Laly M.R vs The State Of Kerala
2024 Latest Caselaw 16292 Ker

Kerala High Court

Laly M.R vs The State Of Kerala on 10 June, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MR. JUSTICE SATHISH NINAN
    MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
                      WP(C) NO. 28192 OF 2017
PETITIONER:

          LALY M.R
          W/O GEORGEKUTTY, AGED 50 YEARS, HIGHER SECONDARY
          SCHOOL,TEACHER (MALAYALAM) ST ANTONY HIGHER
          SECONDARYSCHOOL, KANJIRACODU, KOLLAM, RESIDING AT
          MUTHEZHATHU VEEDU, ARINALLOOR PO, KOLLAM.691.
          BY ADV SRI.K.S.MANU (PUNUKKONNOOR)


RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY SECRETARY TO GOVERNMENT,EDUCATIONAL
          DEPARTMENT,THIRUVANANTHAPURAM.695001,
    2     THE DIRECTOR
          DIRECTORATE OF HIGHER SECONDARY EDUCATION,HOUSING
          BOARD BUILDING, SANTHINGAR,THIRUVANANTHAPURAM.
          695001.
    3     THE REGIONAL DEPUTY DIRECTOR
          DIRECTORATE OF HIGHER SECONDARY
          EDUCATION,CORPORATION BUILDING, PALAYAM,
          THIRUVANANTHAPURAM. 695001.
    4     THE CORPORATE MANAGER
          THE CORPORATE EDUCATIONAL AGENCY, THE DIOCESE OF
          QUILON, THE OFFICE OF THE CORPORATE MANAGER OF
          CATHOLIC SCHOOLS, BISHOP HOUSE, KOLLAM.691007.
    5     THARA I
          HIGHER SECONDARY SCHOOL TEACHER (MALAYALAM)KRISTRAJ
          HIGHER SECONDARY SCHOOL, KOLLAM.691021.
          BY ADVS.
          SRI.JOHN JOSEPH VETTIKAD
          SRI.S.BIJU (KIZHAKKANELA)
          SRI.JOHNSON GOMEZ
          SRI.C.JOSEPH JOHNY
          SRI.BIJOY CHANDRAN-SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                      Sathish Ninan, J.
             ==============================
                 W.P(C) No.28192 of 2017
             ==============================
          Dated this the 10th day of June, 2024

                        JUDGMENT

The learned counsel for the petitioner submits

that this writ petition has become infructuous.

The said submission is recorded.

Writ petition is dismissed as infructuous.

Sd/-

Sathish Ninan, Judge SVP