The Manager vs State Of Kerala
2021 Latest Caselaw 3830 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.8509 OF 2012(K)


PETITIONER:

               THE MANAGER
               DHARMARTHA DAYINI SABHA HIGH SCHOOL (DDSHS),
               KARIMBADAM, CHENDAMANGALAM PO.,
               ERNAKULAM-683512.

               BY ADVS.
               SRI.K.JAJU BABU (SR.)
               SRI.BRIJESH MOHAN
               SMT.DHANYA CHANDRAN
               SMT.M.U.VIJAYALAKSHMI

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY SECRETARY TO GOVERNMENT,
               GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695001.

      2        DIRECTOR OF PUBLIC INSTRUCTION
               THIRUVANANTHAPURAM-695001.

      3        THE DEPUTY DIRECTOR OF EDUCATION
               ERNAKULAM, CIVIL STATION, KAKKANAD-682030.

      4        THE DISTRICT EDUCATIONAL OFFICER
               ALUVA-683101.

      5        SRI.T.V.DARLY
               CLERK, DHARMARTHA DAYINI SABHA HIGH SCHOOL (DDSHS),
               KARIMBADAM, CHENDAMANGALAM PO., ERNAKULAM-683512.

      6        SRI.T.S.JAYARAM
               THACHAPPILLIL HOUSE, MANAKKODAM, CHENDAMANGALAM PO.,
               ERNAKULAM-683512.

               R1, R6 BY ADV. SRI.BABU KARUKAPADATH
               R1 BY GOVERNMENT PLEADER
               R1, R5 BY ADV. SRI.K.E.HAMZA
               R1 BY ADV. SRI.JAGAN GEORGE
               R1 BY ADV. SRI.V.A.MUHAMMED
               R1 BY ADV. SRI.K.A.NOUSHAD
 WP(C).No.8509 OF 2012          2

             R1 BY ADV. SRI.P.G.PRAMOD
             R1 BY ADV. SMT.M.A.VAHEEDA BABU


             SRI. P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
02.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8509 OF 2012             3

                               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