Usha Devi S vs State Of Kerala
2024 Latest Caselaw 5342 Ker

Kerala High Court

Usha Devi S vs State Of Kerala on 15 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
    THURSDAY, THE 15TH DAY OF FEBRUARY 2024 / 26TH MAGHA, 1945
                        WP(C) NO. 24688 OF 2016
PETITIONER:

          USHA DEVI S
          HIGH SCHOOL ASSISTANT (MATHEMATICS),KARUVAMALA HIGH
          SCHOOL, IVARKALA NADUVIL, PUTHANAMBALAM P.O.,
          KOLLAM DISTRICT - 691 553. (RESIDING AT 'ROHINI',
          CINEMAPARAMBU, PORUVAZHI P.O.,KOLLAM DISTRICT - 690520)
          BY ADVS.
          SRI.M.V.THAMBAN
          SRI.ARUN BOSE
          SRI.B.BIPIN
          SRI.R.REJI
          SMT.THARA THAMBAN

RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT OF
          GENERAL EDUCATION, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695001.
    2     THE DIRECTOR OF PUBLIC INSTRUCTIONS
          THIRUVANANTHAPURAM - 695 001.
    3     THE DEPUTY DIRECTOR (EDUCATION)
          KOLLAM, KOLLAM DISTRICT - 691 001.
    4     THE DISTRICT EDUCATIONAL OFFICER
          KOTTARAKKARA, KOLLAM - 691 001.
    5     THE MANAGER
          KARUVAMALA HIGH SCHOOL,IVARKALA NADUVIL,
          PUTHANAMBALAM P.O.,KOLLAM DISTRICT.

BY ADV.

          SRI BIJOY CHANDRAN, SR. GP

    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24688 OF 2016


                                 2



                P.V.KUNHIKRISHNAN, J.
          --------------------------------------------
               W.P.(C)No. 24688 of 2016
         ----------------------------------------------
      Dated this the 15th day of February, 2024


                       JUDGMENT

When this writ petition came up for

consideration, the learned counsel appearing for the

petitioner submitted that the matter has become

infructuous.

Therefore, this Writ Petition is dismissed as

infructuous.

Sd/-

                                     P.V.KUNHIKRISHNAN
nvj                                        JUDGE