Manoj P Kumar vs State Of Kerala
2021 Latest Caselaw 4137 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

    THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

                       WP(C).No.35439 OF 2019(D)


PETITIONER:

               MANOJ P KUMAR
               AGED 51 YEARS
               S/O. LATE P.N.KUMARAN, VOCATIONAL TEACHER IN CIVIL
               CONSTRUCTION TECHNOLOGY, SREE NARAYANA MEMORIAL
               VOCATIONAL HIGHER SECONDARY SCHOOL, VANNAPURAM,
               THODUPUZHA, IDUKKI-685 607, RESIDING AT PULIMOOTIL
               HOUSE, VANNAPURAM, THODUPUZHA, IDUKKI-685 607.

               BY ADV. SRI.N.ANAND

RESPONDENTS:

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

      2        DIRECTOR OF GENERAL EDUCATION
               GENERAL EDUCATION DEPARTMENT, JAGATHI,
               THIRUVANANTHAPURAM-695 014.

      3        DIRECTOR OF VOCATIONAL HIGHER SECONDARY EDUCATION
               HOUSING BOARD BUILDING, SANTHI NAGAR, PULIMOODU,
               THIRUVANANTHAPURAM-695 001.

      4        THE ASSISTANT DIRECTOR
               DIRECTOR OF VOCATIONAL HIGHER SECONDARY EDUCATION,
               MINI CIVIL STATION, CITY P.O.,
               CHEMBUKAVU,
               THRISSUR-680 020.

      5        DISTRICT EDUCATIONAL OFFICER
               NEAR DIET, KANJIRAMATTOM JUNCTION,
               THODUPUZHA-685 584.

      6        THE MANAGER
               SREE NARAYANA MEMORIAL VOCATIONAL HIGHER SECONDARY
               SCHOOL, VANNAPURAM,
               THODUPUZHA,
               IDUKKI-685 607.
 WP(C).No.35439 OF 2019(D)

                                   2

      7    THE PRINCIPAL (IN-CHARGE)
           SREE NARAYANA MEMORIAL VOCATIONAL HIGHER
           SECONDARY SCHOOL, VANNAPURAM, THODUPUZHA,
           IDUKKI-685 607.

           R6    BY   ADV.   SRI.GEORGE POONTHOTTAM (SR.)
           R6    BY   ADV.   SMT.NISHA GEORGE
           R7    BY   ADV.   SRI.V.A.MUHAMMED
           R7    BY   ADV.   SRI.M.SAJJAD

OTHER PRESENT:

           SR GP BIJOY CHANDRAN

     THIS WRIT PETITION           (CIVIL) HAVING    COME UP   FOR
ADMISSION ON 04.02.2021,           THE COURT ON    THE SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C).No.35439 OF 2019(D)

                                   3

                             JUDGMENT

Dated this the 4th day of February 2021

It is submitted by the learned counsel for the petitioner

that the petitioner has filed an I.A No.1 of 2021 to withdraw

this writ petition. The said I.A is allowed. This writ petition is

dismissed as withdrawn.

Sd/-

ANU SIVARAMAN

JUDGE Bng/05.02.2021