Padmakumari Amma vs State Of Kerala
2021 Latest Caselaw 4015 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                 THE HONOURABLE MR. JUSTICE AMIT RAWAL

    WEDNESDAY, THE 03RD DAY OF FEBRUARY 2021 / 14TH MAGHA,1942

                       WP(C).No.9651 OF 2015(F)


PETITIONER:

               PADMAKUMARI AMMA,
               AGED 55 YEARS,
               W/O. SOMASHEKHARAN B, JOINT REGISTRAR,
               MAHATMA GANDHI UNIVERSITY, KOTTAYAM,
               RESIDING AT CHAITHRAM, KUMARAMANGALAM,
               KOTTAYAM - 686 016.

               BY ADVS.
               SRI.M.R.HARIRAJ
               SRI.P.A.KUMARAN
               SRI.K.RAJAGOPAL
               SMT.VINEETHA B.

RESPONDENTS:

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

      2        MAHATMA GANDHI UNIVERSITY,
               REPRESENTED BY ITS REGISTRAR,
               PRIYADARSHINI HILLS, KOTTAYAM.

               R1-2 BY SRI.VARUGHESE M.EASO, SC, M.G.UNIVERSITY
               R1 BY SRI.ASOK M. CHERIAN, SC, M.G. UNIVERSITY

OTHER PRESENT:

               GP SRI B HARISH KUMAR

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
03.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.9651 OF 2015           -2-




                            JUDGMENT

Dated this the 3rd day of February 2021

Learned Counsel for the petitioner submitted that the

matter has become infructuous. Accordingly, this writ

petition is dismissed as infructuous.

Sd/-

AMIT RAWAL

JUDGE vv

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 P1 - TRUE COPY OF GO(MS) NO.

745/2014/H.EDN DT. 29.8.14.