Jaisal.C.P vs State Of Kerala
2021 Latest Caselaw 4670 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE AMIT RAWAL

     TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942

                      WP(C).No.26502 OF 2017(K)


PETITIONER:

               JAISAL.C.P
               AGED 30 YEARS
               TECHNICAL ASSISTANT, MES KALLADI COLLEGE,
               MANNARKKAD COLLEGE PO., PALAKKAD, PIN-678583

               BY ADVS.
               SRI.S.RAMESH BABU (SR.)
               SRI.N.KRISHNA PRASAD

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY ITS SECRETARY,
               HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
               THIRUVANANTHPURAMPIN-695001

      2        THE DIRECTOR OF COLLEGIATE EDUCATION
               OFFICE OF THE DIRECTORATE OF COLLEGIATE EDUCATION,
               6TH FLOOR, VIKAS BHAVAN,
               THIRUVANANTHAPURAM PIN-695001

      3        THE MUSLIM EDUCATIONAL SOCIETY
               REPRESENTED BY ITS CORRESPONDENT AND CHAIRMAN
               BANK ROAD, KOZHIKODE PIN-673001

               R1 BY GOVERNMENT PLEADER SRI.B HARISH KUMAR
               R3 BY ADV. SRI.BABU KARUKAPADATH


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
09.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.26502 OF 2017(K)               2




                                 JUDGMENT

Dated this the 9th day of February 2021

The petitioner has made a challenge in the writ petition as

he could not have been appointed as Technical Assistant despite

the fact that he is a holder of B.Tech in Computer Science and

Engineering.

2. After going through the paper book, this Court called

for the counsel to point out the notification fixing the

qualifications for filling up the post of Technical Assistant. The

Counsel for the petitioner submits that the notification has not

been placed on record.

3. At this stage, Sri.B.Harish Kumar, the learned

Government Pleader submits that the notification has been

placed on record as Ext.R2(a).

4. Sri.Krishna Prasad submits that this notification does

not pertain to qualification. In the absence of any material on

record, it would not be possible for this Court to decide the

matter. The writ petition is permitted to be withdrawn with

liberty to file a fresh writ petition with better particulars.

Accordingly, this writ petition is dismissed as withdrawn

with liberty aforesaid.

Sd/-

                                             AMIT RAWAL

     ab                                         JUDGE