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[Cites 1, Cited by 1]

Kerala High Court

Anjitha K.Jose vs State Of Kerala on 28 January, 2019

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

     MONDAY ,THE 28TH DAY OF JANUARY 2019 / 8TH MAGHA, 1940

                        WP(C).No. 40645 of 2017

PETITIONER/S:
                 ANJITHA K.JOSE
                 AGED 20 YEARS, D/O.JOSE THOMAS,KUNNATH HOUSE,
                 EDAVAKA POST,MANANTHAVADY, WAYANAD.

                 BY ADVS.
                 SRI.MANU SEBASTIAN
                 SMT.SURYA BINOY
                 SRI.LEGITH T.KOTTAKKAL

RESPONDENT/S:
       1      STATE OF KERALA
              REPRESENTED BY THE SECRETARY,DEPARTMENT OF HIGHER
              EDUCATION,SECRETARIAT, THIRUVANANTHAPURAM,PIN - 695
              001.

      2          UNIVERSITY OF CALICUT
                 REPRESENTED BY ITS REGISTRAR,THRISSUR - CALICUT
                 ROAD,THENHIPALAM, MALAPPURAM DISTRICT,PIN - 673
                 635.
      3          UNIVERSITY GRANTS COMMISSION UGC
                 BAHADUR SHAH ZAFAR MARG,NEW DELHI, INDIA, PIN - 110
                 002.

      4          PRINCIPAL
                 SREE KERALA VARMA COLLEGE,KANATTUKARA P.O.,
                 THRISSUR DISTRICT,PIN - 680 011.

      *ADDL.R5    IMPLEADED:
                 COCHIN DEVASWOM BOARD, REP. BY ITS SECRETARY,
                 COCHIN DEVASWOM BOARD, THRISSUR DISTRICT-680 011

                 ADDL.R5 IMPLEADED AS PER ORDER DATED 7.3.18 IN
                 IA.3078/18

                 BY ADVS.
                 SRI.K.P.SUDHEER, SC, COCHIN DEVASWOM BOARD
                 SRI.S.KRISHNAMOORTHY, CGC
                 SRI.P.C. SASIDHARAN -SC
                 G.P.SRI.SMT. NISHA BOSE


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.01.2019 THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC.NO.40645/2017



                                 JUDGMENT

In the light of the fact that a subsequent order has been challenged in W.P.(C).No.14319/2018, leaving open all the issues to be urged in the subsequent writ petition, this writ petition is closed as infructuous.

Sd/-


                                               A.MUHAMED MUSTAQUE

CL                                                     JUDGE