Sister Gertrude vs State Of Kerala
2023 Latest Caselaw 2617 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 FRIDAY, THE 24TH DAY OF FEBRUARY 2023 / 5TH PHALGUNA, 1944
                     WP(C) NO. 32566 OF 2006
PETITIONER:

            SISTER GERTRUDE
            MANAGER, SHALINI BHAVAN ENGLISH MEDIUM SCHOOL,
            (UNAIDED), VAMANAPURAM,
            THIRUVANANTHAPURAM DIST.
            BY ADV SRI.ELVIN PETER P.J.


RESPONDENTS:

    1       STATE OF KERALA
            REP. BY ITS SECRETARY,,
            DEPARTMENT OF GENERAL EDUCATION,,
            SECRETARIAT, THIRUVANANTHAPURAM.
    2       THE DIRECTOR OF PUBLIC INSTRUCTIONS
            THIRUVANANTHAPURAM.
    3       THE DEPUTY DIRECTOR OF EDUCATION
            THIRUVANANTHAPURAM.
    4       THE DISTRICT EDUCATIONAL OFFICER
            ATTINGAL.
    5       THE ASSISTANT EDUCATIONAL OFFICER
            ATTINGAL.
            BY ADVS.
            SMT.A.K.PREETHA
            SRI.M.R.RAJESH
            BY SRI.ARAVIND V.MATHEW, GP



     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   24.02.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.32566 of 2006

                                     2




                      MOHAMMED NIAS. C.P.,J
                              -----------
                        WP(C) No.32566 of 2006
                         ------------------
                 Dated this the 24th day of February, 2023


                              JUDGMENT

Learned counsel for the petitioner submits that the matter has

become infructuous. Hence, the writ petition is dismissed as

infructuous.

Sd/- MOHAMMED NIAS C.P., JUDGE

dlk/24.2.2023