Manager, V.V.Higher Secondary School vs State Of Kerala
2024 Latest Caselaw 4729 Ker

Kerala High Court

Manager, V.V.Higher Secondary School vs State Of Kerala on 6 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                  WP(C) NO. 21402 OF 2014
PETITIONER:

          MANAGER, V.V.HIGHER SECONDARY SCHOOL
          THAMARAKULAM,CHARUMMOOD PO, ALAPPUZHA DISTRICT
          BY ADVS.
          SRI.HARISH R. MENON
          SRI.K.T.SHYAMKUMAR

RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY,GENERAL EDUCATION
          DEPARTMENT,GOVERNMENT
          SECRETARIAT,THRIUVANANTHAPURAM,PIN 675 001
    2     THE DIRECTOR OF HIGHER SECONDARY EDUCATION
          HOUSING BOARD BUILDING,SANTHI
          NAGAR,THIRUVANANTHAPURAM,PIN 695 001
    3     THE REGIONAL DEPUTY DIRECTOR HIGHER SECONDARY
          EDUCATION KOTTAYAM


          SRI BIJOY CHANDRAN, SR GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 06.02.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 W.P.© No.21402 of 2014
                              :2 :




                   P.V.KUNHIKRISHNAN, J.
          ---------------------------------------------
                  W.P.(C) No.21402 of 2014
      ------------------------------------------------------
           Dated this the 6th day of February, 2024.


                          JUDGMENT

Today when the matter is taken up, learned

counsel for petitioner submitted that the prayers sought

for in the writ petition have become infructuous.

Submission recorded and the writ petition is

dismissed as infructuous. If there is any fresh cause of

action arises, the petitioner will be at liberty to approach

the statutory authorities.

Sd/-

P.V.KUNHIKRISHNAN, JUDGE smv