Dr.Raju Abraham vs State Of Kerala
2022 Latest Caselaw 6918 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                        WP(C) NO. 1027 OF 2011
PETITIONER:

          DR.RAJU ABRAHAM
          LECTURER (SELECTION GRADE)
          IN POLITICS,M A COLLEGE,KOTHAMANGALAM.

          BY ADVS.
          SRI.A.A.ZIYAD RAHMAN
          SRI.P.A.ABISH
          SRI.LAL GEORGE
          SRI.V.R.REKESH



RESPONDENTS:

    1     STATE OF KERALA
          REP.BY IT'S PRINCIPAL SECRETARY TO THE
          GOVERNMENT,HIGHER, EDUCATION DEPARTMENT,SECRETARIAT,,
          THIRUVANANTHAPURAM.

    2     THE DIRECTOR OF COLLEGIATE EDUCATION
          THIRUVANANTHAPURAM.

    3     THE DEPUTY DIRECTOR OF COLLEGIATE
          EDUCATION,ERNAKULAM.

    4     THE REGISTRAR, MAHATMA GANDHI UNIVERSITY
          ETTUMANNOOR,KOTTAYAM.

    5     THE PRINCIPAL, M A COLLEGE, KOTHAMANGALAM.

          BY ADVS.
          SRI. T.A. SHAJI, SC, M.G.UNIVERSITY
          SRI.VARUGHESE M.EASO, SC, M.G.UNIVERSITY
          DR.P.LEELAKRISHNAN, SC, M.G.UNIVERSITY
          SRI.ASOK M. CHERIAN, SC, M.G. UNIVERSITY


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 1027 OF 2011
                            2




                         JUDGMENT

This matter has been pending on the files

of this Court for the last more than 11 years;

however, there was no representation for the

petitioner today.

This matter is, therefore, dismissed for

non prosecution.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS