C. S. VIJAYAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) W.P.(C)No.3669 of 2015 was filed challenging Ext.P32 proceedings of the Institute of Management in Government by which, the claim of the petitioner for appointment as Public Relations Officer (PRO) was rejected. The petitioner sought a direction to appoint him as PRO from the date of Ext.P32 order with all consequential benefits. W.P.(C)No.8616 of 2015 was filed by the same petitioner challenging the appointment of the 4th respondent as Sec. Officer.

(2.) When these cases are taken up today, the learned Standing Counsel for the Institute of Management in Government submitted that, the petitioner attained the age of superannuation long ago and he is no more in service of the Institute. Therefore, W.P.(C)No.3669 of 2015 has become infructuous.

(3.) Regarding W.P.(C)No.8616 of 2015, the learned Standing Counsel submitted that the 4th respondent, whose appointment was under challenge, retired in the year 2017 and therefore, the challenge would not survive. Accordingly, W.P. (C)No.8616 of 2015 has also become infructuous.