P.Vijayakumari vs State Of Kerala
2021 Latest Caselaw 4567 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.9422 OF 2012(C)


PETITIONER:

               P.VIJAYAKUMARI
               AGED 59 YEARS
               W/O.N.LAKSHMANAN, MANAGER, P.A.M.M.U.SCHOOL,
               KALLEPPULLY, PALAKKAD

               SRI.U.BALAGANGADHARAN

RESPONDENTS:

      1        STATE OF KERALA
               REP.BY THE SECRETARY TO GOVERNMENT,GENERAL EDUCATION
               DEPARTMENT, THIRUVANANTHAPURAM

      2        THE DIRECTOR OF PUBLIC INSTRUCTION
               THIRUVANANTHAPURAM

      3        THE ASSISTANT EDUCATIONAL OFFICER
               PALAKAKD

      4        THE HEADMISTRESS
               P.A.M.M.U.SCHOOL, KALLEPPULLY, PALAKKAD

               SRI.K.C.ELDHO
               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.9422 OF 2012(C)
                                    2


                              JUDGMENT

Dated this the 8th day of February 2021

The learned counsel for the petitioner submits that this

writ petition has become infructuous. Hence, this writ

petition is dismissed as infructuous.

                                        Sd/- DEVAN RAMACHANDRAN

    STU                                          JUDGE