Manager, Sankara U.P. School vs State Of Kerala
2021 Latest Caselaw 17757 Ker

WP(C) NO. 36748 OF 2017        1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
    FRIDAY, THE 27TH DAY OF AUGUST 2021 / 5TH BHADRA, 1943
                    WP(C) NO. 36748 OF 2017
PETITIONER/S:

          THE MANAGER, SANKARA U.P. SCHOOL
          ALANGAD, CHERPU, THRISSUR DISTRICT.

          BY ADVS.
          SRI.V.A.MUHAMMED
          SRI.M.SAJJAD



RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
          EDUCATION DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM-695001.

    2     THE ASSISTANT EDUCATIONAL OFFICER
          CHERPU, THRISSUR DISTRICT-680561.

    3     THE SUB TREASURY OFFICER,
          SUB TREASURY, PUDUKKAD, THRISSUR DISTRICT-680301.




          SMT NISHA BOSE, SR GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 36748 OF 2017                 2

                                    JUDGMENT

In view of the not pressed memo filed by the learned counsel appearing

for the petitioner, this writ petition is dismissed as not pressed.

SD/-

RAJA VIJAYARAGHAVAN V JUDGE NS