Yusuf P vs The State Of Kerala
2021 Latest Caselaw 11892 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                       WP(C).No.36742 OF 2018(P)

PETITIONER:

               YUSUF P.
               AGED 42 YEARS, ARABIC TEACHER, (NOT APPROVED),
               P.K.H.M. ALP SCHOOL,PADAPPARAMBA, VATTALOOR P.O.,
               MALAPPURAM - 676 507.

               BY ADVS.
               SRI.S.PRASANTH (AYYAPPANKAVU)
               SMT.VARSHA BHASKAR
               SRI.JYOTHISH D.MONY

RESPONDENTS:

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

      2        THE DIRECTOR OF PUBLIC INSTRUCTIONS
               JAGATHI, THIRUVANANTHAPURAM - 695 014.

      3        THE DISTRICT EDUCATIONAL OFFICER
               MALAPPURAM- 676 505.

      4        THE ASSISTANT EDUCATIONAL OFFICER
               MANGADA, MALAPPURAM - 679 324.

      5        PKHMALP SCHOOL
               REPRESENTED BY ITS MANAGER, PADAPARAMBA,
               VATTALLOOR P.O., MALAPPURAM - 676 507.

      6        MUHAMMED FAYIZ O.P.
               ARABIC TEACHER, P.K.H.M ALP SCHOOL, PADAPARAMBA,
               VATTALOOR P.O., MALAPPURAM - 676 507.

               R1, R4 BY GOVERNMENT PLEADER
               R6 BY ADV. SRI.AUGUSTINE JOSEPH
               R6 BY ADV. SRI.K.S.ROCKEY
               R6 BY ADV. SRI.TONY AUGUSTINE
               R6 BY ADV. SRI.GEORGE RENOY

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.36742 OF 2018

                                  2




                               JUDGMENT

Dated this the 9th day of April 2021

The learned counsel for the petitioner seeks permission to

withdraw the writ petition.

Permission is granted. This writ petition is, accordingly,

dismissed as withdrawn.

Sd/-

ANU SIVARAMAN JUDGE NP