M.P. Sheela vs The State Of Kerala
2023 Latest Caselaw 8563 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     MONDAY, THE 7TH DAY OF AUGUST 2023 / 16TH SRAVANA, 1945
                         WP(C) NO.36254 OF 2015
PETITIONER :-

             M.P.SHEELA, AGED 56 YEARS
             W/O.SATHYAN G., RETD. HEADMISTRESS,
             NSS HIGHER SECONDARY SCHOOL, MULLURKARA, TRICHUR,
             RESIDING AT VYSHNAVI, NEAR BHS GROUND,
             WADAKKANCHERRY, TRICHUR -680 582.

          BY ADV SRI.U.BALAGANGADHARAN


RESPONDENTS :-

     1       THE STATE OF KERALA REPRESENTED BY SECRETARY,
             GENERAL EDUCATION DEPARTMENT,
             THIRUVANANTHAPURAM - 695 001.

     2       THE DIRECTOR OF PUBLIC INSTRUCTIONS
             THIRUVANANTHAPURAM - 695 014.

     3       THE DEPUTY DIRECTOR OF EDUCATION
             TRICHUR - 680 001.

     4       THE DISTRICT EDUCATIONAL OFFICER
             CHAVAKKAD - 680 506.

     5       THE HEADMASTER
             NSS HIGHER SECONDARY SCHOOL,
             MULLURKARA, TRICHUR -680 583.

     6       THE ACCOUNTANT GENERAL (A & E)
             THIRUVANANTHAPURAM -695 001.

             SRI.PREMCHAND R NAIR, SR.GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   07.08.2023,   THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.36254 OF 2015

                                 -: 2 :-


                             JUDGMENT

Dated this the 7th day of August, 2023

The learned counsel for the petitioner submits that the matter

has become infructuous. The writ petition is, accordingly, closed as

having become infructuous.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/10.8.2023