Citation : 2021 Latest Caselaw 13785 Ker
Judgement Date : 2 July, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
WP(C) NO. 4968 OF 2015
PETITIONER:
THE CORPORATE MANAGER
SOCIETY OF THE ORDER OF SACRED TRANSFIGURATION, MOUNT
TABOR, PATHANAPURAM - 689 695, KOLLAM DISTRICT.
BY ADVS.
SRI.KURIAN GEORGE KANNANTHANAM (SR.)
SRI.THOMAS GEORGE
SRI.TONY GEORGE KANNANTHANAM
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF GENERAL
EDUCATION, THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR OF PUBLIC INSTRUCTION,
THIRUVANANTHAPURAM - 695 014.
3 THE DISTRICT EDUCATIONAL OFFICER
WAYANAD - 673 121.
4 THE DISTRICT EDUCATIONAL OFFICER
WANDOOR, MALAPPURAM DISTRICT - 679 328.
5 T.D.DEVASIA
PHYSICAL EDUCATION TEACHER, MTDM HIGH SCHOOL,
THENDERNAD, WAYANAD - 760 731.
BY ADV SRI.V.A.MUHAMMED
SRI. P.M.MANOJ - SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 4968 OF 2015
2
JUDGMENT
It is submitted by the learned counsel for the
petitioner that this writ petition has become
infructuous by efflux of time and that he is not
pressing the same. This writ petition is,
therefore, closed as having become infructuous.
Sd/-
DEVAN RAMACHANDRAN JUDGE SAS/02/07/2021 WP(C) NO. 4968 OF 2015
APPENDIX OF WP(C) 4968/2015
PETITIONER EXHIBITS
EXHIBIT P1. TRUE COPY OF THE TRANSFER ORDER DATED 30.05.2014 ISSUED FROM THE PETITIONER.
EXHIBIT P2. TRUE COPY OF THE NOTICE DATED 30.08.2014 FROM THE 4TH RESPONDENT.
EXHIBIT P3. TRUE COPY OF THE COMPLAINT DATED 05.08.2014 SUBMITTED BY THE 5TH RESPONDENT.
EXHIBIT P4. TRUE COPY OF THE COVERING LETTER DATED 26.09.2014 BY THE PETITIONER.
EXHIBIT P5. TRUE COPY OF THE REPORT DATED ISSUED BY THE PETITIONER.
EXHIBIT P6. TRUE COPY OF THE ORDER DATED 29.01.2015 OF GENERAL EDUCATION (K) DEPARTMENT.
//TRUE COPY//
P.A. TO JUDGE
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