B.Sajeev vs State Of Kerala
2021 Latest Caselaw 1548 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    THURSDAY, THE 14TH DAY OF JANUARY 2021 / 24TH POUSHA, 1942

                      WP(C).No.33645 OF 2011(E)


PETITIONER:

               B.SAJEEV, HEAD MASTER,
               SREE NARAYANA HIGHER SECONDARY SCHOOL,
               UZHAMALAKKAL, THIRUVANANTHAPURAM.

               BY ADV. SRI.G.SUDHEER

RESPONDENTS:

      1        STATE OF KERALA,
               REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
               GENERAL EDUCATION (T) DEPARTMENT,
               GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM.

      2        THE DIRECTOR OF HIGHER SECONDARY EDUCATION,
               DIRECTORATE OF HIGHER SECONDARY EDUCATION,
               HOUSING BOARD BUILDING, THIRUVANANTHAPURAM.

      3        THE REGIONAL DEPUTY DIRECTOR,
               HIGHER SECONDARY EDUCATION, CORPORATION BUILDING,
               THIRUVANANTHAPURAM.

      4        THE MANAGER,
               SREE NARAYANA HIGHER SECONDARY SCHOOL,
               UZHAMALAKKAL, PUTHUKULANGARA.P.O.,
               PIN-695 541, NEDUMANGADU, THIRUVANANTHAPURAM.

      5        SMT.MANJU.I, PRINCIPAL,
               SREE NARAYANA HIGHER SECONDARY SCHOOL, UZHAMALAKKAL,
               PUTHUKULANGARA.P.O., PIN-695 541, NEDUMANGADU,
               THIRUVANANTHAPURAM DISTRICT.

               BY ADVS. SMT.BINDU GEORGE
                        SRI.K.SIJU
                        SRI.B.SUGATHAN
                        SRI. P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
14.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.33645 OF 2011(E)

                               -2-


                            JUDGMENT

Dated this the 14th 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