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The Manager vs State Of Kerala
2021 Latest Caselaw 14334 Ker

Citation : 2021 Latest Caselaw 14334 Ker
Judgement Date : 8 July, 2021

Kerala High Court
The Manager vs State Of Kerala on 8 July, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        THURSDAY, THE 8TH DAY OF JULY 2021 / 17TH ASHADHA, 1943
                       WP(C) NO. 39092 OF 2015
PETITIONER:


    1       THE MANAGER
            FR.JOSEPH MEMORIAL HIGHER SECONDARY SCHOOL,PUTHUPPADY,
            MUVATTUPUZHA, ERNAKULAM - 686 673.

    2       SIJIMOLE A.M
            HSST (PHYSICS) FR.JOSEPH MEMORIAL HSS,
            PUTHUPPADY,MUVATTUPUZHA - 686 673.

            BY ADVS.
            SRI.ELVIN PETER P.J.
            SRI.K.R.GANESH
            SRI.T.G.SUNIL PRANAVAM


RESPONDENTS:


    1       STATE OF KERALA
            REPRESENTED BY SECRETARY, GENERAL EDUCATIONDEPARTMENT,
            SECRETARIAT, THIRUVANANTHAPURAMPIN - 695 001.

    2       THE DIRECTOR OF HIGHER SECONDARY EDUCATION
            DIRECTORATE OF HIGHER SECONDARY EDUCATION,HOUSING BOARD
            BUILDING, SANTHI NAGAR,THIRUVANANTHAPURAM. PIN - 695
            001.

    3       THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
            EDUCATION, ERNAKULAM. PIN - 682 030.

    4       SRI.SUNIL.A.
            SUNI BHAVAN, XIII/45A, ARAKUZHA ROAD,MUVATTUPUZHA P.O.,
            ERNAKULAM DISTRICT.PIN - 686 673.

            BY ADVS.
            SRI.V.A.MUHAMMED

            SRI.M.SAJJAD
 WP(C) NO. 39092 OF 2015
                                       2

              SRI. P.M.MANOJ - SR.GP




THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
08.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 39092 OF 2015
                                        3

                                  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/08/07/2021 WP(C) NO. 39092 OF 2015

APPENDIX OF WP(C) 39092/2015

PETITIONER EXHIBITS

EXT.P-1: TRUE COPY OF G.O(RT) NO.4189/2008/G.EDN.

DATED 19.9.2008 ISSUED BY THE IST RESPONDENT

EXT.P-2: TRUE COPY OF APPOINTMENT ORDER DATED 20.10.08 ISSUED BY THE IST PETITIONER TO THE 2ND PETITIONER

EXT.P-3: TRUE COPY OF ORDER NO.A2/11190/RDDE/08 DATED 7.1.2010 ISSUED BY THE 3RD RESPONDENT

EXT.P-4: TRUE COPY OF ORDER NO.AC.D.A1/22278/H.SE/2013 DATED 13.8.2013 ISSUED BY THE 2ND RESPONDENT

EXT.P-5: TRUE COPY OF APPOINTMENT ORDER DATED 25.9.2013 ISSUED BY THE IST PETITIONER TO THE 2ND PETITIONER

EXT.P-6: TRUE COPY OF ORDER NO.A3/17157/RDD/HSE/EKM/13 DATED 20.2.2014 ISSUED BY THE 3RD RESPONDENT

EXT.P-7: TRUE COPY OF REPRESENTATION DATED 28.10.2015 SUBMITTED BY THE 4TH RESPONDENT BEFORE THE IST PETITIONER

EXT.P-8: TRUE COPY OF ORDER DATED 13.11.2015 ISSUED BY THE IST PETITIONER

EXT.P-9: TRUE COPY OF COMMUNICATION DATED 13.11.2015 ISSUED BY THE IST PETITIONER TO THE 2ND RESPONDENT WP(C) NO. 39092 OF 2015

EXT.P-10: TRUE COPY OF THE ORDER NO.ACD.A1/68190/2015/HSE DATED 8.12.2015 ISSUED BY THE 2ND RESPONDENT.

//TRUE COPY//

P.A. TO JUDGE

 
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