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Shilpa Premkumar vs State Of Kerala
2022 Latest Caselaw 697 Ker

Citation : 2022 Latest Caselaw 697 Ker
Judgement Date : 14 January, 2022

Kerala High Court
Shilpa Premkumar vs State Of Kerala on 14 January, 2022
WP(C) NO. 1947 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. 1947 OF 2016
PETITIONER/S:

              SHILPA PREMKUMAR
              D/O.B.PREMKUMAR,AGED 46 YEARS, KUMAR
              BHAVAN,ELAMPAL.P.O,VILAKKUDY
              VILLAGE,PUNALUR,PATHANAPURAM VILLAGE,KOLLAM
              DISTRICT, REPRESENTED BY HER FATHER B.PREMKUMAR.

               BY ADV DR.PAULY MATHEW MURICKEN



RESPONDENT/S:

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

      2       DIRECTOR OF PUBLIC INSTRUCTION
              THIRUVANANTHAPURAM. 695001

      3       DIRECTOR OF HIGHER SECONDARY EDUCATION
              THIRUVANANTHAPURAM.695001

      4       56TH KERALA SCHOOL KALOLSAVAM 2015-2016
              ORGANIZED BY THE DEPARTMENT OF GENERAL EDUCATION,
              THIRUVANANTHAPURAM,REPRESENTED BY ITS GENERAL
              EDUCATION. 695003

      5       DEPUTY DIRECTOR OF EDUCATION
              KOLLAM.(CHAIRMAN,APPEAL COMMITTEE,KOLLAM DISTRICT
              KALOLSAVAM-2015-2016).691006

              BY SMT.G.SHEEBA, GP

     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. 1947 OF 2016             2




                       P.V.KUNHIKRISHNAN, J
                 --------------------------------------------
                     W.P.(C.) No. 1947 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

 
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