K.M. Smitha vs State Of Kerala
2024 Latest Caselaw 6132 Ker

Kerala High Court

K.M. Smitha vs State Of Kerala on 23 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) NO. 14889 OF 2015                  1



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                           WP(C) NO. 14889 OF 2015
PETITIONER/S:

               K.M. SMITHA
               AGED 34 YEARS
               W/O. UNNIKRISHNAN, AMBADY HOUSE, GANESH GIRI,
               MUNDAMUKA, SHORNUR, PALAKKAD-679 123.

               BY ADVS.
               SRI.T.S.RAJAN
               SRI.K.ABDUL HAKEEM



RESPONDENT/S:

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

       2       UNIVERSITY OF CALICUT
               REPRESENTED BY ITS REGISTRAR, CALICUT UNIVERSITY,
               THENJIPALAM P.O., MALAPPURAM DISTRICT-673 635.


OTHER PRESENT:

                SRI RIYAL DEVASSY, GP




       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14889 OF 2015                2




                         P.V.KUNHIKRISHNAN, J
                     ---------------------------------------
                       W.P.(C.) No.14889 of 2015
                      --------------------------------------
               Dated this the 23rd day of February, 2024


                               JUDGMENT

When this writ petition came up for consideration on

14.02.2024, there was no representation. Today (23.02.2024)

also, there is no representation. If that is the case, this writ

petition need not be retained here.

Therefore, this writ petition is dismissed for default.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS