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Besily Varghese vs Secretary
2021 Latest Caselaw 6589 Ker

Citation : 2021 Latest Caselaw 6589 Ker
Judgement Date : 24 February, 2021

Kerala High Court
Besily Varghese vs Secretary on 24 February, 2021
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

            THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

  WEDNESDAY, THE 24TH DAY OF FEBRUARY 2021 / 5TH PHALGUNA, 1942

                     WP(C).No.1372 OF 2021(V)

PETITIONERS:
       1     BESILY VARGHESE
             AGED 42 YEARS
             W/O.MONCY.K.M,KARAVATTEMANGALATHU HOUSE,
             OORAMANA.P.O,ERNAKULAM -686663.

      2      SIMI PAULOSE,
             AGED 42 YEARS
             W/O.SHAJU PAUL,VARAPPATHUKUZHY HOUSE,
             KOLENCHERY.P.O,ERNAKULAM-682311.

             BY ADVS.
             SRI.B.N.SHIVSANKAR
             SHRI.HOSH P. DAS

RESPONDENTS:
       1     SECRETARY
             ST PETER'S COLLEGE TRUST KOLENCHERY,
             KOLENCHERY,ERNAKULAM-682311.

      2      DIRECTOR,
             DIRECTORATE OF COLLIAGE EDUCATION,
             THIRUVANANTHAPURAM-695029.

      3      MAHATHMA GANDHI UNIVERSITY,
             REPRESENTED BY ITS REGISTRAR,ATHIRAMPUZHA,
             KOTTAYAM-686560.

      4      PRINCIPAL SECRETARY,
             DEPARTMENT OF HIGHER EDUCATION KERALA,
             THIRUVANANTHAPURAM-695029.

      5      K.JANARDHANAN,
             AGED 56 YEARS
             GOVERNMENT NOMINEE OF STAFF SELECTION COMMITTEE,JOINT
             SECRETARY TO GOVERNMENT,
             NON RESIDENT KERALITES AFFAIRS DEPARTMENT,
             THIRUVANANTHAPURAM-695029.

             R1 BY ADV. SRI.SARUN RAJAN
             R3 BY SHRI.ASOK M. CHERIAN, SC, M.G. UNIVERSITY

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1372 OF 2021(V)

                                  2




                               JUDGMENT

Dated this the 24th day of February 2021

The learned counsel for the petitioners seek liberty to

withdraw this writ petition. The learned counsel has submitted a

memo to that effect also.

The said submission and the memo are recorded. This writ

petition is dismissed as withdrawn.

Sd/-

ANU SIVARAMAN JUDGE SVP WP(C).No.1372 OF 2021(V)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ORDER SANCTIONED WITH STAFF STRENGTH PROVISIONALLY DATED 23/01/2009

EXHIBIT P2 TRUE COPY OF THE NOTIFICATION NOTIFIED IN THE INDIAN EXPRESS DATED 24/11/2014.

EXHIBIT P3 TRUE COPY OF THE APPOINTMENT ORDERS DATED 26/12/2014

EXHIBIT P4 TRUE COPY OF THE SET FIXATION OF STAFF PATTERN PROVISIONALLY DATED 16/05/2017

EXHIBIT P5 TRUE COPY OF THE DOCUMENTS EVIDENCING THE RETIREMENT OF M.P.BABY AND .A.V.JOY DATED 30/06/2013 & 30/11/2013

EXHIBIT P6 TRUE COPY OF THE ORDER DATED 26/01/2019

EXHIBIT P7 TRUE COPY OF THE ORDER APPOINTING THE GOVERNMENT NOMINEE DATED 06/11/2020.

 
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