Santhome Central School ... vs Council For The Indian School ...
2021 Latest Caselaw 2319 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                   THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

            WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

                             WP(C).No.7681 OF 2012(I)


PETITIONER:

        1        SANTHOME CENTRAL SCHOOL MOOKANNOR
                 AGED 37 YEARS
                 MOOKKANNUR P.O, PIN 683577 REPRESENTED BY ITS PRINCIPAL

        2        CMC MARY MATHA EDUCATIONAL TRUCST
                 VANGOOR, ANGAMALY REPRESENTED BY ITS PRISIDENT SR. ANNIE DAVIS

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

RESPONDENTS:

        1        COUNCIL FOR THE INDIAN SCHOOL CERTIFICATE EXAMINATIONS,
                 REPRESENTED BY ITS SECRETARY, PRAGATHI HOUSE, 3RD FLOOR, 47-48
                 NEHRU PLACE, NEW DELHI 110505

        2        STATE OF KERALA REPRESENTED BY ITS SECRETARY
                 GENERAL EDUCATION DEPARTMENT, THIRUVANANTHAPURAM

        3        DISTRICT EDUCATIONAL OFFICER
                 ALUVA

        4        THE DIRECTOR OF PUBLIC ISNTRUCTION
                 THIRUVANANTHAPURAM


OTHER PRESENT:

                 SRI. P.M.MANOJ - SR.GP

      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 20.01.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7681 OF 2012(I)

                                2




                           JUDGMENT

The learned counsel for the petitioners submit that

the matter has become infructuous. This writ petition is

accordingly dismissed as infructuous.

SD/-

                                    DEVAN RAMACHANDRAN

rp                                            JUDGE