Deepa Sadasivan vs State Of Kerala
2021 Latest Caselaw 6179 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

                      WP(C).No.13717 OF 2013(L)


PETITIONER:

               DEEPA SADASIVAN
               'ASWATHY', NORTH ARYAD P O,
               ALAPPUZHA

               BY ADVS.
               SRI.S.P.ARAVINDAKSHAN PILLAY
               SRI.S.A.ANAND
               SMT.L.AMMU PILLAI
               SRI.K.A.BALAN
               SRI.PETER JOSE CHRISTO
               SMT.N.SANTHA

RESPONDENTS:

      1        STATE OF KERALA, REP BY THE SECRETARY TO
               GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
               SECRETARIAT,THIRUVANANTHAPURAM, PIN-695001

      2        DEPUTY DIRECTOR OF EDUCATION
               ALAPPUZHA, PIN-688001

      3        DISTRICT EDUCATIONAL OFFICER
               ALAPPUZHA PIN-688001

      4        THE MANAGER, ARAVUKAD HIGHER SECONDARY
               SCHOOL,PUNNAPRA, ALAPPUZHA, PIN-688004

      5        SREEKANTH R, HIGH SCHOOL ASSISTANT(ENGLISH)
               ARAVUKAD HIGHER SECONDARY SCHOOL,PUNNAPRA,
               ALAPPUZHA, PIN-688004

               BY ADVS.
               SRI.S.SUBHASH CHAND
               SRI.SHINDO VARGHESE
               SRI.P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 13717/13
                                     2




                                JUDGMENT

The learned counsel for the petitioner

submits that he has been instructed not to

press this writ petition. Consequently, this

writ petition is dismissed as being not

pressed.

Sd/-

                                         DEVAN RAMACHANDRAN
      RR                                         JUDGE