Jyothi Lakshmi.T. Aged 32 Years vs State Of Kerala Represented By The ...
2021 Latest Caselaw 7337 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    TUESDAY, THE 02ND DAY OF MARCH 2021 / 11TH PHALGUNA, 1942

                     WP(C).No.27557 OF 2012(T)


PETITIONER:

              JYOTHI LAKSHMI.T. AGED 32 YEARS
              D/O K.VIJAYN PILLAI, KADAKATH KIZHAKKETHIL,
              KUDASSANAD P.O., PANDALAM, ALAPPUZHA DISTRICT.

              BY ADV. SRI.PAULSON THOMAS

RESPONDENT:

              STATE OF KERALA REPRESENTED BY THE SECRETARY,
              GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
              THIRUVANANTHAPURAM-695 001.

              BY SRI. P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
02.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 27557/12                         2




                               JUDGMENT

Dated this the 2nd day of March 2021

The petitioner has approached this Court seeking that

Government be directed to amend Chapter XXXII of the Kerala

Education Rules (KER) in terms of Exhibit P2 decision taken by them.

2. I notice that this writ petition was filed as early as in the

year 2012 and that it has remained on the files of this Court after

21.11.2012, the date on which it was admitted, without any further

orders being secured by the petitioner.

3. I am, therefore, of the view that by efflux of more than

eight years, the prayers sought for by the petitioner have either

become infructuous or stale.

4. I also must record that when this matter was called today,

there was no representation for the petitioner and this leads to the

fortification of my suspicion as above.

In the afore circumstances, this writ petition is dismissed,

finding it to have become infructuous.

Sd/-

Devan Ramachandran, Judge tkv