K.M.Thankamma vs State Of Kerala
2021 Latest Caselaw 2516 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942

                       WP(C).No.679 OF 2011(H)


PETITIONER:

               K.M.THANKAMMA, AGED 68 YEARS,
               W/O LATE T.C.DAVID,
               MYLANTHARA VEETTIL, KIDANGANNUR,
               VILLAGE, KIDANGANNUR P.O.,
               PATHANAMTHITTA, DISTRICT.

               BY ADV. SRI.C.B.SREEKUMAR

RESPONDENTS:

      1        STATE OF KERALA, REPRESENTED BY
               SECRETARY EDUCATION,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM 695 001

      2        THE ACCOUNTANT GENERAL
               O/O THE ACCOUNTANT GENERAL (A & E),,
               THIRUVANANTHAPURAM-695 039.

      3        THE SUB TREASURY OFFICER
               THIRUVALLA 689 101

      4        M.P.MARY, PADINJAREPARAMBIL THUNDIYIL,
               PERINGARA P.O.,, THIRUVALLA,
               PATHANAMTHITTA DISTRICT 689 101

               BY ADV. SRI.R.SANTHOSH BABU
               SRI. SUNIL KUMAR KURIAKOSE - GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
21.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 679/11
                                  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