Dr.Abdul Majeed N.M vs State Of Kerala
2021 Latest Caselaw 17774 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
    FRIDAY, THE 27TH DAY OF AUGUST 2021/5TH BHADRA, 1943
                     WP(C) NO. 11627 OF 2021
PETITIONER:

         DR.ABDUL MAJEED N.M., AGED 67 YEARS,
         S/O.N.M.MOHAMMED HAJI, MELEPATT HOUSE,
         KARASSERY P.O., MUKKOM, KOZHIKODE 673 602.
         BY ADVS.
         TINU JOHNSON
         VISHNU DAS
         SRUTHI DAS
         PHILIP ARUN M.N.
         JISHMA K.S
         OSHIN MENDEZ
         S.SURAJA
RESPONDENTS:

    1    STATE OF KERALA REPRESENTED BY
         THE SECRETARY TO GOVERNMENT,
         GENERAL EDUCATION DEPARTMENT,
         SECRETARIAT, THIRUVANANTHAPURAM 695 001.
    2    DIRECTOR OF GENERAL EDUCATION,
         OFFICE OF THE DIRECTOR OF GENERAL
         EDUCATION DEPARTMENT, JAGATHY,
         THIRUVANANTHAPURAM 695 014.
    3    THE DISTRICT EDUCATIONAL OFFICER,
         THAMARASSERY, KOZHIKODE DISTRICT, PIN 673 573.
    4    THE ASSISTANT EDUCATIONAL OFFICER,
         MUKKOM, KOZHIKODE DISTRICT PIN 673 602.
    5    THE MANAGER, HAJI N.C.,
         KOYAKUTTY HAJI MEMORIAL A.U.P.SCHOOL,
         KARASSERY P.O., MUKKOM, KOZHIKODE 673 602.
    6    N.C.ABDUL AZEEZ, S/O.N.C.KOYAKUTTY HAJI,
         N.C HOUSE, THIRUVANNOOR NADA P.O.,
         KOZHIKODE 673 029.

         GOVT.PLEADER SRI.SYAMANTHAK B.S.

     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.11627/2021

                                    2




                             JUDGMENT

Dated this the 27th day of August, 2021

The learned counsel for the petitioner submits that the

petitioner wants to withdraw the writ petition. Permission is

granted and the writ petition is dismissed as withdrawn.

Sd/-

N. NAGARESH JUDGE ncd/27.08.2021