Mandeep R vs The District Educational Officer
2021 Latest Caselaw 13444 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

           MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943

                             WP(C) NO. 1301 OF 2011

PETITIONERS:

     1         MANDEEP R
               M.M.HIGH SCHOOL, NEW MAHE, THALASSERY,, KANNUR DISTRICT.

     2         SIRAJ V, UPSA
               M.M.HIGH SCHOOL, NEW MAHE,, THALASSERY, KANNUR DISTRICT.

               BY ADVS.
               SRI.M.SASINDRAN
               SRI.V.VENUGOPAL



RESPONDENTS:

     1         THE DISTRICT EDUCATIONAL OFFICER
               THALASSERY, KANNUR DISTRICT.

     2         THE DEPUTY DIRECTOR OF EDUCATION
               KANNUR.

     3         THE MANAGER M.M.HIGH SCHOOL
               NEW MAHE, KANNUR DISTRICT.

     4         THE HEADMASTER
               M.M.HIGH SCHOOL,NEW MAHE, KANNUR DISTRICT.


OTHER PRESENT:

               SRI. P.M.MANOJ - SR. GP



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 28.06.2021, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 1301 OF 2011

                                    2




                             JUDGMENT

This matter has been pending before this Court for the last

more than ten years.

2. When this matter was called today, it was suggested on

behalf of the the respondents that during the time when this

matter was pending, the petitioners may have already obtained

approval in service.

3. The learned counsel for the petitioners was unable to

affirm or contest this because he says that he has not been able to

contact his clients.

In the afore circumstances, I close this writ petition without

any further orders; however, leaving liberty to the petitioners to

seek a rehearing if it is so become warranted.

SD/-

DEVAN RAMACHANDRAN JUDGE rp