T.R.Santhosh Kumar vs Director Of Public Instruction
2024 Latest Caselaw 10165 Ker

Kerala High Court

T.R.Santhosh Kumar vs Director Of Public Instruction on 5 April, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MR. JUSTICE EASWARAN S.
         FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
                           WP(C) NO. 241 OF 2018
PETITIONER/S:

     1       T.R.SANTHOSH KUMAR
             AGED 53 YEARS, S/O.RAMAKRISHNAN NAIR,
             TWINS VILLA, NEDUMANGAD, THIRUVANANTHAPURAM-695541.
     2       SANTHOSH KUMAR V.
             AGED 49 YEARS
             S/O.VISWANATHAN NAIR, KARTHIKA, MANJA,
             NEDUMANGAD P.O.,THIRUVANANTHAPURAM-695541.
             BY ADV SRI.LATHEESH SEBASTIAN


RESPONDENT/S:

     1       DIRECTOR OF PUBLIC INSTRUCTION
             JAGATHY, THIRUVANANTHAPURAM-695014.
     2       REGIONAL DEPUTY DIRECTOR
             HIGHER SECONDARY EDUCATION,
             CORPORATION BUILDING, PALAYAM,
             THIRUVANANTHAPURAM-695001.
     3       DEPUTY DIRECTOR OF EDUCATION
             THIRUVANANTHAPURAM, CHALA,
             THIRUVANANTHAPURAM-695036.
     4       DISTRICT EDUCATIONAL OFFICER ATTINGAL
             THIRUVANANTHAPURAM-695101.
     5       PRINCIPAL
             GOVT. GIRLS HIGH SECONDARY SCHOOL,
             NEDUMANGAD, THIRUVANANTHAPURAM-695541.
     6       HEADMASTER
             GOVT. GIRLS HIGH SECONDARY SCHOOL,
             NEDUMANGAD, THIRUVANANTHAPURAM-695541.
             BY ADVS. SRI. BIMAL K. NATH, SR.GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   05.04.2024,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P. (C) No.241 of 2018               2




                         EASWARAN S. , J.
                       -------------------------
                     W.P. (C) No.241 of 2018
                  -----------------------------------
                Dated this the 5th day of April 2024

                                JUDGMENT

When the matter is taken up for consideration, t he learned counsel

appearing for the petitioners submitted that this writ petition has

become infructuous.

Recording the aforesaid submission, this writ petition is

dismissed as infructuous.

Sd/-

EASWARAN S. JUDGE

NS

APPENDIX OF WP(C) 241/2018

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PROCEEDINGS OF THE PTA MEETING HELD ON 08.12.2017. EXHIBIT P2 TRUE COPY OF THE REPRESENTATION OF THE PETITIONERS AND THE CHAIRMAN OF THE SCHOOL DEVELOPMENT COMMITTEE DATED 19.12.2017. EXHIBIT P3 TRUE COPY OF THE ORDER OF THE 3RD RESPONDENT DATED 27.12.2017 BEARING NO.H2/27545/17/DDE.

EXHIBIT P4. COPY OF THE REQUEST OF THE IST PETITIONER BEFORE THE RESPONDENTS 5 AND 6 DATED 10.1.18.

EXHIBIT R5. COPY OF THE REPRESENTATION OF THE PETITIONERS BEFORE THE 2ND RESPONDENT DATED 6.2.18.