Antony Roy T.T vs The Secretary
2021 Latest Caselaw 1908 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.2073 OF 2010(H)


PETITIONER:

               ANTONY ROY T.T.
               ASSISTANT ENGINEER
               SUB STATION SECTION,
               KUBANOOR,, KASARAGOD.

               BY ADVS.
               SRI.LAWRENCE DCUNHA
               SRI.MATHEW JACOB (KUNNATHU)

RESPONDENTS:

      1        THE SECRETARY
               KERALA STATE ELECTRICITY BOARD,,
               VYDYUTHI BHAVANAM, PATTOM,,
               THIRUVANANTHAPURAM.

      2        THE CHAIRMAN
               KERALA STATE ELECTRICITY BOARD,,
               VYDYUTHI BHAVANAM, PATTOM,,
               THIRUVANANTHAPURAM.

               R1 BY SRI.PULIKOOL ABUBACKER, SC, KSEB
               R1 BY ADV. SRI.GEORGE KUTTY MATHEW
               R1 BY ADV. SRI.C.N.MIDHUN
               R1 BY SRI. ASOK M.CHERIYAN, SC, KSEB
               R1 BY SRI.K.S.ANIL, SC, KSEB
               R1 BY ADV. SRI.M.K.THANKAPPAN, SC, KERALA STATE
               ELECTRICITY BOARD LIMIT

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
18.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 2073/10
                                   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