The Manager And Another vs State Of Kerala
2021 Latest Caselaw 1167 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.17041 OF 2011(E)


PETITIONERS:

      1        THE MANAGER AND ANOTHER
               P.K.S.HIGHER SECONDARY SCHOOL,   KANJIRAMKULAM,
               THIRUVANANTHAPURAM-695524.

      2        HEAD MASTER
               P.K.S. H.S.S. KANJIRAMKULAM,
               THIRUVANANTHAPURAM-695524.

               BY ADVS.
               SRI.MURALI PURUSHOTHAMAN
               SRI.DEEPU LAL MOHAN
               SMT.V.SARITHA

RESPONDENTS:

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

      2        THE SECRETARY
               GENERAL EDUCATION DEPARTMENT,
               GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.

      3        THE DIRECTOR OF PUBLIC INSTRUCTION,
               THIRUVANANTHAPURAM-695033.

      4        THE DISTRICT EDUCATIONAL OFFICER
               OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,,
               NEYYATTINKARA-695121.

      5        J.AJAYAKUMAR
               FULL TIME MENIAL, P.K.S.HIGHER SECONDARY SCHOOL,
               KANJIRAMKULAM, THIRUVANANTHAPURAM-695524,
               RESIDING AT NIDHIVETIYA VEEDU, KANJIRAMKULAM P.O.,
               PIN-695524.

               R1 BY ADV. SMT.HENA BAHULEYAN
               R1 BY ADV. SRI.P.K.MANOJKUMAR
               R1 BY ADV. SRI.N.NANDAKUMARA MENON SR.
 WP(C).No.17041 OF 2011         2



             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.17041 OF 2011          3

                             JUDGMENT

Shri.Murali Purushothaman, learned

counsel for the petitioners, submits that

this matter has become infructuous.

The writ petition is, therefore,

dismissed as having become infructuous.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/12.1.2021