Amruthalakshmi R vs State Of Kerala
2023 Latest Caselaw 570 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
  WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA,
                                   1944
                       WP(C) NO. 35371 OF 2015
PETITIONER/S:

            AMRUTHALAKSHMI R., AGED 19 YEARS
            DAUGHTER OF RAJAN M., STUDENT, GOVINDASADANAM
            HOUSE, THAZHEKAKKATU PARAMBU, PAZHANKAVU, NUT
            STREET P.O., VADAKARA KOZHIKODE DISTRICT, PIN -
            673 104.

            BY ADVS.
            SRI.BASIL MATHEW
            SRI.NINAN JOHN
            SMT.A.AMRUTHA VIDYADHARAN


RESPONDENT/S:

    1          STATE OF KERALA, REPRESENTED BY SECRETARY,
               DEPARTMENT OF EDUCATION,SECRETARIAT, TRIVANDRUM.

    2          MAHATMA GANDHI UNIVERSITY
               PRIYADARSINI HILLS, KOTTAYAM DISTRICT, PIN 686
               560 REPRESENTED BY ITS VICE CHANCELLOR.

    3          CONTROLLER OF EXAMINATIONS
               MAHATMA GANDHI UNIVERSITY, PRIYADARSINI HILLS,
               KOTTAYAM DISTRICT, PIN 686 560.

            BY ADVS.
            SRI.VARUGHESE M.EASO, SC, M.G.UNIVERSITY
            SRI.ASOK M. CHERIAN, SC, M.G. UNIVERSITY


        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   11.01.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.35371/2015

                             ..2..




                         JUDGMENT

The learned counsel for the petitioner submits that

the matter has become infructuous. Recording the

submission of the learned counsel, the writ petition is

dismissed as infructuous.

Sd/-

SHOBA ANNAMMA EAPEN

JUDGE bka/-