Citation : 2021 Latest Caselaw 22279 Ker
Judgement Date : 5 November, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
WP(C) NO. 21152 OF 2011
PETITIONER/S:
1 DIVYA K.UTHARAN & ANOTHER
D/O. K.K.UTHARAN, KALLARAKKAL HOUSE,, PIZHALA
P.O., ERNAKULAM.
2 ANIRUDH M.K. AGED 24 YEARS SO.
M.K.KISHOR, MADATHUNGAL HOUSE, NAYARAMBALAM
P.O.,, PIN-682 509.
BY ADV SRI.N.C.JOSEPH
RESPONDENT/S:
1 STATE OF KERALA AND OTHERS
CHIEF SECRETARY, GOVT. SECRETARIAT,,
THIRUVANANTHAPURAM- 695 001
2 DIRECTOR EDUCATION SCHEDULED CASTE
DEVELOPMENT DEPARTMENT, THIRUVANANTHAPURAM-695
001
3 DISTRICT OFFICER
SCHEDULED CASTE DEVELOPMENT OFFICE,,
PAZHAVANGADY CHURCH ROAD, ALAPPUZHA-688500
OTHER PRESENT:
SRI.M.K.ROBINRAJ, SPL.GP(SC/ST)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.11.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-2-
W.P.(C). No. 21152 of 2011
P.V.KUNHIKRISHNAN, J.
==============================================================
W.P.(C) No.21152 of 2011
===================================================================================
Dated this the 5th day of November, 2021
JUDGMENT
When this writ petition came up for consideration, the
learned Special Government Pleader submitted that the matter
is infructuous.
Therefore, the writ petition is dismissed as infructuous.
Sd/-
P.V.KUNHIKRISHNAN JUDGE das
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