Sandra Jayan(Minor) vs State Of Kerala
2021 Latest Caselaw 21530 Ker

W. P. (C) No. 22026 of 2014       -1-


              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
   FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                      WP(C) NO. 22026 OF 2014
  PETITIONER/S:

              SANDRA JAYAN(MINOR)
              REP BY GUARDIAN, ASHA JAYAN, HOUSE NO.150,
              PANIKULAM (H), THYKOODAM, VYTILA PO, COCHIN - 682
              019
              BY ADVS.
              SRI.T.RAVIKUMAR
              SMT.ANJU P.NAIR


  RESPONDENT/S:

      1       STATE OF KERALA
              REP BY THE SECRETARY, EDUCATIONAL DEPARTMENT,
              TRIVANDRUM
      2       JAWAHARLAL COLLEGE OF ENGINEERING AND TECHNOLOGY
              APPROVED BY AICTE NEW DELHI AND AFFILIATED TO
              UNIVERSITY OF CALICUT LAKKADI, MANGALAM POST,
              OTTAPPALAM, KERALA, REP BY THE ADMINISTRATIVE
              OFFICER
  OTHER PRESENT:

              SRI.ROBINRAJ.M.K,SPECIAL 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. 22026 of 2014           -2-


                              JUDGMENT

This writ petition is filed by the petitioner seeking the following

reliefs:-

"i. to direct that education concession to be granted to the petitioner for the academic year 2014-2018."

2. From the primary relief sought for, it is categorically clear

that the petitioner has sought for extension of the educational

concession to other backward communities for the academic year

2014-2018.

Admittedly, the writ petition was pending before this Court from

the year 2014 without securing any interim orders. The pleadings and

relief shows that the subject issues raised in the writ petition have

virtually become infructuous.

Accordingly, writ petition is dismissed as infructuous.

Sd/-

SHAJI P. CHALY JUDGE Eb ///TRUE COPY/// P. A. TO JUDGE