Bindu.T.C vs The State Of Kerala And 4 Others
2021 Latest Caselaw 22247 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
                         WP(C) NO. 395 OF 2010
PETITIONER/S:

          BINDU.T.C., KUNIYIL HOUSE, VIKAS NAGAR
          KAPPAD P.O., CHEMANCHERRY, QUILANDY,,
          KOZHIKODE DISTRICT.

          BY ADVS.
          SRI.P.K.VIJAYAMOHANAN
          SRI.ALAN PAPALI
          SMT.ANITHA MATHAI MUTHIRENTHY
          SRI.GILBERT GEORGE CORREYA
          SRI.NISHIL.P.S.



RESPONDENT/S:

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

    2     THE DEPUTY DIRECTOR OF EDUCATION
          KOZHIKODE.

    3     THE DISTRICT EDUCATIONAL OFFICER
          KOZHIKODE.

    4     THE MANAGER P.V.S. HIGH SCHOOL
          ERANHIKKAL P.O., KOZHIKODE.

    5     SMT.MEHIJABI T.K. T.N.HOUSE
          ANNASSERY P.O., PIN - 673 317,,
          KOZHIKODE DISTRICT.

          BY ADVS.
          GOVERNMENT PLEADER SRI.K.M.FAIZAL
          SRI.BIJU ABRAHAM
          SRI.B.G.BHASKAR


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 395 OF 2010         ..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 SB/05/11/2021