Sinu Sebastian vs State Of Kerala
2022 Latest Caselaw 9913 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                              &
          THE HONOURABLE MRS. JUSTICE C.S. SUDHA
WEDNESDAY, THE 31ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944
                    WA NO. 1321 OF 2021
AGAINST THE JUDGMENT IN WP(C) 20378/2021 DATED 28.09.2021
                  OF HIGH COURT OF KERALA


APPELLANT/PETITIONER:


          SINU SEBASTIAN
          AGED 36 YEARS,W/O BINISH JOSE,
          HIGHER SECONDARY SCHOOL TEACHER (JUNIOR),
          (COMPUTER APPLICATION), ST.THOMAS HIGHER
          SECONDARY SCHOOL, THANKAMANY IDUKKI DISTRICT-
          685609.
          BY ADVS.
          V.A.MUHAMMED
          M.SAJJAD
RESPONDENTS/RESPONDENTS:


    1     THE STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
          GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE
          II, THIRUVANANTHAPURAM-695001.
    2     THE DIRECTOR OF GENERAL EDUCATION, (HIGHER
          SECONDARY WING)
          HOUSING BOARD BUILDINGS, SANTHI NAGAR,
          THIRUVANANTHAPURAM-695001.
    3     THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
          EDCUCATION
          VAYASKARAKUNNU, KOTTAYAM -686001.
    4     THE CORPORTE MANAGER
          ARCH DIOCESE OF IDUKKI, KRIMPAN, THANKAMANY
          IDUKKI DISTRICT-685609.
    5     THE PRINCIPAL
          ST.THOMAS HIGHER SECONDARY SCHOOL, THANKAMANY
          IDUKKI DISRTICT-685609.
 Writ Appeal No. 1321 of 2021          2



             BY ADVS.
             MATHEW BOB KURIAN
             K.T.THOMAS
             K.G.SAROJINI, GOVERNMENT PLEADER


       THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
31.08.2022,      THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 Writ Appeal No. 1321 of 2021               3




                P.B.SURESH KUMAR & C.S.SUDHA, JJ.
                   -----------------------------------------------
                       Writ Appeal No.1321 of 2021
                   -----------------------------------------------
              Dated this the 31st day of August, 2022.


                                   JUDGMENT

The learned counsel for the appellant submits that in the

light of the order passed by the Government bearing

No.4093/2022/GEDN dated 13.07.2022, the writ appeal has become

infructuous and the same can, therefore, be closed.

In the light of the submission made by the learned

counsel for the appellant, the writ appeal is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Sd/-

C.S.SUDHA, JUDGE.

Mn

APPENDIX OF WA 1321/2021

PETITIONER ANNEXURES Annexure 1 TRUE COPY OF THE INTERIM ORDER IN WPC NO.32474/2019 DATED 29.11.2019. Annexure 2 TRUE COPY OF THE INTERIM ORDER IN I.A.NO.1/2020 IN WPC NO.32474/2019 DATED 25.08.2020.