Kerala High Court
E.K.Saseendra Varma Raja vs The Deputy Director Of Education on 9 July, 2020
Author: T.R.Ravi
Bench: T.R.Ravi
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
THURSDAY, THE 09TH DAY OF JULY 2020 / 18TH ASHADHA, 1942
WP(C).No.305 OF 2012(K)
PETITIONER/S:
E.K.SASEENDRA VARMA RAJA
AGED 36 YEARS
S/O.KRISHNAN NAMBOOTHIRI, TEACHER, K.R.HIGH
SCHOOL PURAMEIRI,VARANAKKAD ILLAM, MANDOOR
P.O., PALATHARA, KANNUR DISTRICT.
BY ADVS.
SRI.P.S.SREEDHARAN PILLAI
SRI.ARJUN SREEDHAR
SRI.ARUN KRISHNA DHAN
SRI.JOSEPH GEORGE(MULLAKKARIYIL)
SRI.T.K.SANDEEP
RESPONDENTS:
1 THE DEPUTY DIRECTOR OF EDUCATION
KOZHIKODE-673 002.
2 THE DISTRICT EDUCATIONAL OFFICER
VADAKARA, KOZHIKODE-673 103.
3 THE MANAGER
KADATHANAD RAJAS HIGHER SECONDARY
SCHOOL,PURAMERI P.O., VADAKARA-673 503.
R1-2 BY SENIOR GOVERNMENT PLEADER SRI.B.VINOD
R3 BY ADV. SRI.K.M.ANEESH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.07.2020, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
-2-
T.R. RAVI, J.
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W.P.(C)No.305 of 2012
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Dated this the 9th day of July, 2020
JUDGMENT
Learned counsel for the petitioner submits that the petitioner is no more. The writ petition is hence dismissed as abated.
Sd/-
T.R. RAVI JUDGE dsn