Kerala High Court
E.K.Dhananjayan Thampan vs The State Of Kerala on 11 October, 2019
Author: Shaji P.Chaly
Bench: Shaji P.Chaly
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
FRIDAY, THE 11TH DAY OF OCTOBER 2019 / 19TH ASWINA, 1941
WP(C).No.10668 OF 2013(G)
PETITIONERS:
1 E.K.DHANANJAYAN THAMPAN
SECRETARY, KADATHANAD RAJA'S HIGH SCHOOL
MANAGING COMMITTEE, PURAMERI, VADAKARA,
KOZHIKODE DISTRICT.
2 E.K.KRISHNAKUMARI
TREASURER, KADATHANAD RAJA'S HIGH SCHOOL
MANAGING COMMITTEE, PURAMERI, VADAKARA,
KOZHIKODE DISTRICT.
3 E.K.GOKUL KUMAR
MEMBER, KADATHANAD RAJA'S HIGH SCHOOL MANAGING
COMMITTEE, PURAMERI, VADAKARA,
KOZHIKODE DISTRICT.
BY ADVS.
SRI.M.P.SREEKRISHNAN
SMT.M.H.BINDU
SMT.SHAHNA KARTHIKEYAN
RESPONDENT:
THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY,
GENERAL EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
BY ADV. SRI.JESTIN MATHEW,GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 10-10-2019, THE COURT ON 11-10-2019 DELIVERED THE
FOLLOWING:
WP(C).No.10668 OF 2013
2
JUDGMENT
This writ petition is filed by the petitioners seeking the following reliefs:
1. To declare that Chapter III Rule 8 sub rule
(i) of Kerala Educational Rules are not applicable to the Kadathanad Rajas Higher Secondary School Purameri, Vadakara.
2. Issue a writ of certiorari quashing Ext.P6, as the same is illegal and arbitrary.
3. To pass any other order which may found just and necessary in the circumstance of the case.
2. However today when the matter is taken up, learned counsel for the petitioner submitted that, subject matter has become infructuous and therefore the writ petition may be dismissed accordingly. In that view of the matter, this writ petition is dismissed as infructuous.
Sd/-
SHAJI P.CHALY JUDGE spk