T. Vasudha vs University Of Kerala
2021 Latest Caselaw 22256 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. 24480 OF 2014
PETITIONER:

          T. VASUDHA
          AGED 46 YEARS
          D/O. M.J.UNNI NAIR, NANDANAM, CRA A 27, AYODYA NAGAR
          SREEKARYAM P.O., THIRUVANANTHAPURAM, ASST. LIBRARIAN
          GR.I, UNIVERSITY OF KERALA.

          BY ADV SRI.M.S.RADHAKRISHNAN NAIR


RESPONDENTS:

    1     UNIVERSITY OF KERALA
          REPRESENTED BY ITS REGISTRAR, PALAYAM,
          THIRUVANANTHAPURAM - 695 034.

    2     THE VICE CHANCELLOR
          UNIVERSITY OF KERALA, PALAYAM,
          THIRUVANANTHAPURAM - 695 034.

    3     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY,
          HIGHER EDUCATION DEPARTMENT,
          THIRUVANANTHAPURAM - 695 001.

    4     UNIVERSITY GRANT COMMISSION
          REPRESENTED BY ITS SECRETARY, BAHADUR SHAH 2 AFAR MARG,
          NEW DELHI - 110 002.

          BY ADVS.
          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. 24480 OF 2014
                                    2


                              JUDGMENT

The learned counsel for the petitioner submits that in view

of subsequent developments the writ petition has become

infructuous. Accordingly, the writ petition is dismissed as

infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE nak