Anunanda B vs The Deputy Director Of Education, ...
2022 Latest Caselaw 695 Ker

WP(C) NO. 2349 OF 2016               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. 2349 OF 2016
PETITIONER/S:

               ANUNANDA B.
               AGED 15 YEARS
               D/O.MURALEEDHARAN V, MEMUNDA H S S, MEMUNDA,
               KOZHIKODE, REPRESENTED BY HER FATHER AND GUARDIAN
               MURALEEDHARAN, AGED 51 YEARS, S/O.BALAKRISHNAN,
               VARAPURATH HOUSE, MEMUNDA, KOZHIKODE.

               BY ADVS.
               SRI.P.R.SREEJITH
               SRI.M.PROMODH KUMAR



RESPONDENT/S:

      1        THE DEPUTY DIRECTOR OF EDUCATION, KOZHIKODE
               KOZHIKODE-673 001.

      2        THE GENERAL CONVENER
               56TH KERALA SCHOOL KALOLSAVAM, 2015-2016,
               THIRUVANANTHAPURAM-695 001.

               BY SMT.SHEEBA G.


       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. 2349 OF 2016             2




                        P.V.KUNHIKRISHNAN, J
                  --------------------------------------------
                      W.P.(C.) No. 2349 of 2016
                     --------------------------------------
               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