Dr.Sindhu B vs State Of Kerala
2023 Latest Caselaw 450 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

    WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944

                       WP(C) NO. 22342 OF 2014

PETITIONERS:

    1     DR.SINDHU B.
          AGED 42 YEARS, ASSISTANT PROFESSOR,
          DEPARTMENT OF COMMERCE,PAVANATMA COLLEGE,
          MURICKASSERY, IDUKKI DISTRICT,PIN 685 604
          (RESIDING AT PARACHALIL HOUSE, KANJIKUZHI PO,
          IDUKKI, PIN 685 606).

    2     DR.JOYICE TOM
          AGED 31 YEARS, ASSISTANT PROFESSOR,
          DEPARTMENT OF HINDI, PAVANATMA COLLEGE,
          MURICKASSERY, IDUKKI DISTRICT, PIN 685 604
          (RESIDING AT ERUVELIKUNNEL HOUSE, KIZHATHIRI PO,
          RAMAPURAM, KOTTAYAM, PIN 686 576)

          BY ADVS.
          SRI.BIJU MARTIN
          SRI.D.M.NOWFAL
          SRI.M.M.SALIM


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY,
          HIGHER EDUCATION(C)DEPARTMENT,
          GOVERNMENT OF KERALA, PATTAM,
          THIRUVANANTHAPURAM,PIN 695 001.

    2     DIRECTOR OF COLLEGIATE EDUCATION
          VIKAS BHAVAN,THIRUVANANTHAPURAM,PIN 695 001.

    3     DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
          ERNAKULAM 682 020.
 W.P.(C)No.22342 of 2014
                                  2

    4        PRINCIPAL
             PAVANATMA COLLEGE, MURICKASSERY,
             IDUKKI DISTRICT, PIN 685 604.

             SRI.JOBY JOSEPH, SR. GP



      THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION     ON   11.01.2023,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.22342 of 2014
                                    3


                              JUDGMENT

Dated this the 11th day of January, 2023

This writ petition is filed by the petitioners seeking the

following reliefs:

"(i) to call for records connecting Ext. P1 to P7 and P10 from the respondents concerned;

(ii) to issue Writ of Mandamus directing the respondents 1 to 3 to grant 5 non compounded advance increments to the petitioners with effect from the date of joining service as shown in Ext. P1 and P1 (a).

(iii) to declare that petitioners are entitled to get 5 non- compounded increments based on clause 3 of Ext. P3."

2. Today, when the matter is taken up, Smt. P.R. Reena,

representing Sri. Biju Martin, learned counsel for the

petitioners, submitted that the subject matter of the writ

petition has become infructuous.

Placing on record the above submission, the writ petition

is dismissed as infructuous.

Sd/-

Shaji P. Chaly Judge vpv //true copy//

P.A. to Judge