Raji B.S. vs The Director Of Higher Secondary ...
2021 Latest Caselaw 7038 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     MONDAY, THE 01ST DAY OF MARCH 2021 / 10TH PHALGUNA, 1942

                      WP(C).No.9806 OF 2012(A)

PETITIONER:
              RAJI B.S., W/O. GIREESH K.G., GIRI BHAVAN, KURAMBALA,
              PANDALAM. (HIGHER SECONDARY SCHOOL TEACHER (ENGLISH)
              DEVASWOM BOARD HIGHER SECONDARY SCHOOL, PERUMALA).

              SRI.S.SUBHASH CHAND
              SRI.SHINDO VARGHESE

RESPONDENTS:
       1     THE DIRECTOR OF HIGHER SECONDARY EDUCATION,
             OFFICE OF THE DIRECTOR OF HIGHER SECONDARY EDUCATION,
             THIRUVANANTHAPURAM-695 001.

      2       REGIONAL DEPUTY DIRECTOR
              OFFICE OF THE REGIONAL DEPUTY DIRECTOR OF HIGHER
              SECONDARY EDUCATION, CORPORATION BUILDINGS,
              THIRUVANANTHAPURAM-695 001.

      3       THE CORPORATE MANAGER
              TRAVANCORE DEVASWOM BOARD SCHOOLS/SECRETARY,
              TRAVANCORE DEVASWOM BOARD, DEVASWOM BUILDINGS,
              NANDHANCODE, THIRUVANANTHAPURAM-695 003.

      4       MALINI DEVI S., W/O. N.KRISHNAN MOOTHATHU, HIGHER
              SECONDARY SCHOOL TEACHER (ENGLISH), DEVASWOM BOARD
              HIGHER SECONDARY SCHOOL,CHERIYANADU, CHENGANNOOR
              TALUK, ALAPPUZHA DISTRICT. (KARIKKA MADOM, HARIPPAD
              VILLAGE, MANNARASSALA P.O., KARTHIKAPPALLY TALUK,
              ALAPPUZHA DISTRICT).

      5       TRAVANCORE DEVASWOM BOARD
              OFFICE OF THE TRAVANCORE DEVASWOM BOARD, DEVASWOM
              BUILDING, NANDHANCODE, THIRUVANANTHAPURAM,
              REPRESENTED BY ITS SECRETARY.

              SRI.G.BIJU
              SRI.G.BENO
              SMT.S.CHYTHANYA
              SRI.M.V.S.NAMBOOTHIRI, SC.
              SRI. P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
01.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.9806 OF 2012(A)

                                     2



                              JUDGMENT

Dated this the 1st day of March 2021

The petitioner has filed this writ petition in the year 2012,

seeking a direction to respondents 1 to 3 to permit her to

continue as a Higher Secondary School Teacher, in the

"Devaswom Board Higher Secondary School", Parumala; and

for a declaration that she is not liable to be transferred till she

completes three years in service.

2. It is evident that, by the efflux of more than eight years

when this matter has been pending before this Court, the

prayers sought for by the petitioner have either become

infructuous or have now become incapable of being granted by

this Court. This is more so because I do not see that the

petitioner had been granted any interim order by this Court.

In the afore circumstances, I close this writ petition

without any further orders, finding it to have become

infructuous.

                                         Sd/- DEVAN RAMACHANDRAN

    Stu                                           JUDGE