Kerala High Court
P.R.Gopalakrishnan vs The Stateof Kerala Represented By The ... on 20 March, 2015
Author: K.Surendra Mohan
Bench: K.Surendra Mohan
IN THE HIGH COURT OF KERALAAT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.SURENDRA MOHAN
FRIDAY, THE 20TH DAY OF MARCH 2015/29TH PHALGUNA, 1936
WP(C).No. 24995 of 2003 (A)
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PETITIONER :
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P.R.GOPALAKRISHNAN, S/O.RAGHAVAN NAIR, AGED 53 YEARS,
HEADMASTER, GOVERNMENT L.P.SCHOOL, KALLURMA,
EDAPPAL SUB DISTRICT (NOW ON WORKING ARRANGEMENT BLOCK
PROGRAMME OFFICER, SARVA SIKSHAABHIYAN, PATTAMBI)
BY ADVS.SRI.V.A.MUHAMMED
SRI.K.E.HAMZA
SRI.E.S.ASHRAF
SRI.T.V.VIJAYARAJAN
RESPONDENTS :
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1. THE STATEOF KERALA REPRESENTED BY THE SECRETARYTO GOVERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT, TRIVANDRUM
2. THE DEPUTY DIRECTOR OF EDUCATION, MALAPPURAM
3. THE ASSISTANT EDUCATIONAL OFFICER, MALAPPURAM
4. THE ACCOUNTANT GENERAL (A&E) KERALA TRIVANDRUM
R BY SR. GOVERNMENT PLEADER SRI.E.M.ABDUL KHADIR
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 20-03-2015,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 24995 of 2003 (A)
APPENDIX
PETITIONER'S EXHIBITS :
EXT.P1 : COPY OF THE JUDGMENT IN O.P.NO.29/1989-C
EXT.P2 : COPY OF THE G.O.(MS)NO.55/97/G.EDN. OF THE GOVERNMENT
EXT.P3 : COPY OF THE G.O.(P)NO.73/98/G.EDN. OF -DO-
EXT.P4 : COPY OF THE JUDGMENT INO.P.NO.12393/1999-A
EXT.P5 : COPY OF THE G.O.(RT.)NO.457/2002G.EDN. OF THE GOVERNMENT
EXT.P6 : COPY OF THE G.O.(MS)NO.400/87/(141)/FIN. OF THE GOVERNMENT
EXT.P7 : COPY OF THE G.O.(P)NO.180/91/(100)/FIN. OF THE GOVERNMENT
EXT.P8 : COPY OF THE G.O.(MS)NO.57/91/(89)/FIN.OF THE GOVERNMENT
RESPONDENTS' EXHIBITS : NIL
/TRUE COPY/
P.A TO JUDGE
AV
K.SURENDRA MOHAN, J.
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W.P.(C).No.24995 of 2003
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Dated this the 20th day of March, 2015
J U D G M E N T
No representation for the petitioner. Service on R2 to R4 remains incomplete. Though two weeks time was granted on 27/06/2011 to take steps in the correct address by the Registrar Judicial, no steps have been taken so far. There is also no representation, when the matter is taken up today. It is obvious that the petitioner is no longer interested in prosecuting this writ petition. The same is, therefore, dismissed.
Sd/-
K.SURENDRA MOHAN, JUDGE.
AV