E.T.Mini vs State Of Kerala
2021 Latest Caselaw 9555 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

       MONDAY, THE 22ND DAY OF MARCH 2021 / 1ST CHAITHRA, 1943

                        WP(C).No.24300 OF 2011(J)


PETITIONER:

               E.T.MINI, P.D.TEACHER
               GOVERNMENT U.P.SCHOOL, METHALA, KANDAMKULAM P.O,
               KODUNGALLOOR,RESIDING AT KALATHIL HOUSE, GOTHURUTH,
               NORTH PARUR,ERNAKULAM DISTRICT.

               BY ADV. SHRI.M.V.S.NAMPOOTHIRY

RESPONDENTS:

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

      2        THE DEPUTY DIRECTOR OF EDUCATION
               THRISSUR, PIN-680 001.

      3        THE ASSISTANT EDUCATIONAL OFFICER
               KODUNGALLOOR- 680 664.

      4        SRI.E.P.DAVIS, HEADMASTER
               G.L.P.S KUPRAVALLY,THRISSUR 680 001.

               GOVERNMENT PLEADER-SMT.REKHA C. NAIR


       THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
  ON 22.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
  FOLLOWING:
 W.P.(C).24300/2011                   2




                           JUDGMENT

The learned counsel for the petitioner submits that the matter

has become infructuous. Accordingly, the writ petition is dismissed

as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE