Sarala.S vs The Director, Students ...
2021 Latest Caselaw 21552 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                         WP(C) NO. 1841 OF 2011
PETITIONER:

          SARALA.S.,
          MENTHILERY,
          CHEVAYUR P.O., KOZHIKODE-673 017.

          BY ADVS.
          SRI.R.BINDU (SASTHAMANGALAM)
          SRI.PRASANTH M.P



RESPONDENTS:

    1     THE DIRECTOR, STUDENTS REGISTRATION
          AND EVALUATION DIVISION,
          INDIRA GANDHI NATIOAL OPEN UNIVERSITY,
          MYDHAN GARHI, NEW DELHI-110 068.

    2     THE REGISTRAR,
          STUDENTS REGISTRATION AND EVALUATION DIVISION,
          INDIRA GANDHI NATIONAL OPEN UNIVERSITY,
          MYDHAN GARHI, NEW DELIH-110 068.

    3     THE REGIONAL DIRECTOR
          INDIRA GANDHI NATIONAL OPEN UNIVERSITY, KOCHI-17.

          SRI.P.M.M. NAJEEB KHAN, SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.1841/2011
                          2




              P.V.KUNHIKRISHNAN, J
     --------------------------------------
             W.P.(C)No.1841 of 2011
     --------------------------------------
      Dated this the 29th day of October 2021

                     JUDGMENT

The learned counsel for the petitioner

submitted that the prayer in the writ petition

is infructuous.

Therefore, this writ petition is dismissed

as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM