R.Mahilamany vs State Of Kerala
2021 Latest Caselaw 3357 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

      FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                       WP(C).No.1736 OF 2011(N)


PETITIONER:

               R.MAHILAMANY,
               W/O B.SUGATHAN,
               KALEELAZHIKATHU PUTHANVEEDU,
               KARUVELIL P.O., EZHUKONE,
               KOLLAM DISTRICT.

               BY ADVS.
               SRI.SHABU SREEDHARAN
               SRI.K.NANDAKUMAR
               SRI.C.K.PRASAD

RESPONDENTS:

      1        STATE OF KERALA,
               REPRESENTED BY THE PRINCIPAL SECRETARY
               TO GOVERNMENT, DEPARTMENT OF EDUCATION,
               SECRETARIAT, THIRUVANANTHAPURAM-695 001.

      2        THE DISTRICT EDUCATIONAL OFFICER,
               PATHANAMTHITTA-689 645.

      3        N.NATARAJA PILLAI,
               THE MANAGER,
               PERUNADU HS RANNY, PERUNADU P.O.,
               PATHANAMTHITTA DISTRICT- 691 601.

      4        ADDITIONAL R4 IMPLEADED:
               SMT. S. LEKHA,
               (THE PRESENT HEADMISTRESS),
               PERUNADU H.S., RANNY,
               PERUNADU P.O.,
               PATHANAMTHITTA DISTRICT.
               (IS IMPLEADED AS PER ORDER
               DATED 24-01-2011 IN I.A. NO. 1263/2011.

               R1 & 2 BY SRI. P.M. MANOJ,
               SENIOR GOOVERNMENT PLEADER.

               R3 BY ADV. SRI.N.K.SUBRAMANIAN

               R3 BY ADV. SRI.S.ANANTHAKRISHNAN
 WP(C).No.1736 OF 2011

                                 2

               R4 BY ADV. SRI.K.S.MANU PUNUKKONNOOR

               R4 BY ADV. SRI.P.SREEKUMAR


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1736 OF 2011

                                         3




                                  JUDGMENT

Dated this the 29th day of January 2021

This writ petition has been filed

seeking a direction that the 2nd respondent be

directed to keep in abeyance the approval and

confirmation of Smt. Lekha, Headmistress,

Perunadu H.S., Ranny, Pathanamthitta District,

till the passing of orders pursuant to Ext.P1

representation and Ext.P4 revision petition.

2. It is obvious that by the efflux of time

of more than nine years, when this matter has

been pending before this Court, the cause of

action urged has become stale; and I am of the

firm view that this writ petition has become

infructuous. This is more so because the

petitioner has not been able to obtain any orders

pending this writ petition until now. WP(C).No.1736 OF 2011

In the afore circumstances this writ

petition is closed, finding it to have become

infructuous.

Sd/-

DEVAN RAMACHANDRAN JUDGE SMF/29/01 WP(C).No.1736 OF 2011

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE HEARING NOTICE ISSUED BY THE 2ND RESPONDENT DATED 29-10-2010.

EXHIBIT P2 TRUE COPY OF THE RELEVANT PORTION OF THE HEARING NOTES FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 09-11-2010.

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER ON 28-06-2010 BEFORE THE DEO.

EXHIBIT P4 TRUE COPY OF THE REVISION PETITION FIED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 10-07-2010.

                        //TRUE COPY//             PA TO JUDGE