Vineethakumari M vs The Director Of Public ...
2023 Latest Caselaw 8128 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
        MONDAY, THE 31ST DAY OF JULY 2023 / 9TH SRAVANA, 1945
                        WP(C) NO. 5069 OF 2016
PETITIONER:

           VINEETHAKUMARI M.
           HIGH SCHOOL ASSISTANT (HSA), AKKR BOYS HIGH SCHOOL,
           CHELANNUR, KOZHIKODE DISTRICT

           BY ADV
           SRI.R.K.MURALEEDHARAN


RESPONDENTS:

    1      THE DIRECTOR OF PUBLIC INSTRUCTION
           JAGATHI, THIRUVANANTHAPURAM

    2      THE DEPUTY DIRECTOR OF EDUCATION
           KOZHIKODE, KOZHIKODE DISTRICT 673 001

    3      THE DISTRICT EDUCATIONAL OFFICER
           KOZHIKODE, KOZHIKODE DISTRICT 673 001

    4      THE CORPORATION MANAGER
           AKKR HIGH SCHOOL FOR BOYS & GIRLS,CHELANNUR,
           KOZHIKODE DISTRICT 673 616

    5      STATE OF KERALA
           REPRSENTED BY SECRETARY TO GENERAL EDUCATION
           DEPARTMENT, TRIVANDRUM

           BY ADV
           SRI.JIMMY GEORGE, GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.07.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 5069 OF 2016     -2-



                         JUDGMENT

Learned Counsel for the petitioner submitted that

the matter has become infructuous. Accordingly, this

writ petition is dismissed as infructuous.

Sd/-

AMIT RAWAL JUDGE vv