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Narayanan Nair Memorial vs State Of Kerala
2021 Latest Caselaw 13646 Ker

Citation : 2021 Latest Caselaw 13646 Ker
Judgement Date : 1 July, 2021

Kerala High Court
Narayanan Nair Memorial vs State Of Kerala on 1 July, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
                       WP(C) NO. 30501 OF 2014
PETITIONER:

            MANAGER, NARAYANAN NAIR MEMORIAL
            HIGHER SECONDARY SCHOOL, CHELEMBRA, PULLIPARAMBA P.O.,
            MALAPPURAM-673634.

            BY ADVS.
            SRI.JIJI THOMAS
            SRI.P.R.ASHOK KUMAR
            SMT.SMITHA MATHEW



RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY ITS SECRETARY, DEPARTMENT OF GENERAL
            EDUCATION, THIRUVANANTHAPURAM-695001.

    2       THE DIRECTOR OF PUBLIC INSTRUCTION
            THIRUVANANTHAPURAM - 695001.

            SRI. P.M.MANOJ - SR.GP



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 30501 OF 2014

                                2


                            JUDGMENT

When this matter was taken up 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 JUDGE STU

 
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