The Manager vs State Of Kerala Represented By The ...
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               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943

                      WP(C).No.20435 OF 2011(D)


PETITIONER:

               THE MANAGER, KIZHAKKEN OTHERA LOWER
               PRIMARY SCHOOL, OTHERA.P.O., THIRUVALLA,
               (P.K.GOPALAKRISHNAN NAIR, S/O.C.N.GOVINDA
               PILLAI, LEKSHMI VILAS, OTHERA P.O.THIRUVALLA).

               BY ADVS.SRI.S.SUBHASH CHAND
               SMT.V.AJITHA
               SMT.K.RAJANI

RESPONDENTS:

      1        STATE OF KERALA REPRESENTED BY THE PRINCIPAL
               SECRETARY TO GOVERNMENT, DEPARTMENT OF GENERAL
               EDUCATION(L), GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM 695001.

      2        THE DISTRICT EDUCATIONAL OFFICER, OFFICE OF
               THE DISTRICT EDUCATIONAL OFFICER, THIRUVALLA.

      3        THE ASSISTANT EDUCATIONAL OFFICER, OFFICE OF
               THE ASSISTANTNT EDUCATIONAL OFFICER, PULLAD.

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

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
24.03.2021 ALONG WITH WP(C).22356/2011(T), THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 WPC 20435/11 & 22356/11               2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

              THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943

                           WP(C).No.22356 OF 2011


PETITIONER:

                   PARVATHY.G.NAIR, W/O. VINOD P. PANICKER,
                   LAKSHMI VILASAM, OTHERA.P.O, THIRUVALLA
                   (LOWER PRIMARY SCHOOL, ASSISTANT (ON LEAVE),
                   KIZHAKKEN OTHERA, LOWER PRIMARY SCHOOL,
                   OTHERA.P.O. THIRUVALLA.

                   BY ADVS. SRI.S.SUBHASH CHAND
                   SMT.V.AJITHA
                   SMT.K.RAJANI

RESPONDENTS:

         1         THE STATE OF KERALA PRINCIPAL SECRETARY
                   TO GOVERNMENT, DEPARTMENT OF EDUCATION (L),
                   GOVT. SECRETARIAT, THIRUVANANTHAPURAM-695 001.

         2         THE DISTRICT EDUCATIONAL OFFICER, OFFICE OF
                   THE DISTRICT EDUCATIONAL OFFICER,
                   THIRUVALLA - 689 101.

         3         THE ASSISTANT EDUCATIONAL OFFICER, OFFICE
                   OF THE ASSISTANT EDUCATIONAL OFFICR,
                   PULLAD-689 548.

         4         THE HEADMISTRESS TEACHER-IN-CHARGE
                   KIZHAKKEN OTHERA LOWER PRIMARY SCHOOL,
                   OTHERA.P.O, THIRUVALLA - 689 101.


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
24.03.2021 ALONG WITH WP(C).20435/2011(D), THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 WPC 20435/11 & 22356/11              3




                               JUDGMENT

[ WP(C).20435/2011, WP(C).22356/2011 ]

Dated this the 24th day of March 2021

It is submitted by the learned counsel for the petitioners that

these writ petitions have become infructuous by efflux of time and

that he is not pressing the same. These writ petitions are, therefore,

dismissed as having become infructuous.

Sd/-

Devan Ramachandran, Judge tkv