Fr.John Moolamattom vs State Of Kerala
2021 Latest Caselaw 1357 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.7217 OF 2011(B)


PETITIONER:

               FR.JOHN MOOLAMATTOM, S/O. FR.KURIAKOSE, VICAR,
               ST.JOHN'S ORTHODOX SYRIAN CHURCH,
               KANNIYATTUNIRAPPU, ERNAKULAM.

               BY ADVS.
               SRI.S.SREEKUMAR (SR.)
               SRI.ANEESH JAMES
               SRI.P.MARTIN JOSE
               SRI.P.PRIJITH

RESPONDENTS:

      1        STATE OF KERALA, REPRESENTED BY PRINCIPAL SECRETARY,
               GENERAL EDUCATION, DEPARTMENT, SECRETARIAT,
               TRIVANDRUM.

      2        THE DIRECTOR,
               DEPARTMENT OF PUBLIC INSTRUCTIONS,
               TRIVANDRUM.

      3        THE DEPUTY DIRECTOR OF EDUCATION,
               KAKKANADU, ERNAKULAM - 862 030.

      4        THE DISTRICT EDUCATIONAL OFFICER,
               ALUVA - 683 001.

      5        M.Y. SAJU, S/O. YOHANNAN,
               MALIEKKAL HOUSE, KOKKAPPILLY KARA,
               THIRUVANIYOOR - 682 308.

      6        NEEPA PAUL W/O. ELDHOSE K. PAUL,
               KUTTIPARCHAIL HOUSE, KINGINIMATTOM,
               KOLENCHERRY - 682 311.

               BY ADVS. SRI.A.T.ANILKUMAR
                        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.7217 OF 2011(B)

                               -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