D.Padma vs State Of Kerala
2021 Latest Caselaw 1166 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942

                      WP(C).No.14464 OF 2011(G)


PETITIONER:

               D.PADMA, H.S.A(MATHS)
               A.M.HIGHER SECONDARY SCHOOL, THIRUMALA,,
               THIRUVANANTHAPURAM 695 003., R/AT 'CRYSTAL HOUSE',TC
               11/632, KOWDIAR,, THIRUVANANTHAPURAM
               695 003.

               BY ADV. SRI.MILLU DANDAPANI

RESPONDENTS:

      1        STATE OF KERALA, REP. BY SECRETARY TO
               GOVERNMENT, GENERAL EDUCATION DEPARTMENT,,
               SECRETARIAT BUILDINGS,THIRUVANANTHAPURAM 695 001.

      2        THE DIRECTOR OF HIGHER SECONDARY
               EDUCATION, THIRUVANANTHAPURAM 695 001.

      3        THE MANAGER, AM HIGHER SECONDARY
               SCHOOL,THIRUMALA,THIRUVANANTHAPURAM 695 003.

               SRI.NAVEEN.T
               SMT.POOJA SURENDRAN
               SRI.S.RAMESH
               SRI.C.P.SUDHAKARA PRASAD SR.
               SRI. P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
12.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.14464 OF 2011(G)

                                       2


                               JUDGMENT

Dated this the 12th day of January 2021

The learned counsel for the petitioner submits that the

petitioner has now retired and therefore, that this writ

petition is not being pressed.

This writ petition is thus dismissed as not pressed.

                                           Sd/- DEVAN RAMACHANDRAN

      Stu                                           JUDGE