Indirabhai R vs State Of Kerala
2021 Latest Caselaw 9559 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

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

                       WP(C).No.6945 OF 2018(P)


PETITIONER:

               INDIRABHAI R, W/O.SREEKUMAR P.C.,
               AGED 55 YEARS, SWATHY HOUSE, KODUR P.O.,
               MALAPPURAM DISTRICT, PIN-676504,
               PRESENTLY WORKING AS HEADMISTRESS,
               I.K.T. H.S.S., CHERUKULAMBA,
               VATTALOOR P.O.-676507,
               MALAPPURAM DISTRICT.

               BY ADVS.
               SRI.SANTHEEP ANKARATH
               SRI.ARUN MATHEW VADAKKAN

RESPONDENTS:

      1        STATE OF KERALA,
               REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
               DEPARTMENT OF GENERAL EDUCATION, SECRETARIAT,
               THIRUVANANTHAPURAM-695033.

      2        DIRECTOR OF PUBLIC INSTRUCTIONS,
               JAGATHY, THIRUVANANTHAPURAM-695014.

      3        DISTRICT EDUCATIONAL OFFICER,
               CIVIL STATION, MALAPPURAM-676505.

      4        MANAGER, I.K.T. H.S.S., CHERUKULAMBA,
               VATTALOOR P.O.-676507, MALAPPURAM DISTRICT.

               BY ADVS. SRI.P.VENUGOPAL
                        SRI.V.A.VINOD
                        SRI.P.M.MANOJ, SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
22.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.6945 OF 2018(P)

                           -2-


                       JUDGMENT

Dated this the 22nd day of March 2021

It is submitted by the learned counsel for

the petitioner that the writ petition has become

infructuous by efflux of time and that he is not

pressing the same.

The writ petition is, therefore, closed as

having become infructuous.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv