K.T.Kunhikrishnan Nambiar vs The District Educational Officer
2024 Latest Caselaw 8761 Ker

Kerala High Court

K.T.Kunhikrishnan Nambiar vs The District Educational Officer on 27 March, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MR. JUSTICE SATHISH NINAN
  WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                      WP(C) NO. 19976 OF 2014
PETITIONER:

          K.T.KUNHIKRISHNAN NAMBIAR
          S/O. KUNHI KANNAN NAMBIRAR, MANAGER, KOODALI HIGHER
          SECONDARY SCHOOL, KOODALI RESIDING AT DEVAKISADAN
          P.O. KOODALI, KANNUR.
          BY ADVS.
          SRI.SUMAN CHAKRAVARTHY
          SRI.A.S.ANILKUMAR


RESPONDENTS:

    1     THE DISTRICT EDUCATIONAL OFFICER
          THALASSERY. PIN-670592.
    2     THE DEPUTY DIRECTOR OF EDUCATION
          KANNUR-670592.
    3     K.T. NARENDRAN NAMBIAR
          S/O. KUNHAPPA NAMBIAR, KOODALI THAZHATHE VEEDU,
          KOODALI POST, KANNUR DIST-670592.
    4     K.T. RAMAKRISHNAN NAMBIAR
          S/O. KAMMARAN NAMBIAR, KRISHNAPURAM, KOODALI POST,
          KANNUR DIST-670592.
    5     K.T. PRAMOD
          AGED 45 YEARS
          S/O. VASUDEVAN NAMBIAR, GOPURAM, CHETTIPEDIKA, POST,
          PALLIKKUNNU, KANNUR.
    6     K. MEERABAI, HEAD MISTRESS
          KOODALI HIGH SCHOOL, SECRETARY KOODALI EDUCATIONAL
          SOCIETY, KOODALI KANNUR DIST-670592.
          BY ADVS.
          SRI.BIJOY CHANDRAN-SR.GP
          SMT.DHANYA PALAN
          SMT.MEGHA MUKUNDASWAR
          SRI.B.N.SHIVSANKAR
          SRI.TINU T.JOSEPH
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                     Sathish Ninan, J.
            ==============================
                W.P(C) No.19976 of 2014
             =============================
        Dated this the 27th day of March, 2024

                         JUDGMENT

It is reported that the petitioner is no

more. The legal heirs have not come forward so

far to seek to get themselves impleaded as

additional party to this writ petition.

Hence, this writ petition is dismissed for

non-prosecution.

Sd/-

Sathish Ninan, Judge SVP APPENDIX OF WP(C) 19976/2014

PETITIONER EXHIBITS P1. A TRUE COPY OF THE APPROVED RULES AND REGULATION.

P2. A TRUE COPY OF THE ORDER DATED 5- 5-05.

P3. A TRUE COPY OF THE LETTER DATED 22-5-2014.

P4.A TRUE COPY OF THE REPLY DATED 27- 5-2014.

P5. A TRUE COPY OF THE MINUTES OF MEETING ON 20-5-2014. P6. A TRUE COPY OF THE MINUTES OF MEETING ON 26-5-14.

P7. A TRUE COPY OF THE MINUTES OF MEETING ON 11-6-14.

P8. A TRUE COPY OF THE LETTER DATED 16-6-14.

P9. A TRUE COPY OF THE COMPLAINT DATED 3-7-14.

P10. A TRUE COPY OF THE REPRESENTATION DATED 25-7-14.