Arangil N Gopinathan vs State And Others
2021 Latest Caselaw 1159 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942

                      WP(C).No.12822 OF 2011(C)


PETITIONER:

               ARANGIL N GOPINATHAN, 64 years,
               S/O.LATE ARANGIL SEKHARAN, MANAGER,
               SREE VASU DEVA, ASHRAM HIGHER SECONDARY SCHOOL,
               NADUVATHURE,, KOYILANDI VIA, KOZHIKODE DISTRICT.

               BY ADVS.
               SRI.BABU JOSEPH KURUVATHAZHA
               SRI.C.P.SIVADASAN NAIR

RESPONDENTS:

      1        STATE AND OTHERS
               REPRESENTED BY ITS SECRETARY TO GOVERNMENT,,
               DEPARTMENT OF GENERAL EDUCATION, GOVERNMENT,
               SECRETARIAT, THIRUVANANTHAPURAM-695 001.

      2        DIRECTOR OF PUBLIC INSTRUCTIONS
               THIRUVANANTHAPURAM-695 001.

      3        REGIONAL DEPUTY DIRECTOR
               HIGHER SECONDARY EDUCATION, KOZHIKODE-673 001.

      4        DEPUTY DIRECTOR OF EDUCATION
               KOZHIKODE-673 001.

      5        DISTRICT EDUCATIONAL OFFICER VATAKARA
               KOZHIKODE DISTRICT-673 101.

      6        MANAGER, KAVUMVATTOM MUSLIM UP SCHOOL,,
               KAVUMVATTOM, KOYILANDI VIA, KOZHIKODE DISTRICT.,
               PIN-673 305.


                BY ADV. SRI.M.MUHAMMED SHAFI
               SRI. P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
12.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 12822/11
                                       2



                                 JUDGMENT

There was no appearance for the petitioner

when this matter was called today.

I notice that this Writ Petition was filed

as early as in the year 2011 and has been

continuing on the files of this Court without

any interim orders being secured.

I am, therefore, of the view that on

account of efflux of time, this Writ Petition

has become infructuous.

However, since the petitioner is not

present, I deem it appropriate to dismiss this

Writ Petition for default. It is so ordered.

Sd/-

                                           DEVAN RAMACHANDRAN
       RR                                             JUDGE