Manjusha K vs State Of Kerala
2022 Latest Caselaw 1998 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
   THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                  &
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
                        WA NO. 74 OF 2022


APPELLANT/PETITIONER:

            MANJUSHA K, AGED 32 YEARS
            W/O.T.SHAJI, SHAJINIVAS, CHAYYOM P.O,
            NEELESHWARAM, KASARGODE DISTRICT - 671314
            BY ADVS.
            V.HARISH
            RAJAN VISHNURAJ

RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY ITS SECRETARY,
            DEPARTMENT OF GENERAL EDUCATION,
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-
            695001
    2       DIRECTOR OF GENERAL EDUCATION
            DIRECTORATE OF GENERAL EDUCATION,
            JAGATHI, THIRUVANANTHAPURAM DISTRICT -695014
    3       THE DEPUTY DIRECTOR OF EDUCATION
            CIVIL STATION, KASARAGOD DISTRICT- 671123
    4       THE DISTRICT EDUCATION OFFICER
            MINI CIVIL STATION, KANHANGAD,
            KASARAGOD DISTRICT - 671315
    5       THE MANAGER
            RAJAS AIDED LOWER PRIMARY (A.L.P) SCHOOL,
            ACHAMTHURUTHI, ACHAMTHURUTHI P.O,
            CHERUVATHUR VIA, KASARAGOD DISTRICT
            KASARGOD, PIN - 671313
            BY SRI.BIJOY CHANDRAN, GOVERNMENT PLEADER

     THIS    WRIT   APPEAL   HAVING   COME   UP   FOR   ADMISSION   ON
18.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WA No.74 of 2022
                                       2




    A.K.JAYASANKARAN NAMBIAR & MOHAMMED NIAS C.P., JJ
          ------------------------------------------------------------------
                                WA No.74 of 2022
                         --------------------------------------------
                  Dated this the 18th day of February, 2022


                                 JUDGMENT

A.K.Jayasankaran Nambiar, J.

The learned Government Pleader has produced a letter

issued by the State Government along with a memo. A perusal of the

contents of the letter would reveal that the grievance projected in

the writ appeal does not survive. Taking note of the said submission,

the writ appeal is closed as infructuous.

Sd/-

A.K.JAYASANKARAN NAMBIAR, JUDGE

Sd/-

MOHAMMED NIAS C.P., JUDGE dlk 18.2.22