Sara Jaimol Alias (Minor) vs State Of Kerala
2022 Latest Caselaw 439 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
                       WP(C) NO. 1341 OF 2017
PETITIONER/S:

               SARA JAIMOL ALIAS (MINOR)
               D/O. P.M.ALIAS, PARUVELIKUDY HOUSE, MARKET.P.O.,
               EAST KADATHY, REP. BY HER MOTHER & GUARDIAN
               JAIMOL ALIAS, PARUVELIKUDY HOUSE,EAST KADATHY.
               BY ADVS.
               SRI.SAIBY JOSE KIDANGOOR
               SRI.BENNY ANTONY PAREL
               SRI.R.LAIJU
               SRI.MATHEWS RAJU
               SRI.P.M.MOHAMMED SALIH
               SMT.S.SIBHA


RESPONDENT/S:
    1    STATE OF KERALA
         REP. BY ITS SECRETARY, GENERAL EDUCATION
         DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-
         695001.
    2          KERAL SCHOOL KALOLSAVAM 2016-2017
               REP. BY ITS DIRECTOR OF PUBLIC INSTRUCTIONS,
               THIRUVANANTHAPURAM-695001.
    3          APPEAL COMMITTEE
               ERNAKULAM REVENUE DISTRICT SCHOOL KALOLSAVAM
               2016-2017. REP.BY ITS CHAIRMAN DEPUTY
               DIRECTOR(EDUCATION), ERNAKULAM, KAKKANAD KOCHI-
               30.

OTHER PRESENT:
         SMT.G.SHEEBA, GP

        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   13.01.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                     -2-
W.P.(C). No. 1341 of 2017



                            P.V.KUNHIKRISHNAN, J.
                              =================================================

                              W.P.(C).No.1341 of 2017
                        =============================================================

                  Dated this the 13th day of January, 2022

                                        JUDGMENT

The learned counsel for the petitioner submitted that the

matter has become infructuous.

Therefore, this writ petition is dismissed as infructuous.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No. 1341 of 2017

APPENDIX OF WP(C) 1341/2017

PETITIONER EXHIBITS P1 A TRUE COPY OF THE ORDER ISSUED BY 3RD RESPONDENT 07-01-2017 P2 A TRUE COPIES OF THE PHOTOGRAPHS P3 A TRUE COPY OF RESULT PUBLISHED IN THE OFFICIAL WEBSITE OF KERALA SCHOOL KALOLSAVAM ERNAKULAM