Kerala High Court
Fathima Thasneem vs The State Of Kerala on 24 September, 2019
Bench: K.Vinod Chandran, V.G.Arun
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
&
THE HONOURABLE MR.JUSTICE V.G.ARUN
TUESDAY, THE 24TH DAY OF SEPTEMBER 2019 / 2ND ASWINA, 1941
WA.No.164 OF 2019
AGAINST THE JUDGMENT IN WP(C).35293/2018(J) DATED 04.12.2018
OF HIGH COURT OF KERALA
APPELLANTS/PETITIONERS:
1 FATHIMA THASNEEM, AGED 12 YEARS (MINOR),
D/O. MOHAMMED SUNIR,
STUDYING IN CHRIST NAGAR,
SENIOR SECONDARY SCHOOL (CMI EDUCATIONAL INSTITUTION),
THIRUVALLAM,
THIRUVANANTHAPURAM 695 027.
2 HAFZAH PARVEEN, AGED 8 YEARS (MINOR),
D/O. MUHAMMED SUNIR,
STUDYING IN CHRIST NAGAR,
SENIOR SECONDARY SCHOOL (CMI EDUCATIONAL INSTITUTION),
THIRUVALLAM,
THIRUVANANTHAPURAM 695 027.
THE APPELLANTS ARE REPRESENTED BY THEIR FATHER AND
NATURAL GUARDIAN MOHAMMED SUNIR M
S/O. MOHAMMED HANEEFA, AGED 40 YEARS,
MUNEER MANZIL, M C STREET BALARAMAPURAM,
MCNRA-154, THIRUVANANTHAPURAM 695 501.
BY ADVS.
SRI.P.CHANDRASEKHAR
SRI.K.ARJUN VENUGOPAL
SMT.V.A.HARITHA
SRI.SIDHARTH B PRASAD
SRI.R.NANDAGOPAL
SRI.D.SREEKANTH
SHRI. ANOOP KRISHNA
SHRI.JAVED HAIDER.
W.A.No.164 of 2019 - 2 -
RESPONDENTS/RESPONDENTS IN WP(C):
1 THE STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT OF KERALA,
DEPARTMENT OF GENERAL EDUCATION,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695 001.
2 THE DIRECTOR OF PUBLIC INSTRUCTIONS,
OFFICE OF THE DIRECTOR OF PUBLIC INSTRUCTIONS,
JAGATHY,
THIRUVANANTHAPURAM, PIN - 695 014.
3 THE SECRETARY,
CENTRAL BOARD OF SECONDARY EDUCATION (CBSE),
IIND FLOOR, LIC DIVISION OFFICE,
PATTOM,
THIRUVANANTHAPURAM, PIN - 695 004.
4 THE PRINCIPAL, CHRIST NAGAR,
SENIOR SECONDARY SCHOOL
(CMI EDUCATIONAL INSTITUTION),
THIRUVALLAM,
THIRUVANANTHAPURAM, PIN-695 027.
5 THE MANAGER, CHRIST NAGAR,
SENIOR SECONDARY SCHOOL
(CMI EDUCATIONAL INSTITUTION),
THIRUVALLAM,
THIRUVANANTHAPURAM 695 027.
6 ADDL. R6. STUDENTS ISLAMIC ORGANISATION,
KERALA STATE COMMITTEE,
VIDHYARTHI BHAVANAM, U.K.SHANKUNNI ROAD,
KOZHIKODE-673001,
REPRESENTED BY ITS GENERAL SECRETARY,
BINAS.T.A, AGED 28 YEARS, S/O.ABDUL KAREEM,
THEKKE THAIVEEDU,
POOCHAKKAL.P.O.,
CHERTHALA,
ALAPPUZHA, PIN-688526.
(ADDL R6 IS IMPLEADED VIDE ORDER DATED 23/05/2019 IN
IA 2/2019)
W.A.No.164 of 2019 - 3 -
7 ADDL. R7. GIRLS ISLAMIC ORGANISATION, KERALA,
P.B.NO.833, HIRA CENTRE, MAVOOR ROAD,
KOZHIKODE-670004,
REPRESENTED BY ITS GENERAL SECRETARY,
NASREEN P. NASEER, AGED 27 YEARS, W/O.SAJID AKMAL K.M,
KOZHIKARUMATTIL HOUSE, UMMANAZHI P.O.,
PALAKKAD- 678632.
(ADDL R7 IS IMPLEADED VIDE ORDER DATED 23/05/2019 IN
IA 3/2019)
R3 BY SRI.NIRMAL S., SC, CBSE
R4-5 ADV.SRI.R.S.KALKURA (B/O)
R6-7 BY ADV. SUNIL NAIR PALAKKAT
R6-7 BY ADV. SRI.K.N.ABHILASH
R6-7 BY ADV. SRI.M.A.AHAMMAD SAHEER
R6-7 BY ADV. SRI.P.B.MUHAMMED AJEESH
R6-7 BY ADV. SRI.M.M.ALIYAR
OTHER PRESENT:
SR.GP SRI.A.J.VARGHESE FOR R1 & R2
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 24.09.2019,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.164 of 2019 - 4 -
K. Vinod Chandran & V.G.Arun, JJ.
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W.A.No.164 of 2019
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Dated, this the 24th day of September, 2019
JUDGMENT
Vinod Chandran, J.
It is submitted that the appellants-petitioners are not now attending the School and are no more in the rolls of the respondent-School. In such circumstances, nothing survives in the Writ Appeal and the same would stand dismissed as infructuous.
Sd/-
K.VINOD CHANDRAN JUDGE Sd/-
V.G.ARUN JUDGE Vku/-
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