B.Shobha vs State Of Kerala
2021 Latest Caselaw 3831 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

                       WP(C).No.7865 OF 2011(G)

PETITIONER:

               B.SHOBHA
               SENIOR ASSISTANT,
               VOCATIONAL HIGHER SECONDARY SCHOOL, KARAVARAM,,
               KALLAMBALAM, THIRUVANANTHAPURAM DISTRICT.

               BY ADVS.
               SRI.SANTHAN V.NAIR
               SRI.V.V.MITHUN
RESPONDENTS:

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

      2        THE DIRECTOR OF PUBLIC INSTRUCTIONS, DPI JUNCTION,
               JAGATHY P.O., THIRUVANANTHAPURAM-695001.

      3        THE DEPUTY DIRECTOR OF EDUCATION
               THIRUVANANTHAPURAM-695001.

      4        THE DISTRICT EDUCATIONAL OFFICER
               ATTINGAL, THIRUVANANTHAPURAM-695 101.

      5        G.SURESH, MANAGER VOCATIONAL HIGHER
               SECONDARY SCHOOL, KARAVARAM, KALLAMBALAM,
               THIRUVANANTHAPURAM DISTRICT-695 605.

      6        THE HEAD MASTER, VOCATIONAL HIGHER
               SECONDARY SCHOOL, KARAVARAM, KALLAMBALAM,
               THIRUVANANTHAPURAM DISTRICT-695 605.

      7        P.SREEKUMAR ADVOCATE, ANEESH BUILDING
               KUPPAKKONAM ROAD, NEDUMANGADU P.O.,
               THIRUVANANTHAPURAM-695541.

               R1 BY ADV. SRI.ELVIN PETER P.J.
               R1 BY GOVERNMENT PLEADER
               SRI. P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
02.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7865 OF 2011                 2

                               JUDGMENT

Even though this matter was called

more than once today, there was no

representation for the petitioner.

I, therefore, suspect that the petitioner is

not interested in prosecuting this matter

any further.

Accordingly, this writ petition is

dismissed for non-prosecution.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/4.2.2021