C.N.Sasidharan vs State Of Kerala
2021 Latest Caselaw 8576 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     MONDAY, THE 15TH DAY OF MARCH 2021 / 24TH PHALGUNA, 1942

                       WP(C).No.3633 OF 2011(D)


PETITIONER:

               C.N.SASIDHARAN, RETIRED INDUSTRIAL
               TRIBUNAL AND JUDGE, EMPLOYEES INSURANCE COURT,
               THIRUVATHIRA, MATHILIL P.O, KOLLAM.

               SRI.N.SUKUMARAN (SR.)
               SRI.BOBBY MATHEW KOOTHATTUKULAM
               SRI.N.K.KARNIS
               SRI.S.SHYAM

RESPONDENTS:

      1        STATE OF KERALA, REPRESENTED BY ITS SECRETARY
               TO THE LABOUR DEPARTMENT, SECRETARIAT,,
               THIRUVANANTHAPURAM 695 001.

      2        PRINCIPAL SECRETARY TO THE GOVERNMENT
               OF KERALA, DEPARTMENT OF FINANCE,,
               SECRETARIAT,THIRUVANANTHAPURAM 695 001.

               SRI. SUNIL KUMAR KURIAKOSE - GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
15.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3633 OF 2011(D)

                                      2


                              JUDGMENT

Dated this the 15th 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