The General Manager vs The State Of Kerala
2021 Latest Caselaw 3399 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

      FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                       WP(C).No.7728 OF 2011(M)


PETITIONER:

               THE GENERAL MANAGER
               CTC EDUCATIONAL AGENCY, ST.JOSEPH'S VIDHYABHAVAN,,
               EDAPPALLY P.O., ERNAKULAM DISTRICT, REP. BY, THE
               POWER OF ATTORNEY HOLDER, SR. MELITTA, CTC.

               BY ADV. SRI.GEORGEKUTTY MATHEW

RESPONDENTS:

      1        THE STATE OF KERALA
               ITS SECRETARY, DEPARTMENT OF GENERAL EDUCATION,,
               SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 001.

      2        THE DISTRICT EDUCATIONAL OFFICER
               ERNAKULAM DISTRICT, PIN-682 011.

               R1-2 BY GOVERNMENT PLEADER



               SRI. P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7728 OF 2011

                                  2




                            JUDGMENT

Dated this the 29th day of January 2021

Going by the prayers made in this writ petition, I am

guided to believe that it has become infructuous by efflux of time

of more than nine years, when this matter has been pending before

this Court. There is also no representation for the petitioner, when

this matter was called, thus fortifying my suspicion as afore.

In the afore circumstances this writ petition is dismissed

for non-prosecution; but more because I feel that this matter has

become infructuous.

                                      DEVAN RAMACHANDRAN
                                             JUDGE




SMF                     TRUE COPY            PA TO JUDGE