The Manager vs State Of Kerala
2021 Latest Caselaw 1710 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

                       WP(C).No.9226 OF 2012(C)


PETITIONER:

               THE MANAGER,
               ST.PAULS ENGLISH MEDIUM SCHOOL
               TRICHAMBARAM, THALIPARAMBA P.O.,
               KANNUR DISTRICT, KERALA.

               BY ADV. SRI.P.V.GEORGE(PUTHIYIDAM)

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY SECRETARY, GENERAL EDUCATION
               DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695039.

      2        THE DIRECTOR OF PUBLIC INSTRUCTIONS
               VAZHUTHAKKAD, THIRUVANANTHAPURAM-695014.

      3        THE DISTRICT EDUCATIONAL OFFICER
               OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
               KANNUR-670001.

      4        THE CENTRAL BOARD OF SECONDARY EDUCATION
               (AFFILIATION UNIT), AMC CELL, PREETH VIHAR, NEW
               DELHI-110002.

      5        SECRETARY (AFFILIATION UNIT)
               CENTRAL BOARD OF SECONDARY EDUCATION,
               SHIKSHA KENDRA, 2, COMMUNITY CENTER, PREETH VIHAR,
               NEW DELHI-110002.



               SRI. SUNIL KUMAR KURIAKOSE - GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.9226 OF 2012           2

                             JUDGMENT

It is submitted by the learned counsel

for the petitioner that the writ petition

has become infructuous.

This writ petition is, therefore,

dismissed as having become infructuous.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/18.1.2021