Kurien Oommen vs State Of Kerala
2021 Latest Caselaw 4553 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

 MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

                  WP(C).No.19555 OF 2019(T)


PETITIONER:

              KURIEN OOMMEN,
              AGED 46 YEARS
              S/O.M.K.OOMMEN, HEADMASTER, M.T.L.P.SCHOOL,
              VALANKARA, VENNIKULAM (P.O.), PATHANAMTHITTA
              DISTRICT, RESIDING AT MARUTHOOR HOUSE,
              VALAKUZHY (P.O.), VENNIKULAM, PATHANAMTHITTA
              DISTRICT.

              BY ADVS.
              SRI.K.T.SHYAMKUMAR
              SHRI.HARISH R. MENON
              SMT.K.N.ABHA
              SRI.A.G.PRASANTH

RESPONDENTS:

     1        STATE OF KERALA,
              REP. BY SECRETARY,DEPARTMENT OF GENERAL
              EDUCATION, SECRETARIAT, THIRUVANANTHAPURAM,
              PIN - 695 001.

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

     3        THE DEPUTY DIRECTOR OF EDUCATION,
              PATHANAMTHITTA, PIN - 688 682.

     4        ASSISTANT EDUCATION OFFICER,
              VENNIKULAM, PATHANAMTHITTA DISTRICT, PIN - 688
              866.


              SRI.P.M.MANOJ,SR.G.P

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 08.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.19555 OF 2019(T)         2




                          JUDGMENT

The learned counsel for the petitioner seeks permission

to withdraw this writ petition.

This request is granted; consequently, this writ petition

will stand dismissed as having been withdrawn.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

LEK