Vijayalakshmi vs The State Of Kerala
2024 Latest Caselaw 4964 Ker

Kerala High Court

Vijayalakshmi vs The 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. 29442 OF 2015
PETITIONER:

            VIJAYALAKSHMI
            AGED 27 YEARS
            W/O. SELVAKUMAR, ELAPARA ANNANTHAMPI PUTHUVAL,
            PEERUMEDU, IDUKKI DISTRICT.
            (WORKING AS HELPER IN-PRE-PRIMARY ELAPPARA GOVERNMENT
            U.P.SCHOOL, IDUKKI DISTRICT).

            BY ADVS.
            SRI.T.A.UNNIKRISHNAN
            SRI.K.K.AKHIL



RESPONDENTS:

    1       THE STATE OF KERALA
            REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
            GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
            THIRUVANANTHAPURAM-695 001.

    2       THE DEPUTY DIRECTOR OF EDUCATION
            IDUKKI AT THODUPUZHA-686 585.

    3       THE ASSISTANT EDUCATIONAL OFFICER
            PEERUMEDU, IDUKKI DISTRICT-685 531.

    4       THE HEAD MASTER
            ELAPPARA GOVERNMENT U.P.SCHOOL,
            IDUKKI DISTRICT-685 501.



            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. 29442 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