Corporate Manager And Another vs Government Of Kerala And Another
2022 Latest Caselaw 12335 Ker

WP(C) NO. 1166 OF 2011                   1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944
                               WP(C) NO. 1166 OF 2011
PETITIONER/S:

      1        CORPORATE MANAGER AND ANOTHER
               CORPORATE EDUCATIONAL AGENCY,, DIOCESE OF
               VIJAYAPURAM, KOTTAYAM,, KANJIKUZHI P.O., PIN - 686
               004.

      2        JOHNY NICHOLAS SO.NICHOLAS
               PAREMADATHIL HOUSE, SINGUKANDAM,, SOORYANELLI
               P.O.,PIN - 685 618.

               BY ADVS.
               SRI.V.M.KURIAN
               SRI.MATHEW B. KURIAN
               SRI.K.T.THOMAS



RESPONDENT/S:

      1        GOVERNMENT OF KERALA REPRESENTED BY
               SECRETARY TO GOVERNMENT,, GENERAL EDUCATION
               DEPARTMENT,, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM P.O.,, PIN - 695 001.

      2        THE DISTRICT EDUCATIONAL OFFICER
               KATTAPPANA, IDUKKI DISTRICT,, KATTAPPANA P.O., PIN -
               685 508.

               SRI.K.M.FAISAL, GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    22.12.2022,        THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 1166 OF 2011          2




                      P.V.KUNHIKRISHNAN, J
                  ---------------------------------------
                     W.P.(C) No. 1166 of 2011
                   --------------------------------------
            Dated this the 22nd day of December, 2022


                            JUDGMENT

The counsel for the petitioner submitted that the prayers

in the writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS