The Corporate Manager, ... vs The State Of Kerala
2022 Latest Caselaw 9642 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
  THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944

                  WP(C) NO. 41565 OF 2017

PETITIONER/S:

           THE CORPORATE MANAGER, T.D.SCHOOLS
           THURAVOOR, ALAPPUZHA DISTRICT.

           BY ADVS.
           SRI.V.A.MUHAMMED
           SRI.V.RAJASEKHARAN NAIR

RESPONDENT/S:

    1      THE STATE OF KERALA
           REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
           GENERAL EDUCATION DEPARTMENT,
           SECRETARIAT,THIRUVANANTHAPURAM - 695 001.

    2      THE DIRECTOR OF HIGHER SECONDARY EDUCATION
           HOUSING BOARD BUILDINGS,
           SANTHI NAGAR,THIRUVANANTHAPURAM - 695 001.


           SMT ANIMA M GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 41565 OF 2017

                                       2


                                 JUDGMENT

When this writ petition was taken up, the learned counsel appearing

for the petitioner submitted that the reliefs sought for in the writ petition

have become infructuous.

This writ petition is closed as infructuous.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

avs WP(C) NO. 41565 OF 2017

APPENDIX OF WP(C) 41565/2017

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGE OF THE PROSPECTUS.

EXHIBIT P2 TRUE COPY OF THE PETITION FILED BEFORE THE GOVERNMENT DATED 25/06/2016.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT IN WPC NO.21655/2017-F DATED 10/07/2017.

EXHIBIT P4 TRUE COPY OF THE GO (RT) NO.4517/2017/G.EDN. DATED 22/11/2017 OF THE GOVERNMENT.