Sr.Jessy vs Central Board Of Secondary ...
2021 Latest Caselaw 2699 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE GOPINATH P.

      FRIDAY, THE 22ND DAY OF JANUARY 2021 / 2ND MAGHA, 1942

                      WP(C).No.11312 OF 2011(L)


PETITIONERS:

      1        SR.JESSY, C.M.C,
               MANAGER, ST.JOSEPH'S PUBLIC SCHOOL,
               NARAKKAL, COCHIN - 682 505.

      2        SR.ANNIE JAISE, C.M.C,
               PRINCIPAL,
               ST.JOSEPH'S PUBLIC SCHOOL, NARAKKAL,
               COCHIN - 682 505.

               BY ADV. SRI.T.M.ABDUL LATIEF

RESPONDENTS:

      1        CENTRAL BOARD OF SECONDARY EDUCATION,
               REPRESENTED BY ITS DIRECTOR, "SIKSHA KENDRA", 2,
               COMMUNITY CENTRE, PREET VIHAR, NEW DELHI-110 301.

      2        REGIONAL DIRECTOR, CENTRAL BOARD OF
               SECONDARY EDUCATION, CHENNAI-600 001.

      3        THE DISTRICT EDUCATIONAL OFFICER
               ERNAKULAM-682 030.

      4        STATE OF KERALA, REPRESENTED BY
               SECRETARY TO GOVERNMENT, EDUCATION DEPARTMENT,,
               THIRUVANANTHAPURAM - 695 001.

               R1 TO R2 BY SRI.NIRMAL S, SC, CBSE
               R3 TO R4 BY GOVERNMENT PLEADER




     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.11312 OF 2011(L)

                                       2

                                      JUDGMENT

Dated this the 22nd day of January 2021

The learned counsel for the petitioners submits that the writ

petition was filed seeking affiliation of the school of the petitioners and

that affiliation has been subsequently granted and no further orders are

required in this writ petition.

This writ petition is, accordingly, closed.

Sd/-

GOPINATH P.

JUDGE

DK