Sahia A vs Director Of Higher Secondary ...
2021 Latest Caselaw 1353 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.20406 OF 2011(A)


PETITIONER:

               SAHIA A, W/O.ABDUL RAHEEM, ILLATHUPARAMBIL HOUSE,
               MALIKAPEEDIKA, ALANGAD P.O.

               BY ADV. SRI.T.H.ABDUL AZEEZ

RESPONDENTS:

      1        DIRECTOR OF HIGHER SECONDARY EDUCATION,
               THIRUVANANTHAPURAM - 695001.

      2        KERALA PUBLIC SERVICE COMMISSION,
               REPRESENTED BY ITS SECRETARY, PATTOM,
               THIRUVANANTHAPURAM -695001.

               SRI ADVS.SRI.P.M.MANOJ - SR.GP
                        SRI.P.C.SASIDHARAN, SC

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.20406 OF 2011(A)

                               -2-

                            JUDGMENT

Dated this the 13th day of January 2021

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. The writ petition is,

therefore, closed as having become infructuous.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv