P.N.Prabhakaran vs The Hon'Ble High Court Of Kerala
2021 Latest Caselaw 4236 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

                       WP(C).No.3411 OF 2005(R)


PETITIONER:

               P.N.PRABHAKARAN, SUPREBHALAYAM,
               ERUVELIPRA, THIRUMOOLAPURAM P.O., THIRUVALLA,
               PATHANAMTHITTA DISTRICT, (JUNIOR SUPERINTENDENT,
               UNDER ORDER OF COMPULSORY RETIREMENT, SUB COURT,
               PATHANAMTHITTA).


RESPONDENTS:

      1        THE HON'BLE HIGH COURT OF KERALA,
               REP.BY ITS REGISTRAR (ERNAKULAM).

      2        THE DISTRICT COURT, PATHANAMTHITTA.

               BY ADVS. SRI.B.UNNIKRISHNA KAIMAL, SC, HC
                        SRI.ANTONY MUKKATH
                        SRI.O.V.RADHAKRISHNAN SR.
                        SMT.K.RADHAMANI AMMA

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
04.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3411 OF 2005(R)

                               -2-



                           JUDGMENT

Dated this the 4th day of February 2021

Even though this matter was called more

than twice 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 default.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv