Ashwin Ajay(Minor) vs Saraswathi Vidyalaya
2022 Latest Caselaw 7314 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR.JUSTICE V.G.ARUN
 THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                     WP(C) NO. 32552 OF 2017
PETITIONER/S:

             ASHWIN AJAY(MINOR)
             AGED 14 YEARS
             S/O. SMT. ASHA V. PANIKKER,AGED 14 YEARS,
             APSARA, ARA 84, ANIYAN LANE, AMBALAMUKKU,
             KOVDIYAR (P.O), THIRUVANANTHAPURAM-
             695003,REPRESENTED BY HIS MOTHER AND GUARDIAN
             SMT. ASHA V. PANICKER.
             BY ADV SRI.MILLU DANDAPANI

RESPONDENT/S:

     1       SARASWATHI VIDYALAYA
             ARAPPURA, VATTIYOORKAVU P.O,
             THIRUVANANTHAPURAM-695013REPRESENTED BY ITS
             PRINCIPAL.
     2       CENTRAL BOARD OF SECONDARY EDUCATION
             HAVING ITS REGIONAL OFFICE AT BLOCK-B, 2ND
             FLOOR,LIC DIVISIONAL OFFICE CAMPUS,
             PATTOM,THIRUVANANTHAPURAM-695004,REPRESENTED BY
             ITS REGIONAL OFFICER.
     3       ANANTHAPURI EDUCATIONAL SOCIETY
             RUNNING SARASWATHI VIDYALAYA,VATTIYOORKAVU,
             THIRUVANANTHAPURAM-695013REPRESENTED BY ITS
             GENERAL SECRETARY.
     4       ANANTHAPURI EDUCATIONAL SOCIETY
             RUNNING SARASWATHI VIDYALAYA,VATTIYOORKAVU,
             THIRUVANANTHAPURAM-695013REPRESENTED BY ITS
             CHAIRMAN.
             BY ADV SRI.R.T.PRADEEP
OTHER PRESENT:

             SC S.NIRMAL


         THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   23.06.2022,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.32552 of 2022

                               -2-



                           JUDGMENT

Dated this the 22nd day of June, 2022

Learned Counsel for the petitioner submits

that, by an interim order dated 17.10.2017, this

Court had permitted the petitioner to attend

classes for SSLC. The petitioner passed SSLC and

also graduated during the pendency of this writ

petition. In such circumstances, nothing survives

for consideration. The writ petition is closed,

making the interim order absolute.

sd/-

V.G.ARUN JUDGE

Scl/23.06.22