Shaju.N.K vs Sree Sankaracharya University
2023 Latest Caselaw 7024 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    THURSDAY, THE 22ND DAY OF JUNE 2023 / 1ST ASHADHA, 1945
                      WP(C) NO. 21223 OF 2011
PETITIONER:

          SHAJU.N.K.
          AGED 43 YEARS,GUEST LECTURER - PAINTING,
          SREE SANKARACHARYA UNIVERSITY OF SANSKRIT,
          KALADY P.O., ERNAKULAM 683 574.
          BY ADV SRI.K.P.HARISH


RESPONDENTS:

    1     SREE SANKARACHARYA UNIVERSITY OF SANSKRIT,
          KALADY P.O., ERNAKULAM - 683 574,
          REPRESENTED BY ITS REGISTRAR.
    2     THE REGISTRAR
          SREE SANKARACHARYA UNIVERISTY OF SANSKRIT,
          KALADY P.O., ERNAKULAM - 683 574
    3     THE VICE CHANCELLOR
          SREE SANKARACHARYA UNIVERISTY OF SANSKRIT,
          KALADY P.O., ERNAKULAM - 683 574
    4     SREEGOPAN B.S.
          LECTURER (PAINTING),
          SREE SANKARACHARYA UNIVERISTY OF SANSKRIT,
          KALADY P.O., ERNAKULAM - 683 574
    5     HEAD OF DEPARTMENT
          PAINTING, SREE SANKARACHARYA UNIVERSITY OF SANSKRIT,
          KALADY P.O., ERNAKULAM - 683574.
          BY ADVS.
          SRI.ARUN B.VARGHESE,SC, SREE SANKARACHARYA UTY.
          SRI.N.SUGATHAN
          SRI.N.SUGATHAN
          SMT.M.C.BINDUMOL
          SRI.S.PRASANTH AYYAPPANKAVU
          SRI.P.C.SASIDHARANSCSREE SANKARACHARY
          SRI.ARUN B.VARGHESESC SREE SANKARACHARYA UTY.
          SRI.PRASANTH S., SC, SREE SANKARACHARYA UNIVERSITY OF
          SANSKR
          SMT.VARSHA BHASKAR
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21223 OF 2011         2

                          JUDGMENT

Going by the period during which this writ petition has been

pending before this Court, I am certain that the prayers made

have become infructuous or at least not capable of being granted

now. The learned counsel for the petitioner also does not have

instructions.

In the afore circumstances, this writ petition is closed as

having become infructuous; however, leaving liberty to the

petitioner to seek a rehearing, in case any further orders are

necessary.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/22.6