Sarasamma P vs State Of Kerala
2021 Latest Caselaw 4025 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

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

                       WP(C).No.8109 OF 2012(K)


PETITIONER:

               SARASAMMA P.
               AGED 56 YEARS
               WIFE OF THE LATE M.VIJAYAMOHANAN, HIGH SCHOOL
               ASSISTANT (RETIRED), KOTTATHALA SURENDRA MEMORIAL
               VOCATIONAL HIGHER SECONDARY SCHOOL, EDAVATTOM,
               KOTTARAKARA, RESIDING AT VIJAY BHAVAN, EDAKIDOM P.O.,
               EZHUKON, KOLLAM-691505.

               BY ADV. SMT.REKHA VASUDEVAN

RESPONDENTS:

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

      2        THE DIRECTOR OF PUBLIC INSTRUCTIONS
               THIRUVANANTHAPURAM-695001.

      3        THE DEPUTY DIRECTOR OF EDUCATION
               KOLLAM-691505.

      4        THE DISTRICT EDUCATIONAL OFFICER
               KOTTARAKARA-691510.

      5        THE HEADMASTER
               K.S.M.VOCATIONAL HIGHER SECONDARY SCHOOL, EDAVATTOM,
               KOTTARAKARA-691510.

      6        THE ACCOUNTANT GENERAL (A&E)
               INDIAN AUDIT & ACCOUNTS DEPARTMENT,
               THIRUVANANTHAPURAM-695001.

             R1, R5 BY ADV. SRI.B.BIPIN
             R1 BY ADV. SRI.R.REJI
             R1 BY ADV. SMT.REVATHY P.NAIR
             R1 BY ADV. SRI.M.V.THAMBAN
             R1 BY ADV. SMT.THARA THAMBAN
             SRI. P.M.MANOJ - SR.GP
     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
03.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8109 OF 2012           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 she is not pressing the same.

This writ petition is, therefore,

dismissed as having become infructuous.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/5.2.2021