Fr.Boban James Rathappallil vs The State Of Kerala
2021 Latest Caselaw 2150 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

                       WP(C).No.2880 OF 2013(H)


PETITIONER:

               FR.BOBAN JAMES RATHAPPALLIL
               AGED 41 YEARS
               CHAIRMAN, SANTHOME EDUCATIONAL AND CHARITABLE TRUST,
               ARIVILANJAPOIL, KANNUR PIN 670 571.

               BY ADVS.
               SRI.V.C.JAMES
               SRI.SEBASTIAN JOSEPH (KURISUMMOOTTIL)

RESPONDENTS:

      1        THE STATE OF KERALA
               REPRESENTED BY ITS SECRETARY, GENERAL EDUCATION (N)
               DEPARTMENT, GOVERNMENT OF KERALA,
               THIRUVANANTHAPURAM 695 001.

      2        THE DISTRICT EDUCATIONAL OFFICER
               OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
               KANNUR-679002.

      3        THE CENTRAL BOARD OF SECONDARY EDUCATION
               REPRESENTED BY ITS SECRETARY, SHIKSHA KENDRA, 2,
               COMMUNITY CENTRE, PREET VIHAR, DELHI 110 092.




               SRI. P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
19.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2880 OF 2013           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/23.1.2021