Manju V.S vs State Of Kerala
2021 Latest Caselaw 14350 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
        THURSDAY, THE 8TH DAY OF JULY 2021 / 17TH ASHADHA, 1943
                       WP(C) NO. 31239 OF 2012
PETITIONERS:

            MANJU V.S
            AGED 36 YEARS
            LECTURER IN ENGLISH, N.S.S.HINDU COLLEGE, PERUNNA,
            CHANGANCHERRY-686102.

            BY ADVS.
            SRI.M.R.ANISON
            SMT.P.A.RINUSA



RESPONDENTS:

    1       STATE OF KERALA
            REP. BY ITS SECRETARY TO GOVERNMENT, HIGHER EDUCATION
            DEPARTMENT, GOVT. SECRETARIAT, TRIVANDRUM-695001.

    2       THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
            KOTTAYAM-686 001.

    3       N.S.S.HINDU COLLEGE
            REP. BY ITS SECRETARY, N.S.S.HEAD OFFICE, PERUNNA,
            CHANGANASSERY-686102.

    4       THE PRINCIPAL
            N.S.S.HINDU COLLEGE, PERUNNA, CHANGANASSERY-686102.

            BY ADV SRI.P.GOPAL




            GP SRI B HARISH KUMAR




     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. 31239 OF 2012
                                2


                            JUDGMENT

Learned Counsel for the petitioner submitted that the

matter has become infructuous. Accordingly, this writ petition is

dismissed as infructuous.

Sd/-

AMIT RAWAL JUDGE nak