A.Pushpakumari vs State Of Kerala And Others
2021 Latest Caselaw 1895 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

           MONDAY, THE 18TH DAY OF JANUARY 2021 / 28TH POUSHA, 1942

                           WP(C).No.31451 OF 2011(F)


PETITIONER:

                 A.PUSHPAKUMARI
                 UNDER SUSPENSION, KSMVHSS EDAVATTOM, KARUVELIL, KOLLAM
                 DISTRICT.

                 BY ADVS.
                 SRI.M.V.THAMBAN
                 SRI.B.BIPIN
                 SRI.R.REJI
                 SMT.THARA THAMBAN

RESPONDENTS:

       1         STATE OF KERALA AND OTHERS
                 REPRESENTED BY THE PRINCIPAL SECRETARY TO, GOVERNMENT,
                 GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,,
                 THIRUVANANTHAPURAM 695 001.

       2         THE DIRECTOR
                 VOCATIONAL HIGHER SECONDARY EDUCATION,
                 THIRUVANANTHAPURAM 695 001.

       3         DIRECTOR OF PUBLIC INSTRUCTIONS
                 THIRUVANANTHAPURAM 695 001.

       4         THE DEPUTY DIRECTOR EDUCATION
                 KOLLAM 691 001.

       5         THE DISTRICT EDUCATIONAL OFFICER
                 KOTTARAKKARA 691 506.


OTHER PRESENT:

                 SRI. P.M.MANOJ - SR.GP

      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 18.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.31451 OF 2011(F)

                                2




                            JUDGMENT

The learned counsel for the petitioner submits that

the matter has become infructuous. This writ petition is

accordingly dismissed as infructuous.

SD/-

                                    DEVAN RAMACHANDRAN

rp                                           JUDGE