V.Prabhakaran vs State Of Kerala And Others
2022 Latest Caselaw 11031 Ker

WP(C) NO. 12369 OF 2011            1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944
                          WP(C) NO. 12369 OF 2011
PETITIONER/S:
          V.PRABHAKARAN, HIGH SCHOOL ASSISTANT
          (URUDU),M.N.K.M.SECONDARY SCHOOL,,
          CHITTALANCHERRY,PALAKKAD.

               BY ADV SRI.U.BALAGANGADHARAN


RESPONDENT/S:
     1    STATE OF KERALA
          GENERAL EDUCATION DEPARTMENT,THIRUVANANTHAPURAM, 695
          001.

      2        THE DIRECTOR OF PUBLIC INSTRUCTIONS
               THIRUVANANTHAPURAM 695 001.

      3        THE DEPUTY DIRECTOR OF EDUCATION
               PALAKKAD 678 001.

      4        THE DISTRICT EDUCATIONAL OFFICER
               PALAKKAD 678 001.

      5        THE HEADMASTER, MNKMH SECONDARY SCHOOL
               CHITTALANCHERRY,PALAKKAD 678 001.

               BY ADVS.
               GOVERNMENT PLEADER
               SRI.MATHEW KURIAKOSE


OTHER PRESENT:

               SRI.C.N.PRABHAKARAN, SR.GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.11.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12369 OF 2011          2




                       P.V.KUNHIKRISHNAN, J
                   ---------------------------------------
                      W.P.(C) No.12369 of 2011
                    --------------------------------------
              Dated this the 3rd day of November, 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