K.M.Sreedevi vs The State Of Kerala
2024 Latest Caselaw 4730 Ker

Kerala High Court

K.M.Sreedevi vs The 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. 17405 OF 2014
PETITIONER:

          K.M.SREEDEVI
          AGED 28 YEARS
          W/O.CHETTERJI,HIGH SCHOOL ASSISTANT (MALAYALAM)S
          N D P HIGHER SECONDARY SCHOOL,PALISSERY
          IRINJALAKUDA EDUCATIONAL DISTRICT,THRISSUR
          DISTRICT.
          BY ADVS.
          SRI.V.A.MUHAMMED
          SRI.M.SAJJAD

RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO
          GOVERNMENT,GENERAL EDUCATION
          DEPARTMENT,SECRETARIAT,THIRUVANANTHAPURAM-695001.
    2     THE DEPUTUY DIRECTOR OF EDUCATION
          THRISSUR AT AYYANTHOLE-680003.
    3     THE DISTRICT EDUCATIONAL OFFICER
          IRINJALAKUDA,THRISSUR DISTRICT-680121.
    4     THE HEADMASTER
          S N D P HIGHER SECONDARY
          SCHOOL,PALISSERY,IRINJALAKUDA EDUCATIONAL
          DISTRICT,THRISSUR DISTRICT-680027.
    5     THE MANAGER
          S N D P HIGHER SECONDARY SCHOOL,PALISSERY
          IRINJALAKUDA EDUCATIONAL DISTRICT,THRISSUR
          DISTRICT-680027.


          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.17405 of 2014
                                :2 :




                     P.V.KUNHIKRISHNAN, J.
            ---------------------------------------------
                    W.P.© No.17405 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.

Sd/-

P.V.KUNHIKRISHNAN, JUDGE smv