M.K.Dinesan vs State Of Kerala
2022 Latest Caselaw 10511 Ker

WP(C) NO. 26000 OF 2010                        1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
      FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                            WP(C) NO. 26000 OF 2010
PETITIONER/S:

               M.K.DINESAN
               MANIYAR.P.O., VADASSERIKAKRA,, PATHANAMTHITTA
               DISTRICT.

               BY ADVS.
               SRI.THOMAS ABRAHAM
               SRI.DIPU.R
               SRI.K.S.HARIDAS
               SMT.MERCIAMMA MATHEW
               SRI.V.RENJITH KUMAR



RESPONDENT/S:

      1       STATE OF KERALA
              SECRETARY, GENERAL EDUCATION DEPARTMENT,, GOVERNMENT
              OF KERALA, SECRETARIAT,, THIRUVANANTHAPURAM.

      2       DIRECTOR OF HIGHER SECONDARY EDUCATION
              THIRUVANANTHAPURAM.

      3       DEPUTY DIRECTOR OF EDUCATION
              PATHANAMTHITTA.

      4       DISTRICT COLLECTOR PATHANAMTHITTA.


OTHER PRESENT:

               GP K.M. FAISAL


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   07.10.2022,          THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 26000 OF 2010                   2




                       P.V.KUNHIKRISHNAN, J
                 --------------------------------------------
                     W.P.(C.) No. 26000 of 2010
                    --------------------------------------
               Dated this the 7th day of October, 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