J.V.Deepa Valsalam vs The State Of Kerala
2021 Latest Caselaw 4742 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

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

                      WP(C).No.32967 OF 2017(U)


PETITIONER:

               J.V.DEEPA VALSALAM
               DAUGHTER OF M J VALSALAM, AGED 33 YEARS,
               HIGH SCHOOL ASSISTANT (MALAYALAM),
               MAHATMA GANDHI MEMORIAL HIGHER SCHOOL,
               POOZHANADU, NEYYATTINKARA,
               THIRUVANANTHAPURAM DISTRICT-695 125.

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

RESPONDENTS:

      1        THE STATE OF KERALA
               REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
               GENERAL EDUCATIONAL DEPARTMENT,
               SECRETARIAT ANNEXE-II,
               THIRUVANANTHAPURAM -695 001.

      2        THE DIRECTOR OF PUBLIC INSTRUCTION,
               JAGATHY, THIRUVANANTHAPURAM -695 014.

      3        THE DISTRICT EDUCATIONAL OFFICER
               NEYYATTINKARA, THIRUVANANTHAPURAM-695 121.

      4        THE MANAGER
               MAHATMA GANDHI MEMORIAL HIGHER SCHOOL,
               POOZHANADU, NEYYATTINKARA,
               THIRUVANANTHAPURAM DISTRICT -695 125.

      5        THE HEADMASTER
               MAHATMA GANDHI MEMORIAL HIGHER SCHOOL,
               POOZHANADU, NEYYATTINKARA,
               THIRUVANANTHAPURAM DISTRICT -695 125.

               R4 BY ADV. SRI.GEORGE POONTHOTTAM

               SR.G.P P.M. MANOJ

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
09.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.32967 OF 2017             2

                               JUDGMENT

The learned counsel for the petitioner

submits that this writ petition is not

pressed.

This submission is recorded. Consequently

this writ petition is dismissed as having

been not pressed.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/12.2.2021