Rajasekharan Nair vs State Of Kerala
2022 Latest Caselaw 598 Ker

WP(C) NO. 34680 OF 2015            1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     FRIDAY, THE 14TH DAY OF JANUARY 2022 / 24TH POUSHA, 1943
                          WP(C) NO. 34680 OF 2015
PETITIONER/S:

      1        RAJASEKHARAN NAIR
               AGED 52 YEARS
               NARAYANA VILASAM, IRUMPANANGADU P.O., KOTTARAKKARA,
               KOLLAM.

      2        LAILA PRADEEP
               NELLIVILA VEEDU, EZHUKONE P.O., KOTTARAKKARA,
               KOLLAM.

               BY ADV SRI.ARAVINDA KUMAR BABU T.K.



RESPONDENT/S:

      1        STATE OF KERALA
               REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
               EDUCATION DEPARTMENT, SECRETARIAT,
               THIRUVANANTHAPURAM-695001.

      2        THE DIRECTOR OF HIGHER SECONDARY EDUCATION
               DIRECTORATE OF HIGHER SECONDARY EDUCATION, HOUSING
               BOARD BUILDING, SANTHI NAGAR, THIRUVANANTHAPURAM-
               695001.

      3        THE DEPUTY DIRECTOR OF EDUCATION
               OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION, OLAYIL,
               KOLLAM-691001.


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 34680 OF 2015             2




                        P.V.KUNHIKRISHNAN, J
                  --------------------------------------------
                      W.P.(C.) No. 34680 of 2015
                     --------------------------------------
               Dated this the 14th day of January, 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

APPENDIX OF WP(C) 34680/2015

PETITIONER EXHIBITS

EXT.P1 TRUE COPY OF THE FEE RECEIPT ISSUED IN THE YEAR 2015-16 IN FAVOUR OF SRI.KIRAN, WHO IS THE SON OF 1ST PETITIONER.

EXT.P2 TRUE COPY OF THE CIRCULAR ISSUED BY R2 DT.

30-10-2014.

EXT.P3 TRUE COPY OF THE NEWS PAPER REPORT APPEARED IN MATHRUBHUMI DAILY DT.30-11-2014.

EXT.P4 TRUE COPY OF THE COUPON ISSUED BY R3.

RESPONDENT EXHIBITS : NIL