Vivekananda Educational Trust vs State Of Kerala
2021 Latest Caselaw 21253 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 28TH DAY OF OCTOBER 2021 / 6TH KARTHIKA, 1943
                    WP(C) NO. 25775 OF 2019
PETITIONER:

         VIVEKANANDA EDUCATIONAL TRUST,
         MINI MANDIRAM BUILDINGS,NEDUMKUNNAM.P.O,
         KOTTAYAM DISTRICT-686542,
         REPRESENTED BY ITS CHAIRMAN.

         BY ADVS.
         SRI.TONY GEORGE KANNANTHANAM (SR.)
         SRI.THOMAS GEORGE KANNANTHANAM
         SRI.ALEX GEORGE (CHAMAPPARAYIL)


RESPONDENTS:

    1    STATE OF KERALA,
         REPRESENTED BY THE ADDITIONAL CHIEF
         SECRETARY TO GOVERNMENT,
         HEALTH AND FAMILY WELFARE DEPARTMENT,
         GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM-695001.
    2    THE DIRECTOR OF MEDICAL EDUCATION,
         DIRECTORATE OF MEDICAL EDUCATION,
         MEDICAL COLLEGE.P.O,
         THIRUVANANTHAPURAM-695014.
    3    THE BOARD OF D.PHARM EXAMINATIONS,
         REPRESENTED BY ITS CHAIRMAN,
         OFFICE OF THE DIRECTORATE OF MEDICAL EDUCATION,
         MEDICAL COLLEGE.P.O,
         THIRUVANANTHAPURAM-695014.
    4    LBS CENTRE FOR SCIENCE AND TECHNOLOGY,
         REPRESENTED BY ITS DIRECTOR,
         NANDAVANAM, PALAYAM,
         TRIVANDRUM-695033.

         BY ADV SMT.SHAMEENA SALAHUDHEEN, SC
         SMT.PRINCY XAVIER, SR. GOVERNMENT PLEADER

     THIS WRIT PETITION       (CIVIL) HAVING COME UP    FOR
ADMISSION ON 28.10.2021,      THE COURT ON THE SAME     DAY
DELIVERED THE FOLLOWING:
 WP(C) No.25775/2019
                                 :2 :




                         JUDGMENT

~~~~~~~~~

Dated this the 28th day of October, 2021

Learned counsel for the petitioner submits that due

to subsequent events, the writ petition has become

infructuous. Accordingly, the writ petition is dismissed as

infructuous.

Sd/-

N. NAGARESH, JUDGE

aks/28.10.2021