Ashiely S.James vs Kerala University
2021 Latest Caselaw 22254 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. 32727 OF 2017
PETITIONER/S:

    1     ASHIELY S.JAMES
          D/O. JAMES ABRAHAM, H.NO.131, KANTA SHRAWAN,
          JAIRAM ESTATE, VRINDAVAN NAGAR, BHOPAL, M.P.STATE,
          PRESENTLY RESIDING AT OLLIKKARA HOUSE, TC 20/192/14,
          MELARANOOR, KARAMANA (P.O),
          THIRUVANANTHAPURAM - 695 002.

    2     ARCHANA LOUIS, D/O. LOUIS THOMAS,
          AYYANETH, MARY SADANAM, AGRA 28 C, NALANCHIRA,
          THIRUVANANTHAPURAM - 695 015.

          BY ADV SMT.K.V.BHADRA KUMARI



RESPONDENT/S:

    1     KERALA UNIVERSITY
          REPRESENTED BY ITS REGISTRAR, KARYAVATTOM,
          THIRUVANANTHAPURAM.

    2     REGISTRAR
          UNIVERSITY OF KERALA, KARYAVATTOM, THIRUVANANTHAPURAM.

 *ADDL.R3 LAYOLA COLLEGE, SREEKARYAM,
          THIRUVANANTHAPURAM
          (*ADDL.R3 IS IMPLEADED SUO MOTU AS PER ORDER
          DTD.13.10.17 IN WPC NO.32727/17)

          BY ADV SRI.THOMAS ABRAHAM, SC, UNIVERSITY OF KERALA




     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. 32727 OF 2017




                      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