Vilasini Bai M vs The District Educational Officer
2021 Latest Caselaw 13221 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943
                        WP(C) NO. 2106 OF 2013
PETITIONER:

            VILASINI BAI M,
            W/O.THRIVIKRAMA SARMA, LAKSHMI NIVAS, THIRUMALA BHAGAM
            P.O., THURAVOOR, CHERTHALA.

            BY ADV SMT.NISHITHA B.BHAT



RESPONDENTS:

    1       THE DISTRICT EDUCATIONAL OFFICER
            CHERTHALA-688524.

    2       DEPUTY DIRECTOR OF EDUCATION
            ALAPPUZHA-688001.

    3       SENIOR ACCOUNT OFFICER
            INDIAN AUDIT AND ACCOUNTS DEPARTMENT, OFFICE OF THE
            ACCOUNT GENERAL (A & E), THIRUVANANTHAPURAM-695001,
            KERALA.

    4       THE STATE OF KERALA
            REP.BY ITS SECRETARY TO GOVERNMENT, GENERAL EDUCATION
            DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695001.

            BY ADV GOVERNMENT PLEADER




            SRI. P.M.MANOJ - SR.GP



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 2106 OF 2013
                               2



                         JUDGMENT

When this matter was called today, there was no

representation for the petitioner.

However, the learned Senior Government Pleader -

Sri.P. M. Manoj, submitted that the issues raised in this

writ petition may not be alive now, particularly because, in

the counter affidavit, it has been clearly stated that

petitioner has agreed that an amount of Rs.38,627/-

(Rupees thirty eight thousand six hundred and twenty

seven only) can be recovered from her; and that on such

basis, her Liability Certificate has already been forwarded

to the Deputy Director of Education, Alappuzha. He

submitted that it is most likely that the petitioner has now

received all her claims.

Taking note of the afore and since I am also of the

view that nothing may now survive in this writ petition,

I close this writ petition; however, with liberty to the

petitioner to seek rehearing, if any further issues still

remain.

Sd/-

                                   DEVAN RAMACHANDRAN
    SAS/24/06/2021                       JUDGE
 WP(C) NO. 2106 OF 2013




                          APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1         THE PHOTOCOPY OF THE ORDER DATED
                   9.5.2008

EXHIBIT P2         THE PHOTOCOPY OF THE ORDER DATED
                   4.10.2008

EXHIBIT P3         THE PHOTOCOPY OF THE RELEVANT PAGES OF
                   THE PENSION PAYMENT ORDER

EXHIBIT P4         THE PHOTOCOPY OF THE REPORT OF THE 3RD
                   RESPONDENT

EXHIBIT P5         THE PHOTOCOPY OF THE COMMUNICATION DATED
                   31.10.2012

EXHIBIT P6         THE PHOTOCOPY OF THE REQUEST SUBMITTED
                   BY THE PETITIONER

EXHIBIT P7         THE PHOTOCOPY OF THE LIABILITY
                   CERTIFICATE

EXHIBIT P8         THE PHOTOCOPY OF THE LIABILITY
                   CERTIFICATE

EXHIBIT P9         THE PHOTOCOPY OF THE REPRESENTATION
                   DATED 1.6.2012

RESPONDENTS'
                   NIL
EXHIBITS:

                                              //TRUE COPY//

                                              P.A. TO JUDGE