K.Krishnamma vs State Of Kerala
2024 Latest Caselaw 4733 Ker

Kerala High Court

K.Krishnamma vs State Of Kerala on 6 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) NO.18133 of 2014       1



                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. 18133 OF 2014
PETITIONER/S:
          K.KRISHNAMMA
          AGED 53 YEARS
          W/O.MOHANAN ACHARI, HIGH SCHOOL ASSISTANT SELECTION
          GRADE, SALIHA MEMORIAL HIGH SCHOOL, CHAKKUVARAKKAL,
          KOLLAM R/A.BHAVANA, ARSHA NAGARA 1 G, KANIMELCHERI,
          KAVANAD P O, KOLLAM-691003

               BY ADV SMT.AMBILY (PREMKUMAR)


RESPONDENT/S:
     1    STATE OF KERALA
          REP BY ITS SECRETARY TO GOVERNMENT, DEPARTMENT OF
          GENERAL EDUCATION, SECRETARIAT, THIRUVANANTHAPURAM-
          695001
     2    THE DIRECTOR OF PUBLIC INSTRUCTIONS JAGATHY
          THIRUVANANTHAPURAM-695001
     3    THE DIRECTOR OF PUBLIC INSTRUCTIONS
          JAGATHY, THIRUVANANTHAPURAM-695014
     4    THE DEPUTY DIRECTOR OF EDUCATIONS
          KOLLAM-691003
     5    THE MANAGER
          SALIHA MEMORIAL HIGH SCHOOL, KUREEPUZHA KOLLAM
          DIST-691010
          BY ADVS.
          SRI.V.A.MUHAMMED
          SRI.M.SAJJAD


OTHER PRESENT:
          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:
 WP(C) NO.18133 of 2014        2




                       P.V.KUNHIKRISHNAN, J
                 --------------------------------------------
                     W.P.(C.) No. 18133 of 2014
                    --------------------------------------
              Dated this the 6th day of February, 2024


                              JUDGMENT

The counsel for the petitioner submitted that the prayers

in the writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS