P.B.Neena vs The State Of Kerala
2024 Latest Caselaw 6136 Ker

Kerala High Court

P.B.Neena vs The State Of Kerala on 23 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
    FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                        WP(C) NO. 16758 OF 2014
PETITIONER:

          P.B.NEENA
          AGED 35 YEARS
          W/O RAJESH KUMAR, HIGH SCHOOL ASSISTANT (MATHS) SNDP
          HIGHER SECONDARY SCHOOL, PALISSERY, IRINJALAKUDA
          EDUCATIONAL DISTRICT, THRISSUR DISTRICT.
          BY ADVS.
          SRI.V.A.MUHAMMED
          SRI.M.SAJJAD


RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO GOVERNEMNT,
          GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM-695001.
    2     THE DEPUTY DIRECTOR OF EDUCATION
          THRISSUR AT AYYANTHOLE-680 003.
    3     THE DISTRICT EDUCATIONAL OFFICER
          IRINJALAKUDA, THRISSUR DISTRICT-680 121.
    4     THE HEADMASTER
          SNDP HIGHER SECONDARY SCHOOL, PALISSERY, IRINJALAKUDA
          EDUCATIONAL DISTRICT, THRISSUR DISTRICT-680 627.
    5     THE MANAGER
          SNDP HIGHER SECONDARY SCHOOL, PALISSERY, IRINJALAKUDA
          EDUCATIONAL DISTRICT, THRISSUR DISTRICT-680 027.

BY ADV.

          SRI BIJOY CHANDRAN, SR. GP

    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16758 OF 2014


                                 2



                P.V.KUNHIKRISHNAN, J.
          --------------------------------------------
               W.P.(C) No.16758 of 2014
         ----------------------------------------------
      Dated this the 23rd 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