Corporate Educational Agency vs State Of Kerala
2024 Latest Caselaw 12962 Ker

Kerala High Court

Corporate Educational Agency vs State Of Kerala on 22 May, 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
         WEDNESDAY, THE 22ND DAY OF MAY 2024 / 1ST JYAISHTA, 1946
                            WP(C) NO. 1952 OF 2017


PETITIONERS:

     1      CORPORATE EDUCATIONAL AGENCY
            DIOCESE OF KOTHAMANGALAM REPRESENTED BY THE MANAGER OF
            COLLEGES, BISHOP'S HOUSE, KOTHAMANGALAM - 686 691.

     2      PRINCIPAL
            NIRMALA COLLEGE, MUVATTUPUZHA - 686 661.

            BY ADVS.
            SRI.BABY ISSAC ILLICKAL
            SRI.ISAAC KURUVILLA ILLIKAL



RESPONDENTS:

     1      STATE OF KERALA
            REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

     2      PRINCIPAL SECRETARY TO GOVERNMENT
            HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM - 695 001.

     3      DR.G.S.GIREESH KUMAR
            ASSOCIATE PROFESSOR, DEPARTMENT OF COMMERCE, NIRMALA
            COLLEGE, MUVATTUPUZHA, NOW FUNCTIONING AS DIRECTOR,
            CENTRE FOR CONTINUING EDUCATION, ANATHARA LANE,
            CHARACHITHRA, KOWDIAR P.O., THIRUVANANTHAPURAM - 695 003.

     BY ADV.
           SRI. V.K. SUNIL, SR. GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 1952 OF 2017


                                2


              P.V.KUNHIKRISHNAN, J.
          --------------------------------------------
               W.P.(C) No.1952 of 2017
         ----------------------------------------------
       Dated this the 22nd day of May, 2024



                         JUDGMENT

When this writ petition came up for

consideration, the learned counsel appearing for the

petitioners submitted that, the prayers in this writ

petition have become infructuous.

Therefore, this Writ Petition is dismissed as

infructuous.

Sd/-

                                    P.V.KUNHIKRISHNAN
nvj                                        JUDGE