Padmaja N. vs State Of Kerala
2021 Latest Caselaw 7150 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.9097 OF 2012(J)


PETITIONER:

               PADMAJA N., AGED 37 YEARS, W/O.JAYAKUMAR,
               FULL TIME MENIAL, YOGINI MATHA GIRLS HIGH SCHOOL,
               KOOLENKODE, PALAKKAD DISTRICT-678506.

               BY ADVS.
               SRI.ELVIN PETER P.J.
               SRI.K.R.GANESH
               SRI.T.G.SUNIL (PRANAVAM)

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY THE SECRETARY TO GOVERNMENT,
               GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695001.

      2        THE DIRECTOR OF PUBLIC INSTRUCTIONS
               THIRUVANANTHAPURAM-14.

      3        THE DISTRICT EDUCATIONAL OFFICER
               PALAKKAD DISTRICT-678014.

      4        THE MANAGER, YOGINI MATHA GIRLS HIGH SCHOOL,
               KOLLENGODE, PALAKKAD DISTRICT-678506.

      5        V.G. VALSALA
               HIGH SCHOOL ASSISTANT(ENGLISH) YOGINI MATHA GIRLS
               HIGH SCHOOL, KOLLAMKODE, PALAKKAD DISTRICT-678506.

               SRI.K.E.HAMZA
               SRI.V.A.MUHAMMED
               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.9097 OF 2012(J)

                                   2




                              JUDGMENT

Dated this the 1st day of March 2021

The learned counsel for the petitioner submits that this

writ petition has become infructuous. Hence, this writ

petition is dismissed as infructuous.

                                       Sd/- DEVAN RAMACHANDRAN

    stu                                         JUDGE