Jessi Cherian vs State Of Kerala
2021 Latest Caselaw 6648 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

  WEDNESDAY, THE 24TH DAY OF FEBRUARY 2021 / 5TH PHALGUNA, 1942

                      WP(C).No.11912 OF 2012(L)


PETITIONER:

               JESSI CHERIAN
               AGED 45 YEARS
               PALLATTUTHARAYIL HOUSE, KIDANGANOOR P.O.,
               PATHANAMTHITTA-689514.

               BY ADVS.
               SRI.ELVIN PETER P.J.
               SRI.T.G.SUNIL PRANAVAM
               SRI.K.R.GANESH

RESPONDENTS:

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

      2        THE DIRECTOR OF PUBLIC INSTRUCTIONS
               JAGATHY, THIRUVANANTHAPURAM-695003.

      3        THE DISTRICT EDUCATIONAL OFFICER
               THIRUVALLA-689101.

      4        THE MANAGER
               T.K.M.R.M.V.H.S.S., VALLANA ERUMAKAD P.O.,
               PATHANAMTHITTA-689532.

      5        THE HEADMASTER
               T.K.M.R.M.V.H.S.S., VALLANA, ERUMAKAD P.O.,
               PATHANAMTHITTA-689532.

               R1 BY GOVERNMENT PLEADER
               R1, R5 BY ADV. SRI.K.E.HAMZA
               R1 BY ADV. SRI.V.A.MUHAMMED


               SR.GP.-SRI.P.M.MANOJ

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
24.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.11912 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/27.2.2021