The Manager, Kalladi Higher ... vs The Government Of Kerala
2023 Latest Caselaw 5958 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
            WEDNESDAY, THE 24TH DAY OF MAY 2023 / 3RD JYAISHTA, 1945
                             WP(C) NO. 18643 OF 2012
PETITIONER:

               THE MANAGER, KALLADI HIGHER SECONDARY SCHOOL
               KALLADI HIGHER SECONDARY SCHOOL, KUMARAMPUTHUR, MANNARKKAD
               COLLEGE P.O., PALAKKAD, PIN-678 582.

               BY ADVS.
               SRI.V.M.KURIAN
               SRI.MATHEW B. KURIAN
               SRI.K.T.THOMAS



RESPONDENTS:

     1         THE GOVERNMENT OF KERALA
               REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL EDUCATION
               DEPARTMENT, THIRUVANANTHAPURAM-695 001.

     2         THE DIRECTOR
               HIGHER SECONDARY EDUCATION, HOUSING BOARD BUILDING, SANTHI
               NAGAR, THIRUVANANTHAPURAM-695 001.

               GOVERNMENT PLEDER SUNILKUMAR KURIAKOSE


     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
24.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C). No.18643 of 2012                   2

                     VIJU ABRAHAM, J.
                    ------------------
                W.P.(C). No.18643 of 2012
             --------------------------------
           Dated this the 24th day of May, 2023

                               JUDGMENT

When the matter was taken up for

consideration, counsel for the petitioner submits

that the matter has become infructuous. Submission

is recorded. The above Writ Petition is dismissed

as infructuous.

sd/-

VIJU ABRAHAM,JUDGE

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