K.Radhamony Amma vs State Of Kerala
2021 Latest Caselaw 1355 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE GOPINATH P.

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

                      WP(C).No.18895 OF 2013(J)


PETITIONER:

               K.RADHAMONY AMMA
               AGED 56 YEARS
               W/O.ASHOK KUMAR, RETIRED AS HEADMISTRESS FROM MKLM
               HIGHER SECONDARY SCHOOL, KANNANALLOOR, KOLLAM
               DISTRICT, RESIDING AT ANJALI, PALAMUKKU,
               NEDUMPANA(PO), KOLLAM DISTRICT.

               BY ADV. SRI.M.V.THAMBAN

RESPONDENTS:

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

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

      3        THE DEPUTY DIRECTOR (EDUCATION)
               KOLLAM, PIN 691001.

      4        THE DISTRICT EDUCATIONAL OFFICER
               KOLLAM, PIN 601001.

      5        THE ACCOUNTANT GENERAL (KERALA)
               THIRUVANANTHAPURAM, PIN 695 001.

               BY SRI.SYAMJIRAM, GOVERNMENT PLEADER




     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.18895 OF 2013(J)

                                    2

                                JUDGMENT

Dated this the 13th day of January 2021

The learned counsel for the petitioner submits that the writ

petition has become infructuous. In the light of the submission

made by the learned counsel for the petitioner, this writ petition

is dismissed as infructuous.

Sd/-

GOPINATH P.

JUDGE

DK