Manager vs Central Board Of Secondary ...
2021 Latest Caselaw 1549 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.29831 OF 2011(D)


PETITIONER:

               MANAGER, SRI.SAI VIDYA VIHAR,
               THIRUVALOOR, ALANGAD P.O.-683 511,
               ALUVA, ERNAKULAM.

               BY ADVS.
               SRI.MOHAN JACOB GEORGE
               SMT.P.V.PARVATHY (P-41)
               SMT.REENA THOMAS
               SRI.L.RAM MOHAN

RESPONDENTS:

      1        CENTRAL BOARD OF SECONDARY EDUCATION,
               AFFILIATION BRANCH, SHIKSHA KENDRA,
               2 COMMUNITY CENTRE, PREET VIHAR, DELHI-110 092,
               REPRESENTED BY ITS SECRETARY.

      2        STATE OF KERALA, REPRESENTED BY ITS SECRETARY,
               GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
               THIRUVANANTHAPURAM-695 001.

      3        THE DISTRICT EDUCATIONAL OFFICER,
               ALUVA.

      4        THE DIRECTOR OF PUBLIC INSTRUCTION,
               THIRUVANANTHAPURAM-695 001.

               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.29831 OF 2011(D)

                               -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