Abdul Azeez Kanhirala vs Director Of Public Instruction
2021 Latest Caselaw 2510 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942

                      WP(C).No.20815 OF 2011(B)


PETITIONER:

               ABDUL AZEEZ KANHIRALA
               S/O.LATE KUNHALAN, AGED 49 YEARS,, RESIDING AT
               KANHIRALA HOUSE, NADUVAKKAD, KULATHINGAL,
               P.O.MAMPAD, MALAPPURAM DISTRICT.

               BY ADVS.
               SRI.AVM.SALAHUDIN
               SMT.P.Y.SHEHEERA

RESPONDENTS:

      1        DIRECTOR OF PUBLIC INSTRUCTION,
               THIRUVANANTHAPURAM-695001.

      2        DEPUTY DIRECTOR OF EDUCATION
               DOWN HILL, MALAPPURAM.

      3        ASSISTANT EDUCATIONAL OFFICER
               NILAMBUR, MALAPPURAM DIST.

      4        HEADMISTRESS A.M.U.P.SCHOOL
               MAMPAD, MALAPPURAM DISTRICT.

      5        MANAGER, A.M.U.P.SCHOOL
               MAMPAD, MALAPPURAM DISTRICT.

      6        PARENTS TEACHERS ASSOCIATION OF    A.M.U.P.SCHOOL
               MAMPAD, MALAPPURAM DISTRICT.

               R1 BY GOVERNMENT PLEADER
               R1 BY ADV. SRI.K.M.SATHYANATHA MENON



               SRI. P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
21.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.20815 OF 2011          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