Mini Lekshmanan vs State Of Kerala
2021 Latest Caselaw 1258 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

                       WP(C).No.9470 OF 2012(G)


PETITIONER:

               MINI LEKSHMANAN, AGED 33 YEARS, W/O.VINOD KARTHIK,
               MANAGER OF (1) AIDED JUNIOR BASIC SCHOOL,
               LAKSHMI NARAYANA PURAM, PALAKKAD AND (2) C.M.M.A
               JUNIOR BASIC SCHOOL, MURUKANI, PALAKKAD,
               REPRESENTED BY HER POWER OF ATTORNEY HOLDER AND
               FATHER N.LEKSHMANAN, S/O.V.NARAYANAN, AGED 63 YEARS,
               RESIDING AT "VIMALA" CHOKKANATHAPURAM PALAKKAD.

               BY ADV. SRI.U.BALAGANGADHARAN

RESPONDENTS:

      1        STATE OF KERALA,
               REPRESENTED BY THE SECRETARY TO GOVT.,
               GENERAL EDUCATION DEPARTMENT,
               THIRUVANANTHAPURAM - 695 001.

      2        THE DIRECTOR OF PUBLIC INSTRUCTIONS,
               THIRUVANANTHAPURAM - 695 001.

      3        THE ASSISTANT EDUCATIONAL OFFICER,
               PALAKKAD - 678 001.

      4        THE HEADMISTRESS,
               AIDED JUNIOR BASIC SCHOOL,
               LAKSHMI NARAYANA PURAM, PALAKKAD - 678 003.

      5        THE HEAD MISTRESS, C.M.M.A JUNIOR BASIC SCHOOL,
               MURUKANI, PALAKKAD - 678 024.

               BY ADVS. SRI.K.C.ELDHO
                        SRI.JIJO THOMAS
                        SRI.P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.9470 OF 2012(G)

                                        -2-

                                  JUDGMENT

Dated this the 13th day of January 2021

I notice that this writ petition was filed

as early as in the year 2012, seeking that

respondents 4 and 5 be directed to handover the

keys of the School for the purpose of conduct of

routine repairs and maintenance during the

annual vacation period.

2. It is, therefore, obvious that the

issues impelled in this writ petition have now

become unnecessary for further consideration,

since they have indubitably become irrelevant,

due to passage of long time.

In fact, there is no appearance for the

petitioner when this matter was called, they

fortifying my afore opinion; and I, therefore,

close this writ petition without any further

orders.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C).No.9470 OF 2012(G)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE LETTER OF FIRST RESPONDENT NO.18663/F2/2011/G.EDN. DATED 10/11/2011.

EXHIBIT P2 TRUE COPY OF THE LETTER OF DPI NO.NS(2)/10313/2009/DPI DATED 13/12/2011.

EXHIBIT P3 TRUE COPY OF THE GOVERNMENT ORDER GO(RT)5513/11/G.EDN. DATED 12/12/2011.

EXHIBIT P4 TRUE COPY OF THE ORDER OF FIRST RESPONDENT GO(RT) 1344/2012/G.EDN. DATED 20/03/2012.

EXHIBIT P5 TRUE COPY OF THE LETTER OF THE PETITIONER TO THE 4TH RESPONDENT DATED 02/04/2012.

EXHIBIT P6 TRUE COPY OF THE LETTER OF THE PETITIONER TO THE 5TH RESPONDENT DATED 02/04/2012.

EXHIBIT P7 TRUE COPY OF THE LETTER OF THE PETITIONER TO THE 3RD RESPONDENT DATED 02/04/2012 IN RESPECT OF AJBS LN PURAM, PALAKKAD.

EXHIBIT P8 TRUE COPY OF THE LETTER OF THE PETITIONER TO THE 3RD RESPONDENT IN RESPECT OF CMMAJAB SCHOOL, MUAKANI.

RESPONDENT'S/S EXHIBITS:

EXHIBIT R4(A) A TRUE COPY OF THE COMMUNICATION DATED 17/07/2010 ISSUED BY THE ASSISTANT EDUCATION OFFICER, PALAKKAD TO THE PETITIONER.

EXHIBIT R4(B) A TRUE COPY OF THE COMMUNICATION DATED 04/05/2010 ISSUED FROM THE OFFICE OF TH DEPUTY DIRECTOR EDUCATION, PALAKKAD.

EXHIBIT R4(C) A TRUE COPY OF THE COMPLAINT DATED 10/07/2010 SUBMITTED BEFORE THE SUB INSPECTION OF POLICE, MALAMPUZHA POLICE STATION.

EXHIBIT R4(D) A TRUE COPY OF THE JUDGMENT DATED 10/08/2010 IN WPC NO.23093/2010.

EXHIBIT R4(E) A TRUE COPY OF THE COMPLAINT DATED NIL SUBMITTED BY THE PTA IN JULY 2010. WP(C).No.9470 OF 2012(G)

EXHIBIT R4(F) A TRUE COPY OF THE REQUEST OF THE PTA BEFORE THE GOVERNMENT DATED 14/01/2010.

EXHIBIT R4(G) A TRUE COPY OF THE COMMON JUDGMENT IN WPC NO.13248/2010.

EXHIBIT R4(H) A TRUE COPY OF THE INTERIM ORDER DATED 22/12/2010 IN WRIT PETITION NO.30865/2010.

EXHIBIT R4(I) A TRUE COPY OF THE COMPLAINT DATED 05/03/2012.

EXHIBIT R4(J) A TRUE COPY OF THE REQUEST DATED 21/04/2010 SUBMITTED BY 5TH RESPONDENT SCHOOL BEFORE THE PETITIONER.

EXHIBIT R4(K) A TRUE COPY OF THE COMPLAINT DATED 24/06/2010 SUBMITTED BY THE PTA OF THE 5TH RESPONDENT SCHOOL BEFORE THE RDO.

EXHIBIT R4(L) A TRUE COPY OF THE DETAILS OF EXPENSES INCURRED FOR THE MAINTENANCE OF THE SCHOOL BUILDING TO THE SATISFACTION OF THE LOCAL AUTHORITY.

EXHIBIT R4(M) A TRUE COPY OF THE CERTIFICATES ISSUED BY THE LOCAL AUTHORITY.

EXHIBIT R4(N) A TRUE COPY OF THE ORDER DATED 08/06/2012 IN IA NO.998/2012 IN AS OS NO.272/2012 ON THE FILE OF THE MUNSIFF'S COURT, PALAKKAD.

EXHIBIT R4(O) A TRUE COPY OF THE ORDER DATED 25/01/2011 OF THE 3RD RESPONDENT.

//TRUE COPY// P.A. TO JUDGE