Fathima Bind Subair vs University Of Kerala
2021 Latest Caselaw 22064 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    WEDNESDAY, THE 3RD DAY OF NOVEMBER 2021 / 12TH KARTHIKA, 1943
                         WP(C) NO. 37328 OF 2018
PETITIONER:

              FATHIMA BIND SUBAIR
              AGED 27 YEARS
              D/O SUBAIRKUTY,
              MALARVADI, BHARAT NAGAR 69A,
              CHANDANATHOPE P.O.
              KOLLAM-691014.

         BY ADVS.
               SOORAJ T.ELENJICKAL
               SRI.K.ARJUN VENUGOPAL
               SMT.V.A.HARITHA
               SRI.SIDHARTH B PRASAD
               SRI.R.NANDAGOPAL
               KUM.GAYATHRI MURALEEDHARAN



RESPONDENTS:

     1        UNIVERSITY OF KERALA
              THIRUVANANTHAPURAM REPRESENTED BY ITS REGISTRAR,
              UNIVERSITY OF KERALA
              THIRUVANANTHAPURAM-695034.

     2        THE REGISTRAR,
              UNIVERSITY OF KERALA, THIRUVANANTHAPURAM695034.

     3        THE CONTROLLER OF EXAMINATION,
              UNIVERSITY OF KERALA, THIRUVANANTHPAURAM, PIN-695034.

              SRI.THOMAS ABRAHAM, SC, UNIVERSITY OF KERALA


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) 37328/2018                  2




                            JUDGMENT

The learned counsel for the petitioner submits that the writ

petition has become infructuous. Accordingly, the writ petition is

dismissed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE spc/