Anuz P.Iqbal vs The Director Of Public ...
2021 Latest Caselaw 2835 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

      MONDAY, THE 25TH DAY OF JANUARY 2021 / 5TH MAGHA, 1942

                      WP(C).No.18525 OF 2010(M)


PETITIONER:

               ANUZ P.IQBAL, MANAGER, UNION L.P. SCHOOL,
               THRIKKANARVATTOM, S.R.M. ROAD, ERNAKULAM,
               KOCHI - 18.

               BY ADVS.SRI.S.P.ARAVINDAKSHAN PILLAY
               SRI.S.A.ANAND
               SRI.PETER JOSE CHRISTO
               SMT.N.SANTHA

RESPONDENTS:

      1        THE DIRECTOR OF PUBLIC INSTRUCTIONS,
               THIRUVANANTHAPURAM, PIN-695001.

      2        ASSISTANT EDUCATIONAL OFFIER ,
               ERNAKULAM, PIN-682035.

      3        THE HEADMASTER UNION L.P.SCHOOL
               THRIKKANARVATTOM, SRM ROAD, ERNAKULAM,
               KOCHI PIN -682018.

      ADDL.4 DHANALAKSHMI K.R., AGE 29, W/O SANTHOSH
             KODALIPARAMBIL HOUSE, PALARIVATTOM P.O.,
             ERNAKULAM - 25.

               Impleaded as per order dated 20.07.2016 in IA
               9666/2010

               R4 BY ADV.   DR.GEORGE ABRAHAM
               R3 BY ADV.   SRI.V.A.MUHAMMED
               R3 BY ADV.   SRI.M.SAJJAD
               SRI. SUNIL   KUMAR KURIAKOSE (GP)

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
25.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 18525/10                       2




                             JUDGMENT

Dated this the 25th day of January 2021

When this matter was taken up today, the learned counsel for

the petitioner submitted that the petitioner is now no more and that

he has not received any instructions from the legal heirs.

In the afore circumstances, this writ petition will stand

dismissed for non-prosecution.

Sd/-

Devan Ramachandran, Judge tkv