G.Suresh vs State Of Kerala Represented By The
2021 Latest Caselaw 3829 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

                      WP(C).No.12870 OF 2011(G)


PETITIONER:

               G.SURESH,
               MANAGER,
               KARAVARAM VOCATIONAL HIGHER SECONDARY SCHOOL,
               KALLAMBALAM.P.O., THIRUVANANTHAPURAM.

               BY ADVS.
               SRI.ELVIN PETER P.J.
               SMT.POOJA SURENDRAN

RESPONDENTS:

      1        STATE OF KERALA REPRESENTED BY THE
               SECRETARY TO GOVERNMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695001.

      2        THE DISTRICT EDUCATIONAL OFFICER
               ATTINGAL, THIRUVANANTHAPURAM DISTRICT-695101.

      3        SMT. B.SOBHA H.S.A.(MALAYALAM)
               KARAVARAM VOCATIONAL HIGHER SECONDARY SCHOOL,,
               KALLAMBALAM.P.O.,THIRUVANANTHAURAM-695605,, RESIDING
               AT "ASWATHY", EDAMANNILA, MARUTHUKUNNU,
               THIRUVANANTHAPURAM.

               R1 BY ADV. SRI.SANTHAN V.NAIR

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
02.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.12870 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/4.2.2021