Sethumadhavan vs The State Of Kerala
2021 Latest Caselaw 4557 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

                       WP(C).No.5303 OF 2012(K)


PETITIONER:

               SETHUMADHAVAN
               AGED 44, S/O. RAMAN EZHUTHACHAN,
               MANNANKUNNATH HOUSE, S R K NAGAR, OTTAPPALAM-3.

               BY ADVS.
               SRI.G.SREEKUMAR (CHELUR)
               SRI.K.RAVI (PARIYARATH)

RESPONDENTS:

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

      2        THE DIRECTOR OF PUBLIC INSTRUCTIONS
               THIRUVANANTHAPURAM-695001.

      3        THE DEPUTY DIRECTOR OF EDUCATION
               PALAKKAD-678001.

      4        THE DISTRICT EDUCATION OFFICER
               OTTAPPALAM-678001.

      5        LADY SANKARAN NAIR GIRLS HIGHER SECONDARY SCHOOL
               OTTAPALAM, REPRESENTED BY ITS HEADMISTRESS-678001.

      6        THE SUPERINTENDENT
               MEDICAL COLLEGE, THRISSUR, MULANKUNATHUKAVU,
               THRISSUR-680001.



               SR.G.P. P.M.MANOJ

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
08.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.5303 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 he is not pressing the same.

This writ petition is, therefore,

dismissed as having become infructuous.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/11.2.2021