Anitha P.S vs State Of Kerala
2024 Latest Caselaw 4963 Ker

Kerala High Court

Anitha P.S vs State Of Kerala on 9 February, 2024

Author: Amit Rawal

Bench: Amit Rawal

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR. JUSTICE AMIT RAWAL
         FRIDAY, THE 9TH DAY OF FEBRUARY 2024 / 20TH MAGHA, 1945
                             WP(C) NO. 27598 OF 2015
PETITIONER:

              ANITHA P.S
              AGED 51 YEARS, W/O.RAJAN P.N.,
              FULL TIME LOWER GRADE HINDI TEACHER, SREE NARAYANA DHARMA
              PARIPALANA YOGAM UPPER PRIMARY SCHOOL, MALAYALAPUZHA,
              RESIDING AT VAISHNV, EDANAD P.O.,
              CHENGANNUR, ALAPPUZHA DISTRICT, PIN 689123.

              BY ADVS.
              SRI.S.SUBHASH CHAND
              SRI.S.JAYAKRISHNAN
              SRI.S.PARAMESWARA PRASAD



RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,
              GENERAL EDUCATION (J) DEPARTMENT,
              GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN 695001.

     2        THE DIRECTOR OF PUBLIC INSTRUCTION
              THIRUVANANTHAPURAM, PIN 695001.

     3        THE DISTRICT EDUCATIONAL OFFICER
              ERNAKULAM, PIN 682011.

     4        THE ASSISTANT EDUCATIONAL OFFICER
              PATHANAMTHITTA, PIN 689645.

     5        THE GENERAL MANAGER
              SREE NARAYANA DHARMA PARIPALANA (S.N.D.P) YOGAM SCHOOLS,
              KOLLAM, PIN 691001.

              BY ADVS.
              SRI.P.GOPALAKRISHNAN MVA
              SRI.A.N.RAJAN BABU


              SR GP SRI T K VIPINDAS


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
09.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 27598 OF 2015
                                2



                            JUDGMENT

Learned Counsel for the petitioner submitted that the

matter has become infructuous. Accordingly, this writ petition is

dismissed as infructuous.

Sd/-

AMIT RAWAL JUDGE nak