B.Chandramathy vs Principal,Tem Vocational Higher ...
2023 Latest Caselaw 2639 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. 18362 OF 2008
PETITIONER:

            B.CHANDRAMATHY
            PRINCIPAL (RETIRED FROM TEMVHSS, MYLODE,,
            KOTTARAKKARA),, RESIDING AT: VILAYIL PUTHEN
            VEEDU, KAITHAYIL,, NETTAYAM P.O.
            POOYAPPALLY, KOLLAM DISTRICT.
            BY ADV SRI.M.V.THAMBAN

RESPONDENTS:

    1       PRINCIPAL,TEM VOCATIONAL HIGHER SECONDAR
            SECONDARY SCHOOL, MYLODE, KOTTARAKKARA.
    2       DEPUTY DIRECTOR EDUCATION, KOLLAM.
    3       THE ASST.DIRECTOR
            VOCATIONAL HIGHER SECONDARY EDUCATION,,
            VHSE REGIONAL OFFICE, KOLLAM.
    4       STATE OF KERALA REPRESENTED BY THE
            SECRETARY TO THE GOVT. DEPARTMENT OF GENERAL
            EDUCATION, GOVT.SECRETARIAT,,
            THIRUVANANTHAPURAM.
    5       THE ACCOUNTANT GENERAL KERALA
            THIRUVANANTHAPURAM.
    6       THE SUB TREASURY OFFICER ANCHAL
            KOLLAM.



            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.18362 of 2008

                                     2




                      MOHAMMED NIAS. C.P.,J
                              -----------
                        WP(C) No.18362 of 2008
                         ------------------
                 Dated this the 24th day of February, 2023


                              JUDGMENT

Learned counsel for the petitioner submits that the petitioner do

not have any subsisting grievance and this writ petition may be closed.

The writ petition is accordingly closed.

Sd/- MOHAMMED NIAS C.P., JUDGE

dlk/24.2.2023