Lincy Stephen vs Director Of Public Insutruction
2024 Latest Caselaw 5369 Ker

Kerala High Court

Lincy Stephen vs Director Of Public Insutruction on 15 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) NO. 6128 OF 2014               1



                 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. 6128 OF 2014
PETITIONER/S:

               LINCY STEPHEN
               HSA, ST. JOSEPHS HIGH SCHOOL, ANGAMALY-683572.

               BY ADVS.
               SRI.VARGHESE C.KURIAKOSE
               SRI.V.P.POULOSE
               SRI.B.S.SURESH KUMAR



RESPONDENT/S:

      1        DIRECTOR OF PUBLIC INSUTRUCTION
               DPI OFFICE, THIRUVANANTHAPURAM-695014.

      2        THE DEPUTY DIRECTOR OF EDUCATION
               KAKKANAD, ERNAKULAM-682030.

      3        THE DISTRICT EDUCATIONAL OFFICER
               DEO OFFICE, ALUVA-683101.

      4        THE MANAGER
               ST. JOSEPH'S HIGH SCHOOL, ANGAMALY-683572.

      5        JEVIMOL JOSE
               HEADMISTRESS,ST. JOSEPHS HIGH SCHOOL, ANGAMALY-
               683572.

               BY ADVS.
               GOVERNMENT PLEADER
 WP(C) NO. 6128 OF 2014            2


               SRI.WILSON URMESE
               SRI.ELVIN PETER P.J.
               SRI.K.R.GANESH



OTHER PRESENT:

               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. 6128 OF 2014           3




                       P.V.KUNHIKRISHNAN, J
                   ---------------------------------------
                     W.P.(C.) No. 6128 of 2014
                    --------------------------------------
             Dated this the 15th 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