T.K.CHANDRATHARA Vs. BINU K.S.

JUDGEMENT

(1.) The Original Petition deals with the transfer granted in the year 2015. There was also a status quo order insofar as the petitioner, who was the 3rd respondent before the Tribunal. None appear for the parties, except the learned Senior Government Pleader, when the matter was called for hearing. We are of the opinion that nothing survives in the Original Petition. The Original Petition (KAT) hence, stands dismissed as infructuous.