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Joshitha K.S vs State Of Kerala
2021 Latest Caselaw 4406 Ker

Citation : 2021 Latest Caselaw 4406 Ker
Judgement Date : 5 February, 2021

Kerala High Court
Joshitha K.S vs State Of Kerala on 5 February, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     FRIDAY, THE 05TH DAY OF FEBRUARY 2021 / 16TH MAGHA,1942

                      WP(C).No.13462 OF 2013(G)


PETITIONER:

               JOSHITHA K.S,
               KARICHIYIL, ATTINGAL,
               THIRUVANANTHAPUTAM DISTRICT.

               BY ADVS.
               SRI.P.RAVINDRAN (SR.)
               SRI.SREEDHAR RAVINDRAN

RESPONDENTS:

      1        STATE OF KERALA
               GENERAL EDUCATION DEPARTMENT,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM - 695 001.

      2        THE DEPUTY DIRECTOR OF EDUCATION
               THIRUVANANTHAPURAM - 695 001.

      3        THE ASSISTANT EDUCATIONAL OFFICER
               THIRUVANANTHAPURAM NORTH- 695 001.

      4        C.H.ALFRED, S/O.HARIS, MANAGER,
               CORPORATE MANAGEMENT OF LUTHERAN SCHOOLS,
               INDIA EVANGELICAL LUTHERAN CHURCH,
               TRIVANDRUM SYNOD, CONCORDIA H.S., COMPOUND,
               PEROORKAD P.O., THIRUVANANTHAPURAM - 695 006.

      5        BINDU S.S. (UPPER PRIMARY SCHOOL ASSISTANT)
               CONCORDIA LUTHERAN U.P.S PERURKADA,
               THIRUVANANTHAPURAM, NOW RESIDING AT RAJ BUILDING,
               T.C.5/591, OPPOSITE, POST OFFICE, PERURKADA,
               THIRUVANANTHAPURAM - 695 005.

               BY ADVS.
               SRI.R.K.MURALEEDHARAN
               SRI P M MANOJ SR GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
05.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 13462/13
                                      2




                               JUDGMENT

It is submitted by the learned counsel for

the petitioner that this writ petition has

become infructuous by efflux of time and that

he is not pressing the same. This writ

petition is, therefore, closed as having

become infructuous.

Sd/-

                                          DEVAN RAMACHANDRAN
       RR                                          JUDGE
 

 
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