Bhuvanalekshmi.S vs State Of Kerala
2021 Latest Caselaw 3172 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

           THURSDAY, THE 28TH DAY OF JANUARY 2021 / 8TH MAGHA, 1942

                           WP(C).No.3595 OF 2013(Y)


PETITIONER:

                 BHUVANALEKSHMI.S.
                 AGED 27 YEARS
                 AMBIKA BHAVANAM MEKKUM MURI THAMARAKULAM P.O ALAPPUZHA
                 DISTRICT

                 BY ADVS.
                 SRI.K.SASIKUMAR
                 SRI.S.KANNAN

RESPONDENTS:

       1         STATE OF KERALA
                 REPRESENTED BY THE SECRETARY TO GOVERNMENT GENERAL EDUCATION
                 DEPARTMENT SECRETARIAT THIRUVANANTHAPURAM 695 001

       2         DIRECTOR OF PUBLIC INSTRUCTIONS
                 THIRUVANANTHAPURAM 695 014

       3         DEPUTY DIRECTOR OF EDUCATION
                 KOLLAM 691 001

       4         DISTRICT EDUCATIONAL OFFIOCER KOLLAM 691001


       5         MANAGER
                 HIGH SCHOOL PAVUMBA THODIYOOR NORTH PO THAZHAVA
                 KARUNAGAPPALLY KOLLAM DISTRICT PIN 690 523


                 BY ADV. SRI.KRB.KAIMAL SR.
                 BY ADV. SRI.B.UNNIKRISHNA KAIMAL

OTHER PRESENT:

                 SMT. REKHA C. NAIR - GP

      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 28.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3595 OF 2013(Y)

                                    2




                             JUDGMENT

The learned counsel for the petitioner submits that the

matter has become infructuous.

This writ petition is accordingly dismissed as infructuous.

SD/-

                                         DEVAN RAMACHANDRAN

rp                                                JUDGE