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Ancy Kutty Mathew vs The State Of Kerala
2021 Latest Caselaw 1902 Ker

Citation : 2021 Latest Caselaw 1902 Ker
Judgement Date : 18 January, 2021

Kerala High Court
Ancy Kutty Mathew vs The State Of Kerala on 18 January, 2021
               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.17233 OF 2013(D)


PETITIONER:

               ANCY KUTTY MATHEW, AGED 49 YEARS
               W/O SUBHASH MATHEW,
               HIGHER SECONDARY SCHOOL TEACHER (COMPUTER
               APPLICATION), C.M.S. HIGHER SECONDARY SCHOOL,
               MALLAPPALLY, PATHANAMTHITTA DISTRICT.

               BY ADV. SRI.V.A.MUHAMMED
               SRI.K.E.HAMSA

RESPONDENTS:

      1        THE STATE OF KERALA, REPRESENTED BY ITS
               SECRETARY TO GOVERNMENT GENERAL EDUCATION
               DEPARTMENT, SECRETARIAT,
               THIRUVVANANTHAPURAM-695 001.

      2        THE DIRECTOR OF HIGHER SECONDRY EDUCATION
               HOUSING BOARD BUILDINGS, SANTHI NAGAR,
               THIRUVANANTHAPURAM-695 001.

      3        THE CORPORATE MANAGER
               C.M.S. SCHOOLS, KOTTAYAM-686 001.

      4        THE PRINCIPAL, C.M.S. HIGHER SECONDARY SCHOOL,
               MALLAPPALLY PATHANAMTHITTA DISTRICT-689 584.

      5        SMT. JEENA SUSAN ISSAC
               HIHGER SECONDARY SCHOOL TEACHER (COMPUTER
               APPLICATION), B.H.HIGHER SECONDARY SCHOOL,
               MAVELIKKARA-690 101.

               BY ADV. SRI.V.RAJASEKHARAN NAIR
               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:
 WPC 17233/13
                                    2




                              JUDGMENT

It is submitted by the learned counsel for

the petitioner that this writ petition has

become infructuous by efflux of time and that

he is not pressing the same. This writ petition

is, therefore, closed as having become

infructuous.

Sd/-

                                        DEVAN RAMACHANDRAN
      RR                                        JUDGE
 

 
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