Ameena Almas K.N. vs The Director Of Vocational Higher ...
2021 Latest Caselaw 9186 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    THURSDAY, THE 18TH DAY OF MARCH 2021 / 27TH PHALGUNA, 1942

                      WP(C).No.10789 OF 2020(W)


PETITIONER:

               AMEENA ALMAS K.N., AGED 27 YEARS
               D/O. K.R NASEEBULLAH, KOORMATH HOUSE,
               VENMANAD, PAVARATTY P.O, THRISSUR 680 507

               BY ADVS.
               SRI.BABU KARUKAPADATH
               SMT.ARYA RAGHUNATH
               SMT.M.A.VAHEEDA BABU
               SRI.AVINASH P. RAVEENDRAN


RESPONDENTS:

      1        THE DIRECTOR OF VOCATIONAL HIGHER SECONDARY EDUCATION
               DIRECTORATE OF VOCATIONAL HIGHER SECONDARY EDUCATION,
               THIRUVANANTHAPURAM 695 001

      2        THE ASSISTANT DIRECTOR, VOCATIONAL HIGHER SECONDARY
               EDUCATION, V.H.S.C REGIONAL OFFICE, THRISSUR 680 001

      3        THE MANAGER, M.A.S,M.V.H.S.S. VENMANAD, PAVARATTY
               P.O, THRISSUR DISTRICT, PIN 680 507


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

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
18.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 10789/20
                                   2




                              JUDGMENT

The learned counsel for the petitioner -

Smt.M.A.Vaheeda Babu, submitted that since the

petitioner has obtained all reliefs sought for

in this writ petition pending this lis, no

further orders are being sought for.

In the afore circumstances, this Writ

Petition will stand dismissed as having been

not pressed.

Sd/-

                                       DEVAN RAMACHANDRAN
      RR                                     JUDGE