Fathimath Asheegha.M vs The Convener, Wayanad Revenue ...
2022 Latest Caselaw 827 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
  MONDAY, THE 17TH DAY OF JANUARY 2022 / 27TH POUSHA, 1943
                      WP(C) NO. 2455 OF 2016
PETITIONER/S:

         FATHIMATH ASHEEGHA.M
         AGED 48 YEARS
         MGMHSS,MANANTHAVADY(MINOR) REPRESENTED BY HER
         FATHER ABDUL RASSAK M, MANNAKANDEY HOUSE,
         DWARAKA, MANANTHAVADY TALUK

         BY ADVS.
         SRI.ANEESH JOSEPH
         SRI.NIRMAL V NAIR

RESPONDENT/S:

    1    THE CONVENER, WAYANAD REVENUE DISTRICT HIGH
         SCHOOL KALOLSAVAM COMITTEE 2015-2016
         KALPETTA 673 121 , WAYANAD DISTRICT
    2    THE CONVENER
         KERALA STATE HIGH SCHOOL KALOLSAVAM COMMITTEE,
         THIRUVANANTHAPURAM
    3    STATE OF KERALA
         REPRESENTED BY SECRETARY TO EDUCATION DEPARTMENT,
         THIRUVANANTHAPURAM
OTHER PRESENT:

             GOVERNMENT PLEADER SMT. VIDYA KURIAKOSE


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 17.01.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.C. No. 2455 of 2016




                          JUDGMENT

The learned counsel for the petitioner submits that the matter has become infructuous. Accordingly, it is dismissed as infructuous.

SD/-MOHAMMED NIAS C.P, Judge

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