Sheela Kulathingal vs The Government Of Kerala
2021 Latest Caselaw 1359 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.2422 OF 2011(C)


PETITIONER:

               SHEELA KULATHINGAL, AGED 46 YEARS,
               W/O. K.S.JABBAR, KOCHUPARAMBIL, VALLAKADAVU.P.O.,
               VANDIPERIYAR, NOW WORKING AS HIGHER SECONDARY SCHOOL
               TEACHER, PANCHAYAT H.S.S. VANDIPERIYAR,
               (HOLDING CHARGE OF PRINCIPAL).

               BY ADVS.
               SRI.T.A.UNNIKRISHNAN
               SRI.K.S.PRAVEEN

RESPONDENTS:

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

      2        THE DIRECTOR, HIGHER SECONDARY EDUCATION,
               THIRUVANANTHAPURAM, PIN-695001.

      3        THE REGIONAL DEPUTY DIRECTOR,
               HIGHER SECONDARY EDUCATION, ERNAKULAM, PIN-682 030.

      4        THE MANAGER, PANCHAYAT HIGHER SECONDARY
               SCHOOL, VANDIPERIYAR, PIN NO-685 533.
               (SECRETARY, VANDIPERIYAR GARAMAPANCHAYAT).

               BY ADV. 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.2422 OF 2011(C)

                               -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