Manager vs State Of Kerala
2021 Latest Caselaw 8746 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    TUESDAY, THE 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942

                      WP(C).No.28105 OF 2015(K)


PETITIONER:

               MANAGER, A.M.L.P SCHOOL,
               CHEEKILODE, KOZHIKODE.

               BY ADVS.
               SRI.KURIAN GEORGE KANNANTHANAM (SR.)
               SRI.P.R.ASHOK KUMAR
               SRI.JIJI THOMAS
               SMT.SMITHA MATHEW

RESPONDENTS:

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

      2        THE DISTRICT COLLECTOR,
               KOZHIKODE - 673 001.

      3        THE ASSISTANT EDUCATION OFFICER,
               OFFICE OF THE ASSISTANT EDUCATION OFFICER,
               BALUSSERY, KOZHIKODE - 673 612.

               BY ADV.SRI.P.M.MANOJ-SR.GP.

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
16.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.28105 OF 2015(K)

                            -2-

                       JUDGMENT

Dated this the 16th day of March 2021

Even though this matter was called more than

twice 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 akv