T.M.Mohammed Kassim vs State Of Kerala
2021 Latest Caselaw 13299 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

          THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943

                             WP(C) NO. 12245 OF 2011

PETITIONERS:

               T.M.MOHAMMED KASSIM
               THENAMACKAL HOUSE, NEAR PETTA GOVT. SCHOOL,, KANJIRAPPALLY
               P.O., KOTTAYAM, (RETD. P.D.TEACHER,, PETTA GOVT., HIGH SCHOOL
               KANJIRAPPALLY).

               BY ADV SRI.V.S.AFSAL KHAN



RESPONDENTS:

     1         STATE OF KERALA
               SECRETARY TO GOVT., GENERAL EDUCATION (H), DEPARTMENT,
               THIRUVANANTHAPURAM.

     2         THE DEPUTY DIRECTOR OF EDUCATION
               KOTTAYAM.

     3         THE DISTRICT EDUCATIONAL OFFICER
               KOTTAYAM.




OTHER PRESENT:

               SRI. P.M.MANOJ - SR.GP



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 24.06.2021, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12245 OF 2011

                                      2




                               JUDGMENT

Even though this matter was called more than once 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 rp