Shiny C.Issac vs State Of Kerala
2021 Latest Caselaw 6925 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

           FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942

                            WP(C).No.20 OF 2021(B)


PETITIONER:

                 SHINY C.ISSAC
                 AGED 25 YEARS
                 D/O.C.S.ISSAC, CHAYAMPLACKAL HOUSE, O.O.SUKUMAGIRI, ATHANI,
                 KAKKANAD, DISTRICT ERNAKULAM, PIN-682 030.

                 BY ADV. SRI.C.S.MANU

RESPONDENTS:

       1         STATE OF KERALA
                 REPRESENTED BY THE SECRETARY TO GOVERNMENT OF KERALA, HEALTH
                 AND FAMILY WELFARE DEPARTMENT, GOVERNMENT SECRETARIAT,
                 THIRUVANANTHAPURAM, PIN-695 001.

       2         INSTITUTE OF MENTAL HEALTH AND NEURO SCIENCES,
                 GOVERNMENT MEDICAL COLLEGE CAMPUS, KOZHIKODE, PIN-673 008,
                 REPRESENTED BY ITS DIRECTOR.

       3         KERALA UNIVERSITY OF HEALTH SCIENCES,
                 THRISSUR, PIN-680 596, REPRESENTED BY ITS REGISTRAR.

       4         LBS CENTRE FOR SCIENCE AND TECHNOLOGY,
                 NANDAVANAM, PALAYAM, THIRUVANANTHAPURAM, PIN-695 033,
                 REPRESENTED BY ITS DIRECTOR.

                 BY SHRI.P.SREEKUMAR, SC
                 BY ADV. SMT.SHAMEENA SALAHUDHEEN-SC


OTHER PRESENT:

                 SRI. SUNIL KUMAR KURIAKOSE - GP

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 26.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.20 OF 2021(B)

                                       2




                               JUDGMENT

After arguing this matter for some time, Sri.C.S.Manu,

learned counsel for the petitioner sought permission to

withdraw this writ petition to file a fresh one challenging the

reservation policy adopted by the respondent - LBS Centre for

Science and Technology.

In the afore circumstances, this writ petition will stand

dismissed as having been withdrawn with the afore requested

liberty being reserved to the petitioner.

SD/-

                                           DEVAN RAMACHANDRAN

rp                                                   JUDGE