Mariamma Joseph vs State Of Kerala
2021 Latest Caselaw 21466 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                      THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN

         FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943

                               WP(C) NO. 15890 OF 2011

PETITIONER:

               MARIAMMA JOSEPH,
               AGED 28 YEARS,
               D/O LATE JOSE DAVID,
               KATTIPARAMBIL HOUSE,VAKATHANAM.P.O,,
               KOTTAYAM DISTRICT.

               BY ADV SRI.C.B.SREEKUMAR


RESPONDENTS:

     1         STATE OF KERALA,
               REPRESENTED BY THE SECRETARY TO GOVERNMENT,
               MINISTRY OF EDUCATION,,
               THIRUVANANTHAPURAM. - 695001

     2         THE DIRECTOR OF PUBLIC INSTRUCTION,
               THIRUVANANTHAPURAM. - 695001

     3         THE DEPUTY DIRECTOR OF EDUCATION,
               KOTTAYAM. - 686001

     4         THE DISTRICT EDUCATIONAL OFFICER
               THIRUVALLA. - 689101

     5         CORPORATE MANAGER,
               C.M.S.SCHOOL KOTTAYAM - 686001

               BY ADVS.
               GOVERNMENT PLEADER
               SRI.BABU VARGHESE SR.
               SRI.JOHNSON T. JOHN
               SMT.JOMY ANU ISAAC


OTHER PRESENT:

               SMT.RESHMITHA.R.CHANDRAN - GOVERNMENT PLEADER



      THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON

29.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C)No.15890 of 2011

                                         2



                                JUDGMENT

Dated this the 29th day of October, 2021

In this writ petition, the petitioner espouses a claim under

Rule 51 A and Rule B of the Kerala Education Rules. There was no

representation for the petitioner, when this matter was taken up for

consideration on 25.10.2021 and accordingly, the matter stands posted

today. Today also, there is no representation for the petitioner.

2. Learned counsel for the 5th respondent, Corporate

Manager, submitted that the petitioner was given employment as

UPSA under the 5th respondent way back in the year 2011, which is

stated in the counter affidavit preferred by the 5 th respondent and,

therefore, the instant writ petition has become infructuous.

In the circumstances, this writ petition is closed granting

liberty to the petitioner to approach this Court in case, any cause of

action survives.

Sd/-

C.JAYACHANDRAN JUDGE NR/29/10/2021 W.P(C)No.15890 of 2011

APPENDIX

PETITIONER'S EXHIBITS EXT.P1 PHOTOCOPY OF THE DEATH CERTIFICATE ISSUED BY THE SECRETARY, REGISTRAR OF BIRTHS & DEATHS, VAKATHANAM GRAMA PANCHAYAT DATED 8.1.2006

EXT.P2 PHOTOCPY OF THE LEGAL HEIR-SHIP CERTIFICATE ISSUED BY THE TAHSILDAR, CHANGANASSERY, DATED 6.5.2006 EXT.P3 PHOTOCOPY OF THE APPLICATION

EXT.P4 PHOTOCOPY OF THE REQUEST OF THE PETITIONER DATED 23-11-2010 RESPONDENTS' EXHIBITS

EXHIBIT R5(a) TRUE COPY OF LETTER DATED 4.1.2011

EXHIBIT R5(b) TRUE COPY OF LETTER NO.B6/8762/2010/Ldis DATED 4.3.2011

//TRUE COPY// PA TO JUDGE