Kerala High Court
S.Sreekumar vs The Government Of Kerala Represented on 3 August, 2012
Author: P.N.Ravindran
Bench: P.N.Ravindran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.N.RAVINDRAN
FRIDAY, THE 3RD DAY OF AUGUST 2012/12TH SRAVANA 1934
WP(C).No. 11089 of 2007 (T)
---------------------------
PETITIONER(S):
-------------
S.SREEKUMAR, S/O.LATE R.SREEDHARA
PANICKER, HINDU, RESIDING AT "REMA BHAVAN"
T.C.24/1037, TSRA 174, C.V.RAMAN PILLAI ROAD
THYCAUD, TRIVANDRUM-14.
BY ADVS.SRI.M.RAMASWAMY PILLAI
SRI.P.M.JOSEPH
RESPONDENT(S):
--------------
1. THE GOVERNMENT OF KERALA REPRESENTED
BY ITS CHIEF SECRETARY, GOVERNMENT SECRETARIAT
THIRUVANANTHAPURAM.
2. THE REGIONAL MANAGER,
INDIAN OIL CORPORATION, KOCHI.
3. P.RAJAN, RESIDING AT NMC 26/665,
NARAYANAPURAM STREET, AMARAVILA, NEYYATTINKARA TALUK
THIRUVANANTHAPURAM DIST.
4. S.RAMESH BABU,
S/O.LATE SRI. R.SREEDHARA PANICKER, HINDU, AGED 58
NOW RESIDING AT 105/E/SA, WEAVERS COLONY
EAST SCOT CHIMBU COLONY, NAGERCOIL OF REMA BHAVAN
T.C.24/1037, TSRA 174, C.V.RAMAN PILLAI ROAD
THYCAUD, TRIVANDRUM-14
SMT.K.A.SANGEETHA, GOVERNMENT PLEADER
BY ADV. SRI.PIRAPPANCODE V.SREEDHARAN NAIR
BY ADV. SRI.P.C.HARIDAS
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 03-
08-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
P.N.RAVINDRAN, J.
--------------------------------------
W.P.(C)No.11089 of 2007
---------------------------------------
Dated this the 3rd day of August, 2012
J U D G M E N T
Sri.Ramaswamy Pillai, learned counsel for the petitioner submits that the petitioner has no subsisting grievance. The writ petition is accordingly closed as infructuous.
Sd/-
P.N.RAVINDRAN, JUDGE.
Rkc // true copy// PA to Judge