Marthoma College For Women, ... vs Mahatma Gandhi University
2022 Latest Caselaw 8649 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                       WP(C) NO. 40091 OF 2016
PETITIONER:

          MARTHOMA COLLEGE FOR WOMEN,
          PERUMBAVOOR, REPRESENTED BY THE MANAGER
          PIN-683542,

          BY ADVS.
          SRI.SANTHOSH MATHEW
          SRI.ARUN THOMAS
          SRI.JENNIS STEPHEN
          SRI.VIJAY V. PAUL


RESPONDENTS:

    1     MAHATMA GANDHI UNIVERSITY, REPRESENTED BY ITS
          REGISTRAR, M.G.UNIVERSITY CAMPUS,
          PRIYADARSHINI HILLS, ATHIRAMPUZHA,
          KOTTAYAM, PIN-686567.

    2     THE STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT,
          DEPARTMENT OF HIGHER EDUCATION,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.

    3     THE DIRECTOR OF COLLEGIATE EDUCATION
          VIKAS BHAVAN, PMG JUNCTION, THIRUVANANTHAPURAM,
          PIN-695033.

    4     THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
          ERNAKULAM-682011.

          BY ADVS.
          SRI.ASOK M. CHERIAN
          SMT RESMI THOMAS -GP
          SRI SURIN GEORGE IPE-SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 40091/16
                                    2




                          JUDGMENT

It is submitted by the learned counsel for the petitioner

that this writ petition has become infructuous by efflux of time

and that he is not pressing the same.

This writ petition is, therefore, dismissed as having become

infructuous, however, leaving liberty to the petitioner to pursue

all contentions in WP(C)No.18610/2017.

Sd/-

RR                                      DEVAN RAMACHANDRAN
                                              JUDGE