Pavanatma College vs The Mahatma Gandhi University
2021 Latest Caselaw 16803 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
    WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
                       WP(C) NO. 23029 OF 2015
PETITIONERS:

    1     PAVANATMA COLLEGE
          MURICKASSERY, IDUKKI DISTRICT 685604, REPRESENTED BY
          ITS MANAGER, VERY.REV JAME MANGALASSERY

    2     DR MATHEW K VARGHESE
          AGED 40 YEARS
          S/O.K M VARGHESE,ASSISTANT PROFESSOR,
          DEPARTMENT OF PHYSICS, PAVANATMA COLLEGE,
          MURICKASSERY, IDUKKI DISTRICT 685604

          BY ADVS.
          SRI.BABU VARGHESE (SR.)
          SRI.C.V.ALEXANDER
          SRI.V.NARAYANA SWAMI



RESPONDENTS:

    1     THE MAHATMA GANDHI UNIVERSITY
          REPRESENTED BY ITS REGISTRAR,PRIYADHARSHINI HILLS,
          ATHIRAMPUZHA,KOTTAYAM 686560

    2     STATE OF KERALA
          REP BY THE ADDITIONAL CHIEF SECRETARY TO
          GOVERNMENT,HIGHER EDUCATION DEPARTMENT,
          GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM 695001

    3     DIRECTOR OF COLLEGIATE EDUCATION
          VIKAS BHAVAN, THIRUVANANTHAPURAM 695033

    4     DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
          ERNAKULAM 682011


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23029 OF 2015
                                 2




                            JUDGMENT

Learned counsel for the petitioner seeks permission to

withdraw this writ petition with liberty to file fresh one as certain

documents of 2017 was not on record which are necessary and

not filing application for amendment, to avoid unnecessary delay

in the proceedings. Request is accepted. This writ petition is

permitted to be withdrawn with the liberty aforementioned.

Sd/-

AMIT RAWAL JUDGE nak