VINU THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Issue a writ of certiorari or any other appropriate writ, order or direction quashing Exts.P21 and P22 orders issued by the 1st respondent;

(2.) The petitioner subsequently filed W.P.(C) No.14931/2024 seeking the following reliefs:

(3.) When these writ petitions came up for hearing today, the Government Pleader submitted that the selection proceedings for appointment to the post of Director in IHRD were carried forward but, no suitable person could be identified for appointment as Director. In view of the above, no more orders are required in these writ petitions.