Pradeep G.Nair vs State Of Kerala
2024 Latest Caselaw 14462 Ker

Kerala High Court

Pradeep G.Nair vs State Of Kerala on 31 May, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
         THE HONOURABLE MR. JUSTICE SATHISH NINAN
  FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                 WP(C) NO. 30076 OF 2016
PETITIONER:

         PRADEEP G.NAIR
         S/O.GOPINATHAN NAIR, LAB ASSISTANT, N.S.S HSS,
         ALAKODE, KANNUR DISTRICT, PIN - 670 571,
         RESIDING AT SREEVILAS, ALAKODE P.O., KANNUR -
         670 571.
         BY ADVS.
         SRI.ANIL PRASAD
         SMT.G.ASHWINI


RESPONDENTS:

    1    STATE OF KERALA
         REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
         EDUCATION DEPARTMENT, SECRETARIAT ANNEX,
         THIRUVANANTHAPURAM, PIN - 695 001.
    2    THE DIRECTOR
         THE DIRECTORATE OF HIGHER SECONDARY EDUCATION,
         HOUSING BOARD BUILDING, SANTHI NAGAR,
         THIRUVANANTHAPURAM - 695 001.
    3    THE REGIONAL DEPUTY DIRECTOR
         REGIONAL DIRECTORATE OF HIGHER SECONDARY
         EDUCATION, KANATHOOR UP SCHOOL BUILDING, KANNUR
         - 670 001.
    4    THE GENERAL MANAGER INSPECTOR
         OFFICE OF THE GENERAL MANAGER AND INSPECTOR OF
         NSS SCHOOLS, PERUNNA, CHANGANACHERRY - 686 102.
    5    THE PRINCIPAL
         N.S.S.HIGHER SECONDARY SCHOOL, ALAKODE, KANNUR -
         670 571.
         BY ADVS.
         SRI.V.VIJULAL


OTHER PRESENT:

         SRI. BIJOY CHANDRAN, SR. GP.
 W.P.(C).No.30076 of 2016

                           -:   2     :-



      THIS   WRIT   PETITION    (CIVIL)    HAVING   COME    UP    FOR
ADMISSION    ON   31.05.2024,   THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.30076 of 2016

                           -:   3    :-



                      Sathish Ninan, J.
               ==============================
                  W.P.(C).No.30076 of 2016
           =====================================
            Dated this the 31st day of May, 2024

                           JUDGMENT

When the matter was listed on 27/03/2023,

there was no representation for the petitioner and

the case was ordered to be posted after vacation.

Thereafter, the case was listed on 30/05/2024. On

the said day also, there was no representation for

the petitioner and the matter was adjourned to

this day. Today also, there is no representation

for the petitioner.

Hence, the writ petition is dismissed for

non-prosecution.

Sd/-

Sathish Ninan, Judge rsr