3 & R4 BY SR. GOVERNMENT PLEADER SMT.C.S.SHEEJA
R5 BY SRI.S.GOPAKUMARAN NAIR (SENIOR ADVOCATE)
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 22-08-2016, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
Msd.
SHAJI P. CHALY, J
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W.P.(C)NO.16874 OF 2007
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Dated this the 22nd day of August, 2016
J U D G M E N T
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This writ petition is filed by the petitioner challenging Ext.P11 order so far it relates to the 5th respondent, enabling him to get promotion to the post of Manager as senior to the petitioner in the service of the 1st respondent and for other related reliefs. Today when the matter is taken up for hearing, learned counsel for the petitioner submitted that, the subject matter has become infructuous. Therefore, the writ petition is dismissed as infructuous.
sd/-
SHAJI P. CHALY, JUDGE R.AV