Nazar.A vs State Of Kerala
2021 Latest Caselaw 5989 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

   THURSDAY, THE 18TH DAY OF FEBRUARY 2021 / 29TH MAGHA,1942

                       WP(C).No.3131 OF 2021(N)


PETITIONER:

               NAZAR.A
               AGED 35 YEARS
               S/O. ALI KANNU, MANALUVILAKATHU HOUSE,
               MAVELI JUNCTION, KALLARA,
               THIRUVANANTHAPURAM.

               BY ADV. SRI.T.KABIL CHANDRAN

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY SECRETARY, DEPARTMENT OF EDUCATION,
               THIRUVANANTHAPURAM PIN-695 001

      2        THE DIRECTOR,
               SAMAGRA SHIKSHA KERALA, SSA BHAVAN, NANDHAVANAM
               ROAD, THIRUVANANTHAPURAM-695 033.

      3        ASSISTANT ENGINEER,
               SAMAGRA SHIKSHA KERALA, SSA BHAVAN, NANDHAVANAM
               ROAD, THIRUVANANTHAPURAM-695 033.

      4        THE HEAD MASTER,
               V.K.KANI GOVT. HIGH SCHOOL, PANACODE P .O,
               THIRUVANANTHAPURAM, PIN-695 542.

      5        PARENT TEACHERS ASSOCIATION PRESIDENT,
               V.K. KANI GOVT., HIGH SCHOOL, PANACODE P.O,
               THIRUVANANTHAPURAM, PIN-695 542

      6        SUNIL KUMAR,
               AGED NOT KNOWN, S/O. NOT KNOWN, BEDEL HOUSE,
               KALLINGAL, PULIPPARA, NEDUMANGADU, PIN-695 541.


               BY ADV.SMT.PRINCY XAVIER, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                       P.V.ASHA, J.
                  -----------------------------------------------------
                             W.P(c) No.3131 of 2021-N
                   ----------------------------------------------------
                    Dated this the 18th day of February, 2021

                                 JUDGMENT

The learned counsel for the petitioner submits that this Writ Petition is not

pressed.

Hence the Writ Petition is dismissed as not pressed.

SD/-

(P.V.ASHA, JUDGE)

rtr/