The Principal vs State Of Kerala
2021 Latest Caselaw 17272 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE T.R.RAVI
         FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
                             WP(C) NO. 12559 OF 2021
PETITIONER:

              THE PRINCIPAL,
              SREE NARAYANA INSTITUTE OF TECHNOLOGY, THEPPUPARA,
              EZHAMKULAM, ADOOR, PATHANAMTHITTA DISTRICT-691 554.

              BY ADVS.
              KURIAN GEORGE KANNANTHANAM (SR.)
              TONY GEORGE KANNANTHANAM


RESPONDENTS:

     1        STATE OF KERALA
              REP. BY THE SECRETARY TO GOVERNMENT, HIGHER EDUCATION
              DEPARTMENT, GOVT.SECRETARIAT, THIRUVANANTHAPURAM-695 001.

     2        THE DIRECTOR OF TECHNICAL EDUCATION,
              THIRUVANANTHAPURAM-695 023.

     3        STATE BOARD OF TECHNICAL EDUCATION,
              REP BY THE DIRECTOR OF TECHNICAL EDUCATION,
              OFFICE OF THE DIRECTOR, TECHNICAL EDUCATION,
              THIRUVANANTHAPURAM-695 023.

     4        ALL INDIA COUNCIL FOR TECHNICAL EDUCATION,
              NELSON MANDELA MARG, VASANT KUNJ, NEW DELHI-110 070.

     5        THE REGIONAL OFFICER,
              AICTE REGIONAL OFFICE, CET CAMPUS, TRIVANDRUM-695 016.

              BY ADVS.
              SRI.ASOK M.CHERIAN, ADDL. ADVOCATE GENERAL
              SRI.SAJITH KUMAR V.

              SMT.RESHMI K.M, GP



     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
13.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12559 OF 2021
                                 2




                          JUDGMENT

Dated this the 13th day of August 2021

The counsel for the petitioner submits that the matter has

become infructuous. Hence, the writ petition is dismissed as

infructuous.

Sd/-

T.R.RAVI

JUDGE sn