Shreya S vs State Of Kerala
2022 Latest Caselaw 10808 Ker

WP(C) NO. 32187 OF 2016                1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
     FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944
                      WP(C) NO. 32187 OF 2016
PETITIONER:

             SHREYA S.
             AGED 20 YEARS
             D/O. S.SIDHARDHAN, RESIDING AT AT HOUSE NO. 235,
             KAMALALAYAM, 13TH CROSS ROAD, GIRINAGAR,
             KADAVANTHRA, ERNAKULAM, KOCHI-682020.

            BY ADVS.
            DR.V.N.SANKARJEE
            SRI.V.N.MADHUSUDANAN
            SMT.M.SUSEELA
            SMT.R.UDAYA JYOTHI
            SRI.M.M.VINOD



RESPONDENTS:

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

      2      THE COMMISSIONER FOR ENTRANCE EXAMINATIONS
             5TH FLOOR, HOUSING BOARD BUILDING, SANTHI NAGAR,
             THIRUVANANTHAPURAM-695001.

      3      THE PRINCIPAL
             AL-AZHAR MEDICAL COLLEGE, EZHALLOOR,
             THODUPUZHA-685605.

             SMT ANIMA, GOVERNMENT PLEADER


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   21.10.2022,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 32187 OF 2016                  2




                                  JUDGMENT

When the matter was taken up for consideration, Sri.V.N Sankarjee,

the learned counsel appearing for the petitioner, submitted that the prayer

sought for in this writ petition has become infructuous.

This writ petition is closed as infructuous.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE IAP