Athira Rajesh vs State Of Kerala
2022 Latest Caselaw 537 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. 2695 OF 2016
PETITIONER:

            ATHIRA RAJESH
            AGED 39 YEARS
            REPRESENTED BY HER MOTHER BOBBY DILEESH COTTAGE,
            BEACH ROAD, EDAKKAD, KANNUR DISTRICT.
            BY ADV SRI.CIBI THOMAS

RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY THE SECRETARY TO GOVERNMENT,
            GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
            THIRUVANANTHAPURAM-695 001.
    2       THE CONVENOR
            KANNUR REVENUE DISTRICT SCHOOL KALOLSAVAM 2015-16,
            DEPUTY DIRECTOR OF EDUCATION, KANNUR-670 001.
    3       THE CHAIRMAN
            APPEAL COMMITTEE, KANNUR REVENUE DISTRICT SCHOOL
            KALOLSAVAM 2015-16, DEPUTY DIRECTOR OF EDUCATION,
            KANNUR-670 001.
    4       THE GENERAL CONVENOR
            STATE SCHOOL KALOLSAVAM 2015-16,DIRECTOR OF PUBLIC
            INSTRUCTIONS,THIRUVANANTHAPURAM-695 001.
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:
 W.P.(C).No.2695/2016

                                     2




                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
                   W.P.(C).No.2695 of 2016
            ----------------------------------------------
          Dated this the 13th day of January, 2022


                              JUDGMENT

The learned counsel for the petitioner submitted that

the matter is infructuous.

Therefore, this writ petition is dismissed as

infructuous.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE