Renila P.P vs State Of Kerala
2021 Latest Caselaw 14734 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                          WP(C) NO. 35855 OF 2015


PETITIONER:

              RENILA P.P., UPPER PRIMARY SCHOOL ASSISTANT,
              MANGATTIDAM U.P.SCHOOL, P.O.MANGATTIDAM,
              KANNUR-670643.

              BY ADV SRI.M.VIJAYAKUMAR




RESPONDENTS:

     1        STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT,
              GENERAL EDUCATION DEPARTMENT, THIRUVANANTHAPURAM-695001.

     2        ASSISTANT EDUCATIONAL OFFICER
              KUTHUPARAMBA-670643.

     3        THE MANAGER, MANGATTIDAM U.P.SCHOOL, P.O.MANGATTIDAM,
              KANNUR-670643.

              SRI. P.M.MANOJ - SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 35855/15
                                      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/-

RR                                        DEVAN RAMACHANDRAN
                                                 JUDGE