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Kerala High Court

Anil Thomas vs State Of Kerala on 6 March, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
   WEDNESDAY, THE 6TH DAY OF MARCH 2024 / 16TH PHALGUNA, 1945
                       WP(C) NO. 13141 OF 2022
PETITIONER:

          ANIL THOMAS, AGED 28 YEARS
          SON OF THOMAS C., NARIYADUKKAM KADAVU,
          MUNNAD, KASARAGOD, KERALA-671541.

          BY ADV V.JOHN MANI



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY,
          DEPARTMENT OF GENERAL EDUCATION, SECRETARIAT,
          THIRUVANANTHAPURAM-695001.

    2     THE DIRECTOR OF GENERAL EDUCATION,
          JAGATHI, THIRUVANANTHAPURAM-695014.

    3     THE COMMISSIONER,
          OFFICE OF THE COMMISSIONER OF GOVERNMENT
          EXAMINATIONS, PAREEKSHA BHAVAN, POOJAPURA,
          THIRUVANANTHAPURAM, KERALA-695012.




          SRI PREMCHAND V NAIR, SR GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                       -2-

WP(C)No.13141/2022




                         MOHAMMED NIAS C.P., J.
                        ---------------------

                           WP(C)No.13141 of 2022

                       ---------------------------

                     Dated this the 6th day of March, 2024



                                 JUDGMENT

Learned counsel for the petitioner submits that the matter has become infructuous. Hence, the writ petition is dismissed as infructuous.

Sd/-

MOHAMMED NIAS C.P. JUDGE dlk/6.3.2024 -3- WP(C)No.13141/2022 APPENDIX OF WP(C) 13141/2022 PETITIONER'S EXHIBITS EXHIBIT P12 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 06-04-2022.

EXHIBIT P1 A TRUE COPY OF THE CERTIFICATE OF THE PETITIONER BELONGING TO ANTHODAYA ANNAYOJANA AND PRIORITY HOUSE HOLD (PHH) CATEGORY ISSUED BY THE VILLAGE OFFICER, MUNNAD DATED 19.8.2020.

EXHIBIT P2 A TRUE COPY OF THE GAZETTE NOTIFICATION, IN WHICH THE AMENDMENT TO THE CONSTITUTION AS PER THE CONSTITUTION (103RD AMENDMENT) ACT, 2019.

EXHIBIT P3 A TRUE COPY OF THE NOTIFICATION G.O.(P) NO.1/2020/P&ARD DATED 3.1.2020.

EXHIBIT P4 A TRUE COPY OF G.O.(MS) NO.2/2020/P&ARD DATED 12.2.2020.

EXHIBIT P5 A TRUE COPY OF G.O.(MS) NO.5/2020/P&ARD DATED 3.3.2020.

EXHIBIT P6 A TRUE COPY OF GO (MS) NO.128/2020/HIGH.ED.D. DATED 20.3.2020.

EXHIBIT P7 A TRUE COPY OF THE OFFICE MEMORANDUM DATED 17.1.2019 ISSUED BY THE MINISTRY OF HUMAN RESOURCE DEVELOPMENT.

EXHIBIT P8 A TRUE COPY OF THE NOTIFICATION NO.EXS/C.G.L(2)/51400/2019/C.G.E. ISSUED BY 3RD RESPONDENT TO CONDUCT KTET DATED 6.1.2020.

EXHIBIT P9 A TRUE COPY OF THE NOTIFICATION EXS./C.G.L(2)/28260/2020/C.G.E. ISSUED BY 3RD RESPONDENT TO CONDUCT KTET DATED 16.11.2020.

-4- WP(C)No.13141/2022

EXHIBIT P10 A TRUE COPY OF THE NOTIFICATION NO.EXS/C.G.L(2)/8455/2021/C.G.E. DATED 20.4.2021.

EXHIBIT P11 A TRUE COPY OF THE NOTIFICATION EXS/C.G.L. (2)/2500/2022/C.G.E. ISSUED BY 3RD RESPONDENT TO CONDUCT KTET DATED 7.2.2022.