The Corporate Manager vs The District Educational Officer
2021 Latest Caselaw 13447 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. 222 OF 2012

PETITIONER:

               THE CORPORATE MANAGER
               AGED 55 YEARS,VIMALA PROVICE CORPORATE EDUCATIONAL
               AGENCY,ERNAKULAM,KOCHI-682 035.

               BY ADV SRI.ROY CHACKO



RESPONDENTS:

     1         THE DISTRICT EDUCATIONAL OFFICER
               ERNAKULAM-682031.

     2         THE ASSISTANT EDUCATIONAL OFFICER
               ERNAKULAM-682031.


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. 222 OF 2012

                                     2




                              JUDGMENT

The learned counsel for the petitioner submits that pending

this lis, the petitioner has obtained all the reliefs prayed for and

therefore, that this writ petition is not pressed.

This writ petition is thus dismissed as having been not

pressed.

SD/-

DEVAN RAMACHANDRAN JUDGE rp