Mohankumar R. vs State Of Kerala
2021 Latest Caselaw 7684 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA, 1942

                      WP(C).No.26705 OF 2012(K)


PETITIONER:

               MOHANKUMAR R., AGED 55 YEARS, S/O.RICHARD,
               926(15/201) KOTTAMVILAKATHU VEEDU, 6, VENGANOOR TOWN,
               BALARAMAPURAM, THIRUVANANTHAPURAM.

               SRI.MATHEW JAMES
               SRI.S.JYOTHIKUMAR

RESPONDENTS:

      1        STATE OF KERALA, CHIEF SECRETARY, SECRETARIAT,
               THIRUVANANTHAPURAM - 695 001.

      2        ACCOUNTANT GENERAL OFFICE OF THE ACCOUNTANT GENERAL
               THIRUVANANTHAPURAM 695 001.

      3        SECRETARY TO GOVERNMENT, GENERAL EDUCATION
               DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM
               - 695 001.

      4        DIRECTOR OF PUBLIC INSTRUCTION, OFFICE OF THE
               DIRECTOR OF PUBLIC INSTRUCTIONS,
               THIRUVANANTHAPURAM 695 001.

      5        DEPUTY DIRECTOR OF EDUCATION
               OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
               THIRUVANANTHAPURAM 695 001.

      6        ASSISTANT EDUCATIONAL OFFICER
               OFFICE OF THE ASSISTANT EDUCATIONAL OFFICE,
               NEDUMANGAD, THIRUVANANTHAPURAM.

      7        HEAD MASTER, L.UTHERGIRI UPPER PRIMARY SCHOOL
               ARYANAD, NEDUMANGAD, THIRUVANANTHAPURAM.

               SRI.S.NARAYANAN NAIR
               SRI.SUNIL KUMAR KURIAKOSE-GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
04.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.26705 OF 2012(K)

                                    2




                              JUDGMENT

Dated this the 4th day of March 2021

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

    Stu                                          JUDGE