Prasad.R vs State Of Kerala & Others
2023 Latest Caselaw 6590 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
  TUESDAY, THE 13TH DAY OF JUNE 2023 / 23RD JYAISHTA, 1945
                      WP(C) NO. 3513 OF 2009
PETITIONER:

          PRASAD.R.
          YEARS, VTH MILE, K.K.PATHY PO,CHITTOOR, PALAKKAD.
          BY ADV SRI.ELVIN PETER P.J.

RESPONDENTS:

    1    STATE OF KERALA & OTHERS
         SECRETARY TO GOVERNMENT, GENERAL EDUCATION,
         DEPARTMENT, GOVERNMENT SECRETARIAT,,
         THIRUVANANTHAPURAM.
    2    THE DEPUTY DIRECTOR OF EDUCATION
         PALAKKAD.
    3    KERALA PUBLIC SERVICE COMMISSION
         REPRESENTED BY ITS SECRETARY, PATTOM,,
         THIRUVANANTHAPURAM.
    4    SMT. BHUVANESWARI.T.N
         AISWARYA, B.K. KALAM, KODUMBU P.O.,, PALAKKAD 678
         102.
    5    THE PRINCIPAL
         GOVERNMENT HIGH SCHOOL, KOZHIPPARA,, PALAKKAD
         DISTRICT.
         BY ADVS.
         P.K.ABOOBACKER(EDAPPALLY)
         GOVERNMENT PLEADER
         SRI.P.C.SASIDHARAN, SC, KPSC

OTHER PRESENT:

         GP - SUNILKUMAR KURIAKOSE
    THIS WRIT PETITION (CIVIL) HAVING COME UP
FOR ADMISSION ON 13.06.2023, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C). No.3513 of 2009       :2:




                           VIJU ABRAHAM, J.
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                       W.P.(C). No.3513 of 2009
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                   Dated this the 13th day of June, 2023

                             JUDGMENT

The learned counsel for the petitioner submits that the matter

has become infructuous. Accordingly, the writ petition is dismissed

as infructuous.

Sd/-

VIJU ABRAHAM JUDGE sm/