A. Abdul Najeeb vs The State Of Kerala
2021 Latest Caselaw 1648 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

                      WP(C).No.14040 OF 2013(D)


PETITIONER:

               A. ABDUL NAJEEB, AGED 42 YEARS,
               SON OF ABDUL RAHIM,
               POWER OF ATTORNEY OF A.ABDUL JALEEL, MANAGER,
               SEENATHUL ISLAM SAMAJAM LOWER PRIMARY SCHOOL,
               PATHANAMTHITTA-689645.

               BY ADV. SRI.V.A.MUHAMMED

RESPONDENTS:

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

      2        THE DIRECTOR OF PUBLIC INSTRUCTIONS,
               JAGATHY, THIRUVANANTHAPURAM-695014.

      3        THE ASSISTANT EDUCATIONAL OFFICER
               PATHANAMTHITTA-689645.

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

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.14040 OF 2013(D)

                                        -2-

                                  JUDGMENT

Dated this the 15th day of January 2021

When this matter was called today, the

learned counsel for the petitioner submitted

that he has not obtained any instructions from

his client, as to the developments during the

last seven years.

I notice that this matter was filed as early

as in the year 2013, seeking that Ext.P1

application be considered by the second

respondent. However, there is nothing on record

to show what happened in the last seven years;

and therefore, I am of the view that no further

orders can be issued in this writ petition on

account of efflux of time.

I, therefore, close this writ petition,

however, leaving liberty to the petitioner to

seek a rehearing, if any further orders are

required.

Sd/-

DEVAN RAMACHANDRAN akv JUDGE WP(C).No.14040 OF 2013(D)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPLICATION FOR CLOSURE OF SCHOOL FILED BY THE PETITIONER DATED 28.5.2012.

EXHIBIT P2 TRUE COPY OF THE REMINDER DATED 15.4.2013.

EXHIBIT P3 TRUE COPY OF THE DECISION REPORTED IN 2000(1) KLT 804 DATED 21.2.2000.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE