Prof. Jacob Thomas vs The State Of Kerala Represented By
2021 Latest Caselaw 960 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     MONDAY, THE 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942

                      WP(C).No.12201 OF 2011(A)


PETITIONER:

               PROF. JACOB THOMAS
               CORPORATE MANAGER, NOEL MEMORIAL CORPORATE SHCOOLS,
               KUMBANAD, PATHANAMTHITTA - 689 547.

               BY ADV. SRI.V.A.MUHAMMED

RESPONDENTS:

      1        THE STATE OF KERALA REPRESENTED BY
               ITS SECRETARY TO GOVERNMENT, GENERAL EDUCATION
               DEPARTMENT, SECRETARIAT,
               THIRUVANANTHAPURAM - 695 001.

      2        THE DIRECTOR OF PUBLIC INSTRUCTION
               JAGATHY, THIRUVANANTHAPURAM - 695 014.

      3        THE ASSISTANT EDUCATIONAL OFFICER
               KANJIRAPALLY - 686 507.

      4        SMT.ANNIE.P. PAUL
               HEADMISTRESS N.M.L.P SCHOOL, KANAKAPPALAM,,
               KANJIRAPALLY - 686 507.

               R1, R4 BY ADV. SRI.JENNIS STEPHEN
               R1 BY ADV. SRI.SANTHOSH MATHEW
               R1 BY ADV. SRI.SATHISH NINAN



               SRI. P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.12201 OF 2011               2

                                JUDGMENT

The petitioner has approached this Court

impugning Ext.P8 and for a direction to the 2 nd

respondent to consider and pass orders on

Exts.P7 and P9.

2. I, however, notice that this matter

was filed as early as in the year 2011, but no

orders have been obtained by the petitioner

thereafter from this Court. In fact, the writ

petition was never moved after the date on

which it was admitted on 12/04/2011.

I am, therefore, of the firm view that the

prayers sought for herein cannot be granted

and that the writ petition has become

virtually infructuous.

In the afore circumstances this writ

petition will stand dismissed.

Sd/-

                                             DEVAN RAMACHANDRAN

MC/12.1.2021                                       JUDGE


                           APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ORDER NO.254/10-11 OF THE MANAGER

EXHIBIT P2 TRUE COPY OF THE JOINING REPORT OF THE 4TH RESPONDENT

EXHIBIT P3 TRUE COPY OF TE STATEMENT OF PERMANENT RELINQUISHMENT

EXHIBIT P4 TRUE COPY OF THE LETTER NO.19/10-11 OF THE MANAGER

EXHIBIT P5 TRUE COPY OF THE ORDER NO.G/4017/10 OF THE ASST.

EDUCATIONAL OFFICER

EXHIBIT P6 TRUE COPY OF THE ORDR NO.B1/6900/10/K.DIS. OF THE DISTRICT EDUCATIONAL OFFICER

EXHIBIT P7 TRUE COPY OF THE APPEAL FILED BEFORE THE 2ND RESPONDENT.

EXHIBIT P8 TRUE COPY OF THE ORDER NO.G/409/2011(1) OF THE ASST. EDUCATIONAL OFFICER

EXHIBIT P9 TRUE COPY OF THE APPEAL FILED BEFORE THE 2ND RESPONDENT.

RESPONDENT'S/S EXHIBITS:

NIL


MC

                     (TRUE COPY)               PA TO JUDGE