Manager vs Government Of Kerala
2021 Latest Caselaw 5822 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

                               &

            THE HONOURABLE MR. JUSTICE GOPINATH P.

  WEDNESDAY, THE 17TH DAY OF FEBRUARY 2021 / 28TH MAGHA,1942

                        WA.No.553 OF 2018

AGAINST THE ORDER/JUDGMENT IN WPC 10488/2011 DATED 10-10-2017
                   OF HIGH COURT OF KERALA


APPELLANT/PETITIONER:

            MANAGER, SCHOOL FOR DEAF PARAPPANANGADI
            KODAKKAD P.O, CHETTIPPADI(VIA), MALAPPURAM
            DISTRICT - 676 319.

            BY ADVS.
            SRI.P.RAVINDRAN (SR.)
            SMT.APARNA RAJAN
            SMT.LAKSHMI RAMADAS
            SRI.SREEDHAR RAVINDRAN

RESPONDENTS/RESPONDENTS:

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

      2     DIRECTOR OF PUBLIC INSTRUCTION
            THIRUVANANTHAPURAM - 695 001.

      3     SABEER AHAMMED P.
            S/O. AHAMMAD KOYA P 18/1057, 'AMAAN' JAIL ROAD,
            (PO) PUTHIYARA, CALICUT - 4.

      4     KUNJU AHAMMED KUTTY
            PEON, SCHOOL FOR DEAF PARAPPANANGADI, KODAKKAD
            P.O, CHETTIPPADI(VIA)
            MALAPPURAM DISTRICT - 676 319.

            R1-2 BY GOVERNMENT PLEADER SMT.RAJI T.BHASKAR
            R3 BY ADV. SRI.BIJU ABRAHAM

     THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 17.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.A. No. 553 of 2018               :2:




                              JUDGMENT

A.K.Jayasankaran Nambiar, J

It is submitted by the learned counsel for the appellant that

the appellant does not wish to pursue the Writ Appeal. Accordingly,

the Writ Appeal is dismissed as not pressed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

GOPINATH P.

JUDGE

mns/17.02.2021