Ardra Prem vs General Convenor
2022 Latest Caselaw 828 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. 2660 OF 2016
PETITIONER/S:

            ARDRA PREM
            AGED 41 YEARS
            (MINOR), D/O.PREM KUMAR, S/O.GOVIDNDHAN NAIR,
            NRITHYA, P.O. CHMMANASCHERY, 'SREE SADANAM',
            ARIKKULAM P.O., KOYILANDY, KOZHIKODE-MINOR
            REPRESENTED BY PARENT PREMKUMAR.683001.

            BY ADVS.
            SRI.M.G.SREEJITH
            SRI.ABDUL JALEEL ONATH
            SMT.P.J.RAZIA BEEVI

RESPONDENT/S:

    1       GENERAL CONVENOR
            KERALA STATE SCHOOL KALOLSAVAM 2015-16,
            THIRUVANANTHAPURAM-695001.
    2       THE GENERAL CONVENOR KOZHIKODE REVENUE DISTRICT
            KALOLSAVAM 2015-16
            THIRUVANANTHAPURAM-683001.
    3       THE CHAIRMAN
            APPEAL COMMITTEE, KERALA SCHOOL KALOLSAVAM 2015-
            16, KOZHIKODE REVENUE DIST., KOZHIKODE-683001.
OTHER PRESENT:

            SR GP ASHWIN SETHUMADHAVAN


     THIS    WRIT   PETITION     (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   17.01.2022,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.C. No. 2660 of 2017




                          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

ani/17/1/

/TRUE COPY/