Elsy C.Kuruvilla vs State Of Kerala
2021 Latest Caselaw 1893 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     MONDAY, THE 18TH DAY OF JANUARY 2021 / 28TH POUSHA, 1942

                      WP(C).No.34879 OF 2011(H)


PETITIONERS:

               ELSY C.KURUVILLA
               ST.MARY'S H.S.S. MORAKKALA,
               KUMARAPURAM P.O.,, ERNAKULAM DISTRICT.

               BY ADV. SRI.SAJI VARGHESE KAKKATTUMATTATHIL

RESPONDENTS:

      1        STATE OF KERALA, REPRESENTED BY
               THE SECRETARY TO GOVERNMENT,, HIGHER SECONDARY
               EDUCATION DEPARTMENT,, TRIVANDRUM-695001.

      2        THE DIRECTOR HIGHER SECONDARY
               EDUCATION DEPARTMENT, HOUSING BOARD BUILDINGS,,
               SANTHI NAGAR, TRIVANDRUM-695001.

      3        THE REGIONAL DEPUTY DIRECTOR
               HIGHER SECONDARY EDUCATION, EDAPPALLY,,
               ERNAKULAM- 682024.

      4        THE PRINCIPAL ST.MARYS HIGHER
               SECONDARY SCHOOL, MORAKKALA,
               KUMARAPURAM P.O.,, PIN 683 565.


               SRI. P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
18.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 34879/11
                               2




                           JUDGMENT

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
      RR                                 JUDGE