Ressal Moses R vs State Of Kerala
2021 Latest Caselaw 1260 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

                       WP(C).No.8080 OF 2014(H)


PETITIONER:

               RESSAL MOSES R, LPSA, LUTHERAN LPS,
               KANACODU, KATTAKADA, THIRUVANANTHAPURAM,
               R/O VEERALI VILA PUTHEN VEEDU,
               VADOORKONAM AYIRA P.O., PARASSALA,
               THIRUVANANTHAPURAM.

               BY ADVS.
               SRI.P.RAVEENDRAN
               SRI.M.A.BABY

RESPONDENTS:

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

      2        THE DIRECTORATE OF PUBLIC INSTRUCTIONS,
               POOJAPPURA, THIRUVANANTHAPURAM.

      3        THE DISTRICT EDUCATIONAL OFFICER (DEO),
               OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
               ALAPPUZHA.

      4        THE ASSISTANT EDUCATION OFFICER (AEO)
               KATTAKKADA, THIRUVANANTHAPURAM.

      5        THE MANAGER, LUTHERAN SCHOOLS,
               CONCORDIA LUTHERAN HSS COMPOUND,
               PEROORKADA, THIRUVANANTHAPURAM.

      6        SHRI. PRAKOD.W.P.,
               LUTHERAN MANAGEMENT SCHOOL,
               L H S, SOUTH ARYAD,
               AVALAKUNNU.P.O, ALAPPUZHA.

      7        SHRI. SAJEEV.B.N.,
               LUTHERAN MANAGEMENT SCHOOL,
               L H S, SOUTH ARYAD,
               AVALAKUNNU.P.O, ALAPPUZHA.
 WP(C).No.8080 OF 2014(H)

                              -2-


      8      SMT. REMY RAVEENDRAN,
             LUTHERAN MANAGEMENT SCHOOL,
             L H S, SOUTH ARYAD,
             AVALAKUNNU.P.O, ALAPPUZHA.

      9      SHRI. SAJI RAJ.S.M.,
             LUTHERAN MANAGEMENT SCHOOL,
             L H S, SOUTH ARYAD,
             AVALAKUNNU.P.O, ALAPPUZHA.

             BY ADVS. SRI.JACOB P.ALEX
                      SRI.T.R.JAGADEESH
                      SRI.JOSEPH P.ALEX
                      SRI.P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8080 OF 2014(H)

                             -3-




                           JUDGMENT

Dated this the 13th day of January 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