Mohammed Haris P vs State Ofkerala Represented By Its
2021 Latest Caselaw 3633 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942

                      WP(C).No.24323 OF 2011(M)


PETITIONER:

               MOHAMMED HARIS P.
               S/O.MOHAMMED TANNIKOYA,AGED 42 YEARS,
               HIGHER SECONDARY SCHOOL TEACHER (ENGLISH),
               ORIENTAL HIGHER SECONDARY SCHOOL,
               TIRURANGADI, MALAPPURAM DISTRICT RESIDING AT
               RAHMA MANZIL, KMH ROAD, TIRURANGADI,
               MALAPPURAM DISTR

               BY ADVS.
               SRI.K.T.SHYAMKUMAR
               SHRI.HARISH R. MENON

RESPONDENTS:

      1        STATE OFKERALA REPRESENTED BY ITS
               SECRETARY TO GOVERNMENT, GENERAL EDUCATION
               DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM.

      2        THE DIRECTOR OF HIGHER SECONDARY EDUCATION,
               THIRUVANANTHAPURAM.

      3        THE REGIONAL DEPUTY DIRECTOR
               HIGHER SECONDARY EDUCATION, KOZHIKODE.

      4        THE MANAGER
               ORIENTAL HIGHER SECONDARY EDUCATION, TIRURANGADI,
               MALAPPURAM DIST.PIN 676 306.

               R1 BY ADV. SRI.BABU VARGHESE SR.
               R1 BY ADV. SRI.JOHNSON T. JOHN



               SRI. P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
01.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.24323 OF 2011          2

                            JUDGMENT

It is submitted by the learned counsel

for the petitioner that the writ petition has

become infructuous by efflux of time and that

he is not pressing the same.

This writ petition is, therefore,

dismissed as having become infructuous.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/3.2.2021