Dr.Reeny Mary Zacharia vs Kerala Agricultural University
2021 Latest Caselaw 14755 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
         WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                         WP(C) NO. 28818 OF 2011
PETITIONER:

              DR.REENY MARY ZACHARIA,
              NAMKULAM, PONGAMTHANAM.P.O,
              VAKATHANAM, KOTTAYAM-686538.

              BY ADV SRI.S.MUHAMMED HANEEFF



RESPONDENTS:

     1        KERALA AGRICULTURAL UNIVERSITY,
              MAIN CAMPUS,VELLANIKKARA,K.A.U. P.O,
              THRISSUR- 680656,REP.BY ITS REGISTRAR.

     2        ASSOCIATE DEAN, COLLEGE OF HORTICULTURE,
              KERALA AGRICULTURAL UNIVERSITY,VELLANIKKARA,
              KAU.P.O,THRISSUR-680656.

              BY ADVS.
              SRI.K.P.MUJEEB, SC, KERALA AGRICULTURAL UNIVERSITY
              SRI.ROBSON PAUL, SC, KERALA AGRICULTURAL UNIVERSITY




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 28818 OF 2011      -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 vv