Sandra Reji vs The Deputy Director Of Education
2022 Latest Caselaw 698 Ker

WP(C) NO. 1732 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. 1732 OF 2016
PETITIONER/S:

               SANDRA REJI
               D/O REJI JOSEPH, AGED 45 YEARS REPRESENTED HEREIN BY
               HER GUARDIAN REJI JOSEPH, S/O JOSEPH, RESIDING AT
               KUNNAPILLIL HOUSE, MARIKA PO, KOOTHATTUKULAM,
               ERNAKULAM DISTRICT

              BY ADVS.
              SRI.S.ANANTHAKRISHNAN
              SRI.N.K.SUBRAMANIAN



RESPONDENT/S:

      1        THE DEPUTY DIRECTOR OF EDUCATION
               IDUKKI, (CHAIRMAN, APPEAL COMMITTEE, IDUKKI REVENUE
               DISTRICT SCHOOL KALOLSAVAM 2015-16), PIN 685 584

      2        THE CONVENER
               PROGRAMMED COMMITTEE, IDUKKI REVENUE DISTRICT SCHOOL
               KALOLSAVAM 2015-16), PIN 685 584

      3        THE DIRECTOR OF PUBLIC INSTRUCTIONS
               THIRUVANANTHAPURAM-695 001

               SRI.ASWIN SEDHUMADHAVAN, 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. 1732 OF 2016             2




                       P.V.KUNHIKRISHNAN, J
                 --------------------------------------------
                     W.P.(C.) No. 1732 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