Patric Andrews vs State Of Kerala
2022 Latest Caselaw 12330 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
     THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944
                         W.P.(C) NO.41573 OF 2022
PETITIONER:

              PATRIC ANDREWS,
              AGED 45 YEARS, S/O. MR. VA ANDREWS,
              CC 5/272 (CC 6/442), VELASSERI HOUSE,
              MATTANCHERRY, KOCHI-682 002.

              BY ADV G.RAMANATHAN


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY THE CHIEF SECRETARY,
              ROOM NO. 202, NORTH BLOCK,
              GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM-695 001.

     2        DIRECTOR OF GENERAL EDUCATION,
              DIRECTORATE OF GENERAL EDUCATION,
              JAGATHY, THIRUVANANTHAPURAM-695 014.

              SMT. AMMINIKUTTY K., GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                -2-
W.P.(C) NO.41573 OF 2022




                           JUDGMENT

Dated this the 22nd day of December, 2022

In spite of strenuous efforts, I am unable to make head

or tail of what pleadings and the prayers in the writ petition

are. The writ petition is hence dismissed, without prejudice

to the petitioner's right to submit a fresh petition containing

proper pleadings and prayers.

Sd/-

V.G. ARUN JUDGE bpr

W.P.(C) NO.41573 OF 2022

APPENDIX OF WP(C) 41573/2022

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF LETTER DATED 1-9-22 BY THE 2ND RESPONDENT, TO THE PETITIONER ABOUT THE DUTY OF THE 1ST RESPONDENT.